BRAJESH KUMAR VIKAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the decision dated 31 January, 2001 on C.W.J.C.No. 9736 of 1999: Brajesh Kumar Vikal V/s. The State of Bihar & ors.

(2.) THE matter relates to the appointment of Assistants on the basis of 3rd Graduate level competitive examination as a consequence of an advertisement no.1/90. The contention of the petitioner before the writ Court as also before this Court is that though the vacancies were advertised in 1990 itself the written examination was held only in 1995 and result was finally published only on 14 January, 1997. Thus, it is contended that the situation treating 31 December, 1993 as the cut off date should be declared as arbitrary.

(3.) IN the circumstances, the Court does not find any error in the judgment so as to occasion any interference in the appeal. Maharani Fuels (P) Ltd. Versus State Of Bihar