NARENDRA KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner in the instant case has sought a relief for issuance writ of mandamus commanding the respondents to consider his case for appointment on the post of Motor Vehicle Inspector in general category candidate. Further made a prayer for quashing the appointment of respondent no.6 contained in notification no.1679 dated 30.4.2013 claiming that respondent no.6 has scored 97.58 point whereas petitioner has scored 100.69 point.

(3.) In the present case the ground for rejection has been assigned by the authority that he does not possess the requisite experience in terms of Bihar State Transport (Technical) Cadre Rules, 2003 and as per the advertisement published.