VIKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The issue arising in the above L.P.A is with respect to the employment notice dated 07.02.20216 bearing No. 01 of 2016 which was issued to fill up 1681 tentative posts to the post of Clerk in the Civil Courts within the State of Bihar. The said advertisement was issued based on Bihar Civil Court (Class III and Class IV) Rules, 2009. After the selection was initiated, the rule was amended and notified in the year 2017. The selection was completed and there were non joining posts to which the Registry of the High Court directed fresh selection to be carried out, based on the 2017 Rules.

(2.) The number of candidates who expected the posting on such appointments made to non-joining vacancies came before this Court.

(3.) Learned Single Judge declined their prayers in a batch of cases, the judgment in which is annexed as Annexure-1, CWJC No. 21219 of 2018 and analogous cases (Suprabhat Kumar and others vs State of Bihar and others). The order impugned in the present appeal also relied on the aforesaid judgment and the writ petition was dismissed.