DHIRENDRA MOHAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE dispute in this case relates to appointment on the post of Cine Cameraman in the Information and Public Relation Department of the Government of Bihar.

(2.) IT is said that the post was advertised a number of times but on account of non -availability of suitable candidates appointment could not be made. Shorn of details in this regard, it may be stated that faced with the situation on account of nonavailability of suitable candidates for the post, on 29.9.89 the Bihar Public Service Commission ("Commission" in short) requested the State Govt. to relax the qualification as regards experience. On 22.9.90 the Department informed the Commission that the experience clause in the qualification had been relaxed to the extent that the candidate would be required to possess at least one years experience of work as motion picture cameraman in a Government institute or a reputed film production institute or three years experience as Assistant Cameraman in a Government or reputed film production institute.

(3.) IN the light of the said communication on 28.8.96 the Commission advertised the post mentioning the aforesaid qualification, apart from the academic qualification as already mentioned in the previous advertisement. In the meantime on 28.5.92 the petitioner was appointed as Video Cameraman in the scale of Rs. 2000 -3800/ -. Later, on 1.6.95 he was appointed as Cine Cameraman in the same scale on ad hoc basis for a period of six months. It is said that though the initial appointment was for six months it was extended and he has remained in the employment throughout.