RAJ KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court with a prayer for a direction upon the respondents to confirm Notional Appointment to the petitioners with effect from the date i.e. 13.10.1994 on which juniors and equals in the merit list were given appointment to the post of Assistant Teachers ignoring the merit list published by the BPSC. Further prayer has been made to consider case of the petitioner for seniority and to consider date of joining from 13.10.1994 instead of 07.11.1994 with all consequential benefits.

(3.) The facts in short giving rise to the instant writ petition is that an advertisement was floated by the respondents State as "BPSC Primary Teachers' Examination, 1991" for appointment of untrained teachers. Petitioners applied and appeared in the said examination and after being qualified, their names were recommended by the BPSC vide reference no. 231, dated 01.09.1994. Altogether 535 candidates were given appointment in the district of Dhanbad which also includes the district of Bokaro as at that time district of Dhanbad also covered the district of Bokaro and both the districts were controlled by the same District Superintendent of Education. All the petitioners are resident of district of Dhanbad and they have given district of Dhanbad as their first preference for posting.