D.G.R.PATNAIK, J. - (1.) SINCE the issues raised in these writ applications are identical, they are disposed of by this common order.
(2.) HEARD the learned Counsel for the petitioners and learned Counsel for. The Respondents. Prayer in these writ applications is for a direction upon the Respondents to appoint the petitioners on Class IV posts on the basis of the select panel dated 12.03.20.07, whereby the petitioners were declared as successful candidates and empanelled for their employment and also on the basis of the recommendations issued by the concerned authorities for their appointment in B.I.T. Sindri in Class IV posts. A further prayer has been made to prohibit the Respondents from appointing the candidates, whose names figure below the names of the petitioners in the select panel.
(3.) THE facts of the case of the petitioners is that in response to an Advertisement published in the local Newspaper on 27.10.2005, inviting applications from eligible candidates for appointment to Class IV posts against existing vacancies in different departments and sections of the District administration of Dhanbad, the petitioners had submitted their respective applications alongwith the requisite Certificates in support of their academic qualifications as per the eligibility criteria. Admit -cards were sent to the petitioners to appear at the examinations, which were scheduled to be held on 16.04.2006. The petitioners appeared at the examination and the results by way of a merit list were thereafter published. On the basis of the merit list, a select panel was prepared. Names of 105 candidates, from the panel were recommended for their appointment at B.I.T. Sindri in the Class IV posts. By letter dated - 12.03.2007, the individual candidates were intimated about the recommendations made.;