RAMDHYAN MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Prasad Gupta, learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Ashwini Bhushan, learned counsel appearing on behalf of the respondent-State.

(3.) The present writ petition has been filed seeking a direction upon the respondents to confirm Assured Career Progression (A.C.P.) to the petitioners from the date of joining who have been working in different posts in the Forest Department in the District of Singhbhum West. Further prayer has been made for quashing of letter dated 656 dtd. 27/2/2008 (Annexure-10) as well as letter No. 639 dtd. 8/3/2010 (Annexure-11), by which it has been said that the date of joining prior to issuance of appointment letter is not proper and as such the date of appointment letter will be treated as date of joining.