RAJENDRA ORAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE question of law and facts involved in all the four cases are same and as such they have been heard together and are being disposed of by this common order.

(2.) THERE are 21 petitioners in CWJC.No. 2605/97(R), 32 petitioners in CWJC.No. 2163/97(R), 31 petitioners in CWJC.No. 2052/97(R) and 2 petitioners in CWJC.No. 2245/97 (R). They have filed the present writ application for a direction to the respondents for their appointment in Class IV posts vacant in different department of the government of Bihar, in the district of Ranchi on the basis of their placement in the district panel in terms of the government notification dated 19.11.92 a copy of which has been annexed as Annexure -6 to CWJC. No.2605/97(R) and for quashing the notification dated 20.6.97 published in the Prabhat Newspaper issued by the respondent Deputy Commissioner for preparation of fresh panel for appointment to Class IV post in the regional offices of the Ranchi District, a copy of which has been annexed as Annexure -8 to CWJC.No. 2605/97 (R).

(3.) IT is asserted on behalf of the petitioners that persons junior to them in the panel have been appointed whereas though their names were sent to the different departments against the vacancies notified at the time of preparation of the panel they were not appointed. Thus, they have been discriminated in the matter of appointment for no fault on their own. They have also brought to my notice the different directions issued by this Court in similar situation to consider their appointment which will be referred to at the appropriate time.