GANDUR BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioners have challenged the letter dated 4th July, 2002 Issued by the Secretary, Transport and Civil Aviation Department Jharkhand, Ranchi whereby and where -under their services have been sent back to their parent department. The Secretary, Personnel and Administrative Reforms and Rajbhasha Department, Ranchi has been requested to depute some other competent persons in the Transport Department of the State.

(2.) ACCORDING to the respondents the performance of the petitioners were not satisfactory. They were asked to collect minimum 75%, of revenue during the year 2001 -02. They have failed to realized 75% of the target, their services have been sent back to their department.

(3.) HAVING regard to the facts and circumstances, as it is required to determine what is the target one or other petitioner achieved during one year i.e. from July 2001 to June 2002, the case is remitted to the Secretary, Transport and Civil Aviation Department, Ranchi who will determine the achievement of one or the other petitioner. If the achievement of any petitioner is found to be more than 75%, the Secretary (Transport and Civil Aviation Department, Ranchi) will cancel the letter dated 4th July, 2002 in respect to such petitioner. On the other hand, if the achievement is found less than 75%, the competent authority will relieve such petitioner to join the parent department. The Secretary will communicate the decision to the petitioner(s) within a period of one month from the date of receipt/production of a copy of this order.