Rongon Mukhopadhyay, J. - (1.) SINCE common questions of law and fact are involved in these writ petitions, the same are disposed of by this common order.
(2.) IN these writ applications, the petitioners have prayed for quashing the final list dated 17.6.2008 appointing 32 candidates on the post of lady supervisor. A further direction has been sought for upon the respondents No. 2 not to approve the appointment of 32 candidates whose names have been published on 17.6.2008. The petitioners are working as Anganwari Sewika under the Department of Social Welfare, Govt. of Jharkhand. In terms of the policy decision of the State Govt. an advertisement was issued on 2.12.2007 for the posts of lady supervisor consisting of 32 posts from the eligible Anganwari Sewikas. The petitions had duly applied being eligible candidates for the post of lady supervisors and altogether 130 candidates were declared successful including the petitioners for filling up the vacancies of 32 posts of lady supervisors. On 17.6.2008, a final list of 32 candidates for the post of lady supervisors was prepared, but the name of the petitioners did not figure in the said list, leading the petitioners to file the present writ applications for quashing of the final list dated 17.6.2008.
(3.) HEARD Mr. Milan Kumar Dey, learned senior counsel appearing for the petitioners in all the writ petitions; Mr. Jalisur Rahman, J.C. to G.P. III for the State in W.P.(S) No. 3149 of 2008; Mr. Atanu Banerjee, learned G.A., appearing in W.P.(S) No. 3444 of 2008; Mr. Pradip Kumar, learned counsel appearing for respondents No. 18 and 19 in W.P.(S) No. 3149 of 2008 and W.P.(S) No. 3444 of 2008; Mr. Rahul Kumar, learned counsel appearing for the respondents No. 9, 10, 12, 26, 34 and 37 in W.P.(S) No. 3149 of 2008 and W.P. (S) No. 5840 of 2008; Mr. Kumar Baibhav learned counsel appearing for the respondent No. 8 and 27 in W.P.(S) No. 3149 of 2008 and W.P.(S) No. 3444 of 2008 and Mr. Piyush Chitresh, learned counsel appearing for the respondent No. 16 in W.P.(S) No. 3149 of 2008 and W.P.(S) No. 3444 of 2008.;