MANINDRA KUMAR Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) THESE writ applications for having common controversy are heard together and being disposed of by this common order with the consent of the parties.

(2.) HEARD learned counsel for the petitioners, State and also the counsel appearing on behalf of respondent no. 5. A fourth supplementary counter affidavit has been filed on behalf of respondent no. 3 stated in paragraph 5 to the effect that the department of health has resolved the controversy and decided to hold separate selection test for applicants of the advertisement no. 22/Pharma1/99 (Annexure -6 of CWJC No. 11405 of 2004). Paragraph 5 of the aforesaid fourth supplementary counter affidavit is quoted below: - That it is submitted that the Health Department has decided to hold a separate selection test for the applicants of advertisement No. 22/Pharma -1/99 against vacant sanctioned posts of pharmacists remaining in the State after the bifurcation of the two successor State of Bihar and State of Jharkhand till 1999."

(3.) THE petitioners filed the above writ applications for commanding the Respondent -State to complete the process of the appointment on the post of Pharmacists in terms of the advertisement No. 22/ Pharma -1/99 pursuant to the order of this court passed on 21st of July, 1999 in C.W.J.C. No. 4302 of 1998 without delay. The respondents -State after good deal of endeavour has now finally decided that the Department of Health shall be holding a separate selection test for the appointment in terms of the aforesaid advertisement as contained in Annexure -6.