DHANESHWAR MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ petition the petitioners have prayed for a direction on the respondents to postpone/adjourn/stay, the date of interview/examination for appointments on the posts of Lecturers of the five tribal languages including Santhali, Mundari, Ho, Kharia and Khurukh. When the writ petition is taken up today, learned Counsel submitted that examination/interview has already been held pursuant to the Advertisement No. 1/07 dated 30.1.2007 published in the daily newspaper Hindustan in its edition dated 30.1.2007.

(2.) AT this stage of the case when the examination, interview etc. have already held, the petitioners have come with a prayer for amendment in the prayer portion of the writ petition seeking direction on the respondents not to appoint any Lecturer during the pendency of the writ petition.

(3.) LEARNED counsel appearing on behalf of the State -respondents as well as for the JPSC, submitted that the appointments in the Ranchi University in the said subjects are yet to be made. The petitioners themselves were the candidates and took part in the process. They never objected to the said advertisement. The number of vacancy of the posts is not clear and there is no occasion for following the reservation policy at this stage. The grievance of the petitioners is premature and is not entertain able. Learned counsel for the respondents further submitted that the State Government shall follow the reservation policy as well as the roster at appropriate stage. If the petitioners have any apprehension to that regard, they should have approached the Principal Secretary, Human Resources Development Department, Government of Jharkhand, who is the competent authority to consider the petitioners grievance. Learned counsel submitted that the proper course for the petitioners was to approach the said authority and not to file the writ petition.