RAMCHANDRA CHOWDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the counsel for the respondents,

(2.) The present writ application has been filed for a direction to the District Magistrate, Nalanda at Biharsharif to consider the case of the petitioner for appointment as Class-IV employees for which applications had been invited vide Advertisement dated 6-12-1995, as contained in Annexure-1.

(3.) The contention on behalf of the petitioner is that they were duly registered in the Shram and Niyojan Department, District Niyojnalaya, Nalanda since long and their registration was being renewed every year. It has further been contended that no the recommendation of the panel committee made on 11-1-1997 an empanelment was made and as the petitioners name was not in the same they had no option but to move this Court for a direction to the respondent Collector for their empanelment.