CHANDAN KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners claim a writ of mandamus for direction to the respondents to appoint the petitioners to the post of Munsif consequent to the requisition sent by the High Court for filling up of 155 posts on 10th of April, 2002.

(3.) The brief facts leading to the present petition is that an advertisement was published on 7th of Oct., 1991 inviting applications to fill up 245 posts of Munsifs. The petitioners are the candidates who applied for appointment in respect to such advertisement.