SWAPANA NAND DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the petitioner has sought for direction upon the respondent to pass reasoned order on the application filed by him on 24.11.2011.

(2.) It is the case of the petitioner that since he is protecting the forest for 32 years but no honorarium has been paid to the petitioner and its members. According to the petitioner, the Chief Minister has also given a message for redressal of the grievance of the petitioner by way of 'Sandesh' as would appear from Annexure-2 dated 15.11.2004 and, in pursuance thereof, demand has been made by submitting a representation on 24.11.2011 but as yet no decision has been taken, therefore, the instant writ petition.

(3.) The State respondent has filed counter affidavit, seriously disputing the claim of the petitioner on the ground that merely on the basis of 'Sandesh' there is no vested right for getting honorarium in favour of the petitioner and as such, the present writ petition under Article 226 is not maintainable.