BIPIN KUMAR Vs. RANCHI REGIONAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying therein for a direction upon the respondent-Authorities to consider the case of the petitioner for regularization and implementation of the decision of the Board of Directors of the Ranchi Regional Development Authority (hereinafter to be referred as the RRDA) in its meeting held on 10.11.2008 (Annexure-2) and also for a direction for payment of salary from December, 2008 till date.

(3.) The grievance of the petitioner in brief is that the petitioner was appointed on the post of Computer Operator on the honorarium of Rs.5,500/- per month w.e.f. 01.04.2006 which was a Co-Terminus appointment with the tenure of the then Chairman-R.N. Tiwari. After completion of the tenure of the said Chairman, his appointment was terminated in spite of the fact that the Board of RRDA vide its resolution dated 12.11.2008 has decided unanimously that the service of the petitioner will continue even after completion of the tenure of the said Chairman. This Court while hearing the matter vide its order dated 11.11.2019 has directed the petitioner to add Secretary, Urban Development Department, Government of Jharkhand as respondent No.5 so that this Court can hear the stand of respondent No.5 as to whether in terms of Section 6 (4) of the Bihar Regional Development Authority Act, 1974; the resolution of the Board has been sent for approval of State Government or not. Thereafter, the State represented through Secretary, Urban Development Department and filed an affidavit rejecting the claim of the petitioner, inasmuch as, the very appointment of the petitioner was CoTerminus with the tenure of the then Chairman and as such there was no question for any extension and further, no resolution of the Board was sent for approval to the State Government.