SURENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner in the instant writ petition has sought for a direction to the respondents to admit the students in the Netarhat Residential School strictly in terms of the criteria published in the daily newspaper "Hindustan" dated 8.10.1997, as contained in Annexure -1. I have heard the learned counsel for the parties and with their consent, the writ petition as well as interlocutory application both are being disposed of by this order.

(2.) IT would appear from the aforementioned advertisement, as contained in Annexure -1, that altogether 100 seats were advertised out of which 69 were fixed for the candidates of General category, 14 for the Scheduled Castes and 13 for the candidates, belonging to Scheduled Tribes whereas four seats for the Backward Class (category -I). The petitioner also appeared at the test pursuant to the aforesaid advertisement and his roll number was 1226.

(3.) IT is stated when the result of the examination was published in the daily newspaper vide Annexure -3, it was detected that only 50 seats were allowed to General Category instead of 69 advertised earlier, 10. seats to the Scheduled Tribe as against 13, which was fixed earlier, 16. seats to the Scheduled Caste candidates though earlier it was at 14, 14 seats for the Backward Class (Category -I) as against four seats and 10 seats to Backward Class (Category -II), though such posts were not reserved for this category.