PARMA NAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the State.

(2.) PETITIONER claims that he applied for appointment to the post of Occupational Therapist for which advertisement was issued in the year, 1997. and interview test was held on 28.1.98. According to the petitioner there was a vacancy available for backward class to which the petitioner belongs and his position in the Selection list entitled him for being considered to the post fallen for backward class as per approved roster.

(3.) CONSIDERING that the selection process were initiated in the year, 1997 and three persons appears to have been appointed on that post, it is desirable that the claim of the petitioner that he is entitled for selection and appointment -against a reserved vacancy for backward class be decided expeditiously by respondent no. 2 in accordance with law. Petitioner is granted liberty to file a representation in the matter before respondent no. 2. If such a representation is filed within one month alongwith the copy of this order then such representation shall be disposed of by respondent no. 2 in accordance with the law at an early date and in any case within three months from the date of filing of such representation.