Satyendra Kumar Singh vs State Of Bihar

Heard learned counsel for the respective parties through virtual court proceedings.

In the instant petition, petitioners have prayed for the following relief/reliefs:

“(i) Issuance of a direction, order or writ, including writ in the nature of mandamus commanding the concern respondent authorities under the Health Department of the State Government as well as Bihar Technical Service Commission, Patna (hereinafter referred to as “The Commission”) to take steps towards extending the benefits of relaxation in the upper age limit prescribed for consideration of cases of candidates for appointment against the posts of Ayush Medical Officer pursuant to advertisement nos. 4/2020 Ayurvedic Medical Officer, advertisement No. 5 Ayush Physician (Ayurvedic), advertisement No. 6 Homeopathic Medical Officer, advertisement No. 7 Ayush Physician Homeopathic, advertisement No. 8 Unani Medical Officer and advertisement No. 9 Ayush Physician Unani issued the Commission in accordance with the decision of the State Government as contained under letter dated 23.01.2006 bearing letter No. 212 issued by the concerned authorities under the Personnel and Administrative Reforms Department of the Sate Government.

(ii) Issuance of a direction, order or writ, including writ in the nature of mandamus commanding the concerned respondent authorities under the Commission to refrain from action in furtherance of advertisement nos. 4 to 9 till the time appropriate provisions are made under the said advertisements for extending the benefits of relaxation in the matter of maximum age prescribed for appointment against aforesaid post of the Health Department of the State Government in compliance of the decision of the Government as contained under the aforesaid letter dated 23.01.2006 bearing letter No. 212 issued by the concerned authorities under the erstwhile Personal and Administrative Reforms Department of the State Government (now renamed as “The General Administration Department”).

(iii) Issuance of a declaration holding that the petitioners and other similarly situated persons who despite having crosses the maximum age limit prescribed under the aforesaid advertisement are entitled for being extended the benefits of relaxation in view of the fact that the last advertisement for consideration cases of candidates for appointment against the posts of Ayush Medical Officer was published in year 1996 and ever since then no steps have been taken by the concerned authorities towards making appointment against the said posts.

(iv) Issuance of an ad-interim direction upon the concerned authorities under the Commission to refrain from acting in furtherance of the advertisement nos. 4 to 9 and or in the alternative allow the present petitioners to provisionally submit their advertisement forms pursuant to the said advertisement for consideration of their cases for appointment against the aforesaid posts of subject to the outcome of the present writ application.

(v) Any other relief/reliefs that the petitioners may be found to be entitled to in the facts and circumstances of the present case.”

Learned counsel for the respondent – Commission fairly submitted that the present matter is identical to that of C.W.J.C. No. 8997 of 2020 decided on 13.04.2022. It is further submitted that the present petition may be disposed off in terms of the aforesaid order.

Accordingly, present petition stands disposed off in terms of order passed in C.W.J.C No. 8997 of 2020. Whatever direction given in the aforesaid order is applicable to the petitioners in the present case.