KRISHNA MOHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the Parties.

(2.) The petitioner by way of this writ petition has prayed to issue a mandamus to the respondents to adhere to Clause 5.5 of the Advertisement dtd. 21/9/2020 while filling up the vacancies on the post of Assistant Professors of various subjects and restrain the respondents from implementing subsequent changes in the educational qualification by way of resolution dtd. 14/7/2021 and quashed the resolution dtd. 14/7/2021 and also set aside the Memorandum dtd. 22/7/2021 issued by the Secretary, Bihar State University Service Commission, Patna and also set aside all the consequential action of the Commission.

(3.) Learned counsel for the petitioners has submitted that the petitioners are candidates, who have applied for the post of Assistant Professor as Advertised by the Bihar State University Service Commission (hereinafter referred to as the University Commission) dtd. 21/9/2020. The qualifications prescribed under the Advertisement is that a candidate must possess 55% marks at Post-Graduate level in the subject concerned and they must have passed NET/BET/P.hd.