LAWS(PAT)-2016-5-259

MD. IBRARUL HAQS Vs. STATE OF BIHAR

Decided On May 10, 2016
Md. Ibrarul Haqs Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) In the present writ petition, petitioners have sought a relief for issuance of mandamus commanding the respondents to consider their cases for appointment of Class IV posts against the advertisement dated 27.8.2006, claim has been made by the petitioners that they should be appointed on Class IV posts in terms of the panel prepared by the District Magistrate, Khagariria.

(3.) The Collectorate Khagaria has issued an advertisement which was published in daily Hindi newspaper Hindustan on 27.8.2006 for the purposes of preparation of panel for 4th grade employees for the year 2006-2007, attaching the form of application for empanelment in Class IVth posts. The petitioners and others applied against the advertisement for their empanelment in Class IVth posts within time. After the preparation of panel the District Magistrate, Khagaria vide letter no.544 dated 27.8.2008 directed the Sub Divisional Officer, Khagaria to notify the final panel on the notice board.