LAWS(JHAR)-2003-4-109

RAJIW KUMAR Vs. STATE OF JHARKHAND

Decided On April 07, 2003
Rajiw Kumar Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) THIS application has been preferred by the petitioner against Advertisement No.3/02 -03 published by the Jharkhand Public Service Commission, Ranchi (J.P.S.C.), in newspaper "Prabhat Khabar" on 21st August, 2002 so far it relates to appointment on the post of Director of Fisheries, Fisheries Department.

(2.) THE main plea taken by the petitioner is that the post of Director of Fisheries is a promotional post of Class -I Officers of Fisheries Department and cannot be filled up by direct recruitment. On the other hand, according to the Respondents, the post can be filled up by Direct Recruitment. The only question to be determined in this case is whether the post of Director of Fisheries, Fisheries Department of Government of Jharkhand is a promotional post of Class -I Officers of Fisheries Department or a post to be filled up by direct recruitment?

(3.) FURTHER case of the State of/Jharkhand is that the post, in question, was earlier advertised on 17th August, 2001, but no suitable person having applied, the post has been re -advertised by the J.P.S.C. In the Advertisement No. 3/02 -03, the J.P.S.C. lowered down the scale of pay of the post of Director of Fisheries of their own from Rs. 14300 -18300/ - to Rs. 12000 -6500/ -.