KESHAV KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Claiming themselves eligible in all respects, the petitioners seek a direction for their appointment on the post of Multi Purpose Workers (Male).

(2.) Heard.

(3.) The petitioners were previously appointed on contractual basis as Multi Purpose Workers (Male) pursuant to an advertisement issued on 12.04.201 Their contractual period ended on 30.09.2014, at the end of one year. They are applicants for appointment on the said post for which another advertisement vide Advertisement No. 13 of 2015 was issued on 22.12.2015. Under the advertisement essential qualifications for appointment as Multipurpose Workers (Male) are ;