HRIDAYAL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing on behalf of the petitioners, JC to AAG II and Mr. Mukteshwar Pd. Singh, learned counsel appearing on behalf of the Bihar Public Service Commission.

(2.) BY this writ application, precisely a grievance has been made on behalf of the petitioners that since they were applicants for the posts of Assistant Sub -Inspector of Excise, pursuant to advertisement no. 4 of 1988, their case is liable to be considered against the said vacancies even though the posts have again been re -advertised by advertisement no. 31 of 1999.

(3.) LEARNED counsel appearing on behalf of the State with reference to the counter affidavit submitted that the requisition sent by the State Government to the Commission to advertise 58 vacancies of Assistant Sub -Inspector of Excise was withdrawn, and, therefore, the Commission had not even taken the examination of the applicants for those posts.