(1.) Both the writ petitioner have been heard together and are being disposed of by this common judgment.
(2.) In both the writ petition the prayer is to quash the Govt. notification dated 8-8-1991, which, in the first writ application is annexure '8' and in the second writ application is annexute '7', issued by the Deputy Secretary to the Government in Agriculture Department of the State of Bihar (respondent no. 3) appointing respondent No. 5 in the Category II (Agriculture Engineering) of Bihar Agriculture Service class I and also to quash the communication dated 5-4-1991 of the Bihar Public Service Commission recommending the case of respondent No. 5 for the said appointment.
(3.) The petitioner in the first writ application, who was initially appointed to the Bibar Agriculture Service class II in the year 1965 was promoted in the Junior Selection Grade of Bihar Agriculture Service Category II (Agriculture Engineering) vide notification dated 28-11-1991 (annexure 1) and is in bihar Agriculture Service class I and the petitioners in the second writ application are in the category II of Bihar Agriculture Service class II, on which post petitioner Nos. 1 to 3 of the said writ application on their direct recruitment, joined the service on 28-5-1976, 12-1-1978 and 8-3-1978 and petitioner Nos. 4, 5 and 6 on their promotion joined the said service on 1-1-1977, 20-8-1976 and 25-3-1991 respectively.