RAM PRATAP RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) REFERENCE may be made to orders dated 28.7.2005 and 7.12.2005.

(3.) MR . Rajeshwar Prasad, learned Government Pleader No. 6, on the contrary, submits that the matter is pending for verification of the testimonials of the petitioners before the Commission and no sooner the testimonials are verified the petitioners would be appointed.