BIHAR STAFF SELECTION COMMISSION Vs. HIMAL KUMARI

JUDGEMENT

(1.) Leave Granted

(2.) The appeals under consideration challenges the validity of the judgment dtd. 20/12/2022 (Corrected on 22/2/2023) passed by the Patna High Court in L.P.A. No's 412 and 109 of 2021 arising out of C.W.J.C. No. 7051/2020, whereby the Division Bench of the High Court dismissed both the appeals and refused to interfere with the judgment and order dtd. 15/10/2020 passed by the Single Judge.

(3.) The issue pertains to the selection and appointment to the post of City Manager under the Urban Development and Housing Department, Govt.of Bihar. The said post is governed by the Bihar City Manager Cadre (Appointment and Service Conditions) Rules, 2014(Rules, 2014), which were framed under Article 309 of the Constitution of India.