DEVANAND SHARMA SON OF LATE ARJUN SHARMA Vs. STATE OF BIHAR THROUGH THE SECRETARY CO-OPERATIVE GOVT OF BIHAR NEW SECRETARIAT PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioners is present and no one appears on behalf of the State.

(2.) In this case, the petitioners have filed this writ petition for quashing the order dated 29.6.1999 contained in Memo No. 4120 issued under signature of Joint Registrar, Headquarters by which the petitioners claim for appointment on the class III post has been rejected.

(3.) The petitioners in this writ petition have claimed that though they have been appointed as class-IV post on compassionate appointment as they possesses requisite qualification and the post are vacant and as such they should be accommodated in class III post and also claimed that their cases are fully covered by a judgment of this Court passed in C.W.J.C. 10699/1996.