VINEETA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) On the requisition made by the Department of Science and Technology, Government of Bihar, Bihar Public Service Commission issued advertisement for filling up the posts of Lecturers etc. in various streams for the State Engineering Colleges and Polytechnics. We are concerned with regard to the claim of the petitioner for appointment on the post of Lecturer in Information Technology either in a Government Polytechnic or an Engineering College. The advertisement has been annexed by the petitioner as Annexure-9. The requirements in terms of educational qualification etc. has been laid down as Graduate in Information Technology with 1st Division as well' as Post-Graduate in Information Technology, again with 1st Division.

(2.) Petitioner filled up her application before the Bihar Public Service Commission (hereinafter to be referred to as "B.P.S.C") on 20th March, 2009. In the application form which has been annexed as Annexure-C series she has herself declared that she was a Bachelor of Engineering (B.E.) in the Computer Science with 1st Division and was pursuing her Master of Technology in 4th Semester for Batch of the year 2008-2010. The last date for filling of application as per the advertisement was 6.4.2009.

(3.) Petitioner was issued Admit Card. by the B.P.S.C. but subsequently she was communicated that she was not eligible for consideration for appointment on the posts in question as she did not have the requisite educational qualification. Annexures-1 & 2 are the orders in this regard which is being assailed in the present writ application.