SHANKAR KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner appellant.

(2.) THIS Letters Patent Appeal has been filed against the order dated 22 October, 2002 on C.W.J.C. No. 7042 of 2002 Shankar Kumar Sah V/s. State of Bihar & Ors.

(3.) THE Challenge of the order is on two aspects. The learned Judge has declined to interfere on the ground that the petitioner cannot have any grievance as it is accepoted that any candidate possessing less height than the petitioner has not been selected. Further, on any future recruitment which may take place, the learned Judge has observed that the second list is in the process of being prepared and in the event of a selection taking place subsequently on a fresh advertisement the petitioner may also become a candidate.