DAYANAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State.

(2.) Petitioners were applicant for the post of Constable pursuant to Advertisement No. 1/1992. Having participated in the selection process they were included in the Select List comprising of 305 selectees. From amongst the 305 selectees only 265 selectees were appointed. No appointment was made against the remaining 40 vacancies as Advertisement No. 1/1993 was already issued by then. Others like the petitioners approached this Court that State-respondents be directed to fill up the remaining 40 vacancies of Advertisement No. 1/1992 from amongst the selectees included in the pane prepared pursuant to Advertisement No. 1/1992. In compliance of the order of the Hon'ble Supreme Court petitioners and 34. other selectees pursuant to Advertisement No. 1/1992 were appointed under Appointment Letter dated 18.9.1996, Annexure-3.

(3.) This writ petition has been filed praying, inter alia, to direct the State-respondents to grant the petitioners and others appointed under Appointment Letter dated 18.9.1996 the same seniority which was allowed to the members of their batch who were earlier appointed pursuant to Advertisement No. 1/1992 in the year 1993.