SHAKTI KISHORE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal assails an interim order dated 14th February, 2019 in C.W.J.C. No. 2434 of 2019, which is to the following effect:

(2.) The relief claimed in the writ petition is by a group of petitioners of Bihar State Health Service who have questioned the age bar placed by the respondent-State for appointment on the post of Assistant Professor, which is a teaching post in various Medical Colleges throughout the State of Bihar.

(3.) At this stage, we may only refer to the fact that the post of Assistant Professors which are meant to be filled up on permanent basis remains a mirage in the State of Bihar and appointments are being continued on contract basis. This has been noticed in detail in the judgment of a learned Single Judge in the case of Dr. Sudhir Kumar and Ors. Vs. State of Bihar through Principal Secretary, Department of Health and Ors., reported in 2018 (2) PLJR 609 about which we will make a reference a little later.