CHANDAN KUMAR SON OF BABUNAND PRASAD AND ASHISH KUMAR SON OF PADMANAND JHA Vs. STATE OF BIHAR THROUGH PRINCIPAL HOME SECRETARY, GOVERNMENT OF BIHAR, THE DIRECTOR GENERAL OF

JUDGEMENT

(1.) HEARD learned Counsel for the appellants, learned Advocate General appearing for the Slate and other Counsels representing the respondents and the interveners who have filed I.A. No. 1762. of 2009.

(2.) By the order under appeal dated 4.2.2009 the writ petition filed by the appellants bearing C.W.J. C. No. 1781 of 2009 has been dismissed by the writ Court and no interference was made with the action of the respondents to fill up the posts of Sub Inspector of Bihar Police beyond 1510 vacancies advertised through Advertisement No. 704 of 2004.

(3.) THE grievance of the appellants/writ petitioners is that by making appointments on posts beyond the number advertised, the respondents are acting arbitrarily and such action will adversely affect the prospect of employment of the writ petitioners and other similarly situated young persons who are aspiring for job under the State Government.