AKSHAY CHANDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of certiorari to quash the impugned order dated 13.7.2002, issued under the signature of Commissioner -cum -Secretary, Agriculture and Cane Development Department, Jharkhand, Ranchi, whereby, the prayer of the petitioners for adjustment of their services on the posts of Jan -Sewak (Village Level Worker) has been rejected. Further prayer has been made for issuance of a writ in the nature of mandamus commanding upon the respondent authorities to immediately and forthwith adjust the services of the petitioners as Jan Sewak (Village Level Worker), considering the fact that most of the persons appointed as Village Extension Workers have been absorbed against the posts of Jan Sewak inspite of the fact that the case of the petitioners for adjustment has already been recommended vide letter dated 29.4.1999 by the Deputy Commissioner to the Agriculture Production Commissioner, Bihar, Patna and the petitioners further pray for a direction upon the respondents to consider their cases for absorption/adjustment since the impugned order passed on 13.7.2002 has again been reviewed by the respondent authorities, wherein, they have already taken a decision to appoint the petitioners on the posts of Jan Sewak in the light of vacancies, existing till date and the said decision has been communicated vide letter no.201(P)/Estt. Dated 19.7.2002.

(2.) LEARNED counsel for the respondent -State has produced a copy of the letter, containing Memo No. 1916 dated 15.7.2008, issued by the Director (Administration), Agriculture and Sugarcane Department, Government of Jharkhand, Ranchi, vide which the petitioners have been adjusted on the posts of Jan Sewak.