LAWS(PAT)-2024-4-74

EENA BAHAN Vs. STATE OF BIHAR

Decided On April 30, 2024
Eena Bahan Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. Kumar Kaushik, learned counsel for the petitioner, Mr. P.K. Shahi, learned senior counsel assisted by Mr. Vikash Kumar, learned Advocate, for the Bihar Public Service Commission, Mr. Harsh Singh, learned counsel for the respondent nos.8 to 12 and Mr. Kameshwar Prasad Gupta, learned counsel for the State.

(2.) By the present writ application, the petitioner seeks the following reliefs:

(3.) The Bihar Public Service Commission (hereinafter in short referred to as the 'Commission') issued an advertisement, bearing number 63/2020, on 24/9/2020, inviting online applications from eligible candidates for appointment to the 59 vacant posts of Assistant Professor in the subject of Physics in various Government Engineering Colleges in the State of Bihar. The petitioner, who belongs to WBC category, finding herself eligible for the said post, applied for the same.