UDAYPRATAPCHAUDHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) With the consent of the parties we proceed to dispose of this writ application on its merit at the admission stage.

(2.) The petitioner through this writ application, which was filed on 23rd April, 1991 after serving its copy on the Advocate-General, prays for issuance of a direction to the respondents to appoint him to the posts available with the respondents.

(3.) The Bihar State Subordinate Service Selection Board (Respondent No. 2) by an advertisement (as contained in Annexure-1) advertised for holding teaching service competition examination for filling up 425 posts of teachers which was extended to 664.