RADHA PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioners for the following reliefs :-

(2.) I .A. No. 1374 of 1997 was filed in the said writ petition by the petitioners for adding one more relief to the aforesaid reliefs claimed in the writ petition, which is as follows petitioners :-

(3.) LEARNED counsel for the petitioners submitted that in pursuance of the said advertisement, these petitioners (ten in number) were called through the Employment Exchange for the 11 sanctioned posts of Treasure Guards requiring minimum qualification of Matriculate. Thereafter, the petitioners were called for interview on 07.03.1980, whereafter, a merit list was prepared and letters of appointments were issued to the petitioners on different dates appointing them in the scale of Rs.165-204/- and after joining the petitioners continued to serve the Agency as Treasure Guards on the sanctioned posts and, thereafter, they were also allowed to cross the efficiency bar.