NAGENDRA NATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS case, the petitioner has prayed for direction on the Respondent (Bihar Public Service Commission B.P.S.C. for short) to accept his form in pursuance of Advertisement No. 66/98 for the post of Head Librarian in Secretariat Library of Govt. of Bihar on condoning the age bar.

(2.) THE brief fact of the case shows that the petitioner was appointed as Librarian after advertisement and selection, wide order dated 13th March, 1985. He has been confirmed to the said post and is continuing.

(3.) THE counsel for the petitioner mainly relied on three decisions of the Supreme Court, namely, Raghunath Prasad Singh vs. Secy. Home (Police) Department, Govt, of Bihar and ors. (A.I.R. 1988 S.C. 1033); Council of Scientific and Industrial Research vs. K.G.S. Bhatt (A.I.R. 1989 S.C. 1972); and Jagdish Pandey vs. Chancellor, University of Bihar and ors. (A.I.R. 1968 S.C. 353) and suggested that reasonable promotional opportunities should be made available in every wing of public service to generate efficiency in service and to foster the appropriate attitude to more for achieving excellence in service. The observations of the Supreme Court, much less that a person is recruited by an organisation not just for a job, but for a whole career. One must, therefore, be given an opportunity to advance was relied upon by counsel, as observed in the case of Council of Scientific and Industrial Research (supra).