KUMARI PRAMILA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both the writ petitions similar question of law and fact are involved. They have been heard together and are being disposed of by this judgment.

(2.) THE writ petitions have been filed for issuance of writ in the nature of mandamus commanding the respondent, respondent no.2, to consider and to give approval for appointment of the petitioners on the post of Asst. Teachers in Basic school as their names have been included in the panel.

(3.) THE case of the petitioners is that pursuant to the advertisement of August, 1988, Annexure -1, published in the Newspaper, the petitioners applied for appointment on the post of Asst. Teacher in Basic school. They were called for interview and they appeared in the interview. A list of successful candidates was prepared and juniors to the petitioners were appointed. The petitioners made grievance. Respondent no.3 wrote letter dated 15.5.1992 to the Spl. Director, Primary Education, Bihar stating therein that due to oversight names of some of the candidates were not included in the list. Respondent no.3 subsequently prepared supplementary/waiting list and sent the same vide letter dated 29.5.1995, Annexure -3, to respondent no.3 for approval. In the said list the names of the petitioners were included and is pending before respondent no.2 for approval. The petitioners filed representations but no action was taken. In similar situation one Rameshwar Prasad and Narayan Ram filed C.W.J.C. Nos. 2006/95(R) & 2801/95(R) respectively and they were disposed of on 1.4.1996 and 17.9.1996 respectively directing respondents to consider their case for appointment and they were appointed. The posts of Asst. Teacher are still vacant and as such prayer has been made for issue of direction for appointment.