GAUTAM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for directing the Respondents to consider the case of the petitioner for appointment on the post of Technical Assistant in the Panchayati Raj Department in the District of Sheohar, advertised vide notice dtd. 3/8/2018, under the Physically Handicapped Category.

(2.) The brief facts of the case, according to the petitioner, are that an advertisement dtd. 3/8/2018 was issued for the purposes of making appointment on the vacant post of Technical Assistant and Accountant-cum-IT Assistant, wherein, apart from the eligibility criteria being specified in Clause-7, it was mentioned that the selection process would be conducted in light of the Government's Resolution No. 4046 dtd. 25/7/2018, which in turn postulates, under Clause 3 (iii) thereof that the reservation shall be as per the notification issued by the State Government from time to time.

(3.) The petitioner had applied for the post of Technical Assistant in the EBC (physically handicapped) Category, whereafter, his application was processed and his name was published in the counselling list at serial no. 54 and he was shown to be an EBC (physically handicapped) candidate. Nonetheless, although the petitioner had appeared for the counselling, his name did not find place either in the select list or in the waiting list, despite his name having figured in the draft select list.