SHASHIDHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks direction upon the respondents to appoint him on the post of police constable in the District of Munger pursuant to advertisement of the year 1997.

(3.) IN the given facts and circumstances of the case, in my opinion, it would not be appropriate to issue any positive direction in this writ application. However, the petitioner, if so advised, may represent before the respondent concerned ventilating his grievances in light of the order passed by this Court in the aforesaid writ application and the instruction issued by the Director General of Police, Government of Bihar, as referred to above, and, in case, it is so done, the same would be considered by the concerned authority in accordance with law within a period of three months from the date of filing of the representation.