ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present writ application has been filed for a direction to the respondents to appoint the petitioner on the post of Teacher in Biology Subject in Secondary School pursuant to recommendation made by Vidayalaya Sewa Board vide Advertisement no.1/88 and 1998 under 1/95 for which special rule of appointment in the year 2013 was framed out in compliance of the different order of the Hon'ble Court.

(3.) The respondents may further be directed to take appointment on available posts which are vacant due to availability of reserved category non candidates and also due to non appearance and non-joining of un-reserved category candidates and the posts are lying vacant.