ARUN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the Petitioner and learned Counsel for the State.

(2.) The present writ petition has chequered history as the Petitioner initially preferred W.P.(S) No. 328 of 2005 before this Court challenging the order contained in Memo No. 2398 of 2009 dated 17.12.2008 whereby the services of the Petitioner have been sent back to his parent department i.e., Water Resource Department, Government of Jharkhand. The Petitioner's said writ petition was dismissed by this Court vide order dated 20.08.2005. The Petitioner preferred Letters Patent Appeal No. 588 of 2005 before Division Bench of this Court and Petitioner's said L.P.A. was dismissed by order dated 08.02.2006. Then Petitioner preferred Civil Review Petition No. 102 of 2006 seeking recalling and setting aside of the order passed in L.P.A. dated 08.02.2006 on the ground that the Respondents submitted a wrong fact in the counter affidavit and, therefore, the order dated 8.2.2006 passed in L.P.A. requires to be reviewed and Petitioner's said Review Petition was dismissed by the Division Bench vide order dated 08.02.2007. The Petitioner's review petition was dismissed after taking note of the contention given by the Petitioner that there was a delay of 257 days in filing the Review Petition but that was because of the reason that the order passed in the L.P.A. No. 588 of 2005 was challenged before the Hon'ble Apex Court by filing Special Leave to Appeal on 07.07.2006 and after taking note of the contention of the Petitioner that he moved an application under Right to Information Act for getting some documents on 04.08.2006 which were supplied to the Petitioner on 14.09.2006 which indicated that some of the statements made by the Respondents were not correct and on that basis Petitioner submitted Review Petition. The Petitioner then challenged the order passed in Review Petition No. 102 of 2006 dated 08.02.2007 by preferring Special Leave to Appeal No. 7733 of 2007 that too was dismissed by the Hon'ble Apex court by passing following order:

(3.) The Petitioner now has preferred this writ petition before the Single Bench of this Court on 09.10.2007 to challenge the order passed in his writ petition, W.P.(S) No. 328 of 2005, the order which has been upheld by Division Bench and Supreme Court and against which review petition has been already dismissed by Division Bench. The Petitioner also impleaded not only the State of Jharkhand through Chief Secretary but also the Secretary of the Urban Development Department and Water Resource Department, Government of Jharkhand with 10 other persons who were the officers working in the Said Department.