D. N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner, being aggrieved and dissatisfied by the judgment and order, delivered by the learned Single Judge in writ petition being W.P.(S) No.2242 of 2015, dated 21.07.2016, reported in 2017 (2) JLJR 645, whereby the writ petition preferred by this appellant was dismissed and he was not regularized into the services in pursuance of the Advertisement No.l of 2006, and hence, the original petitioner has preferred this Letters Patent Appeal.
(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that this appellant is the original petitioner, who had preferred writ petition being W.P.(S) No.2242 of 2015 for getting appointment on the post of Technical Assistant in pursuance of the Public Advertisement No.l of 2006. It also appears from the facts of the case that initially this appellant (original petitioner) was appointed on ad hoc basis in the year 1989. His appointment was in Frozen Semen Bank Project, Ranchi.
(3.) It further appears from the facts of the case that the said ad hoc appointment was under a project floated by the State Government with the assistance of the Central Government. It is submitted by the counsel for the appellant that the said project is still continuing. This Technical Assistants on ad hoc basis were not absorbed, and hence, earlier writ petition which was preferred, which reached up to the Hon'ble Supreme Court and the direction was given by the Hon'ble Supreme Court in Civil Appeal No.2018 of 2006 [arising out of S.L.P (C) Nos. 23221 - 23222 of 2005] vide judgment and order dated 10.04.2006. (Reported in 2009 (16) SCC 251). The Hon'ble Supreme Court has made observation which is based upon the order passed by the Hon'ble Supreme Court in Civil Appeal Nos. 5342-5343 of 2003, reported in 2003 (4) JCR 72 (SC) that ad hoc appointees have no right to claim regularization. Nonetheless, with a view to resolve the dispute finally, a public advertisement be issued by the State Government and clause of age relaxation has also been pointed out by the Hon'ble Supreme Court which has to be incorporated in the public advertisement. With this background and in the light of the two orders passed by the Hon'ble Supreme Court, Public Advertisement No.l of 2006 was published for 96 posts of Technical Assistants.;