KOUSHAL KISHORE RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been preferred for issuance of an appropriate writ, order, direction or a writ in the nature of mandamus commanding upon and directing the respondents to allow the petitioner to join on Class-IV post, as directed by the Deputy commissioner, Respondent No. 2, vide its order dated 17. 5. 2008, which is passed in compliance with the order passed by this Hon'ble court in W. P. (S) No. 6089 of 2006 dated 13. 3. 2008.

(2.) AFTER some arguments the counsel for the petitioner submits that respondent No. 3 is duty bound to take a decision in the light of the direction issued by respondent No. 2 vide its order dated 17. 5. 2008 wherein the Deputy Commissioner has recommended the names of twenty persons. Let the same be considered and a decision be taken by the competent authority i. e. respondent No. 3, within a period of three months from the date of receipt of a copy of this order. This writ petition is accordingly disposed of.