- (1.) Supplementary affidavit has been filed by the petitioner as per which personal service of notice has been effected upon the respondent Nos. 4 and 5. Therefore, service of notice upon the said respondents is again complete.
(2.) Heard learned counsel for the parties.
(3.) The grievances of the petitioner are as follows:- (i) to forthwith appoint him on the 2nd post of Lecturer in the department of commerce at K.S.G.M. College Nirsa, Dhanbad in view of the recommendation of the Bihar College Service Commission, Annexure-4 dated 02-05-1997 whereunder he has been recommended as 1st candidate for the 2nd post out of 3 posts against whom recommendations were made. (ii) to direct the respondents to immediately allow the petitioner to resume his duties in the college. (iii) to terminate the services of respondent Nos. 7 and 8, who have been appointed in the same subject of commerce against 2nd and 3rd posts though the petitioner was recommended as 1st candidate for the 2nd post while the respondent No. 7 was recommended as 2nd candidate for the 2nd post and 1st candidate for the 3rd post while the respondent No. 8 was recommended as 2nd candidate for the 3rd post. Prayer has also been made to impose cost upon the respondents as they have not acted upon the recommendation of the Commission.;