POONAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners, 17 in number, claim that they have been working as Nurse Grade A on contractual basis under Health Department, Government of Bihar. They have a grievance against the stipulation in Clause 2(iv) of the Advertisement No. 2 of 2019 dated 19.07.2019 issued under the signature of the Deputy Secretary, Bihar Technical Service Commission, Patna, whereby relaxation of only five years in maximum age limit prescribed for selection and appointment of Nurse Grade A in Government Hospitals/Health Care Centres for Nurses working on contract basis has been provided. According to the petitioners, the said age relaxation of five years is substantially less than that were earlier prescribed in the advertisements issued in 2014 and 2015.

(2.) In the advertisement issued in 2014, age relaxation of 15 years was allowed to the candidates working on contractual basis and same age relaxation was provided in subsequent advertisement issued in 2015 for appointment against the said posts of Nurse Grade A, for such Nurses, who had been working on contractual basis.

(3.) It is their own case of the petitioners that taking advantage of age relaxation, as allowed in the advertisements issued in the year 2014 and 2015, they had participated in the process of selection earlier. They have a grievance that if age relaxation of 15 years could be given for Nurses working on contractual basis in the advertisement of 2014 and 2015, a consistency ought to have been maintained in the present advertisement issued in 2019 also and granting only five years of age relaxation this time is arbitrary, illegal and irrational.