BIJENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ application has been filed for the following relief/s:-

(3.) The short fact of the case is that in the year 2006, petitioner submitted his application for his selection on the post of Block Teacher under visually disabled category, in Bihta Block, for the Niyojan year, 2006. Petitioner was directed to appear in counselling on 28/2/2007 vide letter no.104 dtd. 16/2/2007 issued under the signature of Block Education Extension Officer cum Member Secretary Teacher Employment year, 2016. In response to letter no.104, petitioner appeared in counselling on 28/2/2007 and in fifth merit list, his name was placed at serial no.12.