CHIRANJEEV KHANDELWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) HEARD counsel for the parties. Mr.Ashok Kr. Singh, S.C. 3, was also required to be present at the court. He is present at the request of the court.

(3.) FROM a perusal of the record and the order on the writ petitions, CWJC Nos. 1182, 4615 and 6228 of 2003. it is clear that the learned Judge has left out an embargo by the State Government so that the selection process could proceed and the posts could be filled at the IGIMS in the disciplines concerned. After the decision on the writ petitions, the process of selection will be initiated to conclude.