UMA SHANKER JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed against the judgment on CWJC No. 6568 of 1995 dated 8 April, 1996. While the appellants have not been able to make out a clear cut case that a writ ought to have been granted on the writ petition, the Court cannot help in observing that the pleadings made by the State were hap hazard, slip-shod and without responsibility.

(2.) The State appears to have contradicted itself between the vacancy it accepts and later which were not available to be filled up by certain orders of the High Court.

(3.) In so far as the petitioners-appellants are concerned they did make a back door entry. The same posts were directed to be advertised under the orders of the High Court. Thereafter, the issue gets enlarged. Within the forest department certain posts were to be filled from outside candidates also. Relevant merits between outside candidates and internal candidates were to be considered. If outside candidate did not fill up the posts and these posts were left vacant, the petitioners-appellants could have been considered.