YUSHVIR RAJ Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) In the present case, the petitioners are challenging the notification and the process of selection to the post of Technical Assistant and made a prayer for quashing the notice dated 03.08.2018, published by the Panchayati Raj Department, whereby only Diploma in Civil Engineering candidates have been allowed to participate in the selection process for the post of Technical Assistant. Further made a prayer that the authority should be directed to allow the degree-holders in Civil Engineering to participate in the selection process for the post of Technical Assistant pursuant to the notice dated 03.08.2018 published by the Panchayati Raj Department.

(3.) By amendment petition being Interlocutory Application No. 7839 of 2018, prayer has been made to set aside Clause-5(ii) of the advertisement dated 03.08.2018, whereby it has been provided that merit list would be prepared on the basis of marks obtained in Diploma, in Civil Engineering and further 40% seats have been reserved for such candidates, who have obtained the Diploma in Civil Engineering from the Government Polytechnic Institution of Bihar.