AMARENDRA KUMAR MOHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these applications since are inter -connected, they have been heard together and are being disposed of by this order.

(3.) FROM the pleadings of the parties, it appears that an advertisement dated 10.12.2000 was issued by the Government of Bihar, Civil Aviation Department advertising one post of Assistant Flying Instructor, which was reserved for scheduled caste. Writ petitioner Captain Puneet Kumar, having requisite qualification for the post and being a member of the scheduled caste of the State of Haryana, applied for the same. Pursuant to his application he was called for an interview to be held on 27.3.2001 in the office of the Member, Board of Revenue and he appeared before the interview board on the scheduled date and the High Power Selection Committee recommended the name of the petitioner for appointment on the post of Assistant Flying Instructor, and, accordingly, he was appointed on the post of Assistant Flying Instructor vide notification issued under memo no. 215 dated 2.6.2001, as contained in annexure 4. The petitioner immediately joined the post and at present, he is working as Assistant Flying Instructor in Bihar Flying Institute, Civil Aviation Department, Civil Aerodrome, Patna.