BAHA MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These appeals are filed against the orders, all dated 11.11.2013 passed in W.P.(S) Nos. 3417 of 2013; 3427 of 2013; 3411 of 2013 and 3429 of 2013 respectively, dismissing the writ petitions on the ground that charge of negligence against the appellants was found proved and there is no violation of Article 14 of the Constitution of India in terminating the services of the appellants as "Rojgar Sewak'.

(2.) Since common points fall for consideration in all the appeals, all the appeals have been tagged and heard together and shall stand disposed of by this common judgment.

(3.) The appellants were appointed as Rozgar Sewaks on contractual basis in the MNREGA Scheme. The appellant- Baha Murmu was transferred to Sonadhani Panchayat in Littipara Block; the appellant-Kubraj Marandi was transferred to Littipara Panchyat in Littipara Block, the appellant-Suresh Tudu was transferred to Kunjbona Panchayat in Littipara Block and appellant-Nagen Hembram was transferred to Jamjori Panchayat in Littipara Block. On 28.6.2012 a show cause was issued to each of the appellants on the allegation that muster rolls, job cards, deposit forms etc. were found in the custody of one Shankar Pramanik and Rakshakar Sah, who were not even Government employees and the appellants submitted their replies to the show cause denying the allegations. An inquiry was conducted by the Executive Magistrate and in the inquiry report dated 23.5.2012 it was found that it was the responsibility of the appellants to keep muster rolls cards, job cards and other relevant documents relating to MNREGA Scheme in safe custody; whereas the relevant documents were seized from the possession of Shankar Pramanik and Rakshakar Sah and the charges against the appellants were found proved. The Deputy Commissioner, Pakur vide order no. 856 dated 27.7.2012 terminated the services of the appellants on Rozgar Sewak.