ARUN Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) The petitioner, a member of the State Engineering Service, has preferred this writ petition against a decision of State of Bihar, circulated, vide Resolution contained in memo No. Ka-2178 dated 21st April, 2001 issued from its Personnel and Administrative Reforms Department, whereby and whereunder, the Government of Bihar in purported exercise of powers under Regulation 4(iii) of the I.A.S. Appointment by Selection Regulation. 1997 framed under Sub-rule (2) of Rule 8 of I.A.S. (Recruitment) Rules. 1954 made a declaration by which the posts belonging to Non State Civil Services and Cadre of the State other than the Bihar Forest Service, Bihar Police Service and Bihar Administrative Service in the pay scale of Rs. 10.000 and Rs. 15,200.00 and higher scale of pay will be eligible to be considered for appointment as I.A.S.

(2.) As the case can be disposed of on short point, it is not necessary to discuss all the facts and the question, as raised by the petitioner in the present case.

(3.) Admittedly, the petitioner was a member of the Bihar Engineering Service Class I prior to the reorganisation of the State. He is posted as Executive Engineer in the Advance Planning Division of Road Construction Department. Ranchi since Oct., 2000.