ANANT AGUSTIN KERKETTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction upon the respondents for his appointment on Class-IV post.

(2.) Heard the learned counsel appearing for the parties and perused the documents on record.

(3.) Pursuant to advertisement no. 1/2010, the petitioner applied and participated in the selection process. The name of the petitioner figured at sl. no. 6 in the waiting list. The learned counsel appearing for the petitioner has submitted that total number of vacancy was 61, out of which 16 posts should go to the scheduled tribes category candidates however, only 9 candidates were selected in the scheduled tribes category and no further appointment was made in the scheduled tribes category. He has further submitted that even though all the applicants in the waiting list above the petitioner are appointed, the petitioner would also get appointment in the scheduled tribes category.