MADAN MOHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks direction upon the respondents to appoint him to the post of Typist ASI (M).

(3.) FROM the counter affidavit fifed on behalf of the respondents, it appears that though the petitioner has passed the preliminary test final test has not been conducted by the police headquarters.