Jay Kumar Khushwaha vs State Of Chhattisgarh
2021 Latest Caselaw 1284 Chatt

                                       1

                                                                         NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                       Writ Petition (S) No. 3756 of 2021

      Jay Kumar Khushwaha S/o Ram Prasad Khushwaha, Aged About 30
      Years, R/o Village Karji, Gram Panchayat Karji, Janpad Panchayat
      Baikunthpur, District Koriya, Chhattisgarh

                                                                  ---- Petitioner

                                    Versus

   1. State Of Chhattisgarh Through The Secretary, Department Of
       Panchayat And Rural Development, Government Of Chhattisgarh
       Mantralaya, Naya Raipur, Raipur, Chhattisgarh

   2. The Collector, District Koriya, Chhattisgarh

   3. The Chief Executive Officer, Janpad Panchayat Baikunthpur, District
       Koriya, Chhattisgarh

   4. The Chief Executive Officer, Jila Panchayat Koriya, District Koriya
       Chhattisgarh

                                                              ---- Respondents

For Petitioner : Mr. Sharad Mishra, Advocate For State : Ms. Binu Sharma, P.L.

Hon'ble Shri Justice P. Sam Koshy Order On Board 22.07.2021

1. The limited relief that the petitioner prays at this juncture after arguing

for sometime is that let the writ petition be disposed of directing the

respondents 3 & 4 to consider and decide the representation which

the petitioner has made in respect of his termination from service from

the post of Employment Assistant (Rojgar Sahayak) in the year 2019.

2. According to the petitioner, he was terminated on account of his

getting implicated in a criminal case and the criminal case now vide

judgment dated 10.09.2020 stands decided in favour of the petitioner

wherein he has been acquitted of all the charges. Counsel for the

petitioner submits that subsequent to the acquittal the petitioner has

approached the respondents 3 & 4 by way of representation for

reconsidering his claim for re-engagement as Rojgar Sahayak

(Employment Assistant) as the said post is still lying vacant. However,

there is no development on the representation that the petitioner has

made.

3. Counsel for the State submits that since the prayer is only for deciding

the representation, let the authorities take a decision on the

representation of the petitioner in accordance with the rules and

regulations governing the field.

4. Accordingly, the writ petition at this juncture stands disposed of

directing the respondents 3 & 4 to take an appropriate decision on the

claim of the petitioner for being reengaged as a Rojgar Sahayak in the

light of the judgment of acquittal in his favour. Let the respondents 3

& 4 taken an appropriate decision strictly in accordance with the

procedures governing the field at the earliest preferably within a period

of 90 days from the date of receipt of copy of this order.

Sd/-

P. Sam Koshy Judge Khatai