HIRA LAL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) It is submitted by the learned counsel for the petitioner that in this writ petition the grievance of the petitioner is on account of non-filling up the available vacancy of reserved category meant for reserved candidates in the rank of Superintending Engineer and above.

(2.) It is not in dispute that the vacancies are available.

(3.) A counter affidavit and a supplementary counter affidavit have been filed on behalf of the respondents-State and its officials. In paragraph 9 of the supplementary counter affidavit it is stated that the department had again sought roster clearance for the post of Superintending Engineer from the Personnel and Administrative Reforms Department, which has been obtained and after finalisation of gradation list further steps in the matter will be taken immediately.