AMRENDRA KUMAR 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 praying for a direction to the respondents especially the Bihar Staff Selection Commission (in short 'the Commission') to recommend the name of the petitioner for appointment on the post of Sub-Inspector of Police in light of the order passed by this Court in LPA no.416 of 2009 as well as CWJC no.13984 of 2011. The petitioner has further prayed for a direction to the respondent nos.1 to 4 to appoint the petitioner on the post of Sub-Inspector of Police treating him in the OBC category as the petitioner has submitted the requisite certificates showing him belonging to OBC category and not belonging to creamy layer.

(3.) The case of the petitioner in brief is that pursuant to the respondents coming out with an Advertisement no.704 of 2004 for appointment on the post of Sub-Inspector of Police, the petitioner filed his application claiming reservation in the BC category. He was allotted Roll no.D02053 and was declared successful in the physical test.