MITHILESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned counsel for the State.

(2.) This LPA under Clause 10 of Letters Patent Appeal has been preferred for setting aside the judgment and order dtd. 22/6/2018 passed in C.W.J.C. 18290 of 2010 passed by learned Single Judge of this Hon'ble Court whereby writ petition has been dismissed by learned single judge on ground of delay and laches .

(3.) Briefly stated the facts of the case is that advertisement was issued being advertisement no.2/2004 for appointment on the post of constable in BMP 21 which was reserved for Home Guards. Petitioner was also serving in Home Guard and applied and was selected against which selection Memo No.4394 dtd. 30/7/2005 was issued to him. Petitioner was called for verification of his document on 17/9/2005 in the office of Commandant, BMP - 21, Saharsha. However, he could not be appointed as there was difference in date of birth in his Home Guard certificate and his matriculation certificate.