S.N. Pathak, J. - (1.) The petitioners have approached this Hon'ble Court with a prayer for quashing the order dated 16.9.2011 (Annexure-6) passed by the respondent No. 2 whereby the representation of the petitioners for their appointment pursuant to an order of this Hon'ble Court has been rejected. Further prayer has been made to consider their case for appointment as the persons below the name of the petitioners have been given appointment on the Class-IV post in the Collectorate of the district of Hazaribagh. All the petitioners are permanent resident of different villages in the district of Hazaribagh and they are local persons. All the petitioners are matriculate. Most of them belong to OBC and Backward Class except the petitioner No. 2 who comes within the general category.
(2.) It is stated that in compliance to the direction/order of this Hon'ble Court passed in CWJC No. 2787 of 1999(R) (Gopi Rabidas & Ors. vs. The State of Jharkhand & Others), C.W.J.C. No. 595 of 1999(R)) (Binod Kumar & Others vs. The State of Jharkhand & Ors.) and C.W.J.C. No. 16 of 2001(R) (Yashoda Devi & Others vrs. The State of Jharkhand & Others) and W.P.(S) No. 4490 of 2001 (Badri Ram & Others vs. The State of Jharkhand & Ors.) the Deputy Commissioner, Hazaribagh issued an Advertisement No. V.02/2002 through Sub-Regional Employment Exchange, Hazaribagh seeking applications from the eligible candidates for preparation of panel for appointment on the vacant post of Class-IV employees in different Muffasil Offices of the district of Hazaribagh.
(3.) The petitioners fulfilled each and every condition mentioned in the said Advertisement. They are enrolled in the local Employment Exchange having Enrolment Card. They are Matriculates. They have knowledge of cycling and they also fulfilled the age criterion laid down in the Advertisement. They applied for Class-IV post in terms of the Advertisement.;