VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioners have invoked the extra writ jurisdiction of this Court seeking quashing of the order passed by the Collector, West Champaran at Bettiah vide Memo No. 466/ Nazarat dtd. 18/8/2018 (Annexure '19' to the writ application) whereby and whereunder he has rejected the claim of the petitioners for grant of age relaxation and appointment on the post of Class IV employee under the advertisement published in the year 2011.

(2.) The petitioners have also prayed for a direction particularly to the respondent no. 3 to appoint the petitioners against the sanctioned and vacant post of Class IV employees in the district of West Champaran at Bettiah and it's attached offices. Prayer is to treat the petitioners without discrimination and to act upon the direction/guidelines communicated to respondent no. 3 vide letter no. 12678 dtd. 11/9/2014 (Annexure '14' to the writ application).

(3.) It is the case of the petitioners that they were engaged as peon/driver on daily-wages basis in the Collectorate of West Chamapran at Bettiah and it's attached offices in the year 1983. In compliance of the direction of the Government vide Letter No. 3955 dtd. 10/4/1990, a panel was prepared at the district level on the basis of 240 working days and the name of the petitioner no. 1 figured at serial no. 365 in the panel of 1991-92. It is stated that since the copy of the panel is illegible, therefore, the name of the petitioner no. 2 could not be searched.