SHASHI BHUSHAN ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for issuance of a writ in the nature of certiorari for quashing the order dated 27.9.1997 passed by the Director, Primary Education, (Annexure-4) whereby the prayer made by the petitioners for appointment as Assistant Teachers has been declined. Further prayer made by the petitioners is to issue a writ in the nature of mandamus commanding the respondents to appoint them as Assistant Teachers.

(2.) Short facts giving rise to the present application are that an advertisement was issued in the year 1985 for appointment to the post of Assistant Teachers. In pursuance of the said advertisement merit lists were prepared categorywise alleging that person below them in the merit list/waiting list have been appointed, petitioners preferred CWJC No. 10282 of 1993, Sashi Bhushan Rai and Ors. v. State of Bihar and Ors., before this Court. A division Bench of this Court by order dated 3.3.1994 (Annexure-2) disposed of the said writ application with the following direction :--

(3.) In the light of the aforesaid order the case of the petitioners was considered and by order dated 25.5.1995, the Director, Primary Education, rejected their prayer.