LAWS(PAT)-2019-12-3

DHANANJAY KUMAR @ DHANANJAY KUMAR Vs. STATE OF BIHAR

Decided On December 02, 2019
Dhananjay Kumar @ Dhananjay Kumar Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Let the supplementary affidavit filed on behalf of the petitioner be kept on the record.

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

(3.) The petitioner has filed this writ application invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for issuance a writ of mandamus, directing the respondents to consider his appointment on the post of Mobile Veterinary Medical Officer by considering his Experience Certificate as Subject Matter Specialist (SMS) (Animal Science) since January, 2015 to 09.03.2018 in view of sub-Clasuse-II of Clause-3 of the Advertisement No.01 of 2017 (Annexure-1 to this writ application) on the vacant post, arising out of due to non-joining of the finally selected candidates.