ANJANI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counset appearing for the official as also the private Respondents.

(2.) THE petitioner, who was an applicant for a Class III post of Clerk in the judgeship of Jehanabad, is aggrieved by the order dated 10.12.2004 ' informing him that his appointment has been deferred till further orders.

(3.) LEARNED counsel appearing on behalf of Respondents 2 to 4 submitted that in the final merit list the petitioner and Respondents 5 to 7 have secured the same aggregate marks. All that was done was that the merit list was redrawn resulting in rearrangement of the petitioner and Respondents 5 to 7 only in terms of Rule 10 of the Bihar Administrative Services (Limited Competitive Examination for Appointment) Rules, 1991 on basis of the date of birth. He next submits that these Rules have been adopted in Bihar Civil Courts (Class III & Class IV) Rules, 1998 with regard to the subject on which the latter Rules may be silent.