SHEO KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) GRIEVANCE of the writ petitioners is that at the fag end of their service, they have been directed to undergo training in exercise of power under Rule 6 of Sub -In spector of Excise Recruitment Rules (hereinafter referred to as the Rules).

(3.) IT is pointed out by learned counsel that another batch of Sub -Inspector of Excise had approached the Board of Revenue for such relaxation under Rule 8 of the Rules but the same was declined owing to the fact that one set of writ application is pending before this court.