SANTOSH KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE controversy relates to the appointment on the post of Secretary, Gram Panchayat. The question is the equivalence of the qualification prescribed in the advertisement.

(3.) IN terms of the Government policy dated 11.1.1999 this Court holds that the qualification of Madhyama is equivalent to Matriculation. The Respondents are now required to consider the case of the petitioner for appointment in accordance with the seniority position in the merit list.