SHEO DAYAL SINGH, JUDAGI SINGH, STATE OF BIHAR Vs. STATE OF BIHAR, MAHBOOB ALAM, BIHAR POLICE MENS ASSOCIATION

JUDGEMENT

(1.) All these Letters Patent Appeals have been filed challenging, inter alia, the judgment of a learned Single Judge dated 26-2-1993 passed in C. W. J. C. Nos. 2085 of 1990 and 3791 of 1990. Since they arise out of one and the same judgment and raise common questions, they have been heard together and are being disposed of by one judgment.

(2.) The facts of the case are as follows :-In terms of an advertisement made for appointment of constables in the district of Jehanabad, several persons including the writ petitioners applied and ultimately appeared before the selection committee. The selection committee held its proceedings between 17th October, 1989 and 19th October, 1989 and conducted various tests and verifications. Thereafter the selection committee prepared a panel of 105 persons who were declared fit for appointment, a copy of the selection list has been enclosed with the writ petitions. Out of the said list containing names of 105 persons, 87 persons were appointed to the post of Constables pursuant to the appointment letters sent to them by the authorities. The remaining 18 persons wsre not served with the appointment letter and as such they could not join the said post.

(3.) After 87 persons joined the posts and worked on the said posts for some time, the services of all the 87 persons were terminated on certain complaints having been received to the effect that the selection proceeding has been vitiated by manipulations and illegalities.