DR. ANITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned senior counsel for the petitioner and Mr. Sanjay Pandey, learned counsel for the B.P.S.C. The State is represented by Mr. Shailendra Kumar, AC to PAAG-2.

(2.) The petitioner is aggrieved by the fact that her inadvertence in not submitting the original experience certificate has led to her being marked zero in the head of the experience in any Government Hospital.

(3.) The learned counsel for the petitioner has drawn the attention of this Court to the fact that pursuant to an advertisement for appointment to the post of Dentist vide Advertisement No. 05/2015, the petitioner made an application along with the details which was required of her in fill up in her form.