HARVANSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned counsel appearing on behalf of the respondent - Bihar State Power (Holding) Company Limited, Patna.

(2.) THE petitioners seek quashing of the Employment Notice No. 03 of 2013 issued by the Respondent -Bihar State Power (Holding) Company Limited, Patna(hereinafter referred to as the "Company") inviting applications from eligible candidates for appointment against the posts of Assistant Electrical Engineer and Assistant Engineer(Civil) in the services of the Company to the extent it contemplates that selection for the said post would be made on the basis of their valid score in GATE examination. The petitioners have also sought for a direction to the respondent - Company to either introduce a different mode of selection for consideration of the cases of the candidates for such appointment or to allow adequate time for the aspirants so as to enable them to clear the GATE examination.

(3.) CLAUSE 8 of the said advertisement lays down the Mode of selection which reads as thus: -