ASFAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) WHEREBY the appointment of the appellants on class IV post have been quashed and the District Magistrate,Madhepura was directed to cancel the appointment of all such persons who were appointed out of the panel and L.P.A. No. 59 of 1997 has been filed for expunction of the observation/direction made in para 27 of the judgment.

(2.) THE respondent 1st set in all these three appeals were the petitioners in the writ petition and the respondent 2nd set were respondents in the writ petition in the capacity of State and its authorities. The respondent 1st set filed the writ petition for issue of direction to the respondent 2nd set, the government officials, to appoint them on class IV post in different offices of the district of Madhepura and cancel the appointment of 40 persons appointed in the year 1989 and 5 persons appointed in the year 1993 as their name was not in the panel prepared for appointment on class IV post.

(3.) THE District Establishment Committee in its meeting held on 25.1.1989 decided to appoint all the 67 candidates of the panel along with 17 persons who were working from before on daily wages. The Deputy Collector, Establishment, called for original certificates in proof of age, qualification, castes, domicile and employment exchange registration number vide letter dated 23.2.1989 which was complied with by them. However, they came to know that the respondent 2nd set had entertained application forms of 40 persons outside the panel and vide letter dated 22.4.1989 asked them to produce certificates in proof of their age, qualification etc. Subsequently appointment letters were issued to them on 12.5.1989.