MANISH KUMAR SHAHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) WE heard the Senior Counsel for the petitioner and Standing Counsel VIII for the State of Bihar.

(2.) THE petitioner has prayed for the following reliefs: -

(3.) ON behalf of the State Government, a counter affidavit has been filed. Inter alia, it is stated therein that after completion of examination and selection process of 26th Judicial Competitive Examination, 2005, the BPSC recommended the names of 318 successful candidates to the Personnel and Administrative Reforms Department, Government of Bihar, Patna and the candidates recommended by the BPSC already been appointed to the post of Civil Judge, Junior Division. It is stated that as per Circular No. 11018 dated 17th June, 1977 issued by Personnel & Administrative Reforms Department, the unfilled vacancies due to non -joining on the post by the candidates for any other reason are required to be carried forward to the next year.