RAMESH CHANDRA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seeking review of order dated 09.02.2017 passed in W.P.(S) No. 3125 of 2009 the writ petitioner no. 2 has preferred this review petition.

(2.) Plea taken by the writ petitioner is that no notice/intimation of offer of appointment was served upon him and therefore, he could not tender his joining.

(3.) In the proceeding of W.P.(S) No. 3125 of 2009 the respondent-State pleaded that vide orders dated 001.2012 and 09.01.2012 appointment letters in respect of 16 persons were issued, out of which 10 persons who had come to this Court including the review petitioner were also issued letters of appointment. Out of 10 writ petitioners eight had joined and one had died; the review petitioner had not tendered his joining. In order dated 09.02.2017 this Court has observed that in view of the facts pleaded by the parties "it must be construed that the petitioner no. 2 had knowledge of the common appointment letter dated 09.01.2012".