KISHORE KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these Letters Patent Appeals had been made analogous and arise out of a common judgment of the learned Single Judge dated 4th July, 1997 and had been heard together and are as such being disposed of by a common judgment with the consent of the parties.

(2.) L.P.A. No. 931 of 1997 has been preferred against the order and judgment of learned Writ Court dated 4th July, 1997 passed in C.W.J.C. No. 5123 of 1994 whereby the learned Writ Court refrained from interfering in the order of cancellation of appointment of the appellants which were found to have been made illegally without advertisement, in violation of reservation policy of the State Government as no roster clearance has been made and there was no Selection Committee rather from the records of the State, it transpired that no appointment letters had been issued in favour of the writ petitioners.

(3.) L.P.A. No. 995 of 1997 has been preferred against the order of learned Writ Court dated 4.7.1997 vide C.W.J.C. No. 3017 of 1994 wherein also the writ petition had been dismissed as the appointment of the petitioners which had been cancelled were found to have been made without advertisement, roster clearance and other norms which were required for regular appointment.