RAVI RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 20/10/2020 passed by a learned Single Judge of this Court in CWJC No. 8379 of 2020 whereby and whereunder the petitioners' counsel has been granted liberty, as sought, for approaching the Respondent No. 1 for redressal of grievances by making a detailed representation.

(2.) The brief facts of the present case are that the Bihar Administrative Reform Mission Society had made contractual selection on the post of Executive Assistant and had prepared a panel regarding the same in each district of the State of Bihar, whereafter applications were invited in the year 2018 for preparation of panel in the district of East Champaran. Panel is stated to have been prepared and from the same, appointments were also made on the existing vacancies, however, some applicants including the appellants herein remained wait listed. Subsequently, the Bihar Administrative Reforms Mission Society decided to select such applicants, who were highly qualified, hence, resolved to get panel prepared from the Bihar State Electronics Development Corporation Ltd. (BELTRON), whereafter BELTRON was instructed to conduct exam and prepare a fresh panel.

(3.) The appellants herein had then filed the writ petition in question i.e. CWJC No. 8379 of 2020 for setting aside the order dtd. 31/7/2019, issued by the Bihar Prashanik Sudhar Mission Society whereby and whereunder it has been directed that the vacancies will, henceforth, be filled up by requisitioning the same from the Bihar State Electronics Development Corporation Ltd. (BELTRON). The writ petitioners had further prayed for directing the respondents to fill up the vacancies of the post of Executive Assistant (Contractual) from the panel, which was prepared earlier by the District Selection Committee.