SMT. KRISHNAVATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The present writ petition has been filed for a direction to the respondent authorities to consider the case of the petitioners and select them as a Home Guard panel in the District of Gopalganj in terms of advertisement No. 02/2011.

(3.) Counsel for the petitioners submits that the claim of all the petitioners are common that they are claiming about their entitlement to be appointed on the post of Home guard pursuant to the above mentioned advertisements with minimum qualification prescribed for the said post. The issue involved in all cases are common i.e. the appointment as Home Guard, by the respondent authorities have been made Block-Wise whereas, those appointments have to be made District-Wise, as per law.