ASEEM KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) By notification, dtd. 5/6/2018, the petitioner was appointed provisionally as the Principal, Polytechnic College, with effect from 2/7/2015 on the pay scale of Rs.37,400.00 67,000/- plus A.G.P. Rs.10,000.00 and special allowance of Rs.2,000.00 (Level 14), issued by the Department of Science and Technology, Government of Bihar, Patna.

(2.) The grievance of the petitioner is that the petitioner has been declared ineligible candidate by the Bihar Public Service Commission in the selection process, conducted by it for the post of Principal of Engineering Colleges, which was advertised, vide Advertisement No. 15 of 2020, dtd. 6/8/2020.

(3.) The main contention of the petitioner is that the petitioner has erroneously been denied appointment and his candidature has wrongfully been rejected despite the fact that the petitioner was having adequate experience of more than three years in the requisite pay scale of Principal, i.e. equivalent to the Professor with effect from 2/7/2015.