Jharkhand High Court
Subhash Ranjan vs The State Of Jharkhand on 18 May, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S). No. 4524 of 2018
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Subhash Ranjan ............ Petitioner
Versus
1. The State of Jharkhand
2. The Principal Secretary, Personnel, Administrative Reforms and
Rajbhasha Department, Govt. of Jharkhand, Ranchi.
3. The Transport Commissioner, Govt. of Jharkhand, Ranchi.
4. The Under Secretary, Transport Department, Govt. of Jharkhand, Ranchi.
5. The Deputy Commissioner, Deoghar.
6. District Transport Officer, Deoghar.
............ Respondents
CORAM: THE HON'BLE DR. JUSTICE S.N.PATHAK
For the Petitioner : Mr. Deepak Kr. Dubey, Advocate
For the Resp. : Ms. Shilpi, AC to SC (M)-II
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04/ 18.05.2023 Petitioner has approached this Court with a prayer for a
direction to the respondents to regularize his services of the petitioner,
who is working under respondent No. 6 to the post of Computer
Operator-cum-Data Entry Operation and completed more than 13
years of service against sanctioned and vacant post.
At the very outset, learned counsel for the petitioner submits
that suffice it would be if a direction is given to the petitioner to file
fresh representation for redressal of his grievances and upon receipt of
the same, respondents may be directed to pass reasoned order on his
representation within a stipulated period of time.
On the other hand, learned counsel appearing for the
respondents very fairly submits that if this Court directs the petitioner
to file fresh representation before the respondent-authorities, the
respondents shall pass reasoned order on the same.
In view of the fair submissions of the learned counsel for the
parties, I hereby direct the petitioner to file fresh representation
annexing all the relevant documents on which he is relying, within a
period of two weeks from the date of receipt of a copy of this order
and after receiving the same alongwith the copy of this order, the
respondents, shall consider the same in accordance with law, taking
into consideration the prevalent rules, guidelines and legal
propositions as well as the judgment passed by this Court in case of
Narendra Kumar Tiwari & Ors. Vs. State of Jharkhand & Ors.,
reported in 2023 (1) JBCJ 500 as well as in case of W.P.(S). No. 4682
of 2021 (Sabita Kumari & Ors. Vs. the State of Jharkhand &
Ors.) disposed of on 27.07.2022 and thereafter pass a speaking and
reasoned order, within a further period of eight weeks, which shall
also be communicated to the petitioner.
It goes without saying that if the petitioner is found entitled for
the benefits, as prayed for, the same may be extended to him within a
further period of four weeks.
With these observations and directions, this writ petition stands
disposed of.
Let it be made clear that this Court has not entered into the
merits of the case.
(Dr. S.N. Pathak, J.)
kunal
