JANARDHAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two writ petitions have been heard together and are disposed of by this common order. The dispute relates to appointment of Dafadar and Chowkidars in the district of Madhepura.

(2.) On 31st October, 1994, a common advertisement was published by the District Employment Officer, Madhepura inviting applications for appointment against different kind of posts including Dafadar and Chowkidar. The number of vacancies in these two posts was mentioned as 2 and 39, respectively. The grievance of the petitioners in CWJC No. 7374 of 1995 is that they were not given opportunity of participating in the selection process as a matter of fact, the interview letters were not issued to them. (According to them, on superannuation/death of their respective father they were working against the posts).

(3.) From the writ petition CWJC No. 1289 of 1997 it appears that on 4th January, 1995 interview letters were issued to the candidates including the concerned petitioners, they were interviewed by Selection Board, said to be headed by the District Magistrate. (The composition of the Selection Board however is not clear to me). Ultimately these petitioners were appointed on 14th August, 1995. They were sent in for training. On 18th September, 1995 they were posted in different police stations. All of a sudden their appointments were cancelled by the District Magistrate by his Jetter dated 21st January, 1997 pursuant to the direction of the Divisional Commissioner contained in his memo No. 90 dated 17th December, 1996.