RANDHIR BHARDWAJ Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) In each of this batch of writ petitions, the grievance of the petitioners is common and that is the issue of grant/refusal of weightage by the Bihar Staff Selection Commission (hereinafter referred to as 'the Commission') as against the work experience gained by the incumbents having served on the post of Agriculture Coordinators, Assistant Technical Managers, Block Technical Managers, Subject-matter Specialists and other equivalent posts available in the Agriculture Department.

(2.) It is in consideration of the commonness of the grievance raised that the writ petitions have been heard analogous and with the consent of the parties are being disposed of at the stage of admission itself.

(3.) While the arguments on behalf of the petitioners have mainly been led by Mr. Y.V. Giri, learned senior counsel and Mr. Dinu Kumar with other counsel supplementing the same, the State is represented by the respective State Counsel, the Bihar Staff Selection Commission is heard through Mr. Lalit Kishore, learned Principal Additional Advocate General No. 1 and the private/intervenor respondents have been heard through Mr. Vinod Kumar Kanth, learned senior Advocate assisted by the Advocates on record.