NISHANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) In the instant petition, petitioners have prayed for the following relief/reliefs:

(3.) The petitioners intend to participate in the process of selection and appointment to the post of Motor Vehicle Inspector pursuant to the advertisement issued by the respondent-Commission. The petitioners are qualified bachelor of Technical Engineering degree. In terms of cadre and recruitment Rule of the aforesaid post petitioners are ineligible as they do not possess minimum eligibility qualification and they possess higher qualification and they were seeking the Rule to be clarified that in the absence of prescribed qualification this court must read the Engineer graduates are eligible. The eligibility criteria for direct recruitment in the cadre of Motor Vehicle Inspector as on the date of advertisement is as under: