MANISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Aggrieved by judgment and order dated 16.07.2018 passed by learned Single Judge of this Hon'ble Court passed in C.W.J.C. No. 2733 of 2018, present L.P.A. has been filed by appellant/petitioner.

(3.) Briefly stated, the facts of the case is that advertisement was published on 02.12.2016 for contractual appointment on 62 posts of class IV employee against sanctioned vacant post in Anugrah Narayan Magadh Medical College. Contractual appointment was for one year/till regular appointment with clause of extension of service. Necessity for appointment arose as there were acute shortage of Class IV employees in Medical College.