Prashant Kumar, J. - (1.) This application has been filed for issuance of direction commanding the respondent to appoint petitioner on the post of Chowkidar of Village -Bhusudih, Beat No. 8/4, as the said post has become vacant after retirement of petitioner's father on 28.2.2011. From perusal of the record, I find that the name of petitioner has not been nominated by his father, rather the petitioner's father namely Meghnath Mahto had nominated his second son namely Lal Mahto for being appointed as Chowkidar of the aforesaid village.
(2.) It appears from Annexure -D to the counter affidavit that in view of the order of a Bench of this Court in W.P.(S) No. 2072 of 2007, the appointment on the post of Chowkidar on the basis of nomination made by the retired Chowkidar has been kept in abeyance. In view of the above, at present no appointment can be made on the basis of nomination. I further find that the petitioner has no legal right for being appointed on the post of Chowkidar only because he is the son of retired Chowkidar. Thus, the writ of mandamus cannot be issued in favour of petitioner. Accordingly, this writ application is disposed of.;