MAHESH RAJAK Vs. STATE OF JHARKHAND
LAWS(JHAR)-2008-11-78
HIGH COURT OF JHARKHAND
Decided on November 19,2008

MAHESH RAJAK Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) THE petitioner in this writ petition has challenged Annexure -4, which is an order passed by the Deputy Commissioner (Respondent No.4), pursuant to which a panel has been prepared for the appointment to the post of Class -IV in different categories.
(2.) THE petitioner's grievance is that though the advertisement in respect of the post of cooks prescribes that the candidates should have at least one year experience, but without testing the skill of such cooks, the panel has been prepared with a proposal to appoint them. Learned counsel for the petitioner conceals that though the petitioner has filed his own candidature for appointment to the post of cook, apparently in the impugned panel the petitioner's name does not find place and he having been serving as a cook for many years in the M.G.M. Medical College and Hospital, Jamshedpur, his candidature has not been considered.
(3.) THE petitioner, in my opinion, is not eligible for entertaining this writ petition. Nevertheless, considering the submissions made by the counsel for the petitioner that the petitioner having rendered service as a cook in the concerned establishment for several years and his services having been, by now, tested to be satisfactory, the respondent No.4, Deputy Commissioner may consider the candidature of the petitioner for his appointment to the post of cook in the light of the experience, if any, gained by the petitioner and the utility of the petitioner's services in the concerned establishment.;


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