KAKLESH KUMAR Vs. SUNIL PRASAD SINGH

JUDGEMENT

(1.) THESE three cases present the two sides of the controversy relating to appointments on the posts of Village Level Worker/Village Extension Worker in the district of Darbhanga on the basis of an advertisement issued on 5.12.1994. In C.W.J.C. No. 358 of 2002, there are six petitioners and in C.W.J.C. No. 1251 of 2003, there is only one. The seven petitioners in the two cases claim that they completed one year training pursuant to their selection on the basis of the 1994 advertisement. They seek a direction to the competent authorities to appoint them by accepting their joining reports as Village Level Worker/Village Extension Worker.

(2.) ON the other hand, thew two petitioners in C.W.J.C. No. 3473 of 2000 seek cancellation of the recruitment made on the basis of the 1994 advertisement. According to them the purported selection was invalid and illegal and it suffered from gross irregularities, nepotism, favoritism and exclusion of bona fide candidates satisfying the eligibility criteria.

(3.) THIS subsequent developments led the district administration of Darbhanga to believe that the appointment process initiated by them on the basis of the previous advertisement dated 5.12.1994 was aborted and in view of the Government resolution and the advertisement issued by the Commission, it was no longer open to them to proceed further and to process the applications received in response to it.