SANGEETA MINKI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE petitioner seeks a mandamus for a direction to consider her case for appointment on the post of Child Development Project Officer in the Backward Class -ll (Surhi) category. Having completed in the preliminary test the petitioner applied in response to a fresh advertisement for appearing at the conventional written examination. Clause 4(ii) of the advertisement stated that to claim reservation necessary caste certificate (backward caste/extremely backward caste alongwith creamy layer) issued by the District Magistrate, Additional Collector or SDO was valid. That necessary reservation certificate could be produced by a candidate at the time of interview.

(3.) LEARNED Counsel submits that the petitioner appeared for the interview and submitted the necessary certificate issued by the SDO. In accordance with the subsequent condition no. 6 of the interview letter requiring her to produce such certificate from the District Magistrate or Additional Collector, the petitioner applied to the District Magistrate after receipt of the interview call and also in fact deposited the same on 18.9.2007.