NUTAN KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Advocate General appearing on the respondents.

(2.) THE dispute is very limited in the present writ application. The two petitioners were applicant for appointment to the post of Assistant Programme Officer in terms of an advertisement issued in the Employment News dated 11 -17 February, 2006. Petitioners were called for counselling based on their application and declaration of experience but when it came down to final appointment the same was not offered to them. This according to the petitioners is in conflict with the terms and conditions of the advertisement.

(3.) THE post code of which the petitioners are aspirants is P -06. It lays down that the minimum qualification shall be bachelors degree with 50% marks and having minimum five years experience in the field of primary and adult education. This experience has been further explained in later part of the advertisement. Petitioners ' case is that they are graduate and they have five years of experience but this experience is prior to acquisition of their bachelors degree. In that view of the matter, they are very much eligible to be appointed.