KALIMUDDIO Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for mandamus to the respondents to consider the cases of the petitioners for appointment as Assistant Teachers. The facts giving rise to the application, shortly stated, are as follows.

(2.) On 7-8-1988 an advertisement was issued by the Director, Primary Education, Bihar, inviting applications for appointment on the post of Assistant Teachers, the petitioners applied for the appointment in the Santhal Parganas Division. They were interviewed by the Selection Committee in July 1989 On 19-1-1991 a panel of 215 persons including the petitioners, as contained in Annexure 3, was sent by the Regional Deputy Director. Santhal Pargan as Division for approval of the Director. It is said that there were 160 vacancies on the post for which recommendations had been made On 30-1-1991 the Director approved the names of 98 persons for appointment They included 47 candidates of general category, 43 candidates of the Scheduled Tribes 6 of Scheduled Castes and 2 persons of the handicapped category. It is said that out of the aforesaid 98 persons 91 only joined the posts and they are working in different schools. It is said that the list of 52 persons was again sent on 26-8-1991 pursuant to the direction of the Director dated 5-6-1991 in which also the Dames of the petitioners are mentioned. The grievance of the petitioners is that no appointment is being made from the list.

(3.) The writ petition was filed on 20-1-1992. An interim order was passed on 28-1-1992 to the effect that pending admission of the application the panel in question shall not lapse. The writ petition was admitted on 9-9-1992 An observation was made that at the time of the disposal of the writ petition the court shall consider the desirability of granting relief to the patitioners in view of the expiry of life of the panel.