DR. (MAJOR) MEETA SAHAI, WIFE OF DR. PRANAVA DUTTA VERMA, R/O 404, RAMLOK APARTMENT, MAIN ROAD KANKARBAGH, P.O. Vs. THE STATE OF BIHAR THROUGH CHIEF SECRETARY, PATNA, SECRETARIAT, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 22nd of Aug., 2016 in C.W.J.C. No. 7323 of 2015, whereby the writ application filed by the appellant claiming benefit of experience having worked in an Army Hospital was declined.

(3.) An advertisement was published by Bihar Public Service Commission on 18th of July, 2014 inviting applications for filling up the 2301 posts of Medical Officers. In Clause 5(iii) of the Advertisement (Annexure-2) pertaining to selection procedure, it was mentioned that a candidate who has an experience in a Government hospital will be granted total 25 marks i.e. 5 marks for each completed year. It was also specified that for the said purpose, experience in the Government hospital of the Bihar Government shall only be taken into account.