MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has prayed the following relief(s):-

(2.) This is a case where protracted litigation was taken up earlier also before the District Appellate Authority and before this Court. Ultimately by directions of this Court dtd. 27/11/2018 in CWJC No. 2482 of 2016 the State Appellate Authority was directed to examine the case of the petitioner.

(3.) The dispute relates to the selection process of Gram Panchayat Laxmipur, Barharakothi in district Purnea. Ten vacancies were existing. In BC category, there was only one vacancy. After completing the selection process, a merit list was drawn, whereafter one Amit Kumar was selected and appointed in SC category. Other candidates against SC category, preferred appeals and one appeal was filed by Chandan Kumar Jaiswal and the appellant also filed an appeal.