DILIP KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Navjot Yeshu, the learned Advocate for the petitioner, Mr. Sanjay Pandey, the learned counsel for the Bihar Public Service Commission and Ms. Rekha Prasad, the learned counsel for the Tilka Manjhi Bhagalpur University. The State is represented by Ram Vinay Prasad, learned AC to GA-12.

(2.) This writ petition has been filed for a direction to the respondent authorities, especially the Bihar Public Service Commission (in short the B.P.S.C.), to treat the degree of the petitioner in Labour and Social Welfare (L.S.W.) to be equivalent to Industrial Relations and Personnel Management (I.R.P.M.).

(3.) The learned counsel for the petitioner has submitted that pursuant to an advertisement issued in the year 2014 requiring applications to be filed for filing up the vacancies for the post of Assistant Professors, the petitioner had applied against Advertisement No. 63 of 2014 in the subject "Industrial Relations and Personnel Management".