- (1.) The five petitioners in this writ petition dated June 21st, 2005 are questioning the decisions of the Chairman, Gram Panchayat Staff Recruitment Committee, Simlapal Development Block & Sub-Divisional Officer, Khatra, Bankura. Claiming that they were appointed by Laxminagar Gram Panchayat, Bankura as casual workers, and that having worked for a long period and in view of the government circular, though they were entitled to get permanent employment, the authorities were not taking necessary steps for the purpose, they moved this court by filing writ petitions which were disposed of by orders dated March 24th, 2005 directing the authority giving the impugned decisions to give reasoned decisions treating those writ petitions as their representations. This is how the impugned decisions have come to be given.
(2.) Counsel submits that without giving any reason the authority rejected the petitioners claims that they were entitled to get permanent employment in the Gram Panchayat. I am unable to agree with him. Sufficient reasons have been given by the authority in support of his decisions. After examining the original resolution books, he found that no resolution was ever adopted to engage the petitioners as casual workers in the Gram Panchayat. He concluded that there was no reason for saying that by working casually the petitioners became entitled to get permanent employment. Besides, even assuming that the petitioners were engaged as casual workers, I do not see how their such engagement entitled them to get permanent employment in the Gram Panchayat. Their initial appointments were not according to the recruitment rules. In view of the constitution bench decision in Secretary, State of Karnataka v. Umadevi, AIR 2006 SC 1806, they are simply not entitled to any relief. No mandamus can be issued directing the respondents to appoint them on permanent basis. For these reasons, I dismiss the writ petition. There shall be no order for costs.;