DILIP KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner whose, writ petition being W.P.(S) No. 5014 of 2009 was disposed of by the learned Single Judge vide judgment and order dated 22nd July, 2016, whereby, the claim of the appellant for appointment on Class-III post was not granted by the learned Single Judge and, hence, the original petitioner has preferred present Letters Patent Appeal.

(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that this appellant is an original petitioner. He was appointed as Compiler/Census Operator in the erstwhile State of Bihar in the year 1991.

(3.) Once the census mechanism was over, there was retrenchment of as many as 602 employees in the year 1992.