LAL BAHADUR PRASAD Vs. BIHAR COLLEGE SERVICE COMMISSION

JUDGEMENT

(1.) IN this writ application the petitioner has challenged the validity of the action of respondents 2 and 3 in making appointment on the post of lecturer in Bokaro Mahila College ignoring the recommendation of the Bihar College Service Commission. The petitioner has also prayed for quashing the appointment of respondent Nos. 4, 5 and 6 on the post of lecturer in the said college.

(2.) THE facts of the case are not much in dispute. The college, namely, Bokaro Mahila College, Bokaro Steel City, Bokaro is an affiliated college of Binoba Bhave University and is governed by the Bihar State Universities Act and Statute. The State Government sanctioned five posts of lecturers in Geography in the said college. The Bihar College Service Commission (shortly the Commission) advertised two posts of lecturer in Geography in the year, 1988. The petitioner applied for the said post and was called for interview. After he was selected, a letter dated 19.7.1999 was issued by the Commission informing the petitioner that his name has been recommended for appointment on the post of lecturer in Geography in the said college. The Commission also took interview of other candidates for the remaining posts and sent recommendations to the Governing Body of the college. The petitioner was recommended by the Commission as first name on the third post and respondent No. 5 was second name against the third post. Respondent No. 6, wife of respondent No. 5 was recommended as second name on the fourth post. The petitioner has specifically alleged in the writ petition that the Governing Body of the College kept the matter pending and delayed the appointment and, as a matter of fact, respondent No. 3, the Principal of the college, demanded Rs. 60,000/ - from the petitioner for making his appointment. When the petitioner did not oblige respondent No. 3, she, with an ulterior purpose, appointed the second candidate on the second post of lecturer ignoring the case of the petitioner who ranked top in the list for appointment against the second post. It appears that Smt. Mad -humati Deonath, respondent No. 4 who was at serial No. 2, was appointed against second post although she could have been appointed against third post whereas her name stood at serial No. 1. Similarly, respondent No. 5 was appointed against third post although his name stands at serial No. 2 in the recommendation. Respondent No. 6 who is the wife of respondent No. 5 was also appointed against fourth post although her name stands at serial No. 2 against fourth post and serial No. 1 against fifth post. The petitioner has also contended that he belongs to backward class and as per the reservation rules the college was bound to follow the rule and in that view of the matter also the petitioner could not denied appointment.

(3.) 1999 (6) SCC 255.