MOHIT KUMAR SHAH,J. - (1.) The aforesaid two writ petitions have been heard together at the instance of the learned counsel for the parties and the same are being disposed of by the present common order/judgment.
(2.) The aforesaid writ petitions have a long history inasmuch as twelve years to have elapsed since the filing of the first writ petition.
(3.) Initially, the writ petition bearing C.W.J.C. No. 18571 of 2009 was filed for quashing the orders contained in various memos dated 22.01.2007, 27.02.2007 and 06.03.2007 passed by the District Magistrate, Sitamarhi whereby and whereunder the private respondents had been appointed against Class-IV posts in the Sitamarhi district without revision of the panel, despite the fact that they are juniors to the petitioner herein.;