(1.) ALL these Letters Patent Appeals have been filed against the judgment and order dated 21.8.2000 passed in C.W.J.C. No. 2130 of 1999 and other analogous writ petitions whereby the selection/panel dated 16.1.1999 and the appointment orders dated 8.3.1999, 18.3.1999 and 26.3.1999 were quashed and the concerned respondents were directed to take fresh steps for appointment to the post of Medical Laboratory Technician.
(2.) L .P.A. No. 1381 of 2000 was filed by the State of Bihar and rest of the L.P.As. were filed by the candidates who were selected and were appointed to the post of Medical Laboratory Technician.
(3.) IT appears, during the pendency of the writ petitions recruitment process was initiated and interview programme was published on 23.1.1998 fixing 3.2.1998 to 7.2.1998 as dates for interview. Thereafter, in the light of the judgment indicated above on 7.2.1998 a corrigendum was published allowing fresh opportunity to the candidate, who could not apply pursuant to the advertisement but were covered by the judgment, to apply for the post by 20.2.1998. A fresh interview programme for those candidates who were permitted to apply by advertisement dated 7.2.1998 was published on 12.5.1998 fixing 25.5.1998 to 6.6.1998 as dates for interview. A selection committee was constituted on 24.12.1997. After the process of interview was over on 16.1.1999 the selection commitee decided to consider only those candidates for appointment who had secured 25% marks i.e. 10 out of 40 for which interview had been held. On the same day a panel of selected candidates numbering about 181 was finalised. On 3.1999 vide memo no. 68 appointment Iters to 157 candidates were issued. On .3.1999 vide memo no. 81 appointment liters were issued to 24 candidates. On 16.3.1999 vide memo no. 95 appointment titer was issued in the name of Kamlesh kumar.