INDIWAR KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner herein has filed this application under Articles 226 and 227 of the Constitution of India by way of public interest litigation to direct the respondents to hold interview for selection of Lecturers for Plus Two System (Intermediate Standard) as promised in the advertisement in accordance with the advertisement published in local newspaper of Patna on 26-1-1991.

(2.) IT is an admitted fact that an advertisement as mentioned above was published for he appointment of Lecturers in Government High Schools for plus Two System for the subjects mentioned in the advertisement. The grievance of the petitioner is that though the advertisement was published and in respondent that thousands of candidates applied by spending not less than Rs. 120/- each, the respondents have not taken steps to conduct interviews for selecting the candidates. IT is again an admitted fact that it is the second respondent who has published the advertisement in question calling for the applications.

(3.) THIS writ petition is ordered accordingly and the respondent is directed to pay the costs of this writ petition to the petitioner. Counsel's fee Rs. 1,000/-.