ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant writ petition for the following relief(s) :

(3.) Learned senior counsel for the petitioner submits that pursuant to Advertisement No. 4 of 2018 dtd. 22/9/2018, the petitioner had applied for the post of Senior Scientist and Head, Krishi Vigyan Kendra against the seat reserved for a candidate belonging to the Extremely Backward Category (EBC). It is submitted that a person not belonging to the State of Bihar was candidate for appointment against a post reserved for the Extremely Backward Category. Accordingly, one Dr. Deokaran Singh, son of Shri Gaya Dian, who was a resident of the State of Uttar Pradesh, was appointed by wrongly extending the benefit of reservation. Subsequently, realizing the irregularity in his appointment, the said candidate did not join the post, and as such, the post continues to remain vacant till date, from the date of recommendation and his consequential provisional appointment.