BHAGWAN DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned Senior counsel for the petitioner and learned counsel for the State.

(2.) In this writ petition, the petitioner has prayed for the following reliefs:-

(3.) Undisputed facts of this case are that the petitioner was appointed on 17/11/1981 on the post of Assistant in the office of District Panchayat on daily wages. The Deputy Director Panchayati Raj, vide order dtd. 5/1/1990 (Annexure-2 to the writ petition) regularized the services of the petitioner and one other person named Sri Sachidanand Sahay from the date of the order which was subsequently cancelled by the Director Panchayati Raj. Thereafter, the petitioner approached the Hon'ble Patna High Court, Ranchi Bench in C.W.J.C. No.1663 of 1990(R) for setting aside the cancellation order in which the direction was given to dispose of the matter. The respondents issued seniority list on 21/6/2016 in which the name of the petitioner is at serial No.7. Admittedly, the petitioner superannuated on 31/5/2017.