RAJNI PRIYADARSHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) In the instant petition, the petitioner has prayed for the following reliefs:

(3.) The petitioner is a candidate for recruitment to the post of Agriculture Co-ordinator under Backward Class category. Her candidature is rejected on the ground that in her caste certificate category and caste is not reflected. The caste certificate dtd. 27/2/2016 reads as under: <IMG>JUDGEMENT_54_LAWS(PAT)12_2021_1.JPG</IMG> <IMG>JUDGEMENT_54_LAWS(PAT)12_2021_2.JPG</IMG>