RAJESHWAR DAYAL Vs. STATE

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner in sum and substance seeks direction upon the respondent authorities to take steps for appointment on the post of Computer Operator in view of the directions issued by this Court in C.W.J.C. No. 11761 of 1996 and L.P.A.. No. 522 of 1999.

(3.) NOW a grievance has been made by the petitioner that till date the authorities have not taken any step to fill up the post of Computer Operator in the office of the State Election Commission and respondent no. 7 was directed to work as Computer Operator till the said post is regularly filled up. It is further submitted that since the post of Computer Operator is vacant in the office of the State Election Commission it was incumbent upon the authorities concerned to appoint eligible person on the said post in accordance with taw and by not doing so, respondent no. 7 may claim benefit of experience for the post of Computer Operator.