SUNIL DUTT MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioners, being aggrieved and dissatisfied by the judgment and order, delivered by the learned Single Judge in W.P.(S) No. 4875 of 2003 dated 03.02.2017, whereby, petition preferred by these appellants was dismissed and hence, the original petitioners have preferred the Letters Patent Appeal.

(2.) Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that these appellants are back door entrants without there being any public advertisement, any test, oral or writing and without there being any competition with the public at large. As "fortunate few", these appellants were given appointment as Temporary Assistant Librarian and Temporary Clerk respectively by the Registrar, Kameshwar Singh Darbhangha Sanskrit University, Darbhangha.

(3.) It has become fashion in the country that those who are adorning high-ranking administrative posts, they are appointing on public posts few persons, may be kith and kin thereof or may be known to them. They are not issuing the public notice for such public posts. Efficient persons in this country are not getting public employment because of such type of favouritism shown to few persons. These appellants have been appointed, being known persons to the concerned high-ranking administrative officers, directly on the post of Librarian and Clerk in the University. Constitutional mandate has not been properly appreciated and illegal appointments have been made.