- (1.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking issuance of a writ of mandamus directing the respondents to engage the petitioner on the post of Jeep Driver as ordered in Memo No. 3630 dated 26.12.2002 issued by the Deputy Commissioner, Bokaro, The petitioner has further prayed that he may be allowed to continue on the said post.
(2.) IN a nutshell, the petitioner's case is that the petitioner had worked as Jeep Driver from 1.3.2000 to 1.11.2000 with satisfactory remarks made by the respondents. Thereafter he has not been engaged on the said post in spite of his representation and recommendation made by the authority. The case was contested by the respondents and it was contended on their behalf that the petitioner has no right to seek mandamus in this writ petition and he further stated that the letter dated 26.12.2002 said to have been issued by the respondent no. 2, the Deputy Commissioner, Bakaro, is not available in the office record, nor the anchal office record.
(3.) I have heard learned counsel for the parties and perused the record.;