SHASHI RANJAN VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the' State.

(2.) Petitioner has filed this writ application for a direction to the respondents for his regularization/absorption on a Class-III or Class-IV post in the establishment of the respondents in the light of the State Government resolution dated 16.3.2010 and in terms of his long service with them.

(3.) Learned counsel for the petitioner submits that the vacancies are still available in both Class-Ill and Class-IV post and the representation of the petitioner has already been filed for the purpose.