MANOJ KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this writ petition, the prayer of the petitioner reads as follows:

(3.) Learned counsel for the petitioner, in support of the aforementioned prayer, has submitted that the enhancement in qualification for appointment on Class-IV (Group D) post, having been notified by the Finance Department on 31.03.2011 from Class-8 to Class-10, could not have adversely effected the pending application of the petitioner and in this regard reliance has been placed not only on a Government circular dated 31.12.2012 but also on an unreported judgment of this Court dated 13.02.2012 in C.W.J.C. No. 961 of 2012 (Vikash Kumar v. State of Bihar & Ors.).