- (1.) As the matter in all these writ petitions relates to appointment of constable from the members of scheduled caste and backward class arising out of an advertisement and common question of law being involved, they have been heard altogether and are being disposed of by this common judgment.
(2.) The main question involved in these cases are (i)whether a candidate belonging to reserve category of the successor State of Bihar has any right to claim reservation in the services of the successor State of Jharkhand, as because it was a part of the erstwhile of the State of Bihar (ii) whether a candidate belonging to reserve category of other State, can claim reservation in the matter of appointment in the service of the another State.
(3.) The petitioners in W.P.(s) No. 3737 of 2008 have challenged the order dated 16.06.2008 issued by the Commandant, India Reserve Bataliyan-1, Jamtara by which the services of the petitioners has been dismissed on the ground that the petitioners have produced caste certificate issued from the District of Bhagalpur, Siwan, Munger and Jamui (Bihar).;