SATYENDRA KUMAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for respective parties.

(2.) In the instant petition, petitioner has prayed for the following reliefs:-

(3.) Petitioner has assailed the selection and appointment of sixth respondent to the post of Professor Panchkarma (contractual). Pursuant to the Advertisement No. 01 of 2019 dtd. 22/10/2019. Petitioner and sixth respondent were candidates for the post of Professor Panchkarma. The qualification prescribed for the post is degree with five years experience in the concerned subject. The petitioner possessed the P.hd. degree of Kaya Chikitsa and he has obtained such degree in the year 2006. Sixth respondent is stated to have secured post-graduate in Panchkarma after 6/10/10.2010, the date on which the qualification of Kaya Chikitsa was re-classified. The petitioner has secured 33 marks and sixth respondent has secured 30 marks. The petitioner has been denied selection and appointment on the score that he did not have five years teaching experience in the concerned subject namely Panchkarma.