STATE OF BIHAR Vs. RAMANUJ PANDIT

JUDGEMENT

(1.) THE delay is condoned.

(2.) AN advertisement was published inviting applications for appointment. The petitioner filed an application pursuant thereto, In the application he categorised himself to be 04 category i.e. extremely backward class. He was appointed provisionally. Subsequently it was detected that he belonged to 05 category, that is, backward class. The appointment was cancelled. Thus, the petitioner filed a writ petition challenging the order of cancellation of his appointment.

(3.) A supplementary affidavit has been filed on behalf of the State to show that at the relevant time there were two categories i.e. extremely backward i.e. 04 class and backward class i.e. 05. Learned counsel for the appellants submitted that since the respondent has suppressed the real fact, as such he is not entitled to be appointed.