SUBHASH CHANDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned counsel for the State and learned counsel appearing on behalf of Bihar Public Service Commission.

(2.) The petitioner challenges the order dated 22.1.2007 at Annexure -1 issued by the Labour, Employment and Training Department, Government of Bihar. It rejects the claim of the petitioner for appointment on the post of Principal, I.T.I, in pursuance of the Government decision not to grant the benefit of reservation to those in the reserved category from other States in pursuance of a Government decision dated 11.6.1996 vide letter no. 70.

(3.) LEARNED counsel for the petitioner submits that the petitioner came to this Court earlier in CWJC No. 5469 of 1999 which directed his case to be considered by appropriately taking into consideration his qualification of diploma in view of the provisions of the training manual when the advertisement stipulated as a qualification of a degree only. At this stage, no objection of the present nature was taken on behalf of the Respondents.