RITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) These writ applications involving common questions of law and fact were taken for hearing together and are being disposed of by this common judgment.

(2.) The fact involved in these writ applications in short, is as follows : an advertisement was issued by Vidyalaya Seva Board on 26-1-1987, in terms whereof applications were invited from eligible candidates for filling up of the posts of lecturers in various Government schools. As the petitioners fulfilled the requirements mentioned in the said advertisement, they applied for appointment in the said posts. On our about 28-12-1989 interview letters were issued and pursuant thereto the petitioners appeared before the Interview Board. It is also admitted that the names of the petitioners had bee a recommended by the Vidyalaya Seva Board, The petitioners have contended that the State has adopted a policy decision in terms whereof various posts were created for imparting education in 10 + 2 courses and for that purpose the aforementioned advertisement had been issued. The petitioners' further contention is that the requirement of the State is 160 (one hundred and sixty) candidates for each subject mentioned in the aformentioned advestisement dated 26-1-1987.

(3.) In CWJC No. 2296 of 1991, a counter-affidavit as also supplementary counter affidavit have been filed on behalf of the State. In the said counter affidavit, it has inter alia been contended that no appointment could be made owing to the fact that the State had not accorded sanction in respect of the aforementioned posts.