TAPEN SEN, J. - (1.) HEARD Mr. Saurav Arun, learned counsel for the petitioner and Mr. Aniket Kumar, JC to SC -I.
(2.) THE petitioner, a Class -IV employee serving since 1989 as a Janjir Bahak (one who pulls the measuring chain along with the surveyor) was ordered to go out of service by Annexure -6 issued by the respondent No. 2. The said officer order is dated 3.4.1998. Upon perusal of Annexure -6 (the impugned order), it appears that the reason for terminating the service of the petitioner was because he had not been able to produce the certificate of displacement on the basis whereof he is said to have been given compassionate appointment on 18.5.1989.
(3.) THE petitioner has asserted that his name had been sent by the Employment Exchange upon requisition made in that regard by the respondents themselves for purposes of appointment of displaced person. The petitioner claims that his land has been acquired for construction of the Latratu Dam and accordingly, his name had been sent. Thereafter, he was interviewed and finally recommended by a duly constituted Committee which had been so constituted vide Memo No. 893, dated 21.2.1989. The Committee met on 1.8.1989 and recommended the name of the petitioner along with several other persons for purposes of appointment on Class -IV posts. Accordingly, by Annexure -1, an office order was issued on 18.5.1989 whereby and whereunder the petitioner, vide serial number 15 therein, was appointed although, on a temporary basis but on a vacant post.;