RAKESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Counsel for the State.

(2.) The claim in the writ application is for a mandamus directing the respondents to pay salary and admissible allowances from the date of joining.

(3.) In the year 1997 a competitive examination was held by the Bihar Public Service Commission which recommended 177 candidates for appointment as Assistant Engineer (Civil) to the Road Construction Department. At this time Road Construction Department was acting as the nodal department. Out of these 177 candidates 116 were appointed in the Road Construction Department by notification dated 7.5.1997. The remaining 61 Assistant Engineers were appointed in the Public Health Engineering Department by notification dated 21.5.1997. The petitioners were amongst the 116 candidates appointed in the Road Construction Department. Suffice it to say that the petitioners joined on different dates in May 1997 in pursuance of the departmental notification dated 7.5.1997.