R.K.MERATHIA, D.P.SINGH, J. - (1.) THESE two Letters Patent Appeals arising out of the common order dated 6.3.2002 allowing the writ petitions -CWJC Nos. 2168 and 2223 of 2001 were heard together and are being disposed of by this common order.
(2.) RAM Bilash Singh Mehta and others (Petitioners in CWJC No. 2223 of 2001) filed a writ petition being CWJC No. 12085 of 1992 for their regularisation, which was disposed of on 15.2.1996 with a direction to the State Government to consider their case of absorption against the existing vacancies. Birendra Kumar Pandey, (Petitioner in CWJC No. 2168 of 2001) also preferred a writ petition being CWJC No. 3495 of 1998 (R) "or his regularisation which was disposed of on 27.11.1999, directing the respondents to fill up the posts, if any, in accordance with law and the case of the petitioner and other similarly situated persons be considered on the basis of the guidelines issued by the State Government, within six months.
(3.) IN another writ petition -CWJC No. 6566 of 1998 (Baidya Nath Sah and Anr. v. The State of Bihar and Ors.), the matter was remitted to consider the cases of regularisation against vacant Class IV posts.;