S.N. Pathak, J. - (1.) Heard learned counsel for the petitioners and learned J.C. to SC-V for the State.
(2.) The petitioners have approached this Court with a prayer for appointment to the post of Panchayat Sewak/ Panchayat Sachiv in view of the fact that they are continuously working on the post of Dalpatis and are fulfilling all the requisite qualifications for appointment on the post of Panchayat Sewak/ Panchayat Sachiv. Further prayer has been made for approval of the recommendation of the Deputy Commissioner dated 24.11.2012 for appointment of the petitioners with all consequential benefits including salary payable to Panchayat Sewak.
(3.) The facts as derived from the writ petition are that the petitioner No. 1 is a Graduate in Commerce and his date of birth is 10.01.1965 and was appointed on 15.07.1994 and his service was confirmed on 07.08.1994. The petitioner no. 2 is a matriculate and his date of birth is 01.10.1966 and he was appointed on 31.10.1994 as Dalpati and his service was confirmed on 02.01.1994. Similarly, the petitioner No. 3 is a Graduate and his date of birth is 05.08.1965 and he joined the service as Dalpati on 26.03.1995 and his service was confirmed on 05.05.1995. Petitioner Nos. 1 and 2 completed their training in the year 2006, whereas, the petitioner No. 3 has completed his training in the year 2004. Thereafter, the gradation list was published on 18.03.2011 for the purpose of appointment to the post of Dalpati. The names of the petitioner Nos. 1, 2 and 3 finds place at Sl. Nos. 64, 66 and 76 respectively. It is the case of the petitioners that Deputy Commissioner, West Singhbhum issued letter dated 29.05.2012 to the Director, Panchayati Raj Directorate, Govt. of Jharkhand annexing the list of 13 left over Dalpatis for appointment on the post of Panchayat Sewak in which names of petitioner Nos. 1, 2 and 3 appear at Sl. Nos. 4, 6 and 11 respectively. It is the specific case of the petitioners that except the petitioners all other have been appointed on the post of Panchayat Sewak. It the further case of the petitioners that the recommendation of the Deputy Commissioner dated 29.05.2012 was illegally and arbitrarily rejected by the Director, Panchayati Raj. Hence, the petitioners were not appointment but subsequently, the Deputy Commissioner, West Singhbhum at Chaibasa vide his letter dated 24.11.2012 had again requested the Director, Panchayati Raj for appointment of the petitioners to the post of Panchayat Sewak/ Panchayat Sachiv but till date no orders have been passed neither the cases of the petitioners have been reviewed and hence, this writ petition has been preferred.;