SONALI LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 2854 of 2016 in L.P.A. No. 167 of 2016 & I.A. No. 2853 of 2016 in L.P.A. No. 171 of 2016 Through the instant two interlocutory applications, the applicant-appellants are praying for condonation of delay of 75 days (in LPA No. 167 of 2016) and 77 days (in LPA No. 171 of 2016) in filing the accompanied appeals. For the reasons mentioned in the instant applications and there being no objection from Mr. L.C.N. Shahdeo, learned G.P.-IV, the aforesaid delay occurred in filing both the appeals is, hereby, condoned.

(2.) The present two appellant-writ petitioners (hereinafter to be referred to as petitioners) are aggrieved by the order dated 14.12.2015, whereby their joint writ petition being W.P.(S) No. 2022 of 2011 stood dismissed.

(3.) Both the petitioners were appointed as Rojgar Sewak by the Deputy Commissioner-cum-District Programme Coordinator, Gumla vide letter dated 04.06.2007 and the services of both the petitioners were terminated vide order dated 23.02.2011. Aggrieved thereof, both the petitioners have filed the aforesaid writ petition. In reviewing the annual performance of the staff appointed on contract basis, it was noticed that the petitioners were absent from their duty without prior permission and were also absent in the training workshop. In all, the performance of both the petitioners in MNREGA was found unsatisfactory which created hurdles in implementation of the schemes under MNREGA. In short, it was a case of wilful disobedience of the orders given by the Block Development Officer. Since the conduct of both the petitioners was found unsatisfactory, show cause notices were issued to them also, but there was no improvement in the attitude of the petitioners with regard to MNREGA work.