- (1.) Heard learned counsel for the appellant and learned J.C. to G.P. for the respondents.
(2.) This Letters Patent Appeal has been preferred against the judgment and order dated 07.01.2016 passed in W.P.(S) No. 6248 of 2013, whereby and where under the writ petition filed by petitioner for issuance of a direction commanding the respondents to appoint the petitioner on the post of Opthalmic Assistant in the district of Jamtara in place of respondent no. 8, has been dismissed.
(3.) Counsel for the appellant submits that the respondents have not considered his computer certificate and no marks have been given in lieu of the said computer certificate.;