Divya Devi vs State Of Jharkhand

Ananda Sen, J

By way of filing this writ petition, the petitioners have sought for following reliefs:-

“That in the instant writ application the petitioners pray for grant of an appropriate writ in the nature of Mandamus or an order or direction commanding upon the respondents to restore the engagement of the petitioners as Jal Sahiya with all consequential benefits and to pay Performance Based Incentive for the period they rendered their services with interest @ 10% per annum within a specified period and for any other appropriate writ or order or direction as this Hon’ble Court may deem fit and proper.”

It is the case of the petitioners that their claim is pending before the Authority i.e. respondent No.4 - Executive Engineer, Drinking Water and Sanitation Division-I, Giridih, which needs to be decided.

Learned counsel representing the petitioners submits that though part payment in respect of all the petitioners except petitioner No.1 has been admitted by the respondents, but they are entitled for much more. They have sufficient documents also in support of their claim. He submits that suffice it would be, if a direction be given to respondent No.4 to dispose of the representation of the petitioners.

The State has got no objection.

Heard learned counsel for the parties.

Considering the aforesaid submission, I direct the petitioners to approach respondent No.4 - Executive Engineer, Drinking Water and Sanitation Division-I, Giridih, individually by filing representation.

If any representation along with the supporting documents are filed within four weeks, the same will be considered and appropriate individual order in respect of the petitioners should be passed considering their entitlement as per law within eight weeks thereafter. If it is found that the petitioners are entitled for any relief, the same should be extended to them and if the respondents are of the opinion that none of the relief sought for by the petitioners can be granted, a reasoned order should be forwarded to them.

The entire process should be concluded within the timeframe mentioned above.

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