SATTAR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been preferred by petitioner for direction on the respondents to absorb him to the post of Masson (Raj Mistry) or any other suitable post as per Government policy decision.

(2.) The case of petitioner is that he is working as Masson (Raj Mistry) since 19th April, 1966 having initially appointed in Tenughat Sub-Division Dam Project, Tenu-ghat. He has also been given time bound promotion w.e.f. 1st April 1981 by the Chief Engineer, Irrigation Department, Ranchi vide letter No. 2628 dated 2nd August, 1988. It is alleged that while the respondents regularized the services of others, have not considered the case of petitioner.

(3.) The respondent No. 5 in its affidavit has taken plea that the concerned Deputy Commissioner is required to take action for absorption of petitioner.