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Judgment
Heard learned counsel for the petitioners; State, University Grants Commission; Patna University; B.R.A. Bihar University; T.M. Bhagalpur
University; J. P. University; K.S.D. Sanskrit University; L.N. Mithila University; Magadh University; Veer Kunwar Singh University and B.N.
Mandal University.
The matters related to the question of equivalence of Masters in Political Science and Masters in Public Administration.
On the prevision occasions, the Court required the authorities to take a comprehensive stand and reconsider the matter. In light of the orders of the
Court, the State had constituted a Committee to go into the issue of equivalence of subjects of Political Science and Public Administration and also
taking into account the public notice issued by the University Grants Commission dated 4th July, 2018.
3rd supplementary counter affidavit has been filed on behalf of respondents no. 4 and 5 bringing on record the proceeding of the Expert Committee
meeting held on 17.09.2018. The Committee consisted of the Vice Chancellor of the Patna University as Chairman; Head of the Department of
Political Science, Patna University as subject expert; Dr. Randhir Singh, the ex-Head of the Department of Public Administration, A. N. Singh
College, Patna and the Director Higher Education as member Secretary of the Committee.
From the records it transpires that matter has been considered and discussed in detail considering the various facets of the academic curriculum in
Political Science and Public Administration. The recommendation of the Committee is that only such eligible candidates who had Political Science at
Post Graduate Level as a subject be recruited as Political Science Teachers in the Universities of Bihar.
Thus, in effect, the Masters degree in Public Administration has not been found to be good enough for recruitment to the post of Political Science
Teachers in the Universities of Bihar.
Without going into the merits of the matter, since the Expert Body, which is competent to consider such matter, has deliberated the issue in detail
and has given a finding, the Court finds no occasion to interfere in the matter.
Accordingly, the writ petitions stand dismissed.
However, the same shall not preclude the petitioners from pursuing the matter before the appropriate authorities, in accordance with law, if they so
desire.
It goes without saying that with the dismissal of the writ petitions, the interim order dated 31.07.2018 also stands vacated.