SONI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN all these writ applications, a common question arises as to whether Intermediate Vocational Course as conducted by the Bihar Intermediate Education Council or its equivalent is equivalent to I Sc/I A/1 Com. The petitioners were either excluded from selection on the ground of non -equivalence or not finally selected on that ground or having been selected were dismissed on that ground.

(2.) PARTIES have been heard and with their consent, all these writ applications are being disposed of at the stage of admission itself as in view of this Court, the controversy does not survive.

(3.) THE petitioners submit that the Bihar Intermediate Education Council, way back in 1996 itself, clarified that Intermediate Vocational Course which was a 10+2 Course was equivalent to I Sc/I A/I Com which are also a 10+2 Course. This was already there when the Rules were framed and the Rules did not provide for any exceptions or exclusion of this Course. In support of the contention, the petitioners have relied on the judgment of this Court in Ranjeet Kumar v. The State of Bihar since reported in : 2007 (3) PLJR 746 and the judgment in review application against the said judgment being judgment dated 30 April, 2008 passed in Civil Review No 146 of 2007 as also on the judgment dated 19.02.2008 in the case of Prakash Kumar and Ors. being CWJC No. 4878 of 2007 alongwith analogous cases.