UMESH MOCHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned counsel for the Respondent-State and counsel for the respondent no.7.

(2.) In the instant writ proceedings, a direction/command in the nature of writ of Mandamus has been sought for appointing the petitioner on the post of Stenographer in Public Utility Service (Asthai Lok Adalat). The petitioner has also sought stay of further joining of the selected candidates. Insofar as the prayer for stay of joining of the selected candidates in the process of selection, this Court would take notice of the fact that ever since filing of the writ petition in the year 2012, till date there is no order of stay. Since the matter today is being finally decided, there is no relevance of the prayer seeking stay of joining of the other candidates selected on 29.05.2011.

(3.) An advertisement was published inviting applications for the appointment in question. The same was published throughout the State of Bihar, but on different dates. The petitioner, who was suitable for the post, has made his application on 29.05.2011. The petitioner appeared at the written examination, shorthand test and typing test. On 16.12.2011, the successful candidates were called for interview. The petitioner was also called for interview by Annexure-5 dated 03.12.2011. He was subjected to the interview on 16.12.2011 by the 'Three Man Committee'. It is his case that he was declared successful and that he was informed that he has been selected.