NIVEDITA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Prashant Sinha, learned counsel for the petitioner, Mr. S.S. Sundram, learned counsel for BSS Commission and Mr. Anil Kumar, AC to SC-8.

(2.) The instant writ application has been filed by the petitioner for a direction to the respondents to consider her case for appointment against the post of Senior Scientific Assistant, pursuant to Advertisement No. 09010115 (Ballistic branch-Physics Division) and Advertisement No. 11010115 (Physics branch- Physics Division).

(3.) The short point involved in the present writ application whether the petitioner can claim her candidature in the Backward Class Category where the petitioner failed to produce the Creamy Layer Certificate required for appointment of Backward Class Category at the time of interview.