ASHUTOSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant L.P.A., Appellant has assailed the order of the learned Single Judge dtd. 13/7/2022 passed in C.W.J.C. No.9632 of 2022.

(2.) The appellant was a candidate for recruitment to the post of Assistant Professor, Computer Science and Engineering in the Government Engineering College of Bihar, pursuant to the Advertisement No.52 of 2020 dtd. 9/9/2020. He had claimed his candidature under Scheduled Tribes Category. He had applied for the post before the last date of submission of application, i.e., on 12/10/2022. He had participated in the process of selection. He was successful in written examination and invited for interview on 2/4/2022. His name was also recommended on 6/5/2022.

(3.) The State Government had issued a Gazette Notification No.689 of 2016 dtd. 23/8/2016 while including 'Lohar Caste in Scheduled Tribes List'. The appellant had obtained Scheduled Tribes Caste Certificate on 10/9/2016, pursuant to the aforementioned Gazette Notification dtd. 23/8/2016 insofar as inclusion of 'Lohar Caste in Scheduled Tribes List'.