SATYA NARAYAN YADAV Vs. STATE OF BIHAR WITH

JUDGEMENT

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

(2.) THE matter relates to appointment of non -teaching staff of Project Schools during the phase 1984. -85 and 1988 -89. This Court by an order dated 24.3.2009 in CWJC No. 11375 of 2008 has dealt with the matter at length and similar impugned orders have been set aside.

(3.) THE distinguishing features urged in the present case by the counsel for the Respondents are that there was no advertisement and no selection committee what - soever in so far as the present petitioners are concerned.