RAVINDRA RAI Vs. AJOY KUMAR

JUDGEMENT

(1.) Both writ-petitions were heard analogously. The facts involved in both writ-petitions are almost identical and as such both writ- petitions are decided by this common judgment.

(2.) The prayer of the petitioners in both writ-petitions is for their appointment in the post of Demonstrator which now is redesignated as Lecturer.

(3.) The case of the petitioners in both the writ-petitions is that there was an advertisement in 1987 for appointment to the post of Demonstrator. The said advertisement was published on 18th November, 1987 in the local newspaper. Last date for filing of applications pursuant to the said advertisement was 1st January, 1988.