NEELAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution is filed by the Lady Extension Officers appointed under the Integrated Rural Development Programme under the District Rural Development Agency, to challenge the constitutional validity of Rules 5 and 7 of the Bihar Lady Extension Officer Cadre Rules, 2008. The impugned Rules 5 and 7 read as under:

(2.) RULE 5: Mode of recruitment; Age limit and other requisites etc.

(3.) THE parties will bear their own cost.