PRAMOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the State.

(2.) PETITIONER is a Class-III employee, serving in the Department of Road Construction, Government of Bihar. He has filed C.W.J.C. No. 3716 of 2005 praying inter alia to direct the respondent authorities to take steps for holding Bihar Administrative Service 2nd Limited Competitive Examination at the earliest. During pendency of the said writ petition, he filed C.W.J.C. No. 9181 of 2005 assailing the advertisement issued for holding the Bihar Administrative Service 2nd, 3rd, 4th, 5th and 6th Limited Competitive Examination, 2005, Annexure-4 as thereunder cut off date for 42nd, 43rd, 44th, 45th and 46th batches have been fixed as 1.8.1996, 1.8.1997, 1.8.1998, 1.8.1999 and 1.8.2000, which has been further modified under corrigendum dated 10.7.2005, Annexure-5 and thereunder the following cut off dates have been fixed: 42nd Batch (2nd Limited Examination) 01.08.1998. 43rd Batch (3rd Limited Examination) 01.08.1998. 44th Batch (4th Limited Examination) 01.08.1999. 45th Batch (5th Limited Examination) 01.08.1999. 46th Batch (6th Limited Examination) 01.08.2000.

(3.) THESE writ applications are, accordingly, disposed of, No cost.