RABINDRA NATH THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the writ petitioner is that though he had appeared in the test held as per advertisement no. 167 of 1996, his result was not published.

(3.) IT is stated by learned counsel for the petitioner that number of posts could have been increased giving full opportunity to the petitioner and other eligible persons. Further a grievance has also been made by learned counsel for the petitioner that the petitioner had reasons to believe that he was successful in the examination, but his result was not published.