PAWAN KUMAR TIWARY Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise from the common order dtd. 22/12/2021 passed by the Division Bench of the High Court of Jharkhand at Ranchi in LPA Nos. 512 and 647 of 2018, whereby the Division Bench allowed the appeals of the respondents and set aside the appellants' appointments to Class III posts, reversing the relief granted to them by the learned Single Judge in W.P. (S) Nos. 1248 and 1269 of 2010. Civil Review Nos. 5 and 6 of 2022 filed thereafter also came to be dismissed by order dtd. 7/8/2023. Hence, the appellants/writ petitioners are before this court assailing the correctness of the said orders.

(3.) The appellants, namely, Pawan Kumar Tiwary, Hemant Kumar Choubey, and Amar Kumar, were appointed to Class IV posts in the Jharkhand State Electricity Board (hereinafter referred to as "JSEB") during the years 20042006.