KIRAN KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Letters Patent Appeal has been filed by the petitioner, Dr. Kiran Kumari challenging the order dtd. 25/3/2025 passed by the learned Single Judge in C.W.J.C. No. 4687 of 2025 in dismissing the writ petition.

(2.) The writ petition was filed seeking for following relief(s):-

(3.) It is the case of the petitioner that an advertisement bearing No. AP-HIST-08/20-21 was floated by the Bihar State University Service Commission, Patna for selection and appointment of Assistant Professor in the subject of History, and candidates were invited to submit their applications and accordingly the petitioner having fulfilled the requisite eligibility criteria, submitted her application along with the certificates and research work, and her application was accepted. According to the petitioner, the cut-off marks fixed for calling candidates for interview was 62, and even though, according to her own calculation, she had secured 75 marks but she was not called for the interview and the authorities erroneously, deliberately and arbitrarily ignored the candidature- ship of the petitioner.