JUDGEMENT
NARENDRA NATH TIWARI, J. -
(1.) IN this writ petition, the petitioners have prayed for a direction on the respondents to appoint the petitioners on suitable vacant posts.
(2.) IT has been stated that by Memo No. PR 356 (Labour -01) 02 -03 dated 24th April, 2002, notice was published, inviting applications for preparation of panel for making appointment in various Class -IV posts in the District of Hazaribagh. The petitioners, being found themselves eligible, had applied for appointment on the said post; admit cards were issued to them; they appeared in the examination and were finally selected.
A panel of 450 successful candidates was prepared and the petitioners' names were also included in the said panel. Out of the said panel, names of the successful candidates were sent to different departments for appointment. Names of the petitioners were sent for appointment to Indira Gandhi -Residential Girls School, Hazaribagh (hereinafter to be referred as the 'School').
(3.) THE petitioners were directed to appear before the Principal of the said School along with requisite documents for their joining. The petitioners approached the Principal of the said School on 5th November, 2005 with all the requisite documents, but to their utter surprise, they found a notice pasted informing the candidates that the vacant posts are for Laboratory Assistant, Treasury Sarkar, Cook, mali etc. and the person having experience certificate in the respective field/job shall be allowed to join. Admittedly, the petitioners had no such experience and they were not allowed to join on the vacant post of the said school.;
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