SUNIL KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties. The writ petitioners have challenged the appointments of respondent Nos. 5 to 19 on the post of peons, stenographers and clerks in the Judgeship of Vaishali.

(2.) The bone of contention of the learned counsel for the petitioners is that the procedures known to law were not followed for appointments on the post of peons, stenographers and clerks and appointments have been made in most arbitrary manner in utter disregard of the merits of the petitioners.

(3.) Statements have been made in the writ application saying that for appointment of peons oral tests were taken and they were not subjected to any written test and, therefore, the selection process was concluded contrary to the rules.