SANJEET KUMAR Vs. STATE OF BIHAR & ORS

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by interim order dated 26.06.2018 passed by the learned Single Judge of the High Court of Judicature at Patna in CWJC No. 6565 of 2018. By the impugned judgment and order, the High Court stated that it will not be deciding the issues on merits at this stage. The apparent reason given was that the entire selection is being monitored by this Court and a schedule has been fixed for conducting the examination and completing the same.

(3.) On 13.08.2017, we had issued notice in the matter and it was made clear that there is no restraint for proceedings in the writ petition that is pending in the High Court. We expected the High Court to proceed with the matter.