BAL KRISHNA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These appeals have been filed against the order dtd. 16/5/2023 passed in W.P.(S) No. 2884 of 2018 and W.P.(S) No. 3412 of 2018 whereby the learned writ Court has been pleased to dismiss the writ petitions preferred by the appellants on the ground that the panel prepared for appointment was valid only for one year and the same was prepared as back as in the year 2006 whereas the appellants were seeking appointment based on the said panel after 12 years from the date of preparation of such panel.

(2.) L.P.A. No. 485 of 2023 arises out of W.P.(S) No. 3412 of 2018 and L.P.A. No. 466 of 2023 arises out of W.P.(S) No. 2884 of 2018.

(3.) The writ petitions were filed for the following reliefs:-