BIPIN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the writ petitions having been grounded on the same facts and for a common cause were heard together and are being disposed of by this order at the stage of admission itself.

(2.) PRAYER of the petitioners is for a writ of mandamus commanding the respondents to make a provision in the advertisement No.195/96 for preference/weightage to the candidates who have aiready done apprenticeship training apart from other requisite qualifications for appointment to the post of Junior Engineer (Civil).

(3.) LEARNED counsel appearing for the petitioners contended that after obtaining diploma in Civil Engineers petitioners also got practical training before a Board Eastern Region, Calcutta on the basis of a recommendation made by the Principal, Government Polytechnic, but no weightage or preference has been prescribed for them in the advertisement, ignoring the directives of the Supreme Court to grant such candidates preference over the direct recruits. It was further contended that as would appear from Annexure 8, that having regard to the judgment of the Supreme Court, the U.P.Government issued a notification on 12.9.1996 for granting preference to the trained candidates in the matter of appointment to the post of Junior Engineer. But no provision has yet been given by the State of Bihar.