HARIBANSH NARAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for quashing the advertisement published in the second week of June 1997, and also the selection procedure initiated thereunder, and also for issuance of mandamus and necessary direction commanding the respondents to appoint the petitioner to the post of Director of State Institute of Educational and Technical, Bihar, Patna (hereinafter referred to as the SIET).

(2.) Before going into controversial facts, this Court notices certain facts which are not in dispute.

(3.) Pursuant to the advertisement for selection and appointment to the post of Director, SIET, the petitioner applied, and the Selection Committee in the its meeting held on 21.5.1996 recommended the name of the petitioner for appointment to the post of Director, SIET as early as possible having regard to the urgent need for a full -time Director of SIET. The recommendation of the Selection Committee is annexed to the writ petition as Annexure -4.