RAMANAND PASWAN 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.) At the very outset, learned counsel for the petitioners submits that directions have already been issued for completing the selection process in terms of order dated 11.02.2014 passed in C.W.J.C. No. 10160 of 2011 in the following terms: