DEEPAK ROSHAN,J. - (1.) Heard learned counsel for the parties through V.C.
(2.) The instant writ application has been preferred for following relief: " i) For direction to the Deputy Commissioner, Deoghar (Resp.No.5) to consider for appointment of the petitioners on vacant Class-IV posts, as per Letter No. 272 dated 5.5.2012 (Annexure-16) issued the Commissioner, Santhal Pargana Division, Dumka (Resp.No.4), as per the Select List/District panel dated 3.2.2009 (Annexure-7) published by the District Level Selection Committee after revise/up-dating of the earlier Merit List/District Panel retaining the seniority of the selected left over selected candidates of earlier panel as per the Govt. Letter dated 26.5.1987 (Annexure-2) following the Order dated 6.2.2002 (Annexure - 14) passed in C.W.J.C. No. 1951/2002 Gyani Prasad Vrs. The State and others as well as Order dated 20.11.2010 (Annexure-14/A) passed in W.P.S No. 4487/2010 by this Hon'ble Court. ii) For quashing of the Memo No. 325 dated 7.5.2012 (Annexure-17) issued by the Resp. No.5, by which in most illegal and arbitrary manner he has rejected the representations filed by the petitioners in pursuant to the Order dated 28.2.2012 (Annexure-15) passed in W.P.S. No. 5273/2004 and other analogous cases by this Hon'ble Court, instead of considering the cases of the petitioners for their appointment on available vacant Class-IV posts in Deoghar District as per Letter No. 272 dated 5.5.2012 (Annexure-16) by the Commissioner, Santhal Pargana Division, Dumka (Resp. No.4) only with a view to override the Order passed by this Hon'ble Court. iii) For grant of such other relief/reliefs for which the petitioners would be entitled in the facts and circumstances of the case."
(3.) From records it appears that this is the second round of litigation. The petitioner, at the initial stage, had prayed for seeking a direction upon the competent authority to appoint the 50 successful candidates who were found to be successful in the selection process, but they have not been appointed. So the petitioners being aggrieved has approached this Court by filing a writ petition being W.P.(S) No. 6719/2010 (Kanhiya Prasad @ Kanhiya Prasad Lal and Anr. Vs. Government of Jharkhand and Ors.) and analogous cases. The said writ petition was disposed of on 28.02.2012.;