VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to AAG 3 for the State.

(2.) The petitioner has moved the Court alleging willful and deliberate disobedience of the order dated 30.08.2017 passed in CWJC No. 5614 of 2013, by which an exercise was directed to be carried out by the District Magistrate, Patna with regard to the preparation of panel relating to appointment on Class IV posts in the district.

(3.) The opposite parties have filed show cause in which the proceeding of the meeting dated 08.12.2018 has been brought on record which indicates that there were only seven vacancies and the petitioner could not be considered being at Serial No. 45 because posts were not available.