(1.) Heard Mr. Ashok Kumar Sinha, learned Senior counsel for the appellant as well as Mr. Shashi Shekhar Tiwary, learned Assistant counsel to AAG 15 for the State.
(2.) Instant Letters Patent Appeal is directed against the judgment dated 20.11.2018, passed in C.W.J.C.No. 135 of 2015, by which the learned Single Judge has dismissed the writ petition.
(3.) Writ petition had been filed for issuance of writ of mandamus commanding the respondents to appoint the petitioner on the post of clerk against 25% posts of Clerk reserved for the 4th Grade in the Extremely Backward Category (EBC) which was still vacant. Writ petitioner had also prayed for a direction to the State officials to start selection process after ascertaining from their own level the numbers of vacant posts to be filled up from Class IV employees. During pendency of the writ petition, the petitioner superannuated on 31st August, 2018 from the post of Orderly peon, as such, Interlocutory Application No.8064 of 2018 was filed for making amendment in the relief portion of the main writ petition, which are as follows:-
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