R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) THIS writ petition is directed against the advertisement notifying the vacancies for various posts Including the vacancy of Coal Mines Provident Fund Inspector published in the Employment News, dated 28th December, 1996 by respondent No. 3 inviting applications for direct recruitment of the Coal Mines Provident Fund Inspector, on the ground that the same is in violation of Coal Mines Provident Fund (Employees Recruitment) Amendment Rules, 1996 (Annexure A). The main case of the petitioner is that though in the Hindi Version of the Notification dated 27th May, 1996, it was provided that 50% posts are to be filled by promotion failing which by deputation and 50% by direct recruitment but in the English Version, it was provided that the post will be filled up by promotion failing which by 50% by deputation and 50% by direct recruitment. Thus, there was difference between the Hindi Version and English Version of the Notification, dated 27th May, 1996.
(3.) BY order dated. 20.4.1998, this Court directed the respondents to file the Hindi Version of the said Notification. The same has been filed as (Annexure G). The respondents have also annexed the Corrigendum Notification being GSR No. 355, dated 23rd September, 1997, correcting the English Version of Notification No. 241, dated 27th May, 1996.;