Pramath Patnaik, J. - (1.) In the instant writ application, the petitioner has inter alia prayed for quashing order dated 10.10.2008 by which the respondents-authorities rejected the representation of the petitioner and for direction upon the respondents-authorities to issue appointment letter in favour of the petitioner on any post of IVth Grade.
(2.) The facts, as delineated in the writ application, in brief, is that in pursuance to advertisement published in Prabhat Khabar dated 21.12.2005 for appointment on the post of IVth Grade, the petitioner applied for and participated in the examination conducted by the respondents, wherein he was declared successful. Thereafter, he was directed to appear physically on 20.10.2006 before the respondent no. 4-the Deputy Commissioner (Establishment), East Singhbhum for verification of documents and accordingly, he appeared on the date fixed for verification of documents. But, all of a sudden, the respondents-authorities informed the petitioner vide memo dated 29.06.2007 that he could not be appointed as he is having the qualification of B.Sc., but as letter of Personal Administrative Reforms Department the prescribed minimum qualification is 8th and maximum qualification is matriculation. Aggrieved thereof, the petitioner knocked the door of this Court by filing W.P. (S) No. 5873 of 2007, which was disposed of vide order dated 27.08.2008 directing the respondents to consider the representation of the petitioner and pass appropriate order. In compliance of order dated 27.08.2008, the petitioner submitted representation before the respondentDeputy Commissioner, which was rejected vide order dated 10.10.2008, which is impugned in this case.
(3.) Heard Ms. Swati Shalini, learned counsel for the petitioner and Ms. C. Prabha, learned S.C. IV for the respondents.;