SANJIV RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Prashant Kashyap, learned counsel for the petitioner, learned Standing Counsel No. 18 appearing for the State and Mr. Prashant Kumar Shahi, learned Advocate General appearing for Respondent Nos. 2 and 3, Bihar State Staff Selection Commission.

(2.) THE petitioner has approached this court to issue a direction upon the respondents to allow him to participate in Steno/typing examination test to be conducted in the 1st week of May, 2006 for the post of stenographer/steno -typist and publish the result for the same after giving duo weightage and preference to the petitioner for his past experience.

(3.) ON 4.10.2005 a general advertisement was published by the Bihar State Staff Selection Commission for recruitment on the posts of Stenographer/Steno -typist in several Districts of the State, but not Araria, and in a few Departments for total number of 135 posts. The petitioner applied against the same. The initial test was held on 12.3.2006 of which the result was published on 8.4.2006 and the petitioner did not qualify in the same. Thereafter, he filed his representation on 27.4.2006 and subsequently this writ petition.