- (1.) LEARNED counsel for the respondents submits at the outset that in compliance with the order dated 14.10.2009, the cost amount of Rs 2,000/ - has been collected but in absence of any specific direction as to whom the amount should be deposited, the same is still lying in the custody of the respondents.
(2.) CONSIDERING the above facts, learned counsel for the respondents shall deposit the cost with the 10/5/2014 Page 189 Sunanda Nandi Versus State Of Jharkhand welfare fund of the Bar Association, Jharkhand High Court, Ranchi. Learned counsel shall submit the copy of the receipt of such deposit. Heard the learned counsel for the petitioner and learned counsel for the respondents.
(3.) IN course of preliminary arguments, a question has been raised by the learned counsel for the petitioner as to whether the letter (Annexure -3), whereby the petitioner has been declared to have been selected for his appointment to the post of Constable on the basis of his qualifying in the several tests, should be treated as a letter of his appointment and if not, whether the respondents do issue any other letter of appointment to the candidates who have been selected and allowed to join the posts.;