VIKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Central Selection Board of Constable (hereinafter referred to as the "Board").

(2.) Under Advertisement No 1 of 2019 applications were invited from the candidates eligible for appointment as Forest Guard. The petitioner has participated in the selection process against the vacancy reserved for the Scheduled Castes under the male category. The final result has been declared and is placed on record by the petitioner as Annexure-3. The same is dated 22.11.2019. The cut-off marks for the Scheduled Castes candidates of the male category has been shown in the result as 266.67. The petitioner has not been offered an appointment. He, under the circumstances, has approached this Court seeking a direction upon the respondents to declare the petitioner as a successful candidate and to appoint the petitioner as Forest Guard Constable forthwith.

(3.) Earlier, the matter was taken up on 15.09.2020. In view of the submissions advanced by the petitioner's counsel, this Court directed the Board to bring on record the copy of the answer sheets of the petitioner for the written examination. The answer sheets/ OMR sheet (Optical Mark Recognition) of the petitioner, in compliance of the said directions, has been placed on record by way of a supplementary counter Affidavit.