PATHERYA, J. - (1.) By this writ petition, the petitioner seeks placement in the panel as Exempted Category and, therefore, seeks issuance of the appointment letter.
(2.) The case of the petitioner is that they were sponsored in the Exempted Category in the Selection Process of 2006. In spite of having performed well, no appointment letter has been given to the petitioner. Hence the instant application has been filed and orders sought. Reliance is sought to be placed on an order passed on 21st April, 2004 in WP 6339 (W) of 2004.
(3.) Counsel for the respondent nos. 2 and 3 seeks to rely on a decision reported in 2011 (1) CHN 470 and submits that Notification No. 301 dated 21st August, 2002 specifically provides that in case of Enumerators, the Enumerators ought to have been engaged in the job for at least 240 days and Ex-Census Enumerators, ought to have put in at least six months continuous service. As the petitioners have worked as Enumerators only for 59 days, they do not qualify and, therefore, have rightly been not considered for the post of primary school teacher. In fact, Notification 301 was superseded by Notification 303 of 21st August, 2002, wherein the benefit of Exempted Category is to be extended only to Ex-Census employees. Enumerators under the 1981 and 1991 Census did not come within the zone of consideration. Paragraph 5 of Notification No. 303 of 2002 includes all Enumerators and Election Job Workers who have put in at least 240 days. It is only these Enumerators who are eligible for consideration. As the petitioners have worked only for 59 days, they are not in the zone of consideration and, therefore, no appointment letter has been issued to them.;