NARENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:-

(3.) Learned counsel for the petitioner, in support of the aforementioned prayer, has submitted that the petitioner, despite fulfilling the requirement in the advertisement published by the Bihar Public Service Commission (hereinafter to be referred as "the Commission"), has been denied opportunity of being considered for the post of Assistant Professor in the Department of Ear, Nose & Throat (ENT) for the various government medical colleges and hospitals.