RAVINDRA NATH Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner has approached this Court with a prayer for quashing order dated 15.02010 issued under the signature of respondent No. 2, by which the 1st ACP granted vide order No. 59 dated 05.06.2006 corresponding to memo No. 1030 dated 06.06.2006 has unilaterally sought to be cancelled with further stipulation to recover the differential amounts already paid to petitioner in pursuance of monetary promotion, without prior notice/show-cause and thus, the same is in violation of principles of natural justice. Further prayer has been made to restore the 1st level ACP as granted vide order dated 05.06.2006 (Annexure-1) and further not to recover any amount legitimately paid to him in pursuance to the aforesaid order.

(3.) The petitioner was selected and appointed as Labour Enforcement Officer (for short "LEO") through Subordinate Service Selection Examination Committee/Board and as such, he joined at Kanke Block, Ranchi on 11.08.198 Subsequently, he was transferred to Namkum as LEO in Dec., 1989 and started discharging his duties to the satisfaction of all concerned. It is stated that thereafter, petitioner was transferred to Khalgaon, Bhagalpur in May, 1995 and again to Ranchi on 12.11.2000, where he gave his joining before the Deputy Labour Commissioner, Ranchi on 14.11.2000, which was duly accepted followed by his posting on the post of LEO, Ranchi Sadar. It is categorically stated that right from his appointment/joining/entry into the service w.e.f. 11.08.1983 to 02.05.2001, there was no complain or adverse remarks against the petitioner.