JITENDRAPRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed this writ-petition for direction on the respondents to appoint the petitioner to the post of Excise Clerk, a class-Ill post.

(2.) The brief facts of the case are as follows: Four class-Ill posts of Excise Clerk were vacant under the respondent-State. A requisition was made from Employment Exchange for filing up the said posts. The Employment Exchange notified the vacancy in their notice-board. The copy of the appendix which was attached to the requisition has already been enclosed as Annexure-1. Apart from other qualifications, qualification of typing test in Hindi and English was also prescribed. While minimum 35 W.P.M. was fixed for typing test in Hindi, 30 W.P.M. was fixed for typing test in English. The petitioner, along with others, applied for appointment against the said post of Excise Clerk. He and others were called for test and the selection committee conducted English Typing and Hindi Typing test.

(3.) At this stage, it is to be taken into note that out of four posts of Excise Clerk, two posts were to be filled up from amongst general category person. One was reserved for scheduled caste category and another post was reserved for most backward category. The petitioner claimed to be of most backward category.