Satyabrata Sinha, J - (1.) :- Heard the petitioner in person and the learned counsel appearing on behalf of the State.
(2.) The petitioner in this application has, inter alia. prayed for issuance of a writ of or in the nature of mandamus directing the respondents to absorb him in Group 'D' services.
(3.) The fact of the matter lies in a very narrow compass.;