SOHAIL ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing on behalf of the Bihar Legislative Assembly and learned counsel appearing on behalf State.

(2.) The petitioners in this writ application seeks a direction to the respondents authorities to accept the applications submitted by the petitioners which were filed by them through e-mails, as according to them, such rejection of applications for appointment on the post of Class/Group 'D' in the Bihar Legislative Assembly was available to them as they were retrenched Census Employees who had been given the benefit of one time age relaxation and were thus eligible for appointment to the aforementioned posts.

(3.) Learned counsel for the petitioners submits that since their applications were not accepted as they had filed their applications through e-mail, the act of the respondents in rejecting their applications is wholly illegal and would prejudice and cause serious loss to them. He, thus, submits that this Court may issue necessary directions for acceptance of their applications as the selection process is still under way.