NILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the A.I.C.T.E., for Magadh University and learned counsel for the State.

(2.) The State Government published an advertisement on 18.9.2009 inviting applications for the post of City Manager. The minimum educational qualification prescribed for M.B.A. was 'P.G.' degree/diploma in Public Administration or 'P.G.' degree in Town Management/Planning and Development from a recognized institution/university.

(3.) The petitioners are diploma holders in course of Master of Human Resources Management earlier described as Personnal Management and Industrial Relations. The course is stated to be approved by A.I.C.T.E. and the L.N. Mishra Institute (herein after called the Institute) from where the petitioners have completed their course is also recognized.