RAJESHWAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD counsel for the parties. The petitioner is seeking a direction upon the respondent authorities of the State of Jharkhand specially respondent Nos. 2 and 3 i.e., the Secretary, Human Resources Development Department, Government of Jharkhand and the Director, Secondary Education, Government of Jharkhand to issue appointment letter in his favour on the basis of the result published by the Vidyalaya Sewa Board, Patna, Bihar (respondent No. 4) on 21st May, 1999.

(2.) COUNSEL for the petitioner submits that the petitioner had applied in pursuance of an advertisement issued by the Vidyalaya Sewa Board, Patna, Bihar vide Advertisement No. 1/1988 for appointment against the subject of Mathematics. Subsequently thereafter, another advertisement was also issued in the year 1995 and the list of successful candidates comprising in the panel were declared on 21st May, 1999 (Annexure -3). Counsel for the petitioner submits that being aggrieved by declaration of the result by Vidyalaya Sewa Board, Patna, Bihar, certain candidates who had applied for the post of Biology teacher, approached the Patna High Court vide CWJC Nos. 2994/2000, 7732/2000, 8926/2000 and 9259/2000. Patna High Court disposed of the writ petitions on 15th February, 2001. Counsel for the petitioner submits that the respondent State of Jharkhand also should have responded to the recommendation of the Vidyalaya Sewa Board, Patna, Bihar giving him appointment against the post of Mathematics in Secondary School under the respondent Government of Jharkhand.

(3.) I have learned counsel for the parties. The petitioner is relying upon the recommendation dated 21.5.1999 which, in fact, is a panel comprising of several persons including that of the petitioner, as contained at annexure -3, whereas the writ petition has been preferred more than one year of the preparation of the panel on 9th July, 2001. The respondent State of Jharkhand had, in the meantime, come into existence on 15th November, 2000 and the respondent authorities have thereafter taken the subsequent exercise at regular interval for filling up the vacancies in its Secondary Schools through competitive examinations conducted from its own Agency. In that view of the matter, since the panel cannot said to be of unlimited duration or it cannot said to be a reservoir of unlimited resources to enable the petitioner to claim appointment on the basis of a panel prepared by the erstwhile State of Bihar 21st May, 1999 for claiming appointment under the respondent authorities, I do not find any reason to interfere in the writ petition. It is accordingly dismissed.