- (1.) LEARNED counsel for the petitioner submitted that in pursance of the public advertisement, which is at Annexure1 to the memo of the petition, the petitioner has applied for the post of Village Level Worker for District -Lohardaga. The petitioner belongs to the General category. The petitioner has secured more marks than what is secured by last selected candidate in General category. The petitioner has secured 254 marks. It is further submitted by learned counsel for the petitioner that the respondents have published results of several districts and though the petitioner has applied for the District -Lohardaga, the petitioner's result has been published for District -Gumla. There is no vacancy for the aforesaid post in District -Gumla. Thus, the petitioner has not been selected.
(2.) LEARNED counsel for the petitioner further submitted that memo of the petition was served upon the Advocate General's office of the Jharkhand High Court on 5th April, 2012, till today, averments stated in the memo of the petition have not been controverted by the respondents and, hence, this writ petition may kindly be allowed and the respondents may be directed to appoint the petitioner as Village Level Worker for District -Lohardaga. Learned counsel for the petitioner also submitted that interlocutory application has been filed in this writ petition for keeping one post of Village Level Worker vacant for District -Lohardaga. It is misfortune of the petitioner that despite the copy of the writ petition was served upon the Advocate General's office on 5th April, 2012 and despite a 2letter has been written by the Advocate General's office to the Secretary, Department of Agriculture and Sugarcane, Government of Jharkhand, Ranchi as well as to the Director, Department of Agriculture and Sugarcane, Government of Jharkhand, Ranchi as well as to the Deputy Commissioner, Lohardaga and to the Deputy Commissioner, Gumla, none of these officers has given any instruction to the learned counsel for the respondents. All these four officers are lethargic though they are party respondents in this writ petition. No care has been taken by them to file reply.
(3.) THIS Court has earlier directed to appoint two Nodal Officers in the Court with mobile and FAX machine. There are two Nodal Officers, appointed by the Government, for the litigations filed in the High Court of Jharkhand. They have got mobile as well as facilities of FAX machine. They have also got separate Peon. Despite these facilities, the Government machinery is still lethargic. It appears that these officers are not taking any care of interest of the State of Jharkhand.;