JAGDISH JHA SON OF LATE UPENDRA JHA, RESIDENT OF MOHALLA Vs. THE STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT (HIGHER EDUCATION), GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) With the consent of learned counsel appearing on behalf of the parties, these appeals have been heard together and are being disposed of, at the admission stage itself, by this common order.

(2.) Letters Patent Appeal No.227 of 2016 arises out of the judgment and order, dated 15.12.2014, passed in CWJC No. 15814 of 2015, whereby and where under a learned single Judge of this Court has rejected the contention of the writ petitioner that having cleared the BET (Bihar Eligibility Test), which was, according to the writ petitioner, equivalent to the National Eligibility Test (NET)/ State Eligibility Test (SET), he was being illegally denied consideration for the post of Assistant Professor for which advertisement, dated 13.09.2014, had been published by the Bihar Public Service Commission.

(3.) By order, dated 29.01.2016, passed in C.W.J.C. No. 16253 of 2015, which has given rise to Letters Patent Appeal No. 511 of 2016, a learned single Judge has dismissed the writ petition aforementioned on the ground that similar issue has already been dealt with, in detail, in, and has been decided by, judgment and order, dated 15.12.2014, passed in CWJC No. 15814 of 2015, which stood impugned in Letters Patent Appeal No.227 of 2016.