ABHAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is represented through Mr. Nikhil Kumar Agrawal, learned Advocate, the State through Mr. Saroj Sharma, learned Advocate and Mr. Vibhuti Ranjan Sonvadra, learned Advocate, appears on behalf of the private respondent no.16.

(2.) There is no representation on behalf of the respondents no. 13, 14 and 15.

(3.) The challenge in the present writ petition is made to an order dtd. 6/8/2015 contained in Memo No. 11368 to the extent whereby the recommendation has been made in favour of the private respondents for their appointment as Clerks; notwithstanding the fact that they are less meritorious and qualified than the petitioner as explicit in the gradation list, under the Special Quota Sports Category (Chess).