REGENT COMPUTRONICS PVT. LTD.

Gaurav Kumar Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SUBODH KUMAR VS. THE STATE OF BIHAR [REFERRED TO]
OM PRAKASH SHUKLA V. AKHILESH KUMAR SHUKLA [REFERRED TO]
DR. PUNAM KUMARI VS. STATE OF BIHAR [REFERRED TO]
PUBLIC SERVICE COMMISSION UTTARANCHAL V. MANTA BISHT WHICH IS [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
MUNINDRA KUMAR VI VEK KUMAR RAVINDER SINGH DHAKA VS. RAJIVGOVIL:VIVEKAGGGARWAL:RAJEEVGOVIL [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
JAINARAINRAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURINDERSINGH VS. STATE OF PUNJAB [REFERRED TO]
CHANDRA PRAKASH TIWARI VS. SHAKUNTALA SHUKLA [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. SURESH PRASAD [REFERRED TO]
K H SIRAJ VS. HIGH COURT OF KERALA [REFERRED TO]
RASHMI MISHRA VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
MARRIPATI NAGARAJA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
SADANANDA HALO VS. MOMTAZALI SHEIKH [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
AMLAN JYOTI BOROOAH VS. STATE OF ASSAM [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
MANOJ MANU VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. KIRAN MEENA AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Heard the parties.

(2.) The present writ petition has been filed for commanding the respondents to appoint the petitioner on the post of Assistant Engineer ( Civil) under EBC category on the advertised posts of Advertisement No. 02/2017, remaining vacant due to non-joining of at least 17 finally selection candidates of EBC category, in as much as the petitioner herein belongs to EBC category and he has obtained 434 marks in the final examination (written examination + interview) whereas the cut off marks of EBC category candidates for the said Advertisement was 435 marks only and as per the RTI information supplied by the Bihar Public Service Commission, the petitioner herein has been placed at 9th merit posts (Merit Serial No. 1508) below the last selected candidate under the EBC male Category.

(3.) The learned counsel for the petitioner submits that the Bihar Service Public Commission issued Advertisement No. 02/11 for recruitment on the posts of Assistant Engineer ( Civil) in various Works Department under the State of Bihar, final result of which was published on 27/5/2013 and thereafter no advertisement was issued for recruitment on the posts of Assistant Engineer ( Civil) till 2017. Advertisement No. 02/2017 was issued by the Bihar Public Service Commission (hereinafter referred to as BPSC) by notice dtd. 3/3/2017, for filling up 963 vacant posts of Assistant Engineer (Civil) in various Works Department of the Government of Bihar. Subsequently, vide notice dtd. 9/11/2017 the aforementioned advertisement was re-advertised by the B.P.S.C. and in the re- advertisement, the total number of posts were increased to 1237. The petitioner who belongs to the EBC category duly submitted his application form and participated in all the stages of recruitment process.

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GAURAV KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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