RAJESH ROUSHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Six petitioners have joined hands in filing this application under Article 226 of the Constitution of India questioning the sustainability of the notice dated 6.4.2011 (Annexure-1) whereby the Bihar State Electricity Board (for short "the Board") resorted to recruitment of Assistant Engineer(s) by way of Campus selection/ placement.

(2.) Petitioners obtained B.Sc. Engineering degree in Electrical Engineering stream from Muzaffarpur Institute of Technology (MIT) in the year 2009-10. They raise objection to the recruitment/selection procedure by campus selection resorted to by the Board on the ground that the same would be violative of Articles 14 and 16 of the Constitution of India as the Board would be affording opportunity of employment to a particular class or classes of students ignoring the similarly situate other students/ candidates, it is thus the stand that resorting to the said process of recruitment would militate against the cardinal principles of equal opportunity in the matter of public employment to all the citizens of the India as articulated in Articles 14 and 16 of the Constitution of India. They have thus termed the impugned action of the respondent Board as ultra vires to the Constitution of India and/or wholly arbitrary and unreasonable.

(3.) An intervention application (l.A. No. 4351 of 2011) has been filed on behalf of the students/candidates whose name figure in Annexure-1 whereby they were informed to participate in the interview scheduled on 9th April, 2011.