DR. SANGEETA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner has approached this Court under Constitutional Writ Jurisdiction for the following relief: -

(2.) Facts of the case which led the Petitioner to approach this Court is very short. Pursuant to Advertisement No. 20/2017, dated 24th of April, 2017, issued by the Bihar Public Service Commission (hereinafter referred to as "BPSC" for short), the petitioner submitted her candidature to the post of Assistant Professor in Medical College of the State of Bihar in Obstetrics and Gynecology.

(3.) As per advertisement notice, educational qualification / experience for the said post was as follows: -