SATYA NARAYAN PRASAD AND OTHERS Vs. THE STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) In this writ petition the petitioners challenge the order dated 29th November, 1982 as contained in annexure 10 to this writ petition whereby and whereunder their services were terminated. The facts of the case which are not much in dispute are as follows:

(2.) Pursuant to and in furtherance of the aforementioned advertisement and Pursuant to and in furtherance of the aforementioned Circular the petitioners filed application for appointment in the aforementioned posts and further claimed preference in respect thereof. The respective qualifications of the petitioners 1 to 4 have been mentioned in paragraph 11 of the writ petition which are not disputed.

(3.) Before the petitioners were appointed, they were asked to appear in an interview and also in a speed test in Hindi and English typewriting. The petitioners state that after the aforementioned interview took place and after they passed in the typing test held by the respondents, they were selected by the Selection Committee and in view of the fact that the Selection Committee found the petitioners fit for appointment on the posts of lower Division Clerks -cum -typists on the basis of their educational qualifications and other prerequisite qualifications, they were so appointed on the said posts on or about 26th April, 1980 by a letter as contained in annexure 3 to the writ petition.