ANIL KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 06.06.2019 contained in Memo No. 764 issued under the signature of Deputy Secretary, General Administration Department, whereby the petitioner has been dismissed from service.

(2.) Heard Mr. Kishore Kumar Thakur, learned Advocate for the petitioner and Mr. Dhurendra Kumar, learned AC to GP-5.

(3.) The State of Bihar enacted the Bihar Act 15 of 2003, whereby Bihar Reservation of Vacancies in Posts and Services (For Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1991 was amended and the benefit of reservation was denied to the reserved category candidates falling outside the State of Bihar.