ANSU KUMAR SINHA Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IN I.A. No.3569 of 2013, the petitioner has prayed for disposal of W.P.(S) No.5554 of 2011 in terms of the order passed in W.P.(S) No.583 of 2010 (Madhusudan Murmu Vs. Jharkhand State Electricity Board and Ors.) and analogous cases, which was upheld in L.P.A. No.226 of 2011.

(2.) IT has been submitted that the petitioner's case is exactly similar to that of Madhusudan Murmu and other persons, whose writ petitions were allowed.

(3.) IT has been submitted that the petitioner has completed four years' degree course in Bachelor of Engineering from Guru Ghasidas University, Bilashpur, Chhatisgarh in Computer Science and Engineering. He had appeared in the examination held for appointment on the posts of Assistant Engineer and Assistant Executive Engineer pursuant to the advertisement of the Jharkhand State Electricity Board dated 19th September, 2008. Thereafter, three corrigenda were issued, seeking certain changes or modification. The Respondent -Board had appointed a Recruitment Agency. The said agency had conducted a written test for the said purpose on 14th December, 2008. The petitioner was issued interview/call letter. He had appeared before the Interview Board and on the basis of the result of the examination and Interview, his name figured in the list of successful candidates. Altogether 135 candidates were selected out of which 75 candidates have been appointed and the petitioner, who is at Sl. No.1 of the said list, has not been appointed. No reason has been assigned for not issuing appointment letter to the petitioner.