JHARKHAND STATE ELECTRICITY BOARD Vs. GHASI RAM SARDAR

JUDGEMENT

(1.) Heard the parties.

(2.) the Appellants are aggrieved against that part of the judgment delivered in a bunch of the writ petitions decided by judgment dated 30/03/11 whereby Respondents' appointments have been protected.

(3.) the Appellants' contention is that as per the Service Rules governing the services of the employees of the Jharkhand State Electricity Board, there is no cadre post of the Assistant Engineer (IT) and, therefore, merely because advertisement was issued by the Board inviting application from the candidates having qualification of Graduate in Information Technology cannot create right in favour of those incumbent merely because of the fact that they succeeded to get through in that process of selection. It is submitted that any appointment in the cadre of the services of the employees in the Jharkhand State Electricity Board could have been given provided that post would have been in the cadre.