Ravi Kant Bharti vs The State of Bihar and Another

Hon''ble R.M. Doshit, Chief Justice

This petition under Article 226 of the Constitution is fifed by one Ravi Kant Bharti to challenge the public advertisement published by the Bihar Public Service Commission on 14th February, 2012 in respect of recruitment to Bihar Civil Service (Judicial Branch) in so far as it prescribes the minimum age of 22 years as on 1st August, 2011. Learned Advocate Mr. Anil Kumar Dwivedi has appeared for the petitioner. He has submitted that the petitioner has obtained B.A. L.L.B. degree from Chanakya National Law University in 2010. However, he did not attain the age of 22 years as on 1st August, 2011. The petitioner has thus been non-suited for appointment to Bihar Civil Service (Judicial Branch). He has submitted that the prescription of minimum age shall be advanced to 22 years as on 1st August, 2012 so that the petitioner becomes eligible to compete in the selection process pursuant to the impugned advertisement.

We may first note that the petition does not reveal that the petitioner is a law graduate and but for the age, he is eligible for appointment to Bihar Civil Service (Judicial Branch).

We have noticed that the prescription of eligibility is in consonance with the Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955; particularly Rule 6 thereof. Petition is devoid of any merit. The petition is accordingly dismissed in limine.