ALOK NATH MUKHERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application has been preferred by the petitioners for quashing the order as contained in Memo Nos.757, 753 & 755 dated 28.09.2010 (Annexure-8 series), whereby the petitioners have been dismissed from their service without any cogent and justifiable reason. It has been further prayed for a direction upon the respondent authorities to allow the petitioners to continue on their post of Class-IV.

(2.) The facts of the case as indicated in the instant writ application is that the petitioners were appointed on the post of Umidwar Peon in Bokaro Collectorate on daily wages basis since 1982 and continued to work till the year 1999. On 09.01.1999, an Advertisement No.27 was published inviting applications for appointment to the post of 4th Grade in Bokaro Collectorate and the minimum qualification was mentioned to be Class VII and reading and writing of Devnagri script (Hindi) with knowledge of cycling.

(3.) Pursuant to the aforesaid advertisement, the petitioners applied for the post including the school leaving certificate indicating the educational qualification of the petitioners, which was class-8. Earlier, the petitioners have also filed writ application being W.P.(S) No.2941 of 2003 and W.P.(S) No.5796 of 2002 praying for direction upon the respondents to make regular appointment of the petitioners in pursuance of the aforesaid advertisement. The said writ application was disposed of directing the respondents to fill up the post which are lying vacant by giving age relaxation and considering the past experience of their service.