SANJESH MANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 Pandemic.

(2.) In the instant petition, petitioners have prayed for the following reliefs:-

(3.) Short question for consideration is that the concerned respondent in the selection and appointment of M.B.B.S. Doctors have not adhered to the reservation policy in accordance with the Bihar Reservation of vacancies in Posts and Services (For Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1991. Therefore, the concerned respondent is hereby directed to redress the grievance of the petitioners in the light of the Hon'ble Apex Court decision in the case of Superintending Engineer, Public Health U.T. Chandigarh and Ors. vs. Kuldeep Singh and Ors. reported in (1997) 9 SCC 199. The relevant paragraphs 4 to 6 read as under:-