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Judgment
Matric with Science,:,40 Points,,,,,
10+2,:,05 Points,,,,,
Graduation,:,10 Points,,,,,
Diploma,:,15 Points,,,,,
Post Graduation,:,10 Points,,,,,
Viva,:,20 Points,,,,,
Total,:,100 Points,,,,,
IV,A,"Stock Assistant/Jr.
Lab. Asstt./Jr.
Grader/Rukh",Overseer.,410-700,Matric with Science,"40% by promotion
from Class VI category
A subject to the
condition that the
promottee is a matric
with science and has
2 years experience in
that class","60 % by direct
recruitment
Matric with
Science.
In view of preceding analysis, I do not find any merit in the writ petitions. The appointment of the private respondents whose names were",,,,,,,
included in the final select list was stayed on account of interim orders passed by this Court, as a result of which they were deprived of their right to",,,,,,,
seek appointment. It is well settled in law that on account of an order passed by the Court, nobody should suffer prejudice, therefore, I deem it",,,,,,,
appropriate to direct that private respondents whose names appear in the final select list shall be given appointment with retrospective effect, that",,,,,,,
is, the date from which their names were included in the final merit list. However, the aforesaid benefit shall only be for the limited purpose of",,,,,,,
seniority and pension and the private respondents shall not be entitled to any monetary benefits. With the aforesaid directions, the petitions are",,,,,,,
disposed of.,,,,,,,
Contempt (SWP) No.189/2011:,,,,,,,
In view of order of dismissal of the writ petition, namely, SWP No.2198/2010 passed today, no orders are required to be passed in this contempt",,,,,,,
petition. The same is, accordingly, closed. Petition dismissed.",,,,,,,