RAMASHISH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these cases relate to appointment in the services of the State against Class -Ill posts in pursuance of advertisement No. 1/2000, commonly known as Special Limited Competitive Examination for appointment under Co -operative Department 2000. The applications of petitioners having not forwarded, they have moved this Court.

(2.) AS the matter stands settled in view of decision of the Supreme Court, it is not necessary to discuss all the facts, except the relevant one.

(3.) THE State of Bihar initially gave certain assurance for absorption of paid Managers of P.A.C.S. in the State services and about 113 paid Managers were absorbed in pursuance of Govt, decision dated 17th May, 1986, circulated vide letter no. 1877 dated 6th September, 1986.