DINESH KUMAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an intra-court appeal relating to the appointment as a Vikas Mitra and continued engagement on the post at a particular place in the District of Madhubani.

(2.) The appellant/Dinesh Kumar Ram was selected and appointed and his selection and appointment was protested by the respondent-petitioner/Ram Prasad Ram before the District Magistrate, Madhubani in terms of the guidelines promulgated by the Bihar Maha Dalit Vikas Mission Circular dated 1st of February, 2010, copy whereof has been filed along with the counter affidavit by the respondent/State in the writ petition.

(3.) The process of selection is based on merit through a panel prepared after calculating the marks obtained in matriculation or equivalent examination. The process shall be dealt with hereinafter, but suffice it to say, at this stage, the selection process is to culminate with the finalization of the select list through a duly constituted Committee of which the Sub-Divisional Officer (Anchal Adhikari) is the Chairman. During the selection process, according to Clause-IX(6), objections can be received and decided by the said Officer, whereafter the selections are finalized.