MD. SHAHANSHAH ALAM Vs. BIHAR TECHNICAL SERVICE COMMISSION

JUDGEMENT

(1.) This matter has been taken up for hearing online because of Covid-19 pandemic restrictions.

(2.) The Bihar Technical Service Commission (in short Commission) issued an advertisement bearing no. 01/2019 inviting applications from the desirous candidates possessing diploma or equivalent qualification in engineering from recognized and accredited institutions, for the post of Junior Engineers in different fields including Civil and Mechanical. The petitioners are applicants in response to the said advertisement. It is their case that petitioners, except petitioner no. 21, had been appointed as Junior Engineer (Civil) on contract basis whereas petitioner no. 29 was working as Junior Engineer (Mechanical) under different departments of the State Government.

(3.) Clause 4 of the advertisement prescribes that the selection of the candidates shall be made on the basis of:-