- (1.) THE present writ petition has been preferred for issuance of a direction to the Director, Welfare Department, Government of Jharkhand, Ranchi, respondent No.3, for issuing letter of appointment to the petitioners against sanctioned and vacant post of Class -IV as junior to the petitioners whose names were recommended in the district panel after the petitioners were already issued letter of appointment in their favour.
(2.) THE main contention raised by the petitioners are that their legitimate claim has been ignored. The second contention raised by the petitioners is that the names recommended from the district panel were junior to the petitioners. The entire claim and the prayer is based on annexure 8 which is letter No.1472, which does not include the petitioners. I have considered the arguments and the pleadings including the order passed by this Court and it will be evident that those who were appointed were from the district panel prepared pursuant to order passed by this Court and the petitioners were not included in the district panel. There is no legal, accrued or vested right in favour of the petitioners to claim appointment as a matter of right. Even otherwise the appointment sought to be challenged were made by annexure 8 in compliance to the order passed by this High Court dated 14.6.2002 in Writ Petition (S) No.4936 of 2001
(3.) CONSIDERING the aforesaid facts and circumstances of the case, I find no merit in this writ petition and the same is accordingly dismissed.;