SHEO PRASAD GUPTA, SON OF BADRI PRASAD GUPTA, RESIDENT OF VILLAGE ANDRADIH (BARKADIH), P.O. BELAGARA, POLICE STATION GHAGHRA, DISTRICT GUMLA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order delivered by the learned Single Judge in W.P.(S) No. 5334 of 2013 vide order dated 20th Nov., 2015 whereby, the petition preferred by this appellant was dismissed and hence, the original petitioner has preferred the present Letters Patent Appeal.

(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that the appointments on the post of Dalpati on and from 24th Feb., 1997 have been held as illegal by virtue of the order passed by Honourable High Court at Patna as stated in the impugned order which is at Annexure 5 dated 5th July, 2012, which was under challenge in the writ petition.

(3.) It further appears from the facts of the case that this appellant (original petitioner) claims to have been appointed on 20th Jan., 1997 and he was not confirmed by the Government and hence, a writ petition was preferred by this very appellant being W.P.(S) No.6636 of 2002 which was disposed of by the learned Single Judge vide order dated 12th April, 2012 remanding the matter to the Diretor, Panchayati Raj, Jharkhand to take afresh decision.