PRAMATH PATNAIK,J. - (1.) In the accompanied writ petition, the petitioners have sought for direction on the respondent No. 4 to appoint them on Class-IV posts for which they have been duly selected in the written test held on 16.04.2006 and their names also appeared in the panel prepared for the purpose of appointment on Class-IV posts in the Scheduled Tribe category.
(2.) The brief fact, as disclosed in the writ petition, is that in pursuance of Advertisement published on 10.10.2005, the petitioners applied for appointment on Class-IV posts. They were called for appearing in written test held on 16.04.2006 and the select list was published on 13.07.2006. The petitioners were declared successful in the said select list, but the appointment letter have not been issued by the respondents till date. The grievance of the petitioners is that the respondents have adopted pick and choose method in making the appointments. Though the respondents have appointed some of the persons whose name appeared in the panel, they have discriminated the petitioners. The respondents are not taking steps for filling up the post, which are lying vacant and for the purpose of which the panel was prepared.
(3.) Learned counsel for the petitioners submitted that still there are vacancies in the different departments, but the respondents are not making appointments out of the panel prepared for that purpose. The petitioners shall be put to suffer great prejudice, if the existing vacancies are not filled up by appointing the petitioners.;