ANIL YADAV Vs. BIHAR AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In all these three writ petitions the petitioners who are working as drivers on contractual/temporary basis in the different offices and establishment of Bihar Agricultural University, Sabour (hereinafter referred to as the University) have sought to assail the Advertisement No. 3 of 2012 dated 02.05.2012 so far it relates to laying down of qualification for appointment on the post of driver in the University. Their challenge to the aforementioned advertisement is only confined to laying down of the requirement/possessing of both licence of L.M.V (Light Motor Vehicle) and H.M.V (Heavy Motor Vehicle).

(3.) In C.W.J.C No. 12248 of 2013, there are two petitioners namely, Anil Yadav and Nago Chauhan who have claimed that they are working on contractual basis for a very long period of time commencing from 1987 as is sought to be supported from the certificates enclosed by them vide Annexures-1, 2 and 4 in this writ application. According to them the University for the post of Driver had earlier prescribed the qualification of possessing only driving licence of L.M.V. In this regard they have stated that when the post of driver was advertised on 27.05.2006, only driving licence of L.M.V with one year experience was required and therefore, prescribing the qualification of driving licence of both L.M.V and H.M.V., in the impugned advertisement would directly and adversely affect them.