SANJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel appearing on behalf of the petitioners and JC to AAG II for the respondents.

(2.) BY this writ application, the petitioners have prayed for issuance of a direction upon the respondents to issue appointment letters to them as they were selected for appointment on the post of Assistant in the Secretariat and its attached offices pursuant to advertisement No. 1 of 1993.

(3.) IT is submitted by learned Counsel appearing on behalf of the petitioners that process of selection and verification etc. was already completed way back in April 2001 and, for some how or the other, the petitioners have not been appointed in spite of direction of this Court dated 30 -11 -1999, passed in Civil Writ Jurisdiction Case No. 8697 of 1997.