BRAJ KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Being agrieved by the order dated 8.6.83 by and under which the State Government has refused to approve the appointment of the petitioners, the petitioners have moved this Court.

(2.) The facts of the case lies in a narrow compass.

(3.) In the year 1979, the petitioners joined jagdamb College at Chapra as class III and IV grade employees. The posts were duly sanctioned by the Governing Body in the Year 1973. Petitioner Nos. 1 to 8 were appointed as Class III employees while the Ors. were apointed as Class IV employees.