RACHH PAL Vs. SMT. SUDESH GARG

JUDGEMENT

(1.) -Leave granted.

(2.) These two appeals have been filed against the judgment of the Patna High Court dated 30.06.2011 in LPA No.364 of 2008 arising out of C.W.J.C. No.8004 of 2000 wherein Division Bench of the High Court directed the appellant-L.P. Shahi College, Patna to appoint the first respondent in the College. One appeal is by the College and the other appeal by Dr. Ramdeo Prasad Sharma who was appointed as a Lecturer in the Department of Labour and Social Welfare of the appellant-College on temporary basis, on usual scale of pay and other allowances. These two appeals shall stand disposed by this common order. For convenience, we narrate the facts from the appeal arising out of SLP(C) No.32203 of 2011.

(3.) Brief facts leading to the filing of these appeals are as under: In the year 1994, the erstwhile Bihar College Service Commission [for short 'the Commission'] had issued an advertisement inviting applications for the large number of teaching posts in different colleges of undivided Bihar including two posts in the Department of Labour and Social Welfare of the appellant-College. Respondent No. 1 had submitted her application on one of the posts advertised for teaching in the Department of Labour and Social Welfare. The erstwhile Commission recommended two names viz., Dr. Siyaram Sharma and Smt. Seema Mishra against the two advertised posts of lecturers in the Labour and Social Welfare Department in the appellant-College and communicated the same vide letter dated 15.06.1999 to the appellant- College.