- (1.) HEARD Mr. A.K. Sahani, learned counsel for the petitioner and Mr. H. Patwari, J.C. to G.P. III and with their consent, this writ petition is being disposed off at this stage.
(2.) THE five petitioners herein pray for issuance of a writ of mandamus upon the respondents for orders of posting and also to pay arrears and current salary to them as they are due since February, 2001 together with interest @ 12% per annum. The petitioners were appointed on the post of 'Dalpatis ' in different panchayats in the district of Dhanbad. One Ashok Kumar Mishra along with others (who were also working as 'Dalpatis ' in the district of Dhanbad) filed a writ petition being CWJC No. 3831 of 1995 (R) for promotion to the next higher post of 'panchayat sewak '. That writ petition was withdrawn on account of an affidavit filed by the State to the effect that the appointment of panchayat sewak in the district of Dhanbad was under process. The withdrawal of the writ petitien came on 12.12.1996.
(3.) IT appears, as has bee stated in the writ petition, that even thereafter, the respondents did not complete the selection process of panchayat sewaks in the district of Dhanbad and this led to the filing of a second writ petition which was registered as CWJC No. 2522 of 1999 (R) by same Ashok Kumar Mishra and others.;