DR. ASHUTOSH KUMAR BHARTI, SON OF LATE MAHABIR PANDIT, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVT. OF BIHAR, 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 27th of Jan., 2016 in C.W.J.C. No. 19043 of 2015 whereby, the writ application filed by the appellants was dismissed.

(3.) The appellants seek appointment to the post of Assistant Professor in the subject of English in a Constituent College. The appellants are holder of Ph.D. degree prior to the notification of University Grants Commission (Minimum Standard and Procedure for Award of Ph.D. Degree) Regulations, 2009 published on 11th of July, 2009. The appellants obtained Ph.D. degree on or before 10th of July, 2009.