UTTAM KUMAR HAZARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ application, petitioner challenged the order as contained in Annexure -8, whereby representation filed by the petitioners has been rejected.

(2.) IT is stated that respondent no. 5 requisitioned names of eligible Class -IV employees for their appointment to Class -III Grade. Petitioners also appeared in the written test as well as in the interview. Thereafter, it is further stated that respondents did not declare the result of the said examination. Constrain with the same petitioners filed representation for publication of result. It is stated that when the respondent did not publish result even on the representation of petitioners, they filed writ application in this Court vide WPS No. 5403 of 2011, which was disposed of by Annexure -7 with a direction to the respondent to dispose of the representation within four weeks from the date of production of order. It is stated that thereafter the representation of petitioner rejected by Annexure -8.

(3.) ON the other hand, Sri Prashnat Kumar Singh, G.P. VI submits that the said panel was canceled because it was prepared against the circular issued by the State Government which manifest from impugned order itself. It is submitted that as per the government circular, only 15% post of Class III Grade can be filled up by promotion from Class IV Grade, but in the instant case limited examination taken to fill up 50% posts from Class IV employee. He further submits that in the instant case even roster clearance not obtained before holding limited examination. Thus, to rectify the aforesaid defect, the said panel canceled. It is submitted that the State Government have all right to rectify its mistake.