RAVI PRAKASH TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Brajesh Kumar, learned counsel for the petitioner and Mr. Anshuman Singh, learned AC to Advocate General.

(2.) With the consent of the parties the writ petition has been heard with a view to final disposal at the stage of admission itself.

(3.) The prayer in the writ petition is for a direction to the respondent authorities to appoint the petitioner against a Class IV post in the similar manner as the person below him from the priority list has been appointed.