STATE OF BIHAR Vs. ANIRUDH JHA

JUDGEMENT

(1.) The present Letters Patent Appeal has come up for consideration for setting aside the judgment dated 27.04.2015 passed by the learned Writ Court in CWJC No.10653 of 2008 by which the learned Writ Court has been pleased to allow the writ application and for that purpose quashed the decision of the Secretary, Rural Development Department as contained in Memo No.140229 dated 27.02.2013. The State Government has been directed to pass appropriate orders absorbing the petitioner in permanent government service pursuant to the government's decision as noted in the impugned judgment taken by the State Government in between the year 2003 and 2006 and to grant all consequential benefits to the writ-petitioner even though the petitioner has superannuated.

(2.) In appeal before us, the learned senior counsel representing the State of Bihar does not dispute the facts as appearing from the impugned judgment of learned Writ Court. It is not in dispute that in order to implement anti-poverty programme under the aegis of Government of India, the District Rural Development Agencies were set up in all the districts not only in the State of Bihar, but in the entire country as controlling agency. The entire working of the Agency was funded 75% by the Union of India and 25% by the State Government.

(3.) The petitioner was appointed on a sanctioned vacant post of Junior Statistical Assistant in Small Farmers Development Agency, Bhagalpur on 12.01.1976. This Agency, later on, in the year 1982, became part of District Rural Development Agency, Bhagalpur. On 12.01976, the petitioner was re-appointed on sanctioned vacant post of Lower Division Assistant in the said Agency itself.