SUDHIR KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent State.

(2.) It is the petitioner's case that petitioner has not been placed at his due position in the panel as due regard has not been given to his certificate showing that he is a handicapped candidate. He submits that as a result of such oversite by the respondent authorities by not making appointment in accordance with reservation policy for handicapped person, petitioner's legitimate c laim for regularization/appointment pursuant to panel prepared in 2013 has been denied. Annexure 6 is the representation filed by the petitioner before the District Magistrate, Jamui.

(3.) It is his specific case that though representations have been filed repeatedly but no action is being taken on the aforesaid grievance of the petitioner.