SUDIT MIRDHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent State.

(2.) The petitioner has filed this writ application, claiming appointment on the post of Jan Sevak, in the Department of Agriculture and Cane Development Department, Government of Jharkhand, claiming that 25 backlog posts are still vacant, in which, two posts are reserved for Scheduled Caste category.

(3.) The petitioner belongs to the Scheduled Caste category and he had applied for the post of Jan Sevak in the department of Agriculture and Sugar Cane Development, Government of Jharkhand, pursuant to the advertisement issued for the same as contained in Annexure-1 to the writ application. The petitioner had applied for the district of Dumka, where 38 posts were advertised in Unreserved category, 34 posts were advertised in Scheduled Caste category and 4 posts were advertised in Scheduled Tribe category, totaling 76 posts, but in the advertisement, it was wrongly mentioned as 104 posts. The petitioner appeared in the selection process and had been selected for the post in Scheduled Caste category, as his name appeared at sl. No.10 in the merit list and the petitioner was also given the call letter dated 17.8.2012, mentioning the same, as contained in Annexure-2 to the writ application.