AMRIT YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present appeals by special leave, are preferred by the appellant(Hereinafter, referred to as "appellant-employee"), assailing the following two judgments rendered by the Division Bench of the High Court of Jharkhand at Ranchi(Hereinafter referred to as "High Court"): -

(2.) The Deputy Commissioner, Palamu(Hereinafter referred to as "respondent no. 4") published an advertisement dtd. 29/7/2010, inviting applications for appointment to the post of Class IV employees(For short "subject posts"). The language of said advertisement is germane to the controversy at hand and the same is extracted below: -

(3.) Pursuant to the issuance of the above advertisement, an examination was conducted on 5/11/2017. Subsequently, respondent No. 4 issued a press release(Memorandum No. 842 of 2017.) dtd. 9/11/2017, stating that before the final panel of selected candidates is prepared, the candidates would be required to remain present in the District Establishment Sec. , Palamu for the purpose of counselling. Upon completion of the counselling process, the District Education Officer(Hereinafter, referred to as "respondent no. 5") vide office order(Memo no. 399) dtd. 9/3/2018, issued appointment letter to the successful candidates, including the appellant herein. Meanwhile, an FIR(FIR No. 382 of 2017) came to be registered at Police Station Daltonganj Town, District Palamu alleging rampant corruption and mass scale cheating in the examination conducted for the subject posts on 5/11/2017.