TRIVENI RAM Vs. STATE OF JHARKHAND
LAWS(JHAR)-2003-8-98
HIGH COURT OF JHARKHAND
Decided on August 01,2003

Triveni Ram Appellant
VERSUS
State Of Jharkhand Through D.C. Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition has been preferred by the petitioner for direction on the respondent to allot him a Quarter of 3rd Grade Category as per the actual station seniority list dated 30th August, 1995.
(2.) THE grievance of the petitioner is that his claim for allotment of a Quarters of 3rd Grade category has been illegally and deliberately ignored by the respondents who have adopted the pick and choose policy and allotted Quarters who are junior to the petitioner, such as respondent Nos. 4 to 6 vide order dated 11th March, 2003. In the station seniority list, the name of petitioner having shown above some of those who have already been allotted Quarters of 3rd Grade Category, Superintendent of P.M.C.H. Dhanbad was directed to appear before the Court to explain the position.
(3.) IN pursuance of Court 'sorder, Smt. Renu Bala, Superintendent, P.M.C.H. Dhanbad appeared on 30th July, 2003 and produced photo stat copies of certain orders and letters including letter written by the petitioner dated 14th February, 2002 in support of the stand taken by her in the counter affidavit.;


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