HRIDYA NAND MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE case relates to appointment to the post of Assistant Teacher.

(2.) EARLIER persons having obtained less or marks having appointed, but no order of appointment having issued in favour of petitioner and some others, the petitioner and others moved in C.W.J.C. No. 155/95 for their appointment.

(3.) AGAINST the decision of learned Single Judge, a number of LP. As. were preferred, including L.P. A. No. 1208/95.