R.K.MERATHIA,J. - (1.) BOTH these inter connected matters were taken up together and are being disposed of by this common order.
(2.) THE parties were heard at length. The petitioners in W.P.S. No. 3978 of 2005 (hereinafter referred to as the first writ petition) challenged the Notification Nos. 3308, 3329, 3310, 3311, 3316 and 3317, all dated 28.6.2005 (Annexure -9), issued by the Special Secretary, Department of Rural Development, Government of Jharkhand, Ranchi. The grievance of the petitioners is that the Scientific System Analysts and the Credit Planner -cum -Rural Development Experts, who are class II officers, have been posted as Incharge District Planning Officer in several districts in contravention to the Government Resolution No. 615 dated 21.3.1992, issued by the Department of Planning and Development, Government of Bihar.
(3.) WHILE the first writ petition was pending, Government of Jharkhand issued another Notifications, all dated 8.8.2005, by which the aforesaid Notifications dated 29.6.2005 so far as it related to posting of Scientific System Analysts and the Credit Planner -cum -Rural Development Experts as District Planning Officer, were stayed.;