ZAFAR ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS L.P.A has been filed against the dated 15.05.2007 passed by the learned Single Judge.

(2.) IT has been contended by the learned counsel for the appellants that the appellants have been appointed by a duly constituted Selection Committee vide Annexure-6, to the writ application, but however, all the appellants were appointed as Trade Rank Constable in Bihar Police Force.

(3.) IT has been contended by learned counsel for the appellants that in case the enquiry report is against the appellants herein, then the appellants must be provided the content of the enquiry report so that an opportunity must be given to the appellants, herein to reply to the enquiry report in accordance with law.