JAGANNATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition on behalf of four petitioners was filed for quashing the decision of the State Government contained in letter no.1 dated 7.1.91 of the Personnel and Administrative Reforms Department directing that resolution no.133 dated 31.10.90 shall be applicable in all the cases including the cases of promotion where orders have not been issued with effect from 1.11.90.

(2.) RULE 23(ii) (a) of the Bihar Civil Services (Executive Branch) and the Bihar Junior Civil Services (Recruitment) Rules, 1951 provides that 25% vacancies in the Bihar Civil Services (Executive Branch) i.e. Bihar Administrative Service shall be filled from amongst the eligible ministerial staff working in the Secretariat and its attached offices or the Muffasii offices, who have put in 12 years and 10 years of service in the Muffasil offices and Secretariat and attached offices respectively and are below 40 years of age.

(3.) THE petitioners approached this Court for quashing the aboversaid decision of the government contained in letter no.1 dated 7.1.91. By amendment, later, he also challenged the earlier decision dated 3.4.89.