KRISHNA MURARI SHARAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the writ petitions are connected matters and as such they have been heard together and are being disposed of by this common judgment.

(2.) THE four petitioners in C.W.J.C. No. 19/89 and the sole petitioner in C.W.J.C. No. 9920/89, have filed the present writ applications for a direction to the Respondents to consider their cases for appointment to the posts of Assistant Public Prosecutor on the basis of the marks obtained by them in the written test and interview held by the Bihar Public Service Commission (hereinafter referred to as 'the Commission') in terms of an advertisement dated 27.3.1985.

(3.) SO far as the petitioners of C.W.J.C. No. 19/89 are concerned, all of them were selected in the Bihar Judicial Service and have joined the same. One Shambhu Sharan Singh has filed an intervention application in the said writ application on 23.11.1989 and this court, by order dated 11.7.1990, ordered that the said intervention application would be considered at the time' of hearing. As all the four petitioners in C.W.J.C. No. 19/89 having joined .the Bihar Judicial Service, have no interest left in the said case as stated at the Bar, their cases are not being considered, but the case of the intervenor is being considered. It is to be mentioned here that in both the writ applications, the matter relates to the appointment of Assistant Public Prosecutor under general category.