RANJAN PRATAP RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) By this writ application, the petitioner challenges his non-selection for recruitment of staff pursuant to notification no. 706 issued by the Bihar Staff Selection Board.

(3.) Petitioner had applied for the post of trade instructor-electrician. Petitioner was a general category candidate but claimed to be physically challenged. He was not selected.