MANOJ RAI Vs. STATE

JUDGEMENT

(1.) ISSUE notice to the respondents on payment of P.F. within one week returnable in four weeks. Even though the matter pertains to appointment of Gram Rojgar Sahayak and the petitioner has a remedy of filing an appeal but considering the manner in which selection process has been conducted in this case, it is thought appropriate to call for the reply from the respondents.

(2.) KEEPING in view the aforesaid, I do not deem it appropriate to relegate the petitioner to take recourse to the alternate remedy. Respondents to show cause as to why prayer made by the petitioner be not allowed.

(3.) TILL the next date of listing no appointment in pursuance to Annexure P/1 Select list shall be made. c.c. as per rules.