(1.) Heard the learned counsel for the parties.
(2.) This writ petition has been filed for the following reliefs:
(3.) It is the case of the petitioner that the petitioner had applied for the post of teacher pursuant to an advertisement and vide letter dtd. 15/7/1987 (annexure-1) issued by Vidyalaya Seva Board, Patna, the petitioner was directed to appear before the interview Board on 3/8/1987.