STATE OF BIHAR Vs. BHAGWATI COAL DISTRIBUTORS

JUDGEMENT

(1.) Regard being had to the similitude of assail, this batch of appeals was heard analogously and is disposed of by a common order.

(2.) In LPA No. 987/2009 and LPA No. 989/2009, the State of Bihar and its functionaries, and in LPA No. 1034/2009 and LPA No. 1049/2009, the affected private Respondents, whose selection has been held to be unsustainable, have called in question the legal substantiality of the common order dated 1.7.2009 passed by the learned Single Judge in CWJC Nos. 17360/2008 and 16265/2008.

(3.) Though we have indicated hereinabove that there is commonality in the controversy and hence a singular order yet for the sake of clarity and convenience, we shall advert to the factual exposition in each case separately.