T LENIN Vs. COMMISSIONER FOR AGRICULTURE

JUDGEMENT

(1.) THE petitioners have filed the present writ petitions, seeking for issuance of a writ of mandamus to forbear the respondents from making any appointment for the post of Assistant Agricultural Officer without allowing the petitioners to attend the interview and following 1:5 ratio as contemplated under G.O. Ms. No.18, Labour and Employment (N2) Department, dated 25.02.2008.

(2.) INASMUCH as the prayer made in all the above writ petitions is one and the same and the issue is interconnected, the matters are heard together and disposed of by this Common Order.

(3.) PER contra, learned Government Advocate, by filing a detailed counter-affidavit, submitted that, in the process of appointing candidates, in letter and spirit, G.O. Ms. No.18, dated 25.02.2008, is being followed scrupulously. In fact, the 2nd respondent-Director of Employment and Training Department finalized the State-Level Consolidated Seniority List for the post in question only in the ratio of 1:5 as prescribed in the aforesaid Government Order and the cut-off dates finalized for nomination for the post is drawn thus:-