(1.) Heard Mr. K. C. Jaiswal, learned counsel for the petitioner and Mr. B. L. Singh, learned Senior Government Advocate, Arunachal Pradesh.
(2.) The present writ petition has been filed with prayer to admit the petition, issue notice to the respondents and upon hearing may pass orders in favour of the petitioner or such other orders which this Court may deem fit and proper in the interest of justice.
(3.) The brief facts narrated in the writ petition are that the petitioner was deployed as contingent worker at Yingkiong, vide order dated 6.3.2001 (Annexure-A) in the office of the District Agriculture Officer (DAO) at Upper Subansiri District, who proceeded on leave for 65 days in connection with his marriage and on his arrival on 20.1.2005 he was mot allowed to join duty. For and on behalf of tie petitioner Shri K. C. Jaiswal, learned Advocate, submitted an application dated 24.1.2005 to the Deputy Commissioner, Upper Subansiri, to allow the petitioner to join duty. Thereupon the Deputy Commissioner vide letter dated 2.2.2005 (Annexure-C) desired comments from the DAO. Thereafter, Shri K.C. Jaiswal presented the case of the petitioner on 4.7.2005 again to the Deputy Commissioner as well as DAO referring several persons indicating therein that two persons out of them have left their work, therefore, the work for contingent labourer is available. Since the petitioner is entitled for some leave and if no such leave is available in his credit extra ordinary leave without pay could have been granted to him and entitled to resume duty.
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