SULOCHNA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PETITIONERS had applied, pursuant to an advertisement published in the newspaper dated 07.08.1988, for appointment on the post of Assistant Teachers in the Basic Schools. Petitioners were empanelled by the Establishment Committee, however, petitioners were not given appointment, therefore, petitioners have filed earlier writ petition C.W.J.C. No.4155 of 1996 (R) before this Court. This Court, in C.W.J.C. No.4155 of 1996 (R) filed by the petitioners vide order dated 24.09.1997, has issued direction to the Respondent concerned to consider the case of the petitioners in the light of observations made in C.W.J.C. No.2801 of 1995 (R) and if the petitioners' grievances are found to be genuine, they may be issued appointment letters, if vacancies exist, within three months positively. Pursuant to the direction passed by this Court vide order dated 24.09.1997 in C.W.J.C. No.4155 of 1996 (R), respective cases of the petitioners were examined and it was found that petitioners' names were ignored by mistake. Consequently, appointment letters were issued to the petitioners on 08.05.1999.

(2.) PETITIONERS have approached this Court by way of present petition seeking relief that petitioners should also be given seniority w.e.f. August 1991, like other candidates, who have applied and selected pursuant to the same advertisement dated 07.08.1988. Stand of the Respondents is that since petitioners have joined in 1999, therefore, their seniority cannot be counted w.e.f. August 1991 from the date their batch mates were given seniority.

(3.) PRESENT petition is disposed of with the direction to the authorities to consider the case of the petitioners for seniority in the light of the observations made hereinabove and fresh seniority list shall be issued within sixty days from today positively and consequential benefits, if any, may be given to the petitioners within sixty days thereafter.