GOPALKRISHNA Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these writ applications involving common questions of fact and law were heard together and are being disposed of by this common judgment.

(2.) In all these writ applications the petitioners have prayed for issuance of a writ of or in the nature of mandamus directing the respondents to appoint them as Assistant Teachers purported to be in terms of a panel prepared by the Vidhalaya Seva Board (hereinafter referred to as the Board).

(3.) In CWJC No. 3859/91, the petitioner thereof has made an additional prayer to the effect that the order of the Director Secondary Education Patna whereby the penal of different subjects including 'Biology' had been cancelled be directed to be quashed.