(1.) (Oral) -There are four set of writ applications with many a petitioners in the same, who have all chosen to file the writ application, because they have failed to find employment under what is known as "Bihar Vikas Mission" ("Mission" for brevity).
(2.) An advertisement was issued on 23rd of Feb., 2016, a copy of which has been annexed as Annexure-2 in C. W. J. C. No. 12822 of 2016, which is the lead case. The requirement, the eligibility and the yardstick, which was required to be followed for the said selection would emerge from the entirety of Annexure- 2, which runes into 22 pages.
(3.) The common refrain or submission across the board in the writ applications is that the respondent-authorities have themselves not followed the yardstick, which they had initially laid down in the advertisement. They have also failed in the objective of such recruitment, because many a posts have remained vacant, even though they were especially reserved for a particular category of candidates. It is also urged that subsequently by raising the bar for such selection in terms of Annexure-3, dated 25.07.2016, the whole process of selection, if not the actual selection, stands vitiated.