ABHISHEK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 21/6/2021 passed by the learned Single Judge in CWJC No. 4365 of 2017, whereby and whereunder the writ petition has been dismissed.

(2.) The only issue involved in the present case is as to whether the appellant was possessing the essential qualification as on the last date fixed for submission of application for appointment to the post of Agricultural Coordinator pursuant to an advertisement issued by the Staff Selection Commission.

(3.) Admittedly the last date of submission of application was fixed as 29/5/2015 in the advertisement in question, however, the same was extended subsequently to 8/6/2015. The advertisement provided that an aspiring candidate must possess the qualification as prescribed thereunder as on the last date of submission of the application form.