- (1.) HEARD learned Counsel for the Appellant and the Respondent writ Petitioner in person.
(2.) THE Appellant is aggrieved against the judgment dated 13th September, 2010 passed in Respondent's writ petition being W.P. (S) No. 3345 of 2007. The controversy has checkered history that it arose in the year 1988 and in the year 1988 it was found that some of the persons have been given appointment in violation of the Article 14 and 16 of the Constitution of India in the Department of Animal Husbandry & Fisheries, Government of Jharkhand, Ranchi and the matter went up to the Hon'ble Supreme Court wherein in Civil Appeal Nos. 5344, 5346 and 5376 of 2003 the Hon'ble Supreme Court directed that the State Government may proceed to reappoint the persons whose services have been terminated and while doing so it has been specifically provided that some age relaxation would be given to persons whose services have been terminated and this order itself made it very clear that outsiders could have competed in the process of selection.
(3.) IN the process of selection the Respondent writ Petitioner was permitted to take part and he stood first. However, he was not given appointment only on the ground that he is outsider and cannot be given appointment.;