MOHAMMAD EJAZ ANJUM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellant-petitioner Md. Ejaz Anjum filed CW.TC. No. 1165 of 2002 claiming that he was as of right entitled to receive a job with the State of Bihar regard being had to the fact that his father died in 1995. At the time when the appellant-petitioners father had died he was minor. He was 15 years old. When he applied for being considered for an appointment on Class IV post the respondents intimated him at the time when his father had died (a) he was minor and (b) his brother already possessed a Government job. In the circumstances, his candidature was not considered. Both these facts have been noticed by the learned judge while dismissing the petition.

(2.) THE Court does not find any error in the order dated January 22, 2002 so impugned. Dismissed.