M.Y.EQBAL, J. - (1.) IN all these writ petitions since common relief has been sought for, they have been heard together and disposed of by this common order.
(2.) W .P. (PIL) No. 3166/08 is a public interest litigation seeking issuance of a writ in the nature of quo warranto for quashing the Notification No. 1420 dated 16.3.2007 issued under the signature of Respondent No. 4 Deputy Secretary, Department of Forest and Environment, Jharkhand Ranchi whereby respondent No. 5, Shri R.K. Sinha has been appointed as the Secretary of the Jharkhand State Pollution Control Board and for a direction to the respondents to fill up the post of Member Secretary, Jharkhand State Pollution Control Board by a competent and eligible person having clean records. In WPC No. 3203 of 2007, petitioner claiming himself to a social worker has made similar prayer for quashing the Notification dated 13.2.2007 issued by Forest and Environment Department, Government of Jharkhand authorizing respondent No. 5, Mr. R.K. Sinha to work as Member Secretary of the Board till further order and also for quashing the Notification dated 16.3.2007 whereby respondent No. 5 has been appointed as full -fledged Member Secretary of the Board.
(3.) IN W.P.S. No. 952 of 2007, petitioner Mr. Shiv Kumar Singh has prayed for quashing the same Notification and also sought a declaration that he is legally entitled to be appointed as Member Secretary, Jharkhand State Pollution Control Board, Ranchi.;