ADITYA KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioner and counsel for Jeevika i.e. respondent no.3 and 4 as well as the State.

(2.) For filling up certain posts in the organization an advertisement was issued inviting application online. Petitioner was one of the candidates, who applied filling in the necessary details. Based on the declaration, his application was processed. So far as petitioner is concerned, the post in question was Block Project Manager.

(3.) After going through the process of selection, the respondents issued a notice on the website indicating the roll number, name, the position so applied and reason for putting on hold the case of joining of such candidates. The list in question has been brought on record as Annexure-12 by the petitioner himself. His name figures at serial no.8.