SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Nagmani Tiwari, learned counsel for the petitioner and Mr. Manish Mishra, learned counsel for the respondent-State.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for quashing the order dated 31.12.2020 issued by the Joint Secretary, Rural Development Department, Government of Jharkhand. Pursuant to application invited by the office of District Rural Development Agency, Palamau under MNREGA, the petitioner applied for the post of Rajgar Sewak. After following due process, the petitioner was appointed on the post of Rojgar Sewak by the order of Deputy Commissioner-cum-District Programme Coordinator, Palamau vide order dated 13.08.2009. By order dated 29.06.2018, the Deputy Commissioner relieved the petitioner and directed to hand over the charge to the person who has been posted on his place. By order dated 31.12.2020, the Joint Secretary, Rural Development Department, Government of Jharkhand directed the Deputy Development Commissioner, Palamau for lodging the FIR and to take lawful action against the petitioner and intimate the Department for the steps taken. The Deputy Development Commissioner has already forwarded the said order dated 31.12.2020 to the Block Development Officer, Nawa Bazar for lodging the FIR against the petitioner. ;