RUPESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) The Women Development Corporation, Bihar (Corporation, in short) is a society registered under the Societies Registration Act, 1860 and functions under the aegis of Social Welfare Department, Government of Bihar. The Memorandum of Association and Articles of Association have been brought on record of by way of Annexure-1 to the writ application.

(3.) It is the petitioner's case that an advertisement was issued in the local dailies in the year 2001 for appointment on contractual basis as Project Director under World Bank-IFAD assisted Swa-Shakti Project, against which the petitioner had applied. It is admitted by the petitioner himself that he was not selected for the post advertised rather one Smt. Irina Sinha was selected and was appointed. The petitioner's name, according to him, was just below Irina Sinha. He was offered appointment as Training Coordinator, instead on contractual basis as the advertised post of Project Director was already filled up with appointment of Irina Sinha under Swa-Shakti Project. It is the petitioner's own case that Swa-Shakti Project, under which the petitioner was appointed as Training Coordinator, continued till 2004-05.