- (1.)Leave granted.
(2.)These appeals arise out of a common order dated 10th March, 2010 passed by the High Court of Judicature at Patna whereby CWJC No.17734 of 2009 filed by the appellants has been dismissed. The short question that arises for consideration is whether the appellants were eligible for appointment as librarians in the schools run by the local bodies in the State of Bihar and if so whether a mandamus could be issued directing the respondents to announce the result currently lying in a sealed cover. The factual backdrop in which the question arises may be summarised as under:
(3.)Apart from nearly one lac posts of teachers in primary schools, secondary schools and higher secondary schools run by Municipal Corporation, Municipal Councils, District Boards and Panchayats as many as 2596 vacancies of Librarians were advertised by the Government of Bihar in terms of a Notification dated 29th August, 2008. The time schedule stipulated in the notification required the selection process to be completed by 24th December, 2008. The selection process was to be undertaken by Selection Committees at the district levels, although the composition of such Committees and the norms and procedures governing the selection process were not very clearly spelt out in the notification.