S.N. Pathak, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) Petitioner has approached this Court with a prayer for restraining the respondents to give effect to the show-cause notice dated 15.06.2018, issued by the respondent No. 5, vide letter No. 794 dated 15.06.2018, addressed to Block Development Officer, Nirsa Block.
(3.) The facts of the case in nutshell is as follows:- In the year 2015, the petitioner was appointed as a Consultant Agriculture CFT Sanjivani vide letter No. 283 dated 04.06.2015 and an offer of appointment was issued in favour of petitioner to join the said post. Pursuant to the said offer of appointment, the petitioner gave his joining on 15.06.2015 itself. The petitioner discharged his duties as Consultant Agriculture under NRLM-CFT and MGNREGA Convergence Project till 08.08.2017. Subsequently, the petitioner received a letter of appointment from the Deputy Commissioner, Dhanbad allowing him to join to the post of Block Coordinator at Nirsa Block. On the basis of said appointment letter, petitioner resigned from Jharkhand State Livelihood Promotion Society. As per notification dated 01.03.2017, contained in memo No. 1016, the petitioner joined as Block Coordinator in the office of Block Development Officer, Nirsa on 10.08.2017. After his joining, the petitioner was discharging his duties with utter satisfaction of his Higher Authorities but all of a sudden, after lapse of 10 months, petitioner came to know that on an omnibus complaint made by one Political Party before the Chief Minister regarding domicile of the petitioner, a show-cause notice dated 14/15.06.2018 was issued by the Deputy Development Commissioner, which is impugned in the present writ petition, to place the entire documents in favour of his appointment for a decision to be taken by the respondents regarding his domicile status. The petitioner aggrieved by the said show-cause notice, has knocked the door of this Hon'ble Court.;