BISHESA RANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner as well as the learned Counsel for the respondent State.

(2.) It is submitted by petitioner's Counsel that being an applicant under the OBC category under Advertisement No. 2 of 2004 for the post of Lady Constable in the Bihar Military Police, 14 (for short, BMP 14) the petitioner in terms of order dated 13.9.2011 passed in CWJC No. 10272 of 2010 was required to be reinstated in service.

(3.) The brief background is that pursuant to the selection process initiated under Advertisement No. 2 of 2004 the petitioner was duly selected, offered appointment and she was also appointed. Subsequently the respondents realised that due to some mistake committed by Beltron in publishing the result other persons who were higher in marks than the petitioner were left out. The petitioner was accordingly made to vacate the post to accommodate the rightful claimants. The issue was agitated by the petitioner in a series of writ petitions. The order dated 13.9.2011 in CWJC No. 10272 of 2010 is the last order in a series of writ petitions.