DEENA BANDHU MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) In the instant petition, petitioners have prayed for following reliefs:

(3.) For the purpose of promotion to the post of District Commandant Home Guards, petitioners have a cause of action in the months of September, 2005, the date on which relevant rules of recruitment to the post of District Commandant Home Guard amended incorporating eligibility qualification like pass in degree. The petitioners.. grievance has been rejected in the year 2007 whereas the present petition is presented in the year 2020.