CHOTE LAL PRASAD YADAV 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 pursuant to advertisement no. 1 of 1998.

(3.) LEARNED counsel for the State submits that the petitioner may represent his case before the Director General of Police, Government of Bihar, Patna for redressal of his grievances.