JUDGEMENT
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(1.) Leave granted.
(2.) Heard counsel on both sides.
(3.) The appellants in this appeal were included in a ranked list for appointment to the post of Overseer Grade- II in the Public Works and Irrigation Departments. The ranked list was published on 31.3.2001. Its normal validity was one year. But if no new list was prepared, its validity extended to three years. No new list was prepared. Therefore, the list was operative till 31.3.2004.;
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