VINAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has preferred the present writ petition commanding upon the respondents including respondent No. 3/Bihar State Staff Selection Commission (in short the Commission) for recommending his name for the purposes of his appointment as Agriculture Coordinator.

(2.) Pursuant to an advertisement dtd. 16/5/2015, for the purposes of filling-up approximately 4000 vacancies of Agriculture Coordinator, the petitioner applied and was declared successful in the first round. Later, at the time of counselling, the petitioner could not furnish the Non-Creamy Layer Caste Certificate (in short the NCLCC) for him to take advantage of reservation under backward category.

(3.) It is the case of the petitioner that all the relevant documents, on the basis of which the aforesaid NCLCC could have been issued to him, was furnished by him and he had given an undertaking before counselling team that he shall furnish such NCLCC, no sooner he receives the same.