Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Jharkhand High Court

Baleshwar Rabidas vs State Of Jharkhand & Ors. on 23 January, 2013

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W. P. (S) No. 5125 of 2006
               Baleshwar Ravidas                             ..Petitioner
                                      -Versus-
               The State of Jharkhand & others .........Respondents.
                                              ---
               CORAM : HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                              ---
               For the Petitioner                      : Mr. Md. Afaque Ahmad, Adv.
               For the Respondents                     : J. C. to G.P.I
                                            --
06/23.1.2013

Heard learned counsel for the parties. 

The petitioner has been denied appointment by the respondents on  Class­IV Post in the district of Hazaribagh in respect of which a panel was  prepared   pursuant   to   an   advertisement   bearing   no.   V02/02   dated   24th  April,   2002   issued   by   Assistant   Director(Employment),   Hazaribagh,  respondent no. 4. The petitioner participated in the written test and physical  test   before   the   Selection   Committee   and   a   panel   was   prepared   on   21st  October,   2005,   which   is   enclosed   as   Annexure­A   to   the   first   counter  affidavit.   The petitioner being a person from Scheduled Caste Category  was placed at Serial no. 370 in the said panel. 

It is the contention of the petitioner that in the list prepared for the  scheduled caste candidate his place was at serial no. 42, which is contained  at Annexure­3 series. It is the petitioner's case that a person from the same  scheduled   caste   list  at  serial   no.   45   being   Ranji   Kumar   has   been   given  appointment. It is also stated that the same person's name is at serial no. 385  in the panel whose name is at serial no. 45 in the list of scheduled caste  candidates.   The respondents were asked to specifically answer why the  candidature   of   this   petitioner   was   ignored   while   that   of   the   said   Ranjit  Kumar was considered and he was granted appointment.  

The   respondents   filed   supplementary   counter   affidavit   on   23rd  August, 2012.   They have taken a stand that after preparation of the said  panel office order was issued which is contained at Annexure­C, asking  recommended   candidates   to   appear   before   the   District   Level   Panel  Construction   Committee   with   their   relevant   certificates   showing   their  eligibility.  It is submitted that some other candidates had approached this  Court in W.P. (S) No. 4238 of 2006 and W.P.(S) No. 2819 of 2006.  It is  further   submitted   that   panel   was   prepared   for   appointment   of   Class   IV  employees in the year 2005, and it has already elapsed after the period of  one   year   as   per   the   decision   of   District   Level   Panel   Construction  Committee  dated  16th  October, 2008,  therefore,  the question for making  ­2­ appointment from the panel does not arise and fresh advertisement has been  issued   bearing   no.   1/2010   for   preparation   of   new   panel.     It   is   further  contended   on   behalf   of   the   respondents   that   the   petitioner   did   not  participate   pursuant   to   the   office   order   contained   in   Annexure­C   for  verification of the certificates before the District Level Panel Construction  Committee and accordingly he was not appointed.   It further appears that  other candidates had approached this Court in W.P. (C) No. 4566 of 2008  for   being   considered   for   appointment   on   Class­IV   post   from   the   same  panel, this court disposed of the said writ petition vide order dated 15th  October, 2008, directing  the competent authority  to  consider and take  a  decision in respect of the said person within the stipulated period.  Learned  counsel for the respondents, however, submits that because of the passing  of the said order the said person who had approached this Court in W.P.  ( S)   4566 of 2008 were considered and one of the petitioners of the said  case   has   been   appointed     pursuant   to   the   orders   passed   by   this   Court  contained   at   Annexure­F.     However,   the   case   of   the   petitioner   was   not  recommended as he did not appear or file his representation and certificate  in   question   pursuant   to   the   notice   contained   at   Annexure­C   dated   28th  February, 2006.  

Learned counsel for the petitioner, however, submits that no  notice was either published  in the local Newspaper or personally served to  the candidates including the petitioner to appear before the District Laval  Panel Construction Committee and as such his case cannot be rejected on  such frivolous ground when another person, namely, Ranjit Kumar is at  serial no. 385, as already indicated above,   has been granted appointment  while the petitioner was at serial no. 370 in the said panel and from the said  scheduled caste category. 

I have heard learned counsel for the parties at length and gone  through the relevant materials on record. The undisputed facts are that the  petitioner's name occurred at serial no. 370 in a panel prepared pursuant to  an advertisement for appointment of Class IV in Hazaribagh district under  the respondents in the year 2005, the panel was prepared on 21st October,  2005,   as   would   appear   from   Annexrue­A   enclosed   to   the   first   counter  affidavit, the petitioner's name appeared at serial no. 370 of the said panel  and in the list of Scheduled Caste Category candidates his name is at serial  no. 42.  On  the  other  hand the other candidate, Ranjit Kumar whose name  ­3­ occurred at serial no. 385 in the said panel of 21of October, 2005 and which  also occurs at serial no. 45 of the list of Scheduled Caste Category of the  said panel has been granted appointment after he had approached this court  in W.P. (S) No. 4566 of 2008 which was itself disposed of on 15th October,  2008 by directing the competent authority to consider their cases and take  an appropriate decision. Admittedly the said person has been appointment  in the year 2009 out of the same panel.   It further appears that this writ  petion was preferred in the year 2006 i.e. before expiry of one year period  from the publication of the said panel and by the interim order passed on  12th September, 2006, it was also made clear that any appointment  made  out   of   the   panel   in   question   shall   be   subject   to   the   result   of   the   writ  application.    Although  the writ petition  has  been  pending from  the  year  2006, the respondents chose not to consider the case of the petitioner for  appointment   though   he   was   placed   higher   in   the   merit   list   of   the   panel  prepared on 21st October, 2005, while other person lower to him on serial  no. 385, has been appointed when he had approached this Court in the year  2008 after the petitioner had approached this Court in the year 2006. These  facts are undisputed on record. This make out a case of violation of Article  14 of the Constitution  of India as person below the petitioner, has been  appointed by the respondents. In these circumstances, the plea that the panel  has elapsed also cannot be accepted since the petitioner had approached this  court with the cause of action before expiry of one year period from the  preparation of the said panel. In these circumstances, the respondents are  directed to consider the case of the petitioner, in accordance with the law,  for appointment to the post of Class­IV  in the district of Hazaribagh upon  fulfillment of other eligibility criteria and upon presentation of certificates  as are required under the advertisement for appointment of such person. Let  such exercise be completed within a period of six weeks from the date of  receipt/production of a copy of this order. 

This writ petition stands disposed of in the aforesaid term. 

(Aparesh Kumar Singh, J) jk