APURVA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following relief:

(2.) Pursuant to the advertisement for the post of Assistant Engineer (Civil), the last date prescribed for submission of application is 12/4/2017. Undisputedly, petitioner was not fulfilling the prescribed education qualification of either Degree or Diploma as on 12/4/2017.

(3.) Learned counsel for the petitioner submitted that as on 12/4/2017, petitioner had completed three years course and it is to be equivalent to the Diploma in engineering, the same cannot be appreciated, since Court cannot re-legislate statute. Apex Court in the case of Madras Bar Association vs. Union of India and Others WP (Civil) No. 502 of 2021, It is held that Court should not re-write statute. In the light of these circumstances, petitioner has not made out a case. Accordingly, writ petition stands dismissed.