NAIYAR ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) A petition was filed by one Naiyar Alam being C.W.J.C. No. 4527 of 2002. This was dismissed by an order dated 9 April, 2002.

(2.) THE grievance of the petitioner was to the effect that he had not been selected after interview by the District Judge, Vaishali. The learned Judge noticed that posts had been advertised publicly and the petitioner was one of the candidates who was considered and reached the stage that he was called for an interview. The result of the interview of the candidates did not find the petitioner fit for service. Thus, he filed the petition. The learned Judge declined to interfere finding no error in the selection.

(3.) THE Court has heard learned counsel for the petitioner -appellant on this Letters Patent Appeal.