MANOJ KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kumar Kaushik, the learned Advocate for the petitioners and Mr. Satya Vrat, the learned AC to GP- 10 for the State.

(2.) The petitioners seek setting aside the order contained Memo No. 256, dtd. 23/1/2020, issued under the signature of the Joint Secretary, Department of Science and Technology, Govt. of Bihar, Patna, whereby their appointment as Assistant Professors in various subjects in several Governement Engineering Colleges has been declared to be in conflict with the Rules of Reservation and, therefore, their contractual appointment has been done away with.

(3.) As a sequel to the aforesaid prayer, the petitioners have prayed for extension of their service as Assistant Professors in different subjects in which they had been rendering their services from 2013.