MADHU KUMARI Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, HUMAN RESOURCE DEVELOPMENT DEPARTMENT, GOVERNMENT OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and, at the request of the Court, Mr. P. N. Sahi, learned A.A.G. 6 assisted by Patna High Court CWJC No.2048 of 2017 dt.25-04-2017 Mr. Kameshwar Kumar, learned counsel for the State.

(2.) The petitioners are aspirants for the post of Librarian in Government Schools in the district of Jehanabad and though being in the merit list have not been appointed on the ground that posts do not exist.

(3.) Learned counsel for the petitioners submitted that in the advertisement dated 29.08.2008, issued under the signature of the then Principal Secretary of the Human Resources Development Department, 40 posts of Librarian existed in the District of Jehanabad, but only 24 appointments have been made.