AJAY SHANKAR PODDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners are desirous of their appointment as assistant teachers in secondary schools pursuant to advertisement issued in the year 1998 and the results, subsequently, published by the State Government.

(3.) MR . Sunil Kumar Mandal, counsel for the State, however, has no objection in case the matter is considered by the Director.