MD. JAWED HOSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Siddhartha Prasad, learned counsel for the petitioners and Mr. Shailesh Kumar, AC to GP-5, for the State.

(2.) The petitioners are Contingent Menials discharging the duties of Computer Operator in different Jails. While petitioner no.1 is discharging the duty of a Computer Operator since 6.8.1999 in Special Central Jail, Bhagalpur, petitioner no.2 is working in the same capacity in Shaheed Jubba Sahni Central Jail, Bhagalpur since 1.5.1999 and petitioner no.3 is discharging the duty of Computer Operator in Shaheed Khudi Ram Bose Central Jail, Muzaffarpur since 16.1.1999.

(3.) The grievance of the petitioners raised in this writ petition is that although they have been duly recommended by the Committee for appointment against the sanctioned post of Nai/ Safai Mazdoor in pursuance of the selection process initiated through advertisement present at Annexure 3 but when the results were published at Annexure 9, their names were missing. Though normally the petitioners ought to have moved the department for raising their grievance but they came before this Court through the present writ petition seeking direction to the respondents to consider their cases for appointment in terms of the advertisement dated 17.8.2015 at Annexure 3.