RAM MANOHAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) In each of the two writ petitions the prayer is common and a challenge is made to the amendment in the Bihar Polytechnic Education Service Rules, 2014 (hereinafter referred to as 'the Rules') notified through notification No. 06/2014 vide Memo No. 889 dated 10.4.2017, whereby Table-2 of Appendix-I of 'the Rules' has been substituted to waive of the requirement of a written test for the purpose of evaluation of work knowledge and teaching skill and which has given way to evaluation on the basis of percentile obtained by a candidate in the Graduate Aptitude Test in Engineering Examination (hereinafter referred to as 'the GATE'). Consequentially the petitioners have also questioned the advertisement dated 7.3.2019 and 8.3.2019, copies of which are placed on record at Annexures 5 series, together with Corrigendum at Annexure 9 dated 11.3.2019.

(2.) For the sake of ready reference and to demonstrate the commonness in the relief prayed that we reproduce the prayer so made in paragraph 1 of the respective writ petitions which runs under:

(3.) It is because of the identical nature of the reliefs prayed as well as commonness of the issue raised that these two writ petitions have been heard analogous and with consent of the parties are being disposed of by this common judgment at the stage of admission.