ANIL KUMAR SINGH, S/O Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT AND HOUSING, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present petition is to Rule 5(2) of the Bihar City Manager Cadre (Appointment and Service Condition) Rules, 2014 whereby, in the event any vacant post remains, the same is contemplated to be filled up either by deputation or on contract basis.

(3.) The grievance of the petitioners is that the State Government in its executive power has taken a decision on 19th of April, 2008 for appointment of City Managers in every Urban Local Bodies. It is thereafter, a circular was issued on 3rd of May, 2008. In pursuance of such decision, 124 posts of City Managers were created. An advertisement was issued on 18th of Sept., 2009 inviting applications for appointment to the post of 124 City Managers in the urban local bodies. A written test was to be conducted on 20th of Dec., 2009 followed by interview. Thereafter, the petitioners claim to be appointed as City Managers on contract for a period of one year, which contract is being renewed from time to time.