UMESH KUMAR VERMA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Awadhesh Kumar Mishra, the learned counsel for the petitioners, and Shri Ramadhar Singh, the learned GP 25.

(2.) The petitioners seek direction of this court to reinstate them on the post of Constable as similarly situated other Constables were reinstated, in pursuance of different orders of this court.

(3.) It appears that petitioners earlier moved this court by filing CWJC No. 4711 of 2012 and this court vide order dated 06.04.2012 permitted the writ petition to be withdrawn so that the petitioners may seek remedy before the authorities.