NAWAL KISHOR RANA Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard both sides. Pleadings have been exchanged.

(2.) The petitioner claims that he was appointed in the State of Bihar and subsequently his appointment had been cancelled along with several other persons. The matter was carried by others to the Patna High Court and to the Supreme Court and, in substance, there was a direction by the Court refusing to interfere with the cancellation of those appointments, but requiring the State to consider such appointees whose appointment had been cancelled afresh for appointment after issuing wide public advertisement for such re-appointment.

(3.) The advertisement was issued. The petitioner claims that he applied along with several other persons. The petitioner's consideration for the fresh appointment has been refused by the impugned order dated 22.01.1997 (Annexure-1 to the writ petition) on the ground that pursuant to the original selection of 1981-1983 the petitioner had not joined the service and had not been paid salary ever, and was therefore not affected by the cancellation of the appointments. In a nutshell the petitioner did not fall within the category of persons who were covered by the Court order.