VIJAY KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this batch of Letters Patent Appeals, common question of facts and law are involved and, in fact, they are filed against a common order dated 21.06.2013 passed by the learned Single Judge in CWJC No.9218 of 2013 and batch cases.

(2.) The facts of the case, in brief, are that the appellants were engaged for spraying D.D.T. seasonally. Initially, they were engaged on 28.01.1992 and thereafter they were being engaged for every year for about 30-40 days, depending upon the need.

(3.) The State of Bihar framed the Bihar Group 'D' (Recruitment and Service Conditions) Rules, 2009 (for short, 'the Rules'). The procedure to be followed while making appointment to Group 'D' is prescribed therein. The Rules, inter alia, provide for preparation of panels by the concerned appointing authorities, in accordance with the guidelines and criteria stipulated in the Rules as well as the one that may be framed by the Government.