- (1.) Heard learned counsel for the appellant and State.
(2.) Petitioners are aggrieved by the dismissal of the writ petition vide impugned order dated 17th January, 2018 passed in W.P.(S) No. 762 of 2009. The order dated 17th January, 2018 reads as under: "Heard learned counsel for the parties. Learned counsel for the petitioners has submitted that a panel has been prepared in the year 2007 vide memo no. 227 dated 26.04.2007 for appointment on the Class-IV post. The claim of the petitioners is that they are empanelled candidates and as such they should have been appointed. Further, learned counsel for the petitioners submits that as per Annexure-14 dated 21.08.2007, the information supplied under the R.T.I. Act wherein, it has been stated that the respondents are taking steps for appointment of empanelled candidates. On the other hand, learned counsel for the State submits that life of panel was for one year and that has already lapsed in the year 2008 itself. It has been submitted by the learned counsel for the petitioners that vide letter dated 26.05.1987, it has been resolved that the panel prepared will be revised next year and the persons not appointed will find place in revised panel. Learned counsel for the petitioner complains that the panel has never been revised after 2007. Be that as it may, the life of panel is for one year and that has already been expired in the year 2007 itself. No direction for appointment can be issued in the year 2018 on the strength of a penal prepared in the year 2007 for a year. In view of above facts, no relief can be granted to the petitioner.
(3.) Accordingly this writ petition is dismissed.;