S.N. Pathak, J. - (1.) The petitioner has approached this Hon'ble Court with a prayer for issuance of writ in the nature of certiorari for quashing the order dated 30.3.2016 as contained in Annexure-5 to the writ application by which one Dr. Smt. Priyashri Sunita (respondent No. 5) has been given additional charge of the Principal, Government Pharmacy Institute, Bariatu, Ranchi in place of petitioner.
(2.) On 18.4.2016 when the case was taken up by this Hon'ble Court, notices were issued to respondent No. 5 after hearing Counsel for the parties. As per the office report notice on Respondent No. 5 has been validly served as reported by Judge In-charge but no counter-affidavit has been filed on behalf of respondent No. 5. It seems that she has no interest in the case and as such no one has represented on her behalf either by any Advocate or any person.
(3.) It is the case of the petitioner that petitioner and respondent No. 5 were selected for the post of Lecturer through Jharkhand Public Service Commission and in the merit list name of petitioner stands at Serial No. 23 whereas name of respondent No. 5 is at serial No. 32 and as such admittedly respondent No. 5 is junior to petitioner as per merit list.;