- (1.) The instant intra-court appeal is directed against the order/judgment dated 16.08.2018 passed by learned Single Judge of this Court in W.P.(S) No. 1550 of 2016, whereby and whereunder direction upon the appellant no.-1-Secretary/Principal Secretary, Department of Labour, Employment and Training, Government of Jharkhand, Ranchi or the officer authorized by him, has been given to do the needful for appointment of the writ petitioner-respondent.
(2.) Before entering into the legality and propriety of the impugned order/judgment, certain facts are required to be referred which read hereunder as :- The Jharkhand Combined Entrance Competitive Examination Board, in short 'JCECEB', has published an advertisement, being Advertisement No. 18 dated 07.07.2009 inviting applications for fulfilling different categories of posts, total 504 in number, in different Industrial Training Institutes (ITIs) situated within the State of Jharkhand. The writ petitioner-respondent no.-1, being I.T.I. in electrician trade and belonging to the General category applied for the post of 'Electrician Instructor, for which, under General Category there was total 21 seats. Pursuant thereto, the petitioner and other candidates appeared in the examination, in which, he was found to be successful and accordingly his name was figured at serial no. 28 under the heading "Posts - Electrician - Merit List".
(3.) The grievance of the writ petitioner-respondent is that though the position of the writ petitioner-respondent was figured at serial no. 28 in the merit list but the vacancy, under the unreserved category, in which, the writ petitioner-respondent falls, remained vacant in spite of that fact that the writ petitioner-respondent has not been selected leaving the seats vacant, which has compelled the writ petitioner-respondent to approach this Court by filing W.P. (S) N0. 1550 of 2016.;