KAPILDEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application was initially preferred by the petitioners against the temporary and provisional lists of Junior Engineers, including those belonged to Scheduled Castes appointed between 1980 and 1984, published vide Memo No. 7083(K) Patna dated 18th December, 1991 with further prayer to direct the Respondents to issue fresh gradation list, in accordance with law, declaring the petitioners senior to Respondent Nos. 3 to 14.

(2.) DURING the pendency of the writ petition, one or other person, including contesting Respondents having promoted to the post of Assistant Engineers, and further provisional gradation list having published, amendment petitions were filed which were allowed.

(3.) THE facts as pleaded but not disputed by the Respondents are that an advertisement was issued in newspaper ''AAJ '' on 13th March, 1983 calling tor applications from candidates belonging to Scheduled Castes/Scheduled Tribes for appointment against temporary posts of Junior Engineers, on ad hoc basis. In pursuance of said advertisement, petitioners and contesting Respondents applied, whereinafter they were provided with interview letters. The petitioners were asked to appear in the interview on 8th June, 1983, vide Memo dated 19th May, 1983 and on selection most of the candidates, including contesting Respondents were appointed, vide Notification No. 3617(E) dtd. 5th October, 1983.