BALESHWAR PRASAD YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court Heard learned counsel for the parties.

(2.) The petitioner is aggrieved by the office order contained in Memo No. 1000 dated 01.04.2004 issued by the Additional Secretary, Water Resources Department, Government of Jharkhand, Annexure-5 to the writ petition whereunder his services on the post of Mapak have been terminated after having remained as such on the same post since his appointment vide office order dated 21.03.1989, Annexure-7.

(3.) The petitioner claims to have been appointed in the category of displaced persons in view of the decision of the Government of Bihar contained in Memo letter no. 156 dated 02.04.1987, Annexure-1/B issued for the purpose of rehabilitation of such displaced persons, who were displaced under the Kosi Project. As per the said decision, the affected/displaced persons falling within the embankment of river kosi would be eligible for appointment to Class-III and IV posts as per certain reservation in the respective categories for such appointment. Pursuant to the said decision, vide Memo No. 335 dated 13.01.1989 office order of the Water Resources Development Department, three Establishment Committees were constituted comprising of officers such as Chief Engineer, In-Charge Superintending Engineer, Executive Engineer and the Rehabilitation Officer as also a committee comprising of Director, Land Acquisition and Rehabilitation, Water Resources Department, Special Land Acquisition Officer, Shaharsa, Executive Magistrate and Rehabilitation Officer, Supaul.