RATAN KUMAR CHATTERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Special leave granted.

(2.) Recruitment to the post of Village Level Workers/ Village Extension Workers is governed by the statutory rules called the Village and Level Workers and Village Extension Workers (Recruitment and Conditions of Service) Rules, 1987 (hereinafter called 'the Rules').

(3.) In response to the advertisement dated May 13, 1987, appellants applied for appointment to the post of Village Level Worker/Village Extension Worker. The process of selection was completed and a select list of 52candidates including the appellants was finalised on November 15, 1987. At that point of time some retrenched employees of the Census Department represented to the Government that'on the basis of the Government instructions regarding retrenched employees they had the preferential right for appointment to the above posts and the Select List could not be operated. Subsequently, a writ petition for the said relief was also filed by those retrenched employees in the Patna High Court. It was under these circumstances that the appellants and other selected candidates could not be sent for training. Meanwhile, the Government also became conscious of its own instructions providing one year life to the Select Panels. To overcome various objections to the Select List the Government referred the matter to more than one committees but no final decision could be reached and ultimately the appellants filed a writ petition in the Patna High Court seeking mandamus to the effect that they be sent for training and thereafter be appointed under the Rules. The High Court dismissed the writ petition in limine.