JAI PRAKASH NARAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners are seeking direction to the Respondents to include the post of Field Assistant in the "Research Cadre" within the meaning of Research Cadre Rules, 2013.

(2.) The petitioner No. 1 had earlier approached this Court by filing CWJC No.14886 of 2007, which was disposed of on 06.11.2017, after coming into force of 2013 Rules. The petitioner was allowed to withdraw this writ application with a liberty to question the legality of Research Cadre Rules, 2013.

(3.) Admittedly, the petitioner has not challenged the said Rules. In any view of the matter, this Court cannot issue a direction contrary to statutory Rules framed under Article 309 of the Constitution of India.