Ram Dayal Ram Petiti... v. State Of Bihar Throu...

P.B. Bajanthri, J.:— Heard learned counsel for the parties.

2. In the instant writ petition, the petitioner has prayed for the following reliefs:

“That this application is directed for the issuance of writ in the nature of Mandamus/any other appropriate writ/order/direction commanding the respondent no. 6 to organize the training workshop and oath taking ceremony after issuance of employment letters to the petitioner in view of clause IX (7) of Vikash Mitra Selection Guide Line (fifth phase) notified vide dated Memo No. 1586 dated 5.9.2016.”

3. The petitioner has failed to furnish the select list and so also representation so as to consider the grievance of the petitioner. Accordingly, the writ petition is lack of material information.

4. Accordingly, the writ petition stands dismissed reserving liberty to the petitioner to approach the concerned authority by giving a detailed representation in respect of his grievance.