MAHESHWAR SHARMA & ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Alok, learned counsel for the petitioners, Mr. Prabhat Ranjan, A.C. to G.P.6 for the State and Mr. Sanjay Pandey, learned counsel for the B.P.S.C.

(2.) The petitioners pray for a direction to the respondents to consider their cases for promotion to the post of Assistant Engineer under the 10% quota earmarked for those Junior Engineers with the prescribed experience and possessed with A.M.I.E (Associate Members of the Institution of Engineers, India) qualification or equivalent examination in accordance with the resolution of the State Government bearing Memo No.5008(S) dated 22.7.1998.

(3.) The petitioners herein are Junior Engineers and have acquired their qualification from Karnataka State Open University, Mysore. Mr. Alok drawing the case at parity with some of the Junior Engineers who acquired such qualification from the Institute of Civil Engineers (India), Ludhiyana has submitted that on non- consideration of the case of these Engineers for similar promotion, they came before this Court in C.W.J.C.No.16304 of 2016 (Sameer Kumar Singh v. State of Bihar) and vide judgment and order passed on 09.11.2016 , copy of which has been enclosed at Annexure-17, the writ petition was disposed of with direction to the respondent State to decide as a matter of policy whether they were willing to grant the same status to the Junior Engineers with regard to the diploma/degree which they had obtained from the Institution of Civil Engineers (India), Ludhiyana.