SHAHABUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) As in all these writ applications the writ petitioners are aggrieved by one and the same action of the respondent State and the question involved are common, with the consent of the parties, they have been heard together and are being disposed of by this common judgment/order.

(2.) In all these writ applications the petitioners are aggrieved by the decision of the Departmental Promotion Committee (in short 'd. P. C. ')which has recommended the case of respondent Dr. Surendra Kumar Singh to the Bihar Public Service Commission (in short 'the Commission') seeking its concurrence for appointment as director, Indigenous medicines, Bihar, patna.

(3.) In short, the relevant facts are that a separate Directorate for the three disciplines of indigenous medicines, namely, Ayurvedic, Unani and Homeopathic, was constituted, vide government decision, contained in the notification dated 6-5-1978. By the said decision, one post of Director and two posts of Deputy Director in the Directorate were created. The post of Director was to be filled up from one of the three disciplines and the two posts of deputy Director were to be filled up from the remaining two other disciplines. In the year 1982, vide Government notification dated 5-10-1982, a third post of the Deputy Director, ayurvedic was created.