DILIP KUMAR JHA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) In the writ appeal the JUDGMENT & ORDER dated 31.1.2000 passed by the learned Single Judge: in W.P.(C) No. 1463/2000 has been challenged.

(2.) We have heard Shri R.L. Yadav at some length as well as Shri J.P. Sarma, who appears in some of the above noted writ petitions. Since the points involved in the aforesaid appeal and the writ petitions indicated above is same, in persuance of the order passed on the last date, these matters have been heard together and are being disposed of by a common order. Shri N.N. Saikia, learned Advocate General, State of Arunachal Pradesh appears for the respondents.

(3.) The dispute relates to non-appointment of the appellant and the petitioners in persuance of the selection held in May-June, 1998 in respect thereof an advertisement was made on November, 1997 for selection and appointment of Junior Hindi Teachers in to State of Arunachal Pradesh. According to the petitioners a select list was prepared out of which some appointments were made whereafter it was frozen and fresh advertisement has been made on 7.7.2000 for selection and appointment as against 200 vacancies on the post of Junior Hindi Teachers. The case of the appellant in the writ appeal is that his name appeared at serial No. 45 of the select list, hence he could well have been appointed considering number of vacancies advertised. Learned Single Judge dismissed the writ petition refusing to interfere in the matter observing that merely being there in the select list does not confer any right upon a person to be appointed. He has further observed that the appellants case being the same, hence the petition was dismissed.