(1.) This writ application has been filed on behalf of the petitioners for quashing a resolution of the State Government (Annexure-5) which was notified on 24-4-1982 and for a direction that the petitioners be appointed against the vacant posts of Agriculture Inspactor or any other equivalant posts.
(2.) The petitioners were appointed as Village Level Workers on various dates between 1963 to 1970. There being no scope for promotional avenues a scheme is said to have been launched by the Government of India tor giving higher education to the Village Level Workers with a view to provide them chance of promotion or absorption to higher posts. The State Government also sponsored such a scheme and encouraged such Village Level Workers to get themselves admitted in B. Sc. (Agriculture course). For this purpose, according to the petitioners, advertisement was made on 28-6-1978 and pursuant to such an advertisement the petitioners applied. They were selected and admitted to the B. Sc. (Agriculture course) and, in due course, they passed the B. Sc. (Agriculture) Examination from the Rajendra Agriculture University in the year 1982.
(3.) In the year 1978, according to the petitioners, the State Government took a decision that the Village Level Workers, who had the graduate degree in Agriculture from the aforesaid University, shall be appointed as Agriculture Inspectors on preferential basis, In the year 19al, however, a resolution dated 4-11-1981 was notified by the State Government saying that uptill then unemployed Agriculture graduates used to be appointed on the basis of chain system which was being abolished and now the appointment shall be on the basis of merit on the recommendation of the Bihar Public Service Commission (hereinafter refeied to as 'the Commission'). A copy of such resolution is Annexure-4.