Rohit Ranjan vs The State Of Jharkhand
2024 Latest Caselaw 5676 Jhar

Jharkhand High Court

Rohit Ranjan vs The State Of Jharkhand on 12 June, 2024

Author: S. N. Pathak

Bench: S.N. Pathak

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 4996 of 2023
      Rohit Ranjan                                .... .... Petitioner
                                     Versus
       1. The State of Jharkhand
       2. The Deputy Commissioner, Sahebganj.
       3. The Deputy Development Commissioner, Sahebganj.
       4. The Deputy Collector (Incharge), Zila Gopinya Shakha, Sahebganj.
       5. The Deputy Collector, Zila Najarat, Sahebganj.
       6. The Deputy Collector (Establishment), Sahebganj.
       7. The District Planning Officer, Sahebganj.
       8. The Incharge Officer, Gopniya Branch, Sahebganj.
                                                  .... .... Respondents
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK

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      For the Petitioner       :     Mr. Abhishek Sriwastava, Advocate
      For the Resp-State       :     Ms. Shilip, AC to SC(M)-II
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5/ 12.06.2024      Heard the parties.

2. This writ petition has been filed by the petitioner seeking mandamus upon the respondents to regularize his service, as he has been working on daily wages since 16.5.2014 as Jeep Driver under District Planning Officer, Sahebganj. The petitioner has also prayed for consequential benefits upon regularization of his service.

3. Learned counsel appearing for the parties submits that suffice it would be, if a fresh representation is directed to be filed by the petitioner for consideration of his case for regularization in view of the Regularization Policy framed by the State Government, as also in view of several judgments delivered by the Hon'ble Supreme Court as well as by this Court, in accordance with law, within stipulated time.

4. In view of fair submissions of the learned counsel for the parties, I hereby direct the petitioner to file a fresh representation annexing all the relevant documents on which he is relying along with a copy of this order. On receipt of such representation, the respondent No.7 (District Planning Officer, Sahebganj) is directed to consider the case of the petitioner, taking into account the Regularization Policy framed by the State of Jharkhand as well as the several judgments passed by the Hon'ble Apex Court as well as by this Court, including the judgment rendered in

the case of Narendra Kumar Tiwari & Ors. Vrs. State of Jharkhand & Ors., reported in (2018) 8 SCC 238, and pass a reasoned order on merits, in accordance with law, within a period of twelve weeks thereafter.

5. Needless to say that if the petitioner is found entitled for benefits as prayed for, the respondent concerned is directed to extend the benefits thereof to which the petitioner is entitled to, within a further period of three weeks. If any adverse order is passed, the same shall also be communicated to the petitioner within the said period.

6. With the aforesaid observations and directions, this writ petition stands disposed of.

(Dr. S. N. Pathak, J.) R.Kr.