AKHILESH PRASAD Vs. JHARKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and final order dtd. 12/5/2021 passed by the Division Bench of High Court (High Court of Jharkhand at Ranchi) in LPA No.609 of 2017.

(3.) In the Graduate Level (Special) Competitive Examination held in the year 1994 for filling up the posts of Cooperative Development Officers, the then Bihar Public Service Commission vide letter dtd. 24/7/1995 recommended the name of the appellant, who was at serial No.98 in the merit list, under Scheduled Tribe (ST, for short) category. The claim that the appellant belonged to ST category (Gond) was supported by a Certificate issued to that effect on 3/6/1995 by the Scrutiny Officer, Sonpur (Saran) which place now falls in the newly carved State of Bihar after reorganization of States. Later, appointment letter dtd. 10/11/1995 was issued to the selected candidates including the appellant. The appropriate entry in the service book shows the name and category of the appellant as belonging to ST (Gond).