KARUNAKAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application was preferred by the petitioner for direction on the Respondents to accept the application filed by petitioner in pursuance of Advertisement No. 128/96 for appointment to the post of Assistant Engineer under the State, if necessary, on relaxation of his age.

(2.) THE petitioner who is Junior Engineer under the Magadh University applied in pursuance of the aforesaid Advertisement No. 128/96, but was not called for interview by B.P.S.C, being overage.

(3.) /1/2013 Page 355 Bihar State Industrial Development Corporation Limited Versus Dharmaraj Pandey relaxation of age, they have been called for interview. 4. The counsel appearing on behalf of the B.P.S.C. pointed out that such relaxation was made in favour of the State Government 'semployee in view of stipulation made in the advertisement, in question.