SANTOSH KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) THE issue for consideration being common, all the three applications are being disposed by this common order.

(3.) AN advertisement was published in the year -2007 by the respondents inviting applications for appointment on the post of Secretary, Gram Kutchery under the Bihar Gram Kutchery Secretary (Employment Service Conditions and Duties) Rules, 2007.