SANTOSH SAHU Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder, the orders dtd. 22/7/2010 and 12/8/2011 issued under the signature of Director of Personnel, Jharkhand State Electricity Board, Ranchi, by which, the writ petitioner has been dismissed from service.

(2.) The brief facts of the case, as per the pleading made in the petition, are required to be enumerated as under:-

(3.) It appears from the pleading made as referred hereinabove that the writ petitioner was appointed sometime in the year, 1975 on the basis that his name was enlisted in the list of contract labour/labour supply mazdoors through contractor which was prepared with a view to give preference in the employment on causal/contract labour for the project.