SHASHI BHUSHAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave Granted.

(2.) The present batch of appeals arise out of judgement dtd. 16/2/2023, passed by the High Court of Judicature at Patna in Civil Writ Jurisdiction Case No. 3411/2022 ('CWJC') along with other connected matters (the 'Impugned Order'), whereby the Writ Petitioners who were the unsuccessful candidates in the Recruitment Process conducted pursuant to the Advertisement dtd. 8/3/2019 for the post of Junior Engineer (Civil), had challenged the vires of Rule 9(1)(ii) of the Bihar Water Resources Department Subordinate Engineering (Civil) Cadre Recruitment (Amendment) Rules 2017, published vide notification dtd. 7/11/2017, prescribing technical qualification eligibility for selection/appointment to the technical post in the State of Bihar. The appellants before this Court are the successful candidates in the said Recruitment Process.

(3.) The present matter begins with the issuance of Advertisement No. 01/2019 dtd. 8/3/2019 by the Bihar Technical Service Commission ('BTSC') inviting applications for 6,379 vacancies to the post of Junior Engineer across various state departments (the 'Advertisement'). The Advertisement specified that the educational qualification required for the post of Junior Engineer (Civil) as under: