AJIT PRATAP NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed this writ application with a prayer for quashing the part of the order No. 262 dated 15.7.2011 (Annexure-6), whereby the Office Order No. 220 dated 27.6.2011 has been modified to the extent that the services of the petitioner is regularised w.e.f. 26.4.2011. The petitioner has also prayed for counting the period of his services in continuity from the date of his initial joining, as regularised/confirmed, w.e.f. 27.6.1989, and has also claimed for consequential benefits including the benefit of ACP on that basis.

(3.) According to the petitioner's case, the petitioner was initially appointed as Junior Engineer in Jharkhand State Agriculture Marketing Board pursuant to the decision taken by the Board of Directors on 18.6.1989, which was communicated to the petitioner under Memo No. 4085 dated 27.6.1989, as contained in Annexure-1. This letter shows that the petitioner was appointed as Junior Engineer on daily wages and on temporary basis. Subsequently, by the office order No. 928 dated 22.11.1989, as contained in Annexure-2, the service of the petitioner was adjusted on the prescribed pay scale, but his appointment was made on ad-hoc basis for a period of six months only. Again by the Office Order No. 636 dated 20.8.1990, as contained in Annexure-3 to the writ application, the service of the petitioner was extended until further orders or until the approval of by the Public Enterprises Bureau.