BIPIN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners have approached this Court for a direction to the respondents-authorities to amend/delete the condition of examination imposed in selection of Junior Engineer (Civil) in Advertisement No. 1006 published in daily news paper dated 26.5.2006, as contained in Annexure-4 and further to advertise the selection of Junior Engineers in accordance with the rules and norms for apprenticeship trainees as laid down in the order of the Supreme Court and this Court and also to set aside the said advertisement to the extent of the requirement of holding of examination for those, who have received apprenticeship training.

(2.) THE petitioners claim to be Apprenticeship trainees a though no details regarding the institutions from which they had received the said training any other details in that regard are mentioned anywhere in the writ petition. Earlier, both the petitioners had filed C.W.J.C. No. 10477 of 1998 which was dismissed by order dated 16.9.1999 with a direction to the State Government to frame a rule or issue necessary instructions so that in the of appointment to the post of Junior Engineer (Civil) the directive of the apex court in the case of U.P. Road Transport Corporation and Anr. v. U.P. Parivahan Nigam Shishukhs Berozgar Sangh and Ors. be strictly adhered to.

(3.) ON the basis of the aforesaid directions of the apex court in that case, learned Counsel for the petitioners submits that the Rules, which have been framed in this regard are not in accordance with the directions issued by the apex court in the said judgment and thus in view of the said direction they are entitled to be exempted from appearing in the said examination.