STATE OF BIHAR Vs. AMRENDRA KUMAR MISHRA

JUDGEMENT

(1.) Leave granted.

(2.) The Bihar State Subordinate Service Selection Board issued an advertisement for appointment of 225 posts of Live Stock Assistants in the Animal Husbandry Department. Respondent herein pursuant to or in furtherance of the said advertisement applied therefor. He was declared successful. On or about 21.12.1992, Respondent herein along with other successful candidates had been recommended by the Board. Appointment letters were issued to 195 successful candidates, out of the 200 candidates recommended by the Commisson. By a Memo. No. 323 dated 21.02.1992, an appointment letter was sent to Respondent asking him to join the post within fifteen days. He failed to join. Allegedly, on 20.07.1994, he requested Director, Department of Animal Husbandry, to issue an appointment letter to him, stating :

(3.) In the above facts and circumstances, I, therefore, request you to kindly pass the appropriate order immediately for giving me appointment letter."