RAGHUBANSH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have filed the instant application for the following reliefs:

(3.) It is the case of the petitioners that having been appointed as Steno-Typist, subsequently the petitioners having passed the limited departmental examination conducted by the BPSC, they entered the cadre of Personal Assistants.