STATE UNEMPLOYED (+2 Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these cases relate to appointment to the post of Laboratory Technicians in different Hospitals and Medical Colleges in the State of Bihar in pursuance of an advertisement issued in different newspapers on 25th May, 1997. For the said reason, they were heard together and are being disposed of by this common judgment.

(2.) IT is not necessary to discuss all the facts, except the relevant one, as I am going to dispose of the writ petitions in terms with the agreement reached between the parties.

(3.) IN the counter affidavit filed on behalf of the Respondents State, they have made much stress on the basic qualification of petitioners. According to the Respondents '+2 course', as passed by the petitioners cannot be treated to be equivalent to I.Sc. course or 10+2 Science, as granted by the recognised Universities and/or Boards, including C.B.S.E, and/or I.C.S.E. The petitioners have passed Vocational + 2 course' with one paper of science, whereas to obtain I.Sc. certificate or 10+2 Science certificate from aforesaid Boards, the persons require to pass at least three Science subjects.