CHANDRA KISHORE KUMAR Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) The present writ petition has been filed to direct the respondent authorities to issue appointment letter in favour of the petitioner against the employment notice, advertised in daily newspaper 'Dainik Jagran' dated 06 th February, 2011 under the signature of Convener-cum-District and Sessions Judge, Patna.

(2.) The admitted facts of the case are that an employment notice was published in the daily newspaper 'Dainik Jagran' on 07.02.2011 for the purposes of appointing, 1296 Clerks and 578 Stenographers. As far as the petitioner is concerned, he had applied for the post of Clerk and admit card was issued to the petitioner for appearing in the examination, which he had given on 16.10.2011 and was declared successful. The petitioner was called for interview on 11.06.2012 and thereafter he had appeared in the interview. The petitioner is stated to be a candidate belonging to Extremely Backward Category. It is stated by the petitioner that 811 candidates have been issued appointment letters for being appointed on the post of Clerk.

(3.) The learned senior counsel for the petitioner, by referring to the list of 1296 candidates selected as per their category and according to their merit qua the marks obtained by them, based on their performance in the written test and interview, as brought on record by the respondents in their counter affidavit, submits that the breakup of the 1296 selected candidates, category wise, is as follows:-