BIRENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioners have prayed for issuance of a writ of mandamus directing the respondents and in particular the respondent No. 4 to appoint the petitioners to the posts of Assistant Teacher.

(2.) The fact of the matter lies in a very narrow compass.

(3.) An advertisement had been issued in the year 1988 from the office of the Director (Primary Education-cum-Additional Secretary, Bihar Patna inviting application from the eligible candidates for appointment to the post of Assistant Teachers in the scale of pay of trained matriculate.