MANJEET KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The District Legal Service Authority, Nalanda at Biharsharif, issued an advertisement inviting applications for filling up certain posts under them. The advertisement is Annexure-1 to the writ application. Petitioner responded and participated in the process of selection and he was placed at Serial No.1 amongst the category of wait listed candidates. It is his case that the person over and above in the merit position of the selected candidate did not join. The name of the said selected candidate for the post of clerk has been indicated as Vandana Priyadarshi.

(2.) Due to non-joining of Vandana Priyadarshi the post of clerk remained vacant. Petitioner, therefore, had a legitimate expectation to be appointed since he was at serial No.1 of the wait list. Since nothing came to be done for a long time despite the respondents having been approached, the present writ application came to be filed seeking a direction upon the respondents not only to appoint the petitioner but permit his joining.

(3.) The Court is informed that the vacancy still subsists and it has not been filled up till date.