LAWS(PAT)-2022-3-95

CHANDRABIR KUMAR Vs. STATE OF BIHAR

Decided On March 22, 2022
Chandrabir Kumar Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for respective parties.

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

(3.) Short question for consideration in the present petition is whether this Court has jurisdiction in directing selecting and appointing authority to take note of newly created vacancies after 5/5/2021 or not?