MANOJ KUMAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Kumar Brijnandan, learned counsel for the petitioner, Shri Piyush Lal, learned counsel for the Patna High Court and Shri Saroj Kumar Sharma, learned AC to AAG-3.

(2.) This petition was entertained by a Division Bench on 26th of July, 2019 and the following order was passed:-

(3.) A counter affidavit has been filed on behalf of the Patna High Court and the stand taken is that Nalin Kumar Pandey had been offered appointment as he had obtained 125.4 marks which was equivalent to the last candidate selected. Since the marks of the petitioner were 125.2, therefore, the High Court decided not to reduce the merit as against the last candidate who had been selected.