SATYENDRA KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) It is a fight for seniority between the Petitioner and private Respondent No. 7 which the Petitioner has brought to the High Court in the present writ application. His claim for seniority made before the Respondents stands rejected vide Annexure-18 dated 24.8.2004.

(3.) A brief background to the present dispute is necessary to be recorded as some of the facts and events have a bearing on the issue which has been raised by the Petitioner. An Advertisement No. 16 of 1987 dated 13.12.87 was issued by Bihar Raj Awar Seva Chayan Parishad for recruitment on the posts of Technical Assistant for the Directorate of Archaeology and Museum. Based on the examination conducted for such recruitment, the selected candidates were recommended on the basis of their merit. The recommendation has been brought on record by the Petitioner as Annexure-3. Annexure-3 is dated 29.9.88. In the said merit list the name of private Respondent figured at serial No. 2 and that of the Petitioner at serial No. 4. It now transpires from the counter affidavit that the private Respondent has got 65 marks and Petitioner 61.05 marks.