MADANLALAGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these writ applications involving common questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) In both these writ applications the petitioners have questioned the legality and validity of the panel prepared by the respondents for appointment to the teaching post of Assistant Professor which is contained in Annexure 1 to CWJC No. 4102 of 1991. In CWJC No. 6388 of 1991, the tentative panel prepared in January, 1991 for appointment on the said post which is contained in Annexure-2 thereto and the revised panel which is contained in Annexure-1.

(3.) CWJC No. 4102 of 1991 has been filed by Dr. Madan Lal Agrawal wherein he has questioned the placement of Dr. Vinod Kumar Singh (respondent No. 3) and Dr. Bijai Achari (respondent No. 4) in the said panel above him wherein in CWJC No. 6388 of 1991 the petitioner thereof has questioned the appointment of Dr. Vinod Kumar Singh and Dr. Binod Mishra who had been placed above him both in the tentative as well as final panel.