SUSHMA KUMARI SHRIVASTAVA Vs. STATE OF BIHAR, PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) PETITIONERS intend to offer their candidature for appointment to the post of Librarian but because of the fact that they have crossed the upper age limit, their prayer is that no upper age limit be fixed for appointment to the post of Librarian.

(2.) THE State Government in exercise of its power conferred under Article 243G of the Constitution of India and Sections 73 and 146 of the Bihar Panchayat Raj Act, 2006 framed Bihar Zila Parishad - Madhyamik Awam Uchchttar Madhyamik Shikshak (Niyojan Awam Seva Shart) Niyamawali, 2006.

(3.) THUS , the aforesaid rule does not prescribe any age limit for appointment of teachers in the trained category in first and second phases of appointment.