MANOJ KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vinod Kanth, learned senior counsel for the appellants and Mr. Shyam Kishore Sharma, learned Government Advocate No. 5 for the State.

(2.) The order impugned appears to have been passed in analogous wlit applications of which the appellants were also parties. The writ applications were disposed of directing the respondent District Magistrate, Gaya to proceed in pursuance of the Advertisement already published and only relaxation should be given to such candidates who could not apply on account of pendency of the writ application.

(3.) Mr. Kanth, learned counsel for the appellants submitted that pursuant to an earlier advertisement of the year 2000, the appellants and several others had already applied and pursuant to which the process of selection was concluded and they were empanelled. However, in 2005 again posts were advertised during the pendency of the writ applications where the appellants could not apply on account of stay order passed in the writ applications. Learned counsel, in this view of the matter, submitted that the appellants in case apply pursuant to the direction of this court as referred to above, their cases may be considered as most of them have become over age and they were the panelists pursuant to earlier advertisement by giving age relaxation etc.