BHIMLAL CHANDRAVANSHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Letters Patent Appeal is directed against the order and judgment dated 29.11.2013 passed by the learned Single Judge in W.P.(S) No.1361 of 2013, whereby the writ application was dismissed.

(2.) The facts as averred in the aforesaid writ is that in terms of Advertisement No.1 of 2010 2011 issued by the Giridih Collectoriate for appointment of Class IV employees (Annexure 1), the petitioners applied for the said post along with the requisites documents and they were issued Admit Cards (Annexure 2) for appearing in the written examination on 31.07.2011. That the petitioners appeared and they were declared successful as per Annexure-3, accordingly they were issued call letters (Annexure-4) for the interview to the conducted on 15.10.2011. That in terms of Rules as provided by the Regulation of the State Government formulated in the year 1979-1980, a panel was to be prepared regarding appointment of Class-III and IV employee. That the petitioner did not receive the appointment letters and they filed representation before the respondent-authority, but the respondent-authority in most arbitrary manner did not prepare the panel of the selected candidates and despite the assurance given that the panel would be prepared for the appointment, no appointment was made on the sanctioned vacant posts.

(3.) Thus, being aggrieved by the arbitrary action of the respondent, the petitioners filed the aforesaid writ which was dismissed by the impugned order.