GULJARI LAL NANDA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by one Gulzari Lal Nanda and three others for a direction upon the respondents to consider their cases for appointment on the post of Ayurvedic Medical Officer in accordance with the reservation policy existing at the time of advertisement.

(2.) The facts of the case are that these petitioners applied for appointment to the post of Ayurvedic Medical Officer pursuant to advertisement No. 24/89 with the requisite fees and caste certificate and so on. The petitioners claim that they belong to the most backward class category. The further case of the petitioners is that the advertisement was for a total vacancy of 195 posts. The petitioners further case is that they received call letters as eligible candidates to appear in the Screening Test and they also received admit cards.

(3.) On 10.1.1993, the Screening Test was held by the Bihar Public Service Commission (hereinafter called the said Commission) in which the petitioners along with all the eligible candidates numbering about 3,000 appeared for the Screening Test and the results of the said Screening Test held on 10.1.1993 were declared by the said Commission on 24.2.1993 and published in the daily 'Hindustan', Patna edition on 25.2. 1993.