AKHILESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) In the instant appeal, appellants have assailed the order of the learned Single Judge dtd. 18/2/2016 passed in C.W.J.C. No. 4501 of 2014.

(3.) The appellants are in the cadre of Personal Assistants and they were appointed during the intervening period from the year 1978 to 1986.