ARJUN ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Gaurav Govind, learned counsel appearing for the petitioner, Mr. Kumar Alok, learned Standing Counsel No.7 for the State and Mr. S.S. Sundaram, learned counsel appearing for the Bihar Staff Selection Commission.

(2.) The petitioner prays for issuance of a writ in the nature of mandamus for commanding the respondents to appoint him on the post of Prison Warder in pursuance of selection process initiated vide Advertisement No.10 of 2013 enclosed at Annexure-2 to the writ petition.

(3.) With the consent of the parties the writ petition has been heard with a view to is final disposal at the stage of admission itself.