STATE AND ANR. Vs. ANOOP KUMAR

JUDGEMENT

(1.) Letter Patent Appeal is directed against the judgment dated 31.07.2000 passed by learned Single Judge and also against the order dated 02.09.2002 where-under review petition has been dismissed.

(2.) Vide Government Order No.198-PWD of 1989 dated 04.04.1989, the State Government had adopted a policy to employ the degree and diploma holder engineers, as Stipendiaries w.e.f 01.05.1989.

(3.) All the degree/diploma holders who had cleared their respective degree/diploma examination during the period commencing April 1988 to Dec., 1988 were to approach the concerned chief engineers. Initially the said appointment was allowed to the candidates who had cleared respective examination up to April 1988, later vide Order No. GR-97(PWD) of 1990 dated March 20, 1990, it was extended upto end of 1987-88 academic session with a condition that the candidate must have passed their examination before the end of Dec., 1988.