D.G.R. Patnaik, J. - (1.) HEARD counsel for the parties.
(2.) PETITIONERS in this writ application have prayed for a direction upon the respondents to appoint them to the post of Panchayat Sevak by giving them the benefit of age relaxation as recommended by the Selection Committee in its report dated 01.09.2006. The grievance of the petitioners is that though juniors to the petitioners in the gradation list have been granted appointments, the petitioners have been arbitrarily left out. The petitioners in this context have prayed for quashing the letter No. 310 dated 22.03.2007 (Annexure -8) issued by the Respondent No. 2 which, according to the petitioners, is purportedly a letter rejecting the claim of the petitioners. I have gone through the Annexure -8 which is a copy of the letter dated 22.03.2007 addressed to the Deputy Commissioner, Godda by the Director, Panchayati Raj. The letter is in the context of the recommendations made by the Selection Committee and it seeks informations as to whether such of the Dalpatis who have crossed the upper age limit even after granting the age relaxation of five years, are fit to be appointed to the post of Panchayat Sevaks and in this context the letter seeks information as to whether there is any order passed by the High Court under which such persons who have crossed the upper age limit even by adding the five years by way of relaxation are to be appointed to the post of Panchayat Sevaks.
(3.) IT is apparent from a bare perusal of the impugned letter that it does not contain any positive decision either accepting or rejecting the petitioners' claim for their appointment and merely quashing the letter in itself will not answer the grievances of the petitioners.;