RAJENDRA SHARMA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE appellant was engaged by the Respondent Board as a Correspondence Clerk. Subsequently he was shifted to the post of Reception Officer for six months. Though the post of Reception Officer appears to be a sanctioned post but no rules have been framed for supplying the vacancy to the said post. The appellant continued to serve on the said post even after expiry of the period of six months for which he had initially been brought on to the said post.

(2.) SUBSEQUENT thereto an employment notice dated 7.8.1998 was published. The said notice invited applications from existing employees of the Board to fill up the said post. The said advertisement prescribed such qualification, which the petitioner -appellant had. While prescribing the qualification, as it appears, an attempt was made so as to ensure that the appellant alone is selected ultimately to the said post.

(3.) THE appellant filed the writ petition seeking a direction for completion of selection pursuant to the said notice. In the counter affidavit the Board brought on record that it has cancelled the previous notice and has issued a further notice in order to broaden participation for selection by adding alternative qualifications also.