NATWA HANSDAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the writ petitions are being heard finally with the consent of learned counsels appearing for the parties. Admittedly, petitioner was working as lecturer in Government Polytechnic; Bihar State published an advertisement dated 26.06.1994 calling applications for appointment to the one post of Controller of examination in the State Board of Technical Education, Bihar; one post so advertised was kept reserved for the Schedule Caste candidate; petitioner had applied pursuant to the advertisement dated 26.6.1994 for the post of Controller of examination; a writ petition being C.W.J.C. No 2189 of 1995, Dr. Shyam Kishore Singh Vs. State of Bihar was filed challenging the advertisement on the ground that single post cannot be reserved for the Scheduled Caste candidate; meanwhile petitioner was selected and was appointed on the post of Controller of examination in the State Board of Technical Education, Bihar; writ petition no. 2189 of 1995 was allowed by the learned Single Judge vide judgment dated 15.10.1996 (annexure no. 1); learned Single Judge in the judgment dated 15.10.1996 held that one single post could not be reserved for the Scheduled Caste category and observed that the appointment pursuant to the advertisement dated 26.06.1994 was not valid; judgment of the learned Single Judge was challenged by the petitioner in L.P.A. No. 1275 of 1996 before the Division Bench of Patna High Court; L.P.A. Bench had issued interim direction that petitioner would continue on the post in terms of appointment during the pendency of L.P.A.; meanwhile State of Bihar was bifurcated pursuant to the Bihar Reorganisation Act, 2000; State of Jharkhand was created and came into existence w.e.f. 15th November 2000; petitioner was allocated to the Jharkhand State and was appointed as Examination Controller of the Jharkhand State Technical Board; L.P.A. No. 1275 of 1996 was dismissed vide judgment dated 12.01.2007 (annexure no. 2); while dismissing the L.P.A. learned Division Bench of the Patna High Court had observed that appellant would discharge his duties attached to the said post until selection and appointment of fresh incumbent; judgment of the L.P.A. Bench was also challenged by the petitioner in S.L.P. No. 12232 of 2007; Hon'ble Apex Court vide judgment dated 04.10.2010 (annexure no. 3) was pleased to dismiss the S.L.P. However, Hon'ble Apex Court had clarified that as far as the future promotion of the petitioner in the lecturer cadre was concerned, his claim would be considered on its own merits uninfluenced by the dismissal of the S.L.P.; State of Jharkhand vide order dated 29.06.2006 had transferred the petitioner to the post of lecturer, Government Polytechnic, Adityapur; feeling aggrieved petitioner had approached this Court by filing W.P.S. No. 4357 of 2006; this court vide interim order dated 10.08.2006 passed in W.P.S. No. 4357 of 2006 was pleased to stay the impugned order dated 29.06.2006 in respect of petitioner and respondent no. 5; petitioner continued to discharge the duties of the Examination Controller under the protection of interim order dated 10.08.2006 passed in W.P.S. No. 4357 of 2006; vide order dated 23.06.2012. However, once again petitioner has been reverted back to his parent cadre i.e. lecturer in the Government Polytechnic, Adityapur; feeling aggrieved petitioner once again has approached this Court by way of filing W.P.S. No. 4122 of 2012.

(2.) I have heard Mr. Mahesh Tewari, learned counsel for the petitioner as well as Mr. A.K. Sinha, learned Advocate General for the State.

(3.) Mr. Tewari, learned counsel appearing for the petitioner has argued that since the petitioner was allowed to discharge the function of Examination Controller till new incumbent is selected and appointed by the L.P.A. Bench of Patna High Court vide judgment dated 12.01.2007 petitioner neither can be transferred nor can be reverted back to his parent cadre and should be allowed to continue till new incumbent is selected and appointed on the post of Examination Controller, Jharkhand State Technical Board. Mr. Tewari, learned counsel for the petitioner has further contended that otherwise also, since petitioner was allocated to the State of Jharkhand, therefore, petitioner shall be deemed to have been regularised on the post and cannot be reverted back.