RABINDRA NATH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner has filed this writ petition to quash the notice/result published by the Bihar State Electricity Board (hereinafter referred to as the Board) dated 13.6.1998 annexure 3, after completion of the selection process pursuant to employment notice no. 7 of 1996, annexure 1 issued by the Board for appointment on the post of Assistant Executive Engineer (Telecommunications) with further, direction to the Board and its functionaries to appoint the petitioner on one of the posts of Assistant Executive Engineer reserved for Scheduled Caste.

(3.) UNDER order no. 5 dated 24.2.1999 passed in the instant case the Board at the request of its counsel was granted three weeks time to file counter affidavit to the averments made in the writ petition. The Board availing the said opportunity granted by this Court under order no.