RAKESH RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this Letters Patent Appeal under Clause 10 of the Letters Patent of the Patna High Court, the challenge is against the order and judgment of the learned Single Judge, dated 29.6.2006 in CWJC No. 1302 of 2005, whereby, the writ petition came to be dismissed. Hence, this Letters Patent Appeal.

(2.) In order to appreciate the merits and the challenge against the impugned order, let there be projection of the material facts:-

(3.) It is true that the advertisement directed the candidates to apply separately for such posts. Some applications were for permanent post and some were for temporary posts. The were 17 permanent posts and five temporary posts, as aforesaid.