SANDEEP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondent-State.

(2.) The issue, which arises for consideration in the instant writ petition, is whether the petitioner, who had participated in the process of selection pursuant to Advertisement No 110 of 2010 for appointment as Circle Inspector/Cooperative Extension Officer, can claim appointment against the vacancies available from the said selection process of 2010.

(3.) The brief factual background is that Advertisement in question was published on 18.06.2010 by the Bihar Staff Selection Commission (for brevity, BSSC ). 1569 vacancies had been advertised. It was also stipulated that the vacancies could increase or decrease; and if vacancies were sent from other Departments, the same may also be included. Prior to publication of the result for the preliminary examination, certain other vacancies were received from other Government Departments. Accordingly, total number of 3285 vacancies were to be filled pursuant to the selection process. After being declared successful in the Preliminary Test, applications were to be invited afresh from the successful candidates. Petitioner was declared successful in the Preliminary Test. As such, on 29.12.2012, he was given notice for submitting his On Line application and preference for the Department/Posts between 31.12.2012 to 17.12.2013 on the Website of the respondent-Commission. Application was submitted by the petitioner pursuant to the notice dated 29.12.2012 issued by the respondent-Commission. The petitioner was issued an Admit Card for appearing in the Graduate Level Combined (for brevity, GLC ) Main Examination on 27.01.2013.