AMARENDRA SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application has made following prayer:

(3.) Shorn on all the niceties, the case of the petitioner appears to be plain and simple. The petitioner was an aspirant for the post of Assistant Teacher and had submitted the application pursuant to the advertisement issued by the Bihar Public Service Commission in the year 1996. The petitioner had also successfully qualified in the written test, whereafter his name was also included in the final list of selected candidates and the District Superintendent of Education, Patna by his letter dated 27.5.1999 had directed the petitioner to appear in person alongwith original copies of his educational, training and caste certificates. The petitioner is said to have appeared before the Authority and produced the originals but he was not appointed, whereafter he had Kept running from one Authority to another for being issued his appointment letter and having failed in his efforts, he has filed the present writ application.