SADA NAND PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS case relates to recruitment against Class -III posts from amongst the Class -IV employees of the State of Bihar.

(2.) ORIGINALLY , the writ petition was filed against the orders contained in letters dated 1st June, 1994 and 6th May, 1994, by which certain Class -IV employees were appointed against Class -III posts under the Collectorate of Purnea.

(3.) INITIALLY , only one question was raised on behalf of the petitioner as to whether class -III posts of an establishment, which are to be filled up from Class -IV employees, are to be filled up only from such employees working in the same establishment.