RAMA SHANKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Senior Advocate(s)/Advocates appearing for the respective parties.

(2.) The present intra-court appeal challenges the judgment dtd. 4/4/2025 passed in C.W.J.C. No.17205 of 2022, whereby the writ petition filed by the writ petitioner/appellant, seeking allocation and preferential posting at Patna University under the EBC category, was rejected on the grounds stated therein.

(3.) The brief facts, leading to the filing of the present appeal, are summarized as follows:-