JOYTI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE prayer of the petitioner in this writ application reads as follows:-

(3.) IN the considered opinion of this Court, the advertisement against which the petitioner had filed an application for appointment which not only give the break-up of post of Teachers subject-wise but had also clearly spelt out the specific requirement for such post. The relevant portion of the advertisement is quoted hereinbelow:- .........[vernacular ommited text]...........