MD. MONJURUL HOQUE Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) In this application under Article 102(2) of the Constitution of the Peoples Republic of Bangladesh, a Rule Nisi was issued calling upon the respondents to show cause as to why their inaction and failure to appoint the petitioners in the posts of Assistant Director under the Bangladesh Public Service Commission Secretariat and impugned letter dated 30.06.2010 as in Annexure-L to this petition should not be declared to have been done and passed without any lawful authority is of no legal effect and/or pass such other or further order or orders passed as to this Court may seem fit and proper.