ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) The appeal is filed against the final judgment and order dated 29.02.2016 passed by the High Court of Judicature at Patna in Letters Patent Appeal No.1760 of 2012 whereby the Division Bench of the High Court allowed the appeal filed by the respondents herein by setting aside the order dated 08.05.2012 of the Single Judge in C.W.J.C. No.4247 of 2012 which allowed the appellants' writ petition and issued a writ of mandamus directing the State to regularize the services of the appellants on the post of "Muharrirs".
(3.) The controversy involved in the appeal is confined to short facts, which, however, need mention hereinbelow to appreciate the same.;