JAINANDAN YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed for a direction to the respondents to consider the petitioner for appointment on Class- IV post from the panel of candidate Peons of 1995-96 prepared and published on 20.03.2007 as against the post reserved for Backward Categories in the circumstance that respondent no. 6 being junior to the petitioner has been appointed on the said post ignoring the claim of the petitioner.

(3.) At the very outset, learned counsel for the petitioner invites attention to the judgment dated 27.07.2017 passed by this Court in C.W.J.C. No. 12504 of 2007 arising from the same panel. It is submitted that the petitioner stands at Serial No. 20 of the panel and hence his case stands on a better footing than the petitioner of C.W.J.C. No. 12504 of 2007 who stood at Serial No. 21 of the panel.