ANIRUDDHA BOSE,J. - (1.) The writ petitioner is a permanent employee of the Eastern Coalfields Ltd. and had been designated as an Explosive Carrier. The petitioner, however, was deputed to work as Attendance Clerk in Nirsha Colliery MINI C.H.P., which appears to be an unit of the Eastern Coalfields Ltd. only. The petitioner, however, was subsequently shifted to Gopinathpur Colliery in the same capacity, that is, Attendance Clerk. The petitioner wants to be regularized or absorbed in the post to which he has been sent on deputation.
(2.) The petitioner had earlier approached this Court by filing a writ petition being WP No.29021(w) of 1997 with similar prayer, that is prayer for regularization in the deputed post. In that writ petition direction was issued on 13th April, 1998 for filing affidavit. It was also directed that if the post of Attendance Clerk was to be filled up, then the writ petitioner should be allowed to be considered provided of course, he had already worked in the said post in the past.
(3.) The petitioner, however, gave up the litigation and wanted to pursue the matter with his employer directly. The writ petition was dismissed as withdrawn with liberty to the petitioner to approach the Respondent-authorities with appropriate representation. This order of dismissal was issued on 24th June 2002 by an Hon'ble single Judge of this Court.;