Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India commanding upon the respondent authority to take interview of the petitioner for the post of Food Safety Officer, by treating him successful in written examination since he has secured more marks under BC-1 category than the last selected candidate.
(2.) The brief facts of the case of the petitioner as per the pleading made in the writ petition is that the petitioner being eligible to participate in the process of selection has made an application in terms of Advertisement No.01/2016, whereby applications have been invited for filling up 24 posts of Food Safety Officer, application to be filled up in between 02.02.2016 to 16.02.2016 through Online Mode.
(3.) The condition of advertisement stipulates that out of 24 seats, 2 seats were ear-marked for candidate belonging to BC-1 category, the petitioner being under BC-1 category has submitted his application form Online mode giving therein details of his caste and thereafter, on issuance of admit card, he has participated in the written examination but has not been allowed to participate in the interview. The petitioner came to know, on information, that he has got more marks than the last selected candidate under BC-1 category, but only on account of the fact that he has not submitted caste certificate showing himself to be member of BC-1 category. He has been treated to be a member of unreserved category and as such under the said category, he has been found to have secured lesser marks than the last selected candidate under the said category.;