- (1.) HEARD counsel for the parties.
(2.) THE petitioner in this writ application has prayed for a direction upon the respondents to grant him employment in the Class -IV post in any department of the State Government, in the same lines as granted to the similarly situated persons. The petitioner was appointed in the Census Department of the State Government in Class -IV post on 28.10.1991. The census work continued till 1995 whereafter the employees in the Census Department were retrenched. The State Government thereafter took a policy decision to absorb all such employees and issued necessary directions to its various departments to absorb the employees in the Class -Ill and Class -IV posts. Pursuant to such directions, a list of all such employees were prepared by the Administrative Authorities of the individual districts and roster clearance was also obtained whereafter, several such employees were absorbed in the various districts in the different departments of the State Government.
(3.) THE petitioner's grievance is that though he too was a retrenched employee, but his name was not included in the list prepared by the concerned Deputy Commissioner, as it appears from the statements contained in the counter affidavit of the respondents.;