VIKASH KUMAR RAJU Vs. STATE OF BIHAR

JUDGEMENT

(1.) A Note-4 to Clause 5 of the Advertisement No. 14/2020 issued by the Bihar Public Service Commission inviting applications from eligible candidates for appointment against the posts of Lecturers (Electrical Engineering) in Government Polytechnics/Government Women Polytechnics within the State of Bihar has been put to challenge in the present writ application as, according to the petitioners, the prescription in Note-4 is contrary to the provisions contained under Bihar Polytechnic Education Service Rules, 2020. The said note prescribes that the candidates for interview shall be shortlisted on the basis of written test.

(2.) An identical Note-4 of paragraph-5 of Advertisements No. 51/2020, 52/2020 and 54/2020 issued by the Bihar Public Service Commission for appointment of Assistant Professors in Government Engineering Colleges was under challenge in C.W.J.C. No. 7963 of 2021 (Manoj Kumar Singh and Others vs. The State of Bihar and Others) on the identical ground of the same being violation of similar provision under the extant Bihar Engineering Education Service Rules, 2020.

(3.) The said C.W.J.C. No. 7963 of 2021 has been dismissed by a judgment and order delivered by the Court today.