RAJEEV KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Intra Court Appeal has been preferred against the judgment and order dated 16.08.2018 passed in CWJC No. 4912 of 2016 whereby and whereunder the writ application filed by the appellants for being considered for appointment to the post of Stenographer (Hindi) in the Sub- ordinate Courts, Bihar in pursuance of employment notice dated 07.02.2013 has been rejected.

(2.) The brief facts which gave rise to the aforementioned writ application from the present appeal is that :-

(3.) It was thus, submitted by the appellants/writ petitioners that many vacant posts arising out of non-joining of appointed candidates and failure of the respondent-co- ordination committee to prepare a panel is both in teeth of the advertisement as well as the Bihar Civil Courts Staff Rules, 2009.