SUSHMITA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner, learned Counsel for the State as also the learned Counsel appearing on behalf of the BPSC.

(2.) The relief claimed is for a mandamus to appoint the petitioner on the post of Child Development Project Officer.

(3.) IT is her case that she has secured 251 out of 460 marks in the Backward Class category. The cut -off was 245 marks. She was therefore liable for consideration for appointment.