TERESSA MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) AS agreed, the case is being disposed of at the stage of admission.

(3.) ACCORDING to petitioner, the Chief Development Project Officer has issued the impugned order without application of mind and without the recommendation of the Selection Committee, who selected the petitioner. The recommendation of the selection Committee is essential as the authority alleged the selection of petitioner was illegal.