M JB BALIPADI Vs. CHIEF SECRETARY TO GOVT

JUDGEMENT

(1.) The five petitions urder Art.226 ot the Constitution have been brought up before us as a result rf a reference by a learned single Judge. Since the questions arising are? common to all ot them, they are disposed of by a con men order.

(2.) The material facts in these petitions are briefly as follows:-The petitiorers had served as local candidates in the Ministerial Service of the State for different periods with occasional breaks in service, which are immaterial for the present purpose.

(3.) The State Public Service Commission, hereafter referred to as the Commission, by means of a Notification dt.4-1-1972 invited applications for admission to the competitive examinations held for the purpose of. recruitment to the Ministerial Service (Class III) in various departments of the State Govt. The petitioners had also applied in response to it. They were successful in the said examinations and their names had been included in the lists prepared in that behalf by the Commission for the purpose of appointment to Ministerial Services.