LAWS(JHAR)-2018-12-52

KUMAR MANOJ Vs. STATE OF JHARKHAND

Decided On December 14, 2018
Kumar Manoj Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) In the captioned writ application, the petitioners have inter alia prayed for quashing the list of successful candidates, so far it relates to the post of peon in Gram Nyayalaya, Jhumri Telaiya, Koderma, by which, respondent nos. 3 and 4 have been selected though they have not applied for the said post.

(2.) The factual exposition, as delineated in the writ application, in brief is that pursuant to the advertisement published vide letter dated 01.11.2010 for appointment on various post, including two posts of peon in Gram Nyayalaya, Jhumri Telaiya, Koderma the petitioner applied for and after going through the selection process their names were found place at serial no. 1 and 2 respectively in the merit list against the post of peon, as evident from Annexure 6 to the writ application. But, instead thereof respondent nos. 3 and 4 have been shown as successful candidates. It has further been averred that the petitioner on obtaining information under the Right to Information came to know that only two candidates appeared for the post of peon; hence the appointment of respondent no. 3 and 4 is illegal.

(3.) Heard Mr. Sameer Saurabh, learned counsel for the petitioners, Mr. Rajesh Kumar Singh, A.C to learned G.P. IV for the respnodents-State and Mr. Gautam Kumar, learned counsel for the respondent no. 3 and 4.