ANIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Delay of 21 days in filing of the appeal is condoned. I. A. No.8807 of 2017 is allowed. Matter is heard on the merits.

(2.) It is a well considered decision passed by the learned Single Judge on every aspect of the matter. It is too late in the day to give any direction upon the respondents to accommodate these appellants on the post of Secretariat Assistant against Advertisement No.22 of 1999. The right for consideration for appointment of these appellants do not subsist and the respondent State also cannot be blamed since the number of vacancies advertised no longer remained so after bifurcation of the State of Bihar and creation of the State of Jharkhand.

(3.) The Court is also not unmindful of the fact that the vacancies, which may have occurred due to non- joining, was subsequently merged in the subsequent advertisement and selections have been made based on the said advertisement as well.