- (1.) HEARD learned counsel for the parties.
(2.) THE petitioner claims himself to be working earlier as Driver for the period 1996 to 2005 under Pakur Collectorate. It is submitted by learned Senior counsel for the petitioner that in a panel of Drivers prepared by the Deputy Commissioner, Pakur on 24.8.2004, the petitioner's name occurred at serial no. 31. The petitioner has having the educational qualification of 8th and comes under the category of other backward classes. Learned counsel for the petitioner submits that persons below the petitioner in the said panel i.e. at serial no.47 and 48 have been appointed by the respondents vide Annexure -6 dated 31.3.2005 and Annexure -7 dated 7.4.2005 but the petitioner's case has not been considered. This amounts to violation of Article 14 and 16 of the Constitution of India. Learned counsel for the petitioner submits that in such circumstances respondents should be directed to consider the petitioner's case for appointment to the post of Driver from the said panel prepared in 2004.
(3.) IT is submitted that perusal of Annexure -6 vide office order no. 15 of 2005 indicates that such an exercise was undertaken in view of the order passed by this Court in Contempt petition. Therefore, similar direction be issued in this case as well.;