LIBIN MINJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Rajiv Kumar Verma, learned counsel for the petitioners and Mr. Alamdar Hussain, learned SC VI.

(2.) THE petitioners are Class IV employees in Mufassil offices under Rajbhasha Department of the State Government. They are raising a grievance that certain percentage of Class III posts though are to be filled up from amongst the members of Class IV employees on the basis of a limited competitive examination, they are not being considered for those posts even though they are eligible.

(3.) MR . Hussain, learned SC VI, however, submitted that the resolution, as contained in annexure -3, governs the cases of Correspondence Clerks, Clerks Typists of the Secretariat level offices and Correspondence Clerks and Clerks of Mufassil offices and since the petitioners are working on Class IV post and a prayer has been made to appoint them on the post of Typists, no relief should be granted to the writ petitioners.