BIPIN KUMAR Vs. RANCHI REGIONAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 7/6/2021 passed by the learned Single Judge of this Court in W.P.(S) No. 6399 of 2011 by which the writ petition has been dismissed declining to pass positive direction for consideration of the case of the writ petitioner for regularization by implementing the decision of the Board of Directors of the Ranchi Regional Development Authority (in short RRDA) resolved in its meeting held on 10/11/2008.

(2.) The brief facts of the case as per the pleading made in the writ petition which require to be enumerated herein, read as under:

(3.) It appears from the pleading made in the writ petition that the writ-petitioner who was appointed on co-terminus basis vide order dtd. 1/9/2006 had joined the services and started discharging his duties with the then Chairman of RRDA, namely, R.N. Tiwari. A meeting was held on 10/11/2008 wherein decision was taken allowing the writ petitioner to discharge his duties even after the tenure of the then Chairman. The writ petitioner basis upon the said decision taken by the committee has ventilated his grievance allowing him to continue in service but he had not been paid salary and hence, he has made representations with the prayer for regularization for his services and arrears of salary.