VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for directing the respondent authorities to consider the issuance of appointment letter to the petitioner on the post of Assistant Professor in mathematics subject since he has become successful in selection process for the post of Assistant Professor.

(2.) The brief facts of the case are that an advertisement was issued by the Bihar Public Service Commission in the daily newspaper vide Advertisement No. 70 of 2014 for appointment on the post of assistant professor in the mathematics subject.

(3.) It is submitted by the Ld. Counsel for the petitioner that the petitioner had also filed an application for being appointed on the post of Assistant Professor (Mathematics) against the Extremely Backward category (04), whereafter he had appeared for interview on 31.05.2016, however, in the list of successful candidates, the name of the petitioner did not find place, whereafter he had applied under the Right to Information Act to know about the details of the result and it transpired that though the petitioner was successful, but his result was not declared since he had not opted for any University.