SADA SHEO JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that suffice it will be for disposal of this writ petition, if a direction is given to respondent no. 5 to treat this writ petition as a representation and decide the claim of the petitioner, by passing a detailed speaking order, in accordance with law and within stipulated time, as given by this Court. I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent no. 5 to treat this writ petition as a representation and decide the claim of the petitioner, by passing a detailed speaking, order, in accordance with law and within stipulated time, as given by this Court. Learned counsel for the respondents also submitted that there is no legitimate right vested in the petitioner to get the Government job by doing only few days' work of census. Ordinarily, the petitioner has to compete with others, then only they can be absorbed in the Government services, otherwise, this will tantamount backdoor entry.

(2.) In view of these submissions, I hereby direct respondent no. 5 (The Commissioner, Santhal Pargana Division, Dumka) or any officer, who is well conversant with the facts and law or any authorized and competent officer, appointed by respondent no. 5, to treat this writ petition as a representation and decide the claim of the petitioner, by passing a detailed speaking order, in accordance with law, rules, regulations, policies and Government enforceable orders, applicable to the petitioner, as expeditiously as possible and practicable, preferably within a period of twelve weeks from the date of receipt of a copy of the order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative.

(3.) If the decision is taken in favour of the present petitioner, necessary benefit of the decision will be extended to him within further period of four weeks, thereafter. In view of the aforesaid directions, this writ petition is disposed of.