JAMADAR KUMAR MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been preferred against the order, dated 05.07.2012, passed by a learned single Judge of this Court, whereby and whereunder the learned Single Judge has dismissed the writ application filed by the writ petitioners giving liberty to them to apply pursuant to the fresh advertisement issued, on 10.04.2010, for appointment to the posts of Kishan Salahkar, i.e., Agriculture Advisor.

(2.) The writ application emanated from the advertisement, dated 10.04.2010, aforementioned, published in the daily newspaper Aaj, calling for applications for appointment, on contractual basis, on the post of Kishan Salahkar, for the period 2010-2011.

(3.) Pursuant to the aforementioned advertisement, the writ petitioners applied. A select list of successful candidates was published, on 28.05.2011, which also contained the waiting list of 25 candidates of all categories, including the writ petitioners.