RANJAY KUMAR AMBAST Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Appeal preferred under Clause 10 of the Letters Patent arises from the order dated 28.10.2010 made by the learned single Judge in above CWJC No. 5132 of 2009.

(2.) Pursuant to the Advertisement No. 01/2003 for selection and appointment of three Stenographers under the District & Sessions Judge, Katihar, the appellant - writ petitioner had applied for selection and appointment as Stenographer. According to the appellant, he had secured qualifying marks at the written examination and was also called for oral interview. The Appointment Committee of the District prepared a panel of three successful Stenographers including the appellant and forwarded the same to the High Court for approval on 05.06.2008. Since the appointment did not materialise, he filed above CWJC No. 5132 of 2009.

(3.) The writ petition was contested by the District Court, Katihar. The Judge Incharge, Administration filed the counter affidavit and stated that under the instruction of the High Court issued on 04.08.2010 the selection procedure of Stenographers under the District - Katihar was cancelled. The communication indicates that there were certain procedural lapses in the selection procedure; therefore, the decision was taken to cancel the selection.