EZAHAR AHMAD KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners in sum and substance challenge Police Order No. 202. 0f 1988, whereby and whereunder mode recruitment for the post of police constable has been prescribed.

(3.) LEARNED counsel for the petitioners contended that by Police Order No. 202 of 1988, the service condition cannot be changed or determined by the authorities, and, therefore, it is wholly without jurisdiction.