SATYENDRA SINGH Vs. SANJAY KUMAR

JUDGEMENT

(1.) THE intervenors-respondents are the appellants. THEy filed the present appeal against the order dated 30.5.2000 passed in CWJC No. 4224 of 1999 by a learned Single Judge of this Court by which he has held that the Writ petitioners-respondent No. 1 possessed the requisite qualification for the post of District Fishery Officer or Fisheries Extension Officer and accordingly, directed to publish his result on the basis of interview held in pursuance of an interim order of this Court. Respondent No. 1 filed a Writ application on 4.5.1999 for issuance of an appropriate Writ to the respondent-State to include the Degree of M.Sc. (Fisheries Management) (hereinafter referred to as the FM) granted by the Central Institute of Fisheries Education (hereinafter referred to as the CIFE) as one of the requisite qualifications for the post of District Fishery Officer or Fisheries Extension Officer in the State of Bihar and for a further direction to the State and the Bihar Public Service Commission (hereinafter referred to as the Commission) to consider him as an eligible candidate for the said post and issue him interview letter pursuant to his application against advertisement No. 85 of 1998 published in the local daily newspaper on 21.6.1998 by the Commission.

(2.) THE facts which are not in. dispute are that the Governor of Bihar has framed rules known as Animal Husbandry and Fisheries (Fisheries) Service Recruitment Rules, 1993 (hereinafter referred to as the Recruitment Rules) which was published in the Bihar Gazette on 14.1.1993. In terms of the said Recruitment Rules, the requisite educational and other qualifications for the post of District Fishery Officer/Fisheries Extension Officer are as follows. B.Sc. (Zoology) with certificate of two years Diploma in Fisheries Science course from CIFE, Bombay or Bachelor of Fisheries Science from any recognised University. (B.F.Sc.)

(3.) DURING pendency of the Writ application, the intervenor-appellants, who possessed the requisite qualification in terms of the recruitment rules filed an application for their addition as a party-respondent and they had been added as a party-respondents.