DR. KUMKUM KUMARI WIFE OF DR. ARBIND KUMAR SHARMA Vs. BIHAR STATE UNIVERSITIES (CONSTITUENT COLLEGES) SERVICE COMMISSION, THROUGH ITS SECRETARY

JUDGEMENT

(1.) THIS Letters Patent Appeal has been preferred under Clause 10 of this Court Rules against the judgment and order dated 27.4.2006 passed by a learned Single Judge of this Court whereby a writ petition bearing C.W.J.C. No. 5823 of 2003 preferred by the Appellant has been dismissed.

(2.) IT may be relevant to note that at the hearing stage no challenge was made to the selection and appointment of Respondent Nos. 9 and 10 who were selected and appointed on the basis of provisions of reservation.

(3.) THE recruitment process in question was for making large number of appointments on the post of lecturers in various Constituent Colleges in the State of Bihar prior to its bifurcation. The advertisement was issued in the year 1997 by the Commission. Both the contesting parties i.e. the Appellant and Respondent No. 8 applied for appointment as Lecturer in the Department of Home Science. The Commission made its recommendation on 29.11.2002 which included the names of Respondent Nos. 8, 9 and 10 for appointment on the post of Lecturer in the Department of Home Science of Patna University and accordingly those Respondents were appointed by notification of the said University dated 25.6.2003. The Appellant as writ Petitioner has challenged the recommendation as well as the notification of appointment and made a further prayer before the writ Court for a direction to the Commission to place her at serial No. 8 of the merit list for Lecturers in the Department of Home Science and to recommend her name for appointment in Patna University. It is not in dispute that name of the writ Petitioner (Appellant herein) was also recommended by the Commission leading to her appointment and she is working as a Lecturer in Home Science in J.D. Women's College at Patna which is under Magadh University.