BINDESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been placed for hearing before this Bench in view of difference of opinion by and between the Hon'ble Mr. Justice S.S. Hasan and Hon'ble Mr. Justice Phani Bhushhan Prasad.

(2.) IN this writ application, the petitioners who are six in number have prayed for issuance of an appropriate writ for quashing the notification dated 18.1.1990 as contained in Annexure-9 to the writ application, the notification dated 26.12.1980 as contained in Annexure-10 to the writ application as also a notification dated 24.8.1983 as contained in Annexure-11 to the writ application.

(3.) ACCORDING to the petitioners, the respondent No. 4 joined as temporary Assistant Engineer in Bihar Engineering Service Class II in the year 1975 on the basis of recommendation of the Bihar Public Service Commission as contained in its letter dated 6.12.1973. The said letter has been annexed with the writ the application and marked as Annexure-1 thereto. The notification showing appointment of the said respondent is contained in Annexure 2 to the writ application.