BANITA MOHANTY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case has been taken up today for consideration through Video Conferencing.

(2.) Heard learned counsel for the petitioners and the learned counsel for the respondents.

(3.) The Bihar Technical Service Commission has issued Advertisement No 8 of 2022 for appointment of Principals (Lateral Entry) in Nursing Training Schools/Institutions under the Health Department, Government of Bihar. The petitioners have assailed the advertisement. The petitioners are working tutors for the last about one year. It is submitted on behalf of the petitioners that Clause 3 of the Advertisement is contrary to the mandate of the Rules under which the selection is being made.