KUMAR ANAND Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner had applied against an advertisement no. 5 of 2015 for being appointed as a Dentist in the Health Department of Government of Bihar.

(3.) At the time of his application, with respect to his caste, he had declared that he belongs to the caste falling in EBC category. Shortly thereafter, the Government by a notification took away the aforesaid caste of the petitioner from the list of EBC and placed it in the category of Scheduled Caste.