DHIRENDRA NATH M Vs. STATE OF JHARKH

JUDGEMENT

(1.) In the accompanied writ petition, the petitioners have sought for quashing the panel dated 09.04.2007 (Annexure-15) with regard to filling up 31 posts of Class-IV posts as per the advertisement published in the newspaper dated 20.07.2005. The petitioners have further prayed for a direction on the respondents to appoint/regularize the services of the petitioners on regular basis as they have been working on daily wages.

(2.) The facts, as disclosed in the writ petition in a nutshell, is that the petitioners have challenged the panel prepared by the respondents on the ground that the same has been prepared by including (a) the names of dead persons, (b) the persons, who are permanent residents of Bihar and (c) the persons belonging to other districts and(d) without interview, cycle riding test and without constitution of a proper Selection Committee, the panel has been prepared.

(3.) Controverting the averment made in this writ petition, a counter affidavit has been filed on behalf of respondents, wherein it has been, inter alia, submitted that the name of petitioner No. 1 could not be included in the panel due to over age as per Government criteria. So far as petitioner No. 2 is concerned, his name has been included in the said panel and has been appointed by Joint Agriculture Director, Dumka and he is posted in Block office Taljhari within the district of Sahibganj. So far as petitioner No. 3 is concerned, his name could not be included in the said panel because he did not possess the requisite qualification, not having passed even Class-VIII examination.