VINAY KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this case, the petitioner has sought relief of issuance of writ in the nature of mandamus commanding the respondent authorities to consider the case of the petitioner for appointment on the post of Warden/Constable in the Police Department.

(3.) The Central Selection Board has issued an advertisement vide Advt. No. 3 of 2015 for selection of warden cum Constable for the jail administration invited application from the eligible candidates. The said advertisement was published on 31.7.2015 and the last date for receipt of the application was 24-28/9/2015. The petitioner also applied against the said vacancy. In the application, in the column of caste, he declared belonging to backward caste Dangi but, his application has been rejected on the ground that at the time of verification of the record, the petitioner produced the certificate of E.B.C. rejecting the candidature of the petitioner.