RAJENDRA PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) ALL these three writ applications have been filed by the petitioners for common cause, and, therefore, they have been heard together and are being disposed of by this order.

(3.) PETITIONERS of these writ applications are said to be applicants pursuant to communication vide letter No. 2378 dated 29. -5 -1999, issued by the Secretary -cum -State Transport Commissioner, respondent No. 2, for their appointment to the post of District Transport Officer (Junior), which are to be filled up by promotion from amongst the Staticians and Senior Clerks in the Department of Transport, Government of Bihar, Patna.