RAJ MOHAN SAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State as also for the Bihar Public Service Commission.

(2.) THE petitioners claim grant of regular pay scale on the post of Statistical Assistant in accordance with law contrary to the lump sum payment of Rs. 7,000/ - per month being made to them continuing to treat their appointment as contractual. Advertisement No. 1 of 1990 was published by the Bihar State Subordinate Service Selection Board (hereinafter referred to as as 'the Board ') inviting applications from those eligible for selection in different Grade -Ill posts. The petitioners also applied and competed.

(3.) THE advertisement did not specify the number of vacancies inter alia of Statistical Assistants leading to a series of litigations. This Court in one such case fixed a cut -off date as 31.12.1993 for reckoning of vacancies.