SUNITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) Undisputedly, the petitioners were initially appointed on contract basis to the post of Ayush Medical Officers. Pursuant to the rules called The Bihar District Ayush Medical/State Ayush Medical Service (Appointment on Regular/Contract Basis and Service Conditions) (Amendment) Rules, 2017 notified on 20/11/2017 is being operated for the purpose of filling up Ayush Medical Officers on permanent basis. Petitioners are candidates for the recruitment to the post of Ayush Medical Officer with a qualification of GAMS. Prior to 20/11/2017, one of the qualification prescribed for the post of Ayush Medical Officer is GAMS. Thus, petitioners were appointed on contract basis. For the purpose of regular recruitment as in Advertisement No.4/2020 to 9/2020, the existing rules of recruitment to the post of Ayush Medical Officer is notification dtd. 20/11/2017 in which GAMS is not one of the prescribed qualification as the earlier Rule, 2010 has been substituted vide Rule 2 which reads as under: