ARJUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) By order dated 10.03.2014 passed in C.W.J.C. No. 1024 of 2014(Hazari Lal Prasad versus The State of Bihar and Ors), a Bench of this Court had directed the respondent/District Magistrate, East Champaran to proceed with the appointment of Chaukidar on the available vacancies in accordance with the Circular of 1990.

(2.) Though much belatedly, but the process began and an advertisement was issued on 11.10.2017, inviting applications from desirous candidates for being considered for the post of Chaukidar. The counselling process began in the year 2018 which, according to the learned counsel for the petitioners, is now over.

(3.) However, the result has not yet been published.