MANISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. The jinx in the appointment on the post of Block Animal Husbandry Officer stands unresolved even in a period of one decade. The advertisement for such post was published way back on 29th November, 2004. The relevant portion of the terms of eligibility and conditions for selection and appointment under this advertisement was as follows:--

(2.) It is not in doubt that thereafter interviews were held between 4.4.2005 to 3.5.2005 whereafter the Bihar Public Service Commission (hereinafter referred to as "the Commission") on 26.5.2005 had published a merit list of 165 successful candidates. In fact, the Commission had also recommended such 165 selected candidates for the appointment to the Animal Husbandry Department on 26.5.2005. Thus, the manner in which the Commission had proceeded, it was expected that appointments could have been made before the completion of the year of 2005.

(3.) However, that did not happen, inasmuch as such selection and recommendation made by the Commission became the subject matter of challenge by some of the candidates. In fact, when the Government did not issue the appointment letters, another writ application was filed by some of the successful candidates being C.W.J.C. No. 6253 of 2006, but this Court, on detailed examination of the selection process, did not find the selection to have been done in a proper manner and accordingly by an order dated 8.8.2006 while rejecting the prayer of the successful candidates for their issuance of appointment letters, had disposed of the writ application which for the sake of convenience is reproduced hereinabove:--