PRAKASH TANTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) This writ petition has been filed for a direction to the State-respondents to consider and appoint the petitioner as Chawkidar pursuant to the recommendation dated 22.1.2004, Annexure-1 of the Establishment Committee constituted for such purpose. Perusal of the recommendation dated 22.1.2004, however, indicates that thereunder the case of the petitioner and others was.considered for appointment as Chawkidar/Dafadar and against his name, it was stated that his case for such appointment shall be considered as and when the documents are produced.

(3.) It is submitted on behalf of the petitioner that he is the son of late Kripanand Tanti, who earlier served as Chawkidar of Circle/Beat No. 1/6, Bangaon P.S. who nominated the petitioner for appointment as Chawkidar. It is submitted that in the light of the nomination made by his late father, Kripanand Tanti, petitioner's case is required to be considered by the Establishment Committee constituted for the purpose of appointment on the post of Chawkidar, as during the proceedings held on 22.1.2004 decision in regard to the appointment of the petitioner as Chawkidar could not be taken on account of non-availability of documents. It is further submitted on behalf of the petitioner that other 52 out of 70 persons considered in the proceedings dated 22.1,2004 have already been appointed as Chawkidar/Dafadar and such fact would appear from the order of this Court dated 8.4.2011 passed in C.W.J.C. No. 11769 of 2007. Case of the remaining nominee(s) out of 70 has also been considered in compliance of the aforesaid order of the High Court dated 8.4.2011. With reference to the said order dated 8.4.2011, it is submitted that similar order be passed in the case of the petitioner as well.