UMAR FAROOQUE SON OF NURULLAH ANSARI Vs. BIRSA AGRICULTURE UNIVERSITY, KANKE, THROUGH ITS VICE-CHANCELLOR

JUDGEMENT

(1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents to consider the case of the petitioner and appoint him on the post of Pashu Sevak and further prayer has been made to quash order dated 04.08.2011, which has been passed in violation of Section 19 of the Birsa Agriculture University Act, 2010.

(2.) The facts, as delineated in the writ application in brief is that in pursuance to Advertisement No. 01/2008 published by Birsa Agriculture University for appointment on various posts, including the post of Pashu Sevak, the petitioner applied against the unreserved category for the post of Pashu Sevak and accordingly he appeared for interview on 11.03.2011. Thereafter, a panel of selected candidates in order of merit for appointment on the post of 'Pashu Sevak' as per vacancy was prepared and through reliable sources, the petitioner came to know that the name of the petitioner finds place at serial no. 18, out of total 32 candidates. It has further been submitted that later the petitioner also came to know that persons whose names appear at serial no. 1 and 14 did not join as Pashu Sevak; thereby before lapse of panel two persons at serial no. 17 and 18 ought to have been considered for appointment, but even after representation dated 21.06.2011 submitted by the petitioner well within time with a request to appoint him as Pashu Sevak on the ground that his name found place at serial no. 18 in the said select panel and he has been working as Seasonal Casual worker, no decision was taken till date.

(3.) Heard Mr. Saurav Arun, learned counsel for the petitioner and Mr. A. Allam, learned senior counsel for the respondents-University.