SANTOSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties in all the cases.

(2.) The petitioners have approached this Court for a direction to the respondent authorities to appoint them on the post of Sub-Inspectors in Bihar Police after exempting them from PET test against an advertisement which was issued in the year 2004 by the Bihar Staf Selection Commission, Patna.

(3.) Similar such matters were decided by this Court and by order dated 02.04.2019, this Court, taking into account the orders passed by the Hon'ble Supreme Court in various petitions as also Contempt Petition (C) No. 1711 of 2018, dismissed such petitions on the ground of the matter being stale and the selection process as against the advertisement of 2004 having been completed a long time ago.