DHARMENDRA SAH GOND Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Initially this writ application was filed for issuance of direction upon the respondents to -appoint the petitioner on the post of constable in Bihar Military Police-10, Patna on the basis of his selection letter, as contained in Annexure-5.

(3.) It is submitted by learned counsel for the petitioner that initially the petitioner was selected for appointment on the post of constable in B.M.P.-10 and appointment letter, as contained in Annexure-5, was issued. However, the petitioner was not appointed, which necessitated him to come to this Court in this writ application.