Rajendra Babu, J. - (1.) Leave granted.
(2.) In these cases the appellants were selected by the Bihar Public Service Commission (hereinafter referred to as 'Commission') for appointment as Motor Vehicle Inspectors pursuant to an advertisement issued by the Commission on 12-5-1989. The advertisement indicated that candidates possessing the following qualification and experience are eligible for appointment to the said post : "Qualification :- (Required minimum technical qualification, educational qualification). (Ka) Matriculation (Kha) Diploma in Automobile Engineering or Mechanical Engineering after completing three years' course would be necessary from a recognised Institution/Board/University. (G) The diploma-holder or post-diploma-holder in Automobile Engineering would be preferred. Note :- Such candidates, who have mechanic level qualification related to Motor trade, would not be competent. Experience :- (Ka) For the candidates, who after completing three years' course of Automobile Engineering have obtained diploma, must possess three years' practical experience in an Automobile Engineering Workshop registered under the Factories Act. (Kha) Such candidates, who have obtained diploma in Mechanical Engineering after completing three years' course compulsorily, must possess five years' practical experience in an Automobile Engineering Institution registered under the Factories Act. (Ga) Candidates having post-diploma in Automobile Engineering compulsorily possess two years' practical work experience in a workshop of Automobile Engineering Institution registered under the Factories Act."
(3.) When the process of selection was pending, a new rule was introduced in Recruitment Rules requiring the persont to be selected as a Motor Vehicle Inspector to possess a driving licence. Pursuant to the selection made by the Commission, the appellants were appointed as Motor Vehicle Inspectors in the year 1991 and they have continued to hold the said posts till date.;