OMPRAKASHGUPTA Vs. GENERAL MANAGER

JUDGEMENT

(1.) Narayan Roy, J.-Both these writ applications have been heard together, as the facts involved are common ami the prayer made on behalf of the petitioners is also almost common in both these writ applications. These applications, therefore, are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 2888 of 1995, the petitioners have prayed for the following reliefs:

(3.) In C.W.J.C. No. 2848 of 1995, the petitioners have prayed for issuance of a writ of certiorari for quashing the allotment order of soft coke contained in letters dated 21-2-1995 and 22-2-1995, issued by the Coal Controller (respondent No. 4), as contained in Annexures 1 and 2, directing the Coal Companies to allot soft coke for five years from the month of March, 1995, in favour of 17 dump holders/handling agents, as per the personal recommendation made by Sri Raghunath Jha, Minister of Food, Civil Supply and Commerce Department, Government of Bihar, contained in his D.O. Letter No. 20895 dated 10/11-1-1995 (Annexure-3), and also for quashing the appointment of said 17 Handling Agents/Dump Holders, who were appointed only on the basis of .personal recommendation of aforesaid Minister of Food, Civil Supply and Commerce Department, Govt. of Bihar.