CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajiv Kumar Singh, learned counsel for the petitioner, Mr. Gyan Prakash Ojha, learned GA-7 for the State of Bihar and Mrs. Nivedita Nirvikar, learned Senior counsel appearing for the respondent nos. 6 and 7.

(2.) The petitioner has filed the instant application for a direction to the respondents to appoint the petitioner on Group-C post with all consequential benefits against advertisement dtd. 2/4/2011 published by the General Administration Department, Government of Bihar.

(3.) The case of the petitioner in brief is that the respondents having come out with an advertisement in the daily newspaper namely 'Prabhat Khabar ' on 2/4/2011 for appointment of outstanding sports persons of the State of Bihar on Group C and D posts, the petitioner having represented the State in Athletics at the national level, applied against this advertisement. In the provisional merit list published, the name of the petitioner figured at serial no.9.