RAKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The abovementioned batch of cases arise out a common order dated 30.9.2008 passed by the learned Single Judge in C.W.J.C. No. 10121 of 2008 and other analogous cases.

(2.) The main grievances of the appellants in these appeals are that they have applied for the post of Sub-Inspector of Police in pursuance to the advertisement No. 704 dated 21.9.2004. The advertisement indicates that there are 1510 vacancies. Claim of the appellants is that they belong to 'Most backward classes category' and have secured more marks than the candidates who were selected for appointment and also qualified in the physical test but they could not get appointment letters on the ground that they have not submitted their caste certificates issued by the concerned District Magistrate.

(3.) The case of the appellants/petitioners herein before the learned Single Judge was that they have submitted their O.B.C. certificate issued by the concerned Sub-Divisional Officer as required in the advertisement and on the basis of which they have been issued admit cards for appearing in the written examination and had succeeded in the said examination and obtained higher marks than the candidates who have been selected for appointment which fact has also been accepted by the respondents in their counter affidavits, but the appellants were not selected for appointment on the ground that they have not submitted the caste certificates as required in the advertisement. Therefore, such action in question has been challenged before the learned Single Judge by the writ petitioners, appellants herein.