DAMYANTI SINKU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner in this writ application has prayed to regularise the service of the petitioner on the post of Lecturer in the Department of Tribal and Regional Language "Ho" and pay salary in the regular scale.

(2.) Petitioner claims that she is teaching regional language "Ho" in the Ranchi University since 1992. Petitioner claims that she is working against vacant and sanctioned post. Petitioner's claim is that in 1996 an advertisement was issued by the Bihar State University (Constituent Colleges) Services Commission for appointment of Lecturer in different constituent colleges in various subjects including that of tribal and regional languages. There were 5 (five) vacant posts for regional and tribal language 'HO'. Petitioner applied pursuant to the said advertisement, but no regular appointment was made. Petitioner preferred a writ application being C.W.J.C. No. 1728 of 2000(R). The said writ application was disposed of on 03.01.2002 with a direction to the Commission to send recommendation for the candidates, who have participated in the interview, expeditiously and on receipt of such recommendation, there was a direction to appoint successful candidate. It is stated that nothing happened thereafter.

(3.) Again, an advertisement was published by the Jharkhand Public Service Commission, inviting applications for appointment in different subjects including that of regional language 'HO'. The said advertisement was numbered as 1 of 2007. From perusal of the said advertisement, one can understand that there are four vacant posts for lecturer in 'HO' language. Petitioner applied and was called for interview. As per the petitioner, the Jharkhand Public Service Commission forwarded the merit list to the Universities on 01.07.2008. Even inspite of the aforesaid fact, the petitioner was not appointed. Petitioner's claim that she was regularly assigned several duties including that of evaluating the answer sheets and also functioned as examiner and question paper setter for the language 'HO'. She claims to be regularised in service and/or for a direction to issue appointment letter to the petitioner pursuant to the advertisement No. 1 of 2007.