MD MAQUBOOL ANJUM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents to regularize/absorb the services of the petitioner against Grade III post in Millate College, Parsa (Godda) and for direction upon the respondents to grant and pay the current and the arrears of salary to the petitioner since 30.11.1987.

(2.) The factual exposition, as has been delineated, in the writ application, is that in pursuance to the advertisement no. 3/1987 dated 15.09.1987, inviting applications for several posts including the post of Office Clerk in various department of Millat College, Parsa, the petitioner applied for and after going through the selection process, he was selected on the said post, as evident from expert report dated 07.11.1987. It has further been averred that pursuant to his selection he gave his joining on the post of Clerk vide letter dated 20.11.1987 and his services was confirmed by the Governing Body of the college in its meeting dated 24.12.1987 w.e.f 30.11.1987.

(3.) It has further been averred that though the petitioner has been working since his joining i.e. w.e.f 30.11.1987 but his name did not find place in the report of Agrawal Commission. In the writ application, it has further been averred that Registrar, Sido Kanhu Murmu University, Dumka vide his letter dated 24.01.2006 also granted permission to the petitioner to work as daily wages employee on Grade III post in the aforesaid Millat College, Parsa. But, in spite of the said fact, the services of the petitioner was terminated by the Principal of the said college vide letter 20.11.2006 in pursuance of general office order dated 18.11.2006 issued by the Registrar, Sido Kanhu Murmu University, Dumka.