ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two writ applications involving common questions of law and fact were, with the consent of parties, taken up for hearing together and are being disposed of by this common judgment.

(2.) In C. W. J. C. No. 1480 of 1991, petitioners have prayed for quashing of an advertisement bearing No. 22 of 1990 as contained in Annexure-14 thereto whereby application were invited for filling UD 21 posts of Drug Inspectors and also for a direction to the Bihar Public Service Commission to send the merit list along with the recommendations for appointment of the petitioners thereof, pursuant to the advertisement No. 6 of 1977 in terms of the direction of the Supreme Court dated 6th August 1986 as contained in the State Government letter dated 13th April, 1989.

(3.) The petitioners in both the writ applications have prayed for nt as Drug Inspectors as they hold the requisite qualifications therefor. The petitioners of C.W.J.C. No. 1470 of 1991 obtained a degree of Bachelor of Pharmacy from Birla Institute of Technology Mesra. The petitioners 1, 4 and 5 allegedly also possess the preferential qualification of Food Inspector Training for the post of Drug Inspector as stipulated in the advertisement No. 6 of 1977. Admittedly, the appointments in the post of Drug Inspectors have to be made with the concurrence and recommendations of the Bihar Public Service Commission.