Radha Mohan Prasad, J. - (1.)In all the four writ applications the reliefs and the questions involved are common, as such, with the consent of the parties, they have been heard together and are being disposed of by this common judgment/order.
(2.)The petitioners in all the four writ applications have assailed the validity of office Orders No 5347 and 5530, dated 23rd August, 1995 and 1st September, 1995, respectively, issued by the State Transport Commis- sioner,Bihar (respondents No.3.), contained in Annexures 5 and 7 to the first writ case respectively (hereinafter respondents No. and annexures are referred to from the first writ case (C.W.J.C. No. 7690 of 1995 unless mentioned otherwise) and the panel prepared pursuant thereto for appointment by promotion to the posts of En- forcernent Sub-Inspector and also office Order No. 364 dated 4.9.1995 contained in Annexure 8, appointing respondents No. 4. to 15 on the aforesaid posts. Further, the petitioners have prayed for issuance of a writ in the nature of mandamus commanding respondent No. 3 to prepare a fresh panel for appointment in accordance with rules, contained in Office order No. 2130 dated 21st March, 1991, issued by respondent No.3, and make appointment by promotion to the aforesaid posts accordingly.
(3.)In short, the relevant facts are that the petitioners in the first writ case (C.W.J.C. No. 7690 of 1995) are Clerks in the Transport Department. Petitioner in the second writ case (C.W.J.C. No. 7321. of 1995), who was appointed as Bill Clerk in the year 1992 and passed the Accounts Examination in August, 1995 is presently working in the office of respondent No. 3. The petitioner in the third writ case (C.W.J.C. No. 8804 of 1995) is working on the post of Peshkarcum-Karyalaya Lipik in the office of the State Transport Appellate Tribunal and the petitioner in the fourth writ case (C.W.J.C No. 1177 of 1996) was appointed as Typist in the Transport Department in the year 1975 and is presently posted in its Headquarters Office.