LAW LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) C .W.J.C. No. 4921 of 1993 is directed against an order dated 27.4.1993 whereby and whereunder appointed of 13 candidates including the petitioners have been cancelled with immediate effect and also the order dated 20th Feb. 1993 issued under the signature of Officer on Special Duty, Bihar Public Service Commission, Patna whereby the merit list prepared by the Bihar State Subordinate Service Selection Board has been cancelled. The said orders are contained in Annexures 1 and 2 to the writ application. A further prayer has been made on behalf of writ petitioner to the effect that a writ of or in the nature of mandamus be issued directing the respondents not to terminate their services.

(2.) IN C.W.J.C. No. 2856 of 1993 the petitioners have prayed for a direction upon the respondents to re instate them on the post of Veterinary Assistant in the Department of Animal Husbandry, Government of Bihar as also for a declaration that the judgment of this Hon'ble Court, passed in C.W.J.C. No. 693 of 1991 and C.W.J.C. No. 635 of 1991 is not applicable so far as he is concerned.

(3.) TWO writ applications were filed before this Court being C.W.J.C. No. 693 of 1991 (Yogendra Mandal v. State of Bihar and Ors. and C.W.J.C. No. 935 of 1991 (Niranjan Kumar v. State of Bihar and Ors. ) wherein a question was raised as to whether the calculation of the marks beyond 30 in Hindi examination was legal, valid or not. this Court answered the said question in negative. A copy of the said judgment is contained in Annexure 1 to C.W.J.C. No. 2856 of 1993.