SHEO SHANKAR SAW Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The present writ petition has been filed for the following reliefs:-

(3.) The short facts of the case according to the petitioners are that 118 sanctioned posts of Biogas Technicians were created for the fulfilment of the aims and objects of Bihar Renewable Energy Development Agency (hereafter referred to as "BREDA") with essential qualification of matriculation with Biogas Training. The State of Bihar initiated the training scheme and appointed the trained persons as Biogas Technicians but in view of some posts remaining unfulfilled, applications were invited in the year 1986 from persons interested in obtaining training for the purpose of being considered for such appointments. The petitioners accordingly sent their applications and were sent for training in the year 1986 and were granted certificates of completion of training but were not appointed even though several other persons similarly situated came to be appointed in the year 1988.