ROOP CHAND ALIAS RUPA RAM Vs. STATE

JUDGEMENT

(1.) IN both the above writ petition, the controversy involved is identical, therefore, the facts of SB Civil Writ Petition No. 948/2005 are taken into consideration for adjudicating the matter.

(2.) THE petitioner was appointed by Gram Panchayat, Malsar on the post of Assistant Secretary in the year 1991 @ Rs. 350/ - per month. Later on, the said amount was enhanced to Rs. 600/ - per month and sanction was issued by Vikas Adhikari, Panchayat Samiti, Sardarsahar vide Annexure -3. The case of the petitioners is that a decision was taken by the State Government for absorption of Assistant Secretaries who were appointed in different Gram Panchayats on the post of Secretary, Gram Panchayat. The said decision was taken by the State Government vide communication dated 28.2.2000 (Annexure -5) and subsequent to that order, a relaxation was granted by the State Government vide communication dated 14.11.2000 for absorption.

(3.) ACCORDING to the petitioners, all the Gram Panchayats of the State were informed to forward the names of those Assistant Secretaries working in the different Gram Panchayats of the State on the said post. The information with regard to the petitioners were to be sent for the purpose of absorption on the post of Secretary to the State Government in accordance with the decision taken by the Government but somehow due to inaction on the part of the respondents, the names of the petitioners were not communicated to Panchayati Raj Department of the State Government although at the relevant time both the petitioners were working on the post of Assistant Secretary in the respective Gram Panchayats of Panchayat Samiti, Sardarsahar. Therefore, by way of filing present writ petitions, it is prayed by the petitioners that although they were eligible and were entitled within the four corners of the decision taken by the State Government for absorption on the post of Secretary, Gram Panchayat but their cases were not considered for want of information from Panchayat Samiti, Sardarsahar and respective Gram Panchayats. Therefore, it is submitted that respondents may be directed to absorb the petitioners on the post of Gram Sewak from the date the similarly situated persons were absorbed on the said post along with all consequential benefits with interest @ 18% per annum.