REEMA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and learned Counsel for the private Respondents in C.W.J.C. Nos. 1791/10 and 5274/10. No one appears on behalf of the private Respondents in C.W.J.C. No. 594/ 10 despite having filed Vakalatnama.

(2.) The issue in these three writ applications being common they are being disposed by a common order.

(3.) The State Government framed the Bihar Gram Kutchery Secretary (Appointment, Service Conditions and Duties) Rules, 2007 (hereinafter referred to as the Rules). Rule 5 qualifying the conditions of eligibility required that the applicant must be a citizen of India or a resident of the concerned Gram Panchayat. The minimum educational qualification prescribed was Matric. The advertisement was confined to "Matriculates" only. The Petitioners were "Matriculates", came to be selected. The Petitioner in C.W.J.C. No. 1791/10 was given an appointment letter on 29.1.2008 granting him 10 days time to join. She joined on 31.1.2008. The Petitioner in C.W.J.C. No. 5274/10 was given an appointment letter and joined on 20.12.2007. The Petitioner in C.W.J.C. No. 594/10 joined on 31.12.2007.