PIUSH KUMAR TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Bihar Education Project Council.

(2.) The sole grievance of the petitioner is against the violation by the respondent Bihar Education Council of the terms of advertisement dated 2.6.2008 (Annexure-1), by which the respondents are calling the candidates for interview without holding any written examination.

(3.) The short facts of the case are that the respondent authorities issued an advertisement dated 2.6.2008 advertising among others the posts of Account Assistant-cum- Data Entry Operator (District Level Office and Block Resource Centre). Twenty Five such posts were advertised and they were to be filled up on contractual basis on lump sum monthly payment and the qualification was fixed as Commerce Graduate having 55% marks with a Computer Diploma of six months and further experienced candidates were to be given priority. It was further provided in condition No.3 of the advertisement that the candidates would be selected on the basis of written examination/interview (wherever required) and on the basis of qualification by the Selection Committee. The petitioner, who was working as Account Assistant-cum-Data Entry Operator on daily wages basis under the Bihar Education Project Council at Gaya having the requisite qualification and experience, applied for the same. Although, according to the petitioner, there were a large number of applicants but no written examination was held and the petitioner was not called for interview.