Jharkhand High Court
Satischandra Mahto And Ors. And ... vs State Of Jharkhand And Ors. on 20 August, 2003
Equivalent citations: [2003(4)JCR675(JHR)]
Author: Tapen Sen
Bench: Tapen Sen
ORDER Tapen Sen, J.
1. Heard Mr. B.K. Dubey, learned counsel for the petitioner and Mr. S.K. Singh, JC to AAG for the State respondents.
2. The petitioners pray for a direction upon the respondents to fill up the post of Panchayat Sewak lying vacant and sanctioned in the District of Jamshedpur out of the seniority list/gradation list of the eligible Dalpati by appointing the petitioners. The grievance of the writ petitioners are that although the respondents have taken steps for appointment, yet they have not finalised the process till now. A similar matter came for consideration before this Court vide WP (S) No. 4532 of 2001. That statement has been made in paragraph 16 of the writ application but it has not been replied to in the Counter Affidavit. At paragraph-13 of the Counter Affidavit it has been stated that the matter in relation to filling up of the posts of Panchayat Sewak in the District of Singhbhum (East) is in process.
3. Since this case is also covered by the Judgments of this Court referred to above, the copies whereof have been brought on record vide Annexures-7 and 8, this Court, by consent of parties, disposes off this writ application with the same observations and directions as given in the aforementioned cases. It is accordingly directed that the Petitioner shall have liberty to apprise the Deputy Commissioner, Singhbhum (East) about his matter including the facts through a representation that is to be filed within a period of six weeks from today. Upon receipt of such representation, the Deputy Commissioner Singhbhum (East) shall look into the matter and finalise the same within a period of six months from the date of receipt of such representation which must be accompanied with a copy of this Order along/with copies of the orders passed. In the other two writ applications and which have been brought on record vide Annexures-7 and 8. Should there be any difficulty on the part of the Deputy Commission, Singhbhum (East), the said authority may consult and take help from the Director, Panchayati Raj, Government of Jharkhand.
4. With the aforesaid observations and directions, this writ petition is disposed off. There shall however, be no order as to costs.