NARSINGH MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In these petitions, the petitioners have prayed for review of the order dated 7.5.2008 passed by this Court in W.P.(S) Nos. 2957 of 2007 and analogous case.

(2.) Learned counsel for the petitioners submitted that the appointment has been made without following the reservation policy of the Government.

(3.) Leaned G.P.I., appearing on behalf of the State, submitted that on perusal of the impugned order, it is evident that reservation policy has been properly followed in the appointment and in the counter affidavit, the State had clearly stated that the persons, who were not qualified and eligible, were not selected. Details of the particular of each candidate were furnished to show that they were not found eligible and fit for the posts and, as such, they were not selected. The petitioners have raised the same point in the petitions, which was duly considered and answered in the said writ petitions.