OM PRAKASH RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Superintending Engineer is the appointing authority. The appointment letter dated 28.01.2009 issued by him could not be complied with by the petitioner because of involvement in a criminal case and consequent custody. The petitioner had been subsequently acquitted.

(2.) The petitioner was selected along with several others. Persons lower down in the merit list in the panel had been given appointment, but the petitioner was not given appointment. The petitioner came to this Court earlier by means of a writ petition (W.P.S No. 6486 of 2006), in which direction was issued to the respondent State to examine and consider the appointment of the petitioner. In consequence of such direction, the appointment letter has been issued by the Executive Engineer.

(3.) The petitioner contends that but for the unfortunate false implication in the criminal case the petitioner would have joined in accordance with the appointment letter.