ABDUL WAHID Vs. RANCHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) THE fact mentioned in this writ application, discloses a very sorry state of affairs prevailing in the office of the Ranchi Municipal Corporation. The main grievance of the petitioners in this case is that though they are working on the post of Sec tion Officer since 1983 by the order of the respondent - authority yet their services have not been regularised on such post, albeit, juniors to the petitioners have been promoted to the post of Revenue Officer. Admittedly, the Administrator of the Municipal Corporation asked the petitioner Nos. 3 to 6 to work on the post of Section Officer, vide order dated 1.3.1983 as contained in Annexure 2 to this writ application and the petitioners continued to work on such post. It is stated that as many as five posts of Section Officers have been sanctioned by the Government on 26.11.1996 but till date the case of the petitioners have not been considered for promotion on the post of Section Officer though juniors have been granted promotion which is apparent from the order dated 26th November, 1996 contained in Annexure 8 to this writ application. It is really surprising that though the petitioners were allowed to work on the post of Section Officer by the respondent -Administrator in the year 1983 and since then they are still working on that post, but unfortunately their cases have not been considered till date for the reasons best known to the authority. It is further shocking that inspite of the several representations filed by the petitioners before the respondent - authority, as it appears from Annexure 6 series to the writ application, no authority particularly the Administrator is directed to consider the case of the petitioners in the light of the representations filed by them and also take into consideration the fact that the juniors have been promoted to the post of Revenue Officer, as early as possible, preferably within six weeks from the date of receipt/production of a copy of this order. It goes without saying that if the claim of the petitioners is found to be genuine, an ap propriate order must be passed accordingly and the monetary benefits arising therefrom must be paid forthwith without any further delay. This writ application is accordingly dis posed of.

(2.) APPLICATION disposed of.