RAJ KISHORE BANRA Vs. STATE OF JHARKHAND : DEPUTY COMMISSIONER, SINGHBHUM WEST, CHAIBASA : PRINCIPAL CHIEF CONSERVATOR OF FOREST, JHARKHAND, RANCHI : CHIEF CONSERVATOR OF FOREST

JUDGEMENT

(1.) HEARD .

(2.) THE prayer of the petitioner in this writ petition is for a direction for quashing the office order no. 47 dated 15.02.2003 whereby, the concerned respondent no. 6 refused to regularize the service of the petitioner to the post of clerk -cum -typist.

(3.) ON the other hand, in the counter affidavit filed by the respondents, it has been stated that while engaging the petitioner on daily wage basis, no recruitment rule was followed - neither names were asked from the employment exchange nor any advertisement was made nor any screening test was done and, therefore, the appointment of the petitioner is wholly illegal ab -initio.