R.K.MERATHIA, J. - (1.) HEARD the parties finally.f
(2.) ALL these writ petitions arise out of the appointment of class IV employees in Godda District. Some of the points being common, they were heard together and are being disposed of by this common order. In W.P.(S) No. 5289/2005, the petitioners have challenged the selection process including the filling up of backlog vacancies, whereas in W.P.(S) No. 2769 of 2006 and W.P.(S) No. 3233 of 2007, the petitioners have challenged the filling up of backlog vacancies only.
(3.) ACCORDING to the petitioners of W.P. (S) No. 5289 of 2005, the draft panel dated 16.9.2002 was correctly prepared, but the final panel dated 12.8.2005 was prepared fixing wrong (sic) and ignoring the order of this Court and the policy of the Government, under which relaxation of age and weightage for experience was to be given. It was further submitted that on certain complaints, the Divisional Commissioner, Dumka by letter dated 10.9.2005 directed the Deputy Commissioner, Godda to enquire into the matter with regard to selection process. It was further submitted that the Deputy Development Commissioner, Godda wrote a letter to the Deputy Commissioner on 19.4.2006, pointing out certain discrepancies in the in the markings given by the Interview Committees.;