S.J.MUKHOPADHAYA, J. - (1.) IN both the writ petitions, as similar prayer has been made they were heard together and are being disposed of by this common judgment.
(2.) PETITIONER Vivek Kumar and two others of W.P. (S) No. 2653 of 2005 have challenged the order contained in letter No. 813. dated 12th April. 2004 issued by the Secretary, Agriculture and Cane Development Department. Government of Jharkhand, Ranchi, whereby and whereunder. the process of recruitment for appointment of Marketing Supervisors in the Jharkhand Stale Agricultural Marketing Board, (hereinafter referred to as the Marketing Board) has been cancelled. Further prayer has been made to set aside the order dated 15th April, 2005 Issued by the Managing Director, Marketing Board, Jharkhand. Ranchi, whereby and whereundcr the process of appointment to the post of Marketing Supervisors has been cancelled. Petitioner Shiv Shankar Chatterjee of W.P. (S) No. 2974 of 2005 while challenged the decision taken by the State of Jharkhand for cancellation of selection in question has also prayed for direction on the respondents to publish the final result of interview and to issue letters of appointment to the post of Marketing Supervisor, from amongst the successful candidates. As the cases can be disposed of on short points, it is not necessary to discuss all the facts, except the relevant one nor it is necessary to decide all the issues, as raised in the writ petitions.
(3.) IT may be stated that prior to creation of the State of Jharkhand. one Bihar State Agricultural Marketing Board at Patna was functioning. It is only after reorganization of the State and creation of the State of Jharkhand, a separate Marketing Board in the name and style of Jharkhand Slate Agricultural Marketing Board, Ranchi has been constituted.;