PRAKASH RANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) WHEREAS in CWJC No. 12348/1996, the principal challenge was adjustment of persons, working with the Adult Education Department, in the Bihar Education Service, who secured a permanent job in the Government, after being recommended by the Bihar Public Service Commission on conclusion of the 30th Combined Competitive Examination; the principal challenge in CWJC No. 3397/1998 was granting of seniority to them above the persons who joined the Bihar Education Service on being recommended by the Bihar Public Service Commission after the 31st Combined Competitive Examination.

(2.) BOTH the Writ Petitions are by persons who joined the Bihar Education Service on being recommended by the Bihar Public Service Commission after conclusion of the 31st Combined Competitive Examination.

(3.) FROM a letter dated 5th September, 1985, written by the Personnel and Administrative Reforms Department to the Education Department dated 15th September, 1985, it appears that the Government had decided that the persons recommended for being appointed to the posts of Block Employment Officers on the basis of the 30th Combined Competitive Examination shall be appointed to the vacant posts available in other Departments of the Government keeping in view rules, merits and reservation policy. Accordingly, by the said letter, three persons including Hasan Waris were directed to be appointed in the Bihar Education Service. Those three persons were then appointed in the Bihar Education Service on 15th November, 1985.