SHIV DAYAL MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE writ applications have been placed for analogous hearing in pursuance of the order dated 29.11.2006, passed in Civil Review No. 3 of 2005.

(2.) QUESTION involved in all these writ applications relate to appointment on Class IV posts in the Collectorate of Gaya and preparation of panel of daily wagers for such appointment.

(3.) PETITIONERS case was that the Circular No. 16441 dated 3.12.1980 issued by the Department of Personnel and Administrative Reforms Government of Bihar provides that all appointments on Class -IV would be done from the panel prepared for each district separately of all aspiring individuals and who are selected for empanelment. The life of such panel would be one year and after the lapse of the year fresh panel would be prepared containing names of all those candidates who were in the list of previous year but could not be appointed as such eligible for appointment. Plea of the petitioners in these writ applications were that the appointment on compassionate ground cannot be made on the post meant for the persons who are in the panel.