(1.) The petitioner has approached this Court seeking a direction upon the Respondents for appointment on Class-IV post. The petitioner has specifically made a prayer for grant of benefit as extended to other similarly situated persons in view of the order dated 27.11.1999 passed in C.W.J.C. No. 2338 of 1998(R) as modified by order dated 16.12.1999.
(2.) The brief facts of the case are that, the petitioner was appointed on 06.09.1995 and her services were terminated on 29.08.1998. Similarly situated persons approached this Court in C.W.J.C. No. 2338 of 1998 (R) and by order dated 27.11.1999, the writ petition was disposed of with a direction to the Respondent-State of Bihar to take necessary steps for filling up the vacant post in 'Road Construction Department'. The said order was modified by order dated 16.12.1999, whereby benefit of the age relaxation was granted and it was also pointed out that the length of past service of such persons should be taken into consideration for grant of appointment.
(3.) An advertisement was issued on 11.04.2006 in compliance of the order passed by the Court in C.W.J.C. No. 2338 of 1998 (R) and the petitioner also duly applied for appointment on the Class-IV post. However, the petitioner was not granted an appointment and therefore, the petitioner made representation to the respondents, however, as the representation of the petitioner was not decided, the petitioner has approached this Court by filing the present writ petition.