SUDHAKAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner seeks a direction to the respondent authorities to consider his case for appointment on the post of Mobile Veterinary Officer as many posts have remained vacant and he is just below in the merit list to the person who is the last man who has been appointed on such post in the general category.

(2.) It has been submitted on behalf of the petitioner that pursuant to an advertisement bearing Advertisement No. 1 of 2017, which was floated for appointment of 903 Mobile Veterinary Officers in the Animal and Fisheries Resources Department, Govt. of Bihar, Patna, 945 applicants applied, but only 896 candidates appeared before the Bihar Public Service Commission, Patna (in short the Commission). Finally, only 581 candidates were selected and were offered appointment letters.

(3.) Learned counsel for the petitioner has submitted that some of the appointees have chosen not to join such post and many posts otherwise also have remained vacant. Under these circumstances, it has been requested by the learned counsel for the petitioner that necessary direction be issued to the authorities concerned to consider the case of the petitioner for his being adjusted/appointed on the vacant posts, more so, when in the merit list, the petitioner is just beneath the last person who has been appointed.