RANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both the cases, as common prayer has been made, they were heard together and are being disposed of by this common order.

(2.) THESE cases relate to appointment to the post of Auxiliary Nurses Midwifery in different districts of the State. Petitioner, Anju Kumari made limited prayer for appointment in the district of Siwan, whereas the other petitioners Ragini Kumari and others prayed for such appointment in the districts of Saharsa, Dhanbad, Godda, Katihar, Jehanabad, and Patna. Prayer has been made to direct the Respondents to make appointment on the basis of marks obtained in A.N.M. Examination conducted by the Bihar Nurses Registration Council in terms with old Rule/Guideline and order of this Court dated 25th July, 1997 passed in the case of Sudha Kumari and others in C.W.J.C. No. 6870/96 and analogous cases.

(3.) ADMITTEDLY , a different procedure for appointment to the post of A.N.M. used to be followed prior to 10th June, 1996, till new guidelines came into existence, vide Government 'sResolution contained in Memo No. 435 dated 10th June, 1996. By subsequent Resolution, power of selection was vested with B.P.S.C. and procedure of selection was changed stipulating written competitive examination in the matter of appointment.