MANJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) etitioner pursuant to advertisement no.1 of 1997 applied for consideration and appointment on the post of a Health Visitor. There were 148 vacancies, which were required to be filled up. Petitioner was selected and he found his name at serial no.2 of the merit list.

(2.) Despite such a selection and position of the petitioner, his appointment did not come through because there was some doubt raised with regard to authenticity of the training certificate produced by the petitioner. Petitioner was left with no option but to approach the High Court by filing CWJC No.7441 of 2000. The writ application was allowed in favour of the petitioner vide order dated 24.10.2008. A copy of the order is Annexure- 4.

(3.) The State Government did not accept the decision of the learned Single Judge. They decided to challenge the said order by filing LPA No.326 of 2009. The LPA was dismissed and the order of the learned Single Judge was upheld with some modification. The relevant part of the order is reproduced herein below :-