BRAJESH KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) IN view of the ratio laid down by the Hon'ble Apex Court by its order dated 15th January, 1998 passed in Civil Appeal No. 3497 of 1988 (Bihar Public Service Commission v. Pandey Venktesh Prasad Sinha & Anr.) (Annexure -A to the counter -affidavit filed on behalf of the respondent No. 2 to 4) resolving the issues conclusively, which have been raised in the present proceeding, the present writ petition has to fail and is, accordingly, dismissed.