Arvind Kumar vs State of Jharkhand And Ors

Heard Shadab bin haque, the learned counsel appearing for the petitioner and Mr. Raunak Sahay, the learned counsel for the respondent State.

This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due

to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been

heard.

The petitioner has preferred this writ petition for direction to the respondents to provide joining to the petitioner to the post of Block Programme

Officer, MGNREGA, Majhion in Garhwa district.

The learned counsel for the petitioner submits that the petitioner was appointed as Block Programme Officer by the Office of the Commissioner,

Palamau Division, Medininagar vide letter dated 01.02.2008. The petitioner started working with full honesty and discharged several government

duties assigned to him with atmost sincerity. From 12.05.2008 to 31.05.2008, the petitioner undergone training programme for BPSs under the National

Rural Employment Guarantee Act and was accordingly issued certificate by the State Rural Development Institute, Hehal, Ranchi. The petitioner was

also appointed as Supervisor for Census work with respect to the counting of population in the year 2011. The mother of the petitioner fell seriously ill

and the petitioner on oral permission left on 01.02.2012 to attend the ailing mother. The petitioner requested for grant of leave from 14.02.2012 to

27.02.2012. After certain improvement in the health of the mother of the petitioner the petitioner gave application for joining on 16.05.2014 before the

Deputy Commissioner, Garhwa and thereafter again made a representation by application dated 29.04.2015. The Deputy Commissioner cum District

Programme Coordinator by letter dated 08.06.2015 sought instruction with respect to providing joining to the petitioner from the Commissioner,

Palamau Division, Medininagar. Thereafter nothing has happened.

In view of the letter dated 08.06.2015 contained in Annexure-6 the writ petition is being disposed of directing the petitioner to file fresh representation

before the Commissioner, Palamau Division, respondent no.2 within a period of three weeks from today.

If such representation is filed within aforesaid period, the Commissioner, Palamau Division will take decision in accordance with rules, regulations and

guidelines and provide necessary instruction to the Deputy Commissioner for the needful within a period of four weeks thereafter.

With the above observation and direction, the writ petition [W.P.(S) No.1739 of 2019] stands disposed of.