MANOJ KUMAR BAKSHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner for following reliefs:

(3.) The facts of the case lie in a narrow compass. An advertisement dtd. 23/3/2004 was published in daily newspaper inviting application for appointment on various posts including the post of Residents/Tutors in different departments. The petitioner having requisite qualification for appointment of Residents/ Senior residents applied to the post and pursuant thereto; he was appointed vide letter no. 5569 dtd. 20/9/2005. Thereafter, the petitioner was notified as resident along with other residents working in other departments. Further, vide Memo No. 4844 dtd. 24/6/2008 the Director has extended the service of the petitioner along with several other senior residents. It also appears that the petitioner has earlier filed writ application being W.P.(S) No. 323 of 2011; however, the same was dismissed due to non-appearance of the counsel and pursuant thereto; the petitioner filed the instant writ application.