NILESH SHARAN SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners were applicants in response to Advertisement no. 1 of 1993. The process was undertaken to select candidates for appointment to the post of Assistant.

(2.) The brief background is that before the petitioners could be appointed the State of Bihar, which had undertaken the process of selection was bifurcated with effect from 15.11.2000 into two states namely, the State of Bihar and the State of Jharkhand as per the provisions contained in the Bihar Reorganization Act, 2000. Another significant development was that upon adoption of the Central Pay Structure the post of Assistant was demerged into LDC and UDC.

(3.) The petitioners who were empanelled in the process of selection conducted by the Bihar Public Commission (for short 'BPSC') approached this Court by filing a writ petition seeking a direction upon the respondent authorities to issue appointment letters to them in view of their selection pursuant to Advertisement no. 1 of 1993. Writ Petition no. 10627 of 2001 filed by the petitioners was allowed on 10.09.2001 and a direction was issued by the writ Court to issue appointment letters to the petitioners as well as other eligible candidates for the post of Assistant in the Secretariat.