BIRENDRA KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed on behalf of the petitioners for quashing the gradation list of the members of the Bihar Animal Husbandary Service Class II, which was notified by the State Government on 31-12-1986.

(2.) According to the petitioners they should have been placed above respondent Nos. 5 to 70 (hereinafter referred to as 'the respondents') in the said gradation list. It may be pointed out that initially in Bihar Animal Husbandary Service Class II (hereinafter referred to as 'the Service') there were two branches, senior and junior. The six petitioners were appointed to the Senior Branch of that service through process of direct recruitments, whereas respondent Nos. 5 to 70 who were in junior branch of service became members of the senior branch of the service by process of merger of the senior and junior branches of the service.

(3.) The Bihar Public Service Commission (hereinafter referred to as 'the Commission') recommended the names of the petitioner Nos. 1 to 4 and 6 for appointments against the posts in the senior branch of Class II service between 24-8-1976 and 5-1-1977. So far petitioner No. 5 is concerned, his name was recommended by the Commission on 23-3-1978. On the basis of the aforesaid recommendations the petitioners were appointed in the senior branch of Class II service on the following dates : <FRM>JUDGEMENT_481_BLJ2_1989Html1.htm</FRM>