ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application, the prayer of the petitioners reads as follows:-

(2.) As noted above, the grievance of the petitioners in this writ application relates to the Advertisement No. 22/Pharma/-1/99 published in the daily newspaper on 25.1.2000. The petitioners claim that it was on account of the wrong calculation of vacancies of the post of Pharmacist and the roaster that they stand deprived of being recommended pursuant to their appearance in the selection process conducted by the Bihar Staff Selection Commission (hereinafter to be referred to 'the Commission').

(3.) The facts giving rise to this writ application lie in a narrow compass. The petitioners claim that in the State of Bihar, regular appointment was not made on the post of Pharmacists ever since 1990. In fact, they in order to this fact have brought on record an order of this Court dated 21.7.1999 passed in CWJC No. 4302 of 1998 to show that the eligible Pharmacy Diploma holders having the requisite qualification for the post of Pharmacist had approached this Court seeking direction for filling up of the vacant post of Pharmacists after undergoing the selection. It is on record that this Court had also issued a direction on 21.7.1999 in CWJC No. 4302 of 1998 directing the State Government to take a decision for filling up the vacant post of Pharmacist and pursuant thereto, the Advertisement No. 22/Pharma/-1/99 was published in the newspaper on 25.1.2009 for filling up the 1059 posts both of General Category and Reserved Category. The advertisement, however, remained inconclusive, inasmuch as, no selection procedure was undertaken though the direction of this Court was to complete the appointment within a period of one year i.e. by July, 2000.