PRAFULL CHANDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE is not much dispute involved in the present writ application.

(2.) I have heard at length Mr. Tej Bahadur Singh, learned senior counsel appearing on behalf of the petitioner as well as Mr. Jai Shankar Barnwal, learned Government Advocate no. 5 appearing on behalf of the respondent -State of Bihar.

(3.) IT is also specific case of the petitioner that almost all persons whose names figured in the enclosure annexed along with the said decision of the State Government as contained in Annexure -3 have been absorbed as Assistant Teachers in Project School but the petitioner has not be absorbed. It is the petitioner's case that he has been singled out from amongst the candidates whose names figured in the approved list as contained in the enclosure to the said Government decision dated 28.5.2012.