BIPIN KUMAR SINGH, SON OF BINDESHWARI PD. SINGH, R/O VILLAGE Vs. THE STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties

(2.) The challenge in the present Letters Patent Appeal is to an order dated 14th of March, 2014 passed by the learned Single Bench of this Court in C.W.J.C. No. 18601 of 2012 which was dismissed along with analogous cases.

(3.) The appellants were the applicants for 1059 posts of Pharmacist advertised on 25th of Jan., 2000. But subsequently the State of Jharkhand was carved out from Bihar and the number of vacancies which were to be filled up stands reduced to 771 in State of Bihar. Out of 771, 325 vacancies fall to the General Category. The appellants are General Category Candidates. It is admitted that all General Category vacancies stand filled up.