MAHADEV PASWAN 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 praying for mandamus, directing upon the respondents to appoint the petitioner on the post of Chowkidar, in view of the recommendation of the meeting of Establishment Committee, held on 30.12.2010.

(3.) The case of the petitioner is that grandfather of the petitioner, late Sukar Dusadh was working as Chowkidar and superannuated on 15.10.1990. There was a prevailing practice to appoint Village Chowkidar for life time, who used to work without any leave or retirement and during his illness or absence, any of his family members used to assist in performing his duties and if he died or become inefficient, usually his family member, as nominated by him would take over the charge and function as Chowkidar, though the post was not strictly hereditary.