RAJIV LOCHAN SON OF SRI SITA RAM SINGH RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF AGRICULTURE, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Petitioner has missed out on being appointed on the post of Agriculture Coordinator in the exercise completed by the Staff Selection Commission in terms of the advertisement, contained in Annexure-6.

(2.) The primary contention of the counsel for the petitioner is that the petitioner is entitled to some more marks for experience than what has been awarded to him and that is the only reason why the petitioner did not make it to the cutoff list of eligible candidates.

(3.) Attention of the Court has been drawn to the varied kinds of work experience which the petitioner has acquired by way of Annexure 2 as well as Annexure 5 and a certificate annexed as Annexure 8.