- (1.) HEARD the learned counsel for the parties.
(2.) THE petitioner, in this writ application, has made the following prayers: (i) For quashing the order dated -10.05.2004 (Annexure -15) passed by the Chief Engineer, Water Resources Department, Government of Jharkhand, Ranchi, whereby the petitioner's application for his appointment/regularization in service against Class IV vacancies, was rejected. (ii) For a direction to the Commissioner -cum -Secretary, Water Resources Department, Government of Jharkhand, Ranchi to reinstate/reappoint the petitioner in service in Class IV post under his administrative control and to regularize his services after reinstatement/reappointment. Challenge to the impugned order (Annexure -15) has been made on the ground that it is contrary to the directions contained in the order of the Supreme Court, passed in S.L.P. (C) No. 16781 - 16820 of 2002 and also in violation of the principles of natural justice and equity.
(3.) THE petitioner was appointed in May, 1981 as a daily wage employee in the office of the Executive Engineer, Waterways Division No. II, Chakradharpur, which was then under the Waterways Department of the Government of Bihar, Patna. His services were continued to be taken, till May, 1990. His wages were paid directly from the Project office of the then Waterways Department (now Water Resources Department), under the Executive Engineer, Laghubitrani Division No. 10, Ghatshila. By an administrative arrangement, the charge of Waterways Division No. II, alongwith the services of the petitioner was taken over by the Chief Engineer, Laghubitrani Division No. 10 and the petitioner's services continued to be engaged in the same capacity till December, 1992. ;