RADHEY SHYAM JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 27th July, 1993 passed in CWJC No. 1109 of 1990 which was heard with CWJC No. 5482 of 1991, whereby the learned single Judge of this Court has dismissed the said writ petitions.

(2.) In the said writ petitions, the prayer was to direct the concerned authorities to appoint the writ petitioners-appellants as Sanskrit Teachers in Secondary Schools on the basis of a panel prepared on 6-10-1987, besides the ancilliary relief prayed for quashing the advertisement published on 30-1-1991 inviting applications for preparation of a fresh panel for appointment to the post of Sanskrit Teachers in Secondary Schools.

(3.) In short, the relevant facts are that on 14-8-1984 an advertisement was published by Vidyalaya Seva Board inviting applications for appointment on the post of Assistant Teachers in different subjects, including Sanskrit, in Government High Schools. In response to the said advertisement the petitioners-appellants submitted their applications alongwith others. A selection was made and finally a panel of 633 candidates was prepared on 6-10-1987. The case of the petitioners-appellants is that at the first stage 174 candidates from the panel were appointed on 15-4- 1988 and a second batch of 201 candidates were again appointed on 4/7-10-1988. The life of the panel, admittedly, was for one year which was, however, extended by another one year, i.e., till 5-10-1989.