Sudarshan Soni and Others vs The State of Jharkhand and Others

Narendra Nath Tiwari

The grievance of the petitioners is that they being retrenched employees of Drinking Water and Sanitation Department are entitled for consideration of their regularization in the department in view of the provision made in Para-53 of the judgment of the Hon''ble Supreme Court rendered in Secretary, State of Karnataka and Others Vs. Umadevi and Others, . According to the petitioners, the respondents are considering the cases of others, but their claims have not been considered. The petitioners have made representation, but the same has not been heeded upon.

Learned J.C. to G.P.II appearing on behalf of the respondents submitted that if the petitioners have any such claim, they may approach the Principal Secretary, Drinking Water and Sanitation Department, Government of Jharkhand, who is competent authority in the matter. Considering the said submissions, this writ petition is disposed of, giving liberty to the petitioners to file representation, regarding their claim/grievance, before the Principal Secretary, Drinking Water and Sanitation Department, Government of Jharkhand-Respondent No. 2. On receipt of such representation, the said respondent shall consider the same and pass appropriate order, in accordance with law, within three months from the date of receipt of the representation.