UJJAWAL CHATTERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Matter of regularization and appointment on Class IV post is vexing this Court since long.

(2.) In pursuance of the order dated 16.4.1996 passed in C.W.J.C.-No. 911 of 1996, the Superintendent, Darbhanga Medical College and Hospital, Laheriasarai published advertisement in the daily Newspaper Hindustan in its issue date 15.7.1996 inviting application for appointment to the post of Male/Female Ward Attendants besides the other posts. Petitioners offered their candidature for appointment as Male/Female Ward Attendants. The candidature of the petitioners as also other candidates were considered and petitioners had not been selected for appointment.

(3.) It is the assertion of the petitioners that the procedure followed for appointment was absolutely illegal and in violation of various circulars issued by the State Government. Accordingly, the prayer of the petitioner is to quash the entire selection process undergone for appointment to the post of Male/Female Ward Attendants and consequential direction to start the process afresh.