AMJAD ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS similar question is involved in both the writ applications. They have been heard together and are being disposed of by a common order.

(2.) PETITIONERS in both the writ applications are Gazetted Officers. They appeared in 36th Combined Competitive Examination conducted by the Bihar Public Service Commission (hereinafter to be referred to as 'B.P.S.C. ') and succeeded in the written examination and personality test. Their names were recommended for appointment to the post of Deputy Collector/ Deputy Superintendent of Police etc. Pursuant to the recommendations they were appointed on different posts and since then they have been working. All on a sudden letter no. 3303 dated 30.4.04, Annexure -1 to C.W.J.C. No. 6027/04, was issued cancelling the appointment of the writ petitioners/similarly situated persons working under the State of Bihar on the basis of the order passed in M.J.C. No. 1938/2000 and L.P.A. No. 692/99. Letter bearing No. 3300 dated 30.4.04.

(3.) DURING the pendency of the writ application I.A. No. 4908/06 and I.A. No. 4909/06 were filed by the intervenors for impleading them as party respondents being necessary parties, interlocutory applications were allowed.