NAND LAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjeev Kumar, learned counsel appearing for the petitioners in this batch of cases and learned counsel appearing for the State in each of the cases.

(2.) The petitioners herein initially filed these writ petitions praying, inter alia, for a direction to the respondents to regularize their services with effect from the date of their initial appointment. Alternatively a prayer was made to consider the cases of the petitioners for appointment in terms of the advertisement as contained in Annexure-5 to CWJC No.19298 of 2016.

(3.) The claim of the petitioners for appointment in response to the advertisement present at Annexure-5 has been rejected on grounds that they were underage at the time of their initial engagement. Since the issues raised and the contest in these writ petitions are same hence with the consent of the parties these writ petitions have been heard analogous and are being disposed of by this common judgment.