AMIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The present writ application has been preferred by the petitioners for the following reliefs:-

(3.) The brief facts of the case is that a general notification was published by the Department of Agriculture and Sugarcane Development, Government of Jharkhand for appointment of Village Level Worker (VLW)/Jan Sevak vide advertisement No. 45918 dtd. 18/10/2011 (Annexure-1). According to the aforesaid advertisement the total numbers of vacancies were 110; out of which 55 was unreserved while 14 vacancies were reserved for Schedule Caste, 14 for Schedule Tribe, 11 for Backward Class and 16 for Extremely Backward classes.