MOHAN KUMAR RAI Vs. RAJENDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THE Respondents are the appellants in this appeal. They have challenged the judgment passed by the learned Single Judge on 12th August, 1996 in C.W.J.C. No. 3903 of 1995, by which the appointments made in favour of the Respondents -Appellants have been set aside by the learned Single Judge on the ground that the appointments made after expiry of life of the panel.

(2.) THE brief fact lies in a narrow compass.

(3.) AN advertisement was published by the Respondent -Rajendra Agricultural University on 7th October, 1991 for appointment against Class - III and IV posts under the University. The appellants (Respondents in the writ petition), the Respondents (the writ petitioners) and others applied and appeared before the Selection Committee for interview held on 8th and 9th August, 1992. After such selection, a panel was prepared by the Selection Committee in January, 1993. In the meantime, Bihar Ordinance No. 33 of 1991, "The Bihar Reservation of Vacancies in Posts and Services (For Scheduled Castes, Scheduled Tribes and other Backward Classes) Ordinance, 1991" (subsequently made Bihar Act 3 of 1992), came in force. As advertisement was issued earlier, to find out the question of applicability of the Reservation Act aforesaid, the State Government prohibited the Respondent -University from making any appointment in pursuance of the advertisement in question.