BINOD KUMAR JHA Vs. PRAKASH RANJAN KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) An interim order of a learned Single judge of the Patna High Court is under challenge in this appeal-application The Appellants-applicants had been selected on the basis of 30th Combined Competitive Examination. They were appointed into different schemes which were not of permanent nature and they had obtained some orders directing regularisation of their services, from the Court by filing writ petition. Some observations have been made by the High Court in contempt proceedings therein indicating that they should be treated to be regular appointees of the 30th Examination. When the Government of Bihar issued a notification dated 13th January, 1999. the officers of the regular cadre of Bihar Education Service Cadre-11 who had been appointed pursuant to the Combined Competitive Examination of 31st Examination, assailed the legality of the said notification dated 13th January, 1999 which is now pending consideration before the High Court.

(3.) In the aforesaid writ petition an interim order has been passed which is the subject matter of grievance of the present Appellants-applicants. By the impugned interim order the High Court has restrained the State of Bihar from giving any retrospective seniority to those officers who though were not absorbed in regular cadre notwithstanding they being successful on the 30th Competitive Exam nation but are being regularised by notification of 13th January, 1999