BHAGYA NARAYAN TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. B. K. Manglam, learned counsel for the petitioner and Mr. Rewati Kant Raman, learned AC to SC 11 for the State.

(2.) The petitioners in the present case are seeking the following reliefs:-

(3.) All the eight petitioners in this writ application were absorbed against the sanctioned and vacant post of Accounts Clerk/Junior Accounts Clerk/Senior Accounts Clerk. They retired from service between the period 31/8/2009 and 30/9/2015. It is their own case that they were working as Senior Accounts Clerk in the office of the Executive Engineer of the different Divisions.