(1.) C.W.J.C. No. 5129 of 2009 and the connected writ petition C.W.J.C. No. 18039 of 2008 raise the same issue simultaneously in view of the order of remand by the Apex Court dated 6th January, 2016 in Civil Appeal No. 4273 of 2014 and Civil Appeal No. 4274 of 2014. The other connected matters being linked with the same legal issue have also been tagged along with these two writ petitions and have been heard simultaneously. We have heard the learned counsel for the petitioners and the appellants in the respective cases for the private individuals contesting their claims and the learned Advocate General for the State of Bihar on behalf of the respondents in the two writ petitions and on behalf of the appellant in L.P.A. No. 307 of 2016 and L.P.A. No. 1210 of 2010.
(2.) A dispute arose with regard to the equivalence of Graduate qualification which was claimed to be possessed by the two sets of writ-petitioners in the above noted writ petitions contending that they possess the degree of Sahityalankar from the Hindi Vidya Peeth, Deoghar which is equivalent to a Graduate degree and, therefore, they were entitled for the employment being claimed by them. In both the cases the selection and appointment is for the post of Librarian in an Institution governed by the provisions of the Bihar Zila Parishad Madhyamik Evam Uchchtar Madhyamik Shikshak Niyojan Evam Seva Sharten Niyamavali, 2006.
(3.) These two writ petitions were allowed by a Division Bench of this Court in the decision [Sanjay Kumar Vs. State of Bihar, 2009 4 PLJR 1038]. The direction issued by the High Court was to re-do the selection process and consider the candidature of the petitioners preferably within a period of three months.