RAVI BHUSHAN CHAKRAWARTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State as well as the counsel appearing for the B.P.S.C.

(2.) SUPPLEMENTARY counter affidavit has been filed on behalf of the B.P.S.C. as per the direction of this court. This application was filed by the petitioner for a direction to the respondent nos. 3 to 5 to publish the pending result and appoint him on the vacant post of Assistant Teacher in any of the Elementary Schools with effect from the date his juniors have been appointed on the basis of merit list position.

(3.) THE B.P.S.C. published Advertisement No. 61 of 1996 inviting applications for appointment to the post of Primary Teachers in the district of Vaishali. The petitioner also applied for the post and he appeared in the preliminary and he was found successful. Thereafter he appeared in the main competitive examination. The result of successful Primary Teachers to be appointed in the Vaishali district was published on 25.2.2000 in which the roll number of petitioner was not appearing. The petitioner enquired about it and he came to know that the candidatures of some of the candidates were pending for verification of photographs. A notice was also published in the newspaper for verification of the photographs in which the petitioner 'sroll number was also mentioned. In response to this notice the petitioner appeared before the Secretary of the B.P.S.C. alongwith his documents and photographs. His handwriting was also verified and compared with the handwriting on the answer books. Thereafter the petitioner was waiting for publication of his result as well as for intimation about the appointment but it was not done. In the meantime the candidates who appeared with the petitioner for final examination, in their favour the appointment letters were issued. So far petitioner is concerned, the appointment letter was not issued. Ultimately this application has been filed.