RAMASHANKAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the instant application for the following relief(s):

(3.) The case of the petitioner in brief is that on the recommendation of the Bihar Public Service Commission ("BPSC' in short), the petitioner was appointed as an Assistant Teacher in the district of Saharsa on 11/4/2000. He was sent for training in the 2000-01 session and having completed his training course successfully, examinations of the same were held in the year 2004. The result of the petitioner along with others were published on 20/6/2005. Subsequent thereto the petitioner completed his I.A. (Intermediate in Arts) in the year 2009 and B.A. (Bachelor of Arts) in the year 2012.