Jharkhand High Court
Raj Kumar Bhagat vs Jharkhand Urja Vikas Nigam Limited ... on 1 December, 2020
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
1
IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 3351 of 2020
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Raj Kumar Bhagat, aged about 36 years, son of Nohari Bhagat, resident of village Nawadih, PO Raghunathpur, PS Chanho, District Ranchi ..... Petitioner
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1.Jharkhand Urja Vikas Nigam Limited (JUVNL), Having its Head Office at "Engineering Bhawan", HEC Township, Dhurwa, Ranchi, PO and PS Dhurwa, District, Ranchi-834004, through its Managing Director
2.General Manager (Human Resources), Jharkhand Urja Vikas Nigam Limited (JUVNL), at "Engineering Bhawan", HEC Township, Dhurwa, Ranchi, PO and PS Dhurwa, District, Ranchi-834004
3.Deputy General Manager (Human Resources), Jharkhand Urja Vikas Nigam Limited (JUVNL), at "Engineering Bhawan", HEC Township, Dhurwa, Ranchi, PO and PS Dhurwa, District, Ranchi-834004 ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner :- Mr. A.K. Sahani, Advocate For Resp.-JUVNL :- Mr. Manoj Kumar, Advocate
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2/01.12.2020 Heard Mr. A.K. Sahani, the learned counsel for the petitioner and Mr. Manoj Kumar, the learned counsel for the respondent-JUVNL.
This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
The petitioner has preferred this writ petition for a direction to the respondents to consider issuance of appointment letter to the petitioner for the post of Junior Line Man, SBO Gr.-II Assit. Operator.
Mr. Sahani, the learned counsel appearing for the petitioner submits that date of birth of the petitioner is 16.04.1984 and he is a permanent resident of the State of Jharkhand. The petitioner has passed 2 matric examination from Kisan High School, Patratu in the year 2001. The petitioner completed the course of Training at Industrial Training Institute, Dumka.The petitioner also got apprenticeship training under the Apprentice Act, 1961 at Hindalco Industries Ltd., Bagru Hills, Bauxite Mines for a period from 01.10.2012 to 30.09.2013. An advertisement was issued by JUVNL vide Employment Notice No.03/2016 inviting on-line applications from the eligible candidates having prescribed qualifications in Transmission and Distribution functions of power sector. The petitioner applied for the post of Jr. Line Man in pursuance of the said employment and finally the petitioner was selected for the post of Junior Line Man by letter dated 14.06.2017. He submits that the petitioner was selected in view of the written test as well as interview but the appointment letter has not been issued.
Mr. Manoj Kumar, the learned counsel for the respondent JUVNL submits that there is no representation annexed with the writ petition.
In view of the statement made in the writ petition particularly to the effect that the petitioner was selected, the petitioner is set at liberty to file a fresh representation before the respondent no.2 within three weeks.
If such a representation is filed within the aforesaid period by the petitioner, the respondent no.2 shall take a decision and will pass appropriate reasoned order within eight weeks.
With the aforesaid direction, the writ petition is disposed of.
( Sanjay Kumar Dwivedi, J) SI/