DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner, learned counsel for the Respondent nos.2 and 3 and the learned counsel for the State.

(2.) The petitioner in paragraph no. 1 of the present writ petition has sought inter alia following relief(s), which is reproduced hereinafter:-

(3.) By an Advertisement dtd. 7/2/2016, the office of the Convenor, Co-ordination Committee, Patna-cum-District & Sessions Judge, Patna invited online applications for filling up of 1681 posts in Grade III (Clerk), as per the reservation roster. On 26/9/2018, select list was published. The petitioner being a candidate of Backward Caste category was selected and his name was in the panel (at Sl.No.1680), having secured total 71.50 marks.