MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant application for the following reliefs:

(3.) The case of the petitioner in brief is that the respondents having come out with Advertisement no. 1 of 2015 for appointment as Excise Constable, the petitioner who belong to the category of ex-service (defence personnel) filed an application for appointment.