Jharkhand High Court
Anil Kumar Singh vs State Of Bihar And Ors. on 4 January, 2002
Author: M.Y. Eqbal
Bench: M.Y. Eqbal
ORDER M.Y. Eqbal, J.
1. Heard Mr. A.K. Sinha, learned senior counsel appearing for the petitioner, learned State counsel and Mr. Tapen Sen, counsel appearing for the intervenor.
2. In this writ application the petitioner seeks appropriate direction upon respondent No. 3, the Governing Body, Bokaro Mahila College, Bokaro Steel City, Bokaro to issue appointment letter in favour of the petitioner as lecturer in the faculty of Chemistry on the basis of the recommendations made by the Bihar College Public Service Commission vide letter No. 831, dated 26.7.1999.
3. The grievance of the petitioner is that although the commission made recommendation for appointment of the petitioner on the post of lecturer in Chemistry but no letter of appointment has been issued in favour of the petitioner till date.
4. It appears that similar writ applications were filed by other candidates whose names were also recommended by the Commission for appointment on the post of lecturer in different subjects in Bokaro Mahila College, B.S. City, Bokaro. One Mr. Lal Bahadur Prasad filed CWJC No. 1911/2000 for appointment on the post of lecturer in Geography. One Indu Kumari also filed CWJC No. 3390/99 (R) seeking the same relief for appointment on the post of lecturer in Mathematics. Both the writ application were disposed of with a direction to the respondent-Governing Body to take a decision on the basis of the recommendations made by the Commission.
5. This case is squarely covered by the judgment and order passed in the aforesaid two writ applications. This writ application is, accordingly, allowed and the matter is remitted back to respondent No. 3, the Governing Body of Bokaro Mahila College, Bokaro to take fresh decision for appointment of the petitioner and other candidates in accordance with the recommendations made by the Commission.
6. So far the claim of the intervenor is concerned, he is given liberty to make a representation before the Governing Body of the College who shall look into the matter and take a decision in accordance with law if the intervenor is otherwise qualified. The aforesaid order/direction of this Court shall be complied with within a period of two months from the date of receipt of a copy of this order.