AWADHESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with a prayer for direction upon the respondents for shifting the date of joining from 28/4/1988 to 29/1/1988.

(3.) The case of the petitioner lies in a narrow compass. Vide Notification No. 1-A-10-17/87-320 dtd. 24/12/1987, petitioner was appointed as Junior Engineer on the pay-scale of Rs.785.0025-1135-EB-25-1210 and accordingly, he gave his joining on 29/1/1988 before the Advance Planning Division, Bihar, Patna. Thereafter, the petitioner was sent on deputation at Hazaribagh Mining Department and accordingly, he gave his joining there on 28/4/1988. The aforesaid facts finds support from the service book of the petitioner. It is the specific case of the petitioner that though the date of joining of the petitioner was 29/1/1988, the custodian of the service book while making note, changed the date of appointment to 28/4/1988. By making cutting in the column of the date of appointment, the date 28/4/1988 was entered and that was accepted as the date of joining of the petitioner. It is the case of the petitioner that cutting was not done by him as he was neither the custodian of his service book nor his signature finds place on the same. In view of the aforesaid facts and circumstance, the petitioner represented before the respondent-authorities but no consideration was shown and hence, he was constrained to knock the door of this Court.