SANTLALPRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) C W J.C. No. 4921 of 1993 is directed against an order dated 27-4-1993 whereby and whereunder appointment of 13 candidates including the petitioners have been cancelled with immediate effect and also the order dated 20th Feb. 1993 issued under the signature of Officer-on-Special Duty, Bihar Public Service Commission, Patna whereby the merit list prepared by the Bihar State Subordinate Service Selection Board has been cancelled. The said orders are contained in Annexure-1 and 2 to the writ application. A further prayer has been made on behalf of writ petitioner to the effect that a writ of or in the nature of mandamus be issued directing the respondents not to terminate their services.

(2.) In C.W.JC. No 2856 of 1993 the petitioners have prayed for a direction upon the respondents to re-instate them on the post of Veterinary Assistant in the Department of Animal Husbandry, Government of Bihar as also for a declaration that the judgment of this Hon'ble Court, passed in C.W.J.C. No. 693 of 1991 and C.W.J.C. No. 635 of 1991 is not applicable so far as he is concerned.

(3.) Pursuant to an advertisement, the petitioners applied for their appointment in the post of filed Supervisor in the Directorate of Soil Conservation, Bihar, Patna. The total number of vacancies notified was 75. The examinations were completed in 1988 but the result was published in June, 1990 The Bihar State Subordinate Service Board recommended the names of petitioners including 115 candidates as successful candidates. Upon verification of their certificates, they were appointed by the State of Bihar by a notification dated 1-12-1990 as contained in Annexure-7 to the writ application.