Jharkhand High Court
Nazir Ahmad & Ors vs State Of Jharkhand & Ors on 14 June, 2013
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 3477 of 2002
Nazir Ahmad & others ... ... Petitioners
Versus
State of Jharkhand & others ... ... Respondents
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioners : Mr. Rajendra Krishna, Advocate
For the Respondents : Mr. Prabhat Singh, J.C. to A.A.G.
18/14.06.2013The learned counsel appearing for the petitioners submits that the petitioners have been appointed pursuant to different advertisements issued inviting applications for appointment. One such advertisement was issued way back on 4.8.1995 and another advertisement was issued on 14.8.1995. It is submitted that the petitioners are the employees of the Jharkhand Education Project Council and they are governed by the Jharkhand Education Project Council Rules. It has been further submitted by the learned counsel for the petitioners that ever since the date of initial appointment, the petitioners have been continuing on their posts and therefore, a direction may be given for their appointment.
In view of the aforesaid submission, the State of Jharkhand and the Jharkhand Eduction Project Council are directed to file an affidavit indicating the proposal for creation of posts or for absorption of the petitioners on permanent posts.
Let necessary affidavit be filed within a period of 6 weeks.
Call the matter after six weeks.
(Shree Chandrashekhar, J.) R. Shekhar