SHAILENDRA KUMAR BIBHUTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE advertisement No. 8 of 2001 for filling the post of Lecturer in Government Ayurvedic Medical College was issued. According to the said advertisement seven posts were to be filled ip the curriculum of Anatomy. Two posts were reserved for Scheduled Caste, one post for Scheduled Tribe, one for Extreme Backward Class, one for Backward Class and two were kept open for general category. In response to the advertisement the petitioners, both of whom belong to Backward Class submitted their candidature. In stead of declaring the results the Bihar Public Service Commission issued yet another advertisement contained in Annexure -14 inviting candidature of the competent persons for the very same post. The same reservations was also shown in the said advertisement.

(3.) LEARNED counsel for the respondents submits that as against the seven posts only two candidates submitted their candidature, the Public Service Commission thought that it would be in the fitness of the things that the posts are readvertised and the candidates are again called for. It is submitted by the counsel for the respondents that the action of the Commission is bonafide and as the petitioners have again applied this Court should not interfere in the matter.