SURESH MISHRA SON OF LATE VISHWANATH MISHRA RESIDENT OF VILLAGE HARKHAULI Vs. STATE OF BIHAR THROUGH THE SECRETARY DEPARTMENT OF AGRICULTURE

JUDGEMENT

(1.) WHEN the case was called out on 14.12.2011, no one had appeared on behalf of the petitioner to press this application and the case was adjourned for one week. Again on 23.12.2011 when the case was called out, no one had appeared on behalf of the petitioner and the case was adjourned by way last indulgence. Even today no one is present on his behalf to press this application. However, counsel for the State is present.

(2.) IN this case the petitioner has made a prayer that the District Magistrate, Gopalganj be directed to prepare panel for appointment of Village Level Workers (V.L.W.) and Village Extension Workers (V.E.W) in Gopalganj district in terms of advertisement no. OC.12/90 dated 18.7.1990 after giving preference to agriculture graduate and residents of the district. Further prayer has been made to quash Office Order No. 62/98 dated 17.4.1998 by which respondent nos. 8 to 27 have been appointed by the Collector, Gopalganj in contravention of advertisement dated 19.7.1990 and has further made a prayer to direct the respondents to complete the process of selection in view of the order dated 29.8.1995 passed by this Court in C.W.J.C. No. 341 of 1994.

(3.) THEREAFTER the petitioner has filed various representations and it has been stated in paragraph 21 of the writ petition that by Office Order No.62/98 dated 17.4.1998 the Collector adjusted and appointed respondent nos. 8 to 27 on the post of Village Level Workers in contravention of order dated 29.8.1995 passed in C.W.J.C. No. 341 of 1994 and also ignoring the advertisement dated 18.7.1990 which is also under challenged.