RAJAN ROY, J. - (1.) HEARD Sri Diwakar Singh, learned counsel appearing for the petitioner and learned Standing Counsel for the State.
(2.) THE petitioner claims to have been appointed against a sanctioned class IV post in the respondent no. 5 -institution pursuant to selection held against 4 advertised vacant posts.
(3.) THIS fact has been denied in the counter affidavit and it is stated therein that there were only 14 sanctioned class IV posts in the institution, out of which, only 3 posts were found to be vacant by the Divisional Committee. According to the petitioner, on account of retirement of three class IV employees of the respondent no. 5 -institution; namely Sri Shivram Chaurasiya, Sri Ram and Sri Ram Nath Maurya, 3 posts had fallen vacant and the 4th post is said to have fallen vacant on account of resignation of one Pappu. The selection was held against these 4 vacant posts on the basis of which the petitioner was appointed against the vacancy caused on account of retirement of Sri Shivram Chaurasiya.;