DEPARTMENT OF HOME SCIENCE, J.D. WOMEN&APOSS COLLEGE, PATNA AND AT PRESENT RESIDING AT FLAT NO. 4/A, SHAKUNTALA GARDEN, PUNAICHAK, P.S.-SHASTRINAGAR, DIST.-PATNA Vs. BIHAR STATE UNIVERSITIES

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.) Shorn of unnecessary factual details the dispute has finally boiled down between the Appellant, Respondent No. 8 and the Bihar State University (Constituent Colleges) Service Commission (hereinafter referred to as 'the Commission') as to whether the Appellant should have been awarded 4 marks more by the Respondent Commission in course of interview on the basis of her claim for publication of her article and for higher degree of Ph.D., 2 marks each on both the heads. The further grievance of the Appellant/Petitioner is against Respondent No. 8 that she should not have been granted 6 marks against paper publication, higher degree and teaching experience.