Weightage for contractual service requires proof of appointment under prescribed government resolutions.

The petitioners sought weightage for their contractual work experience in the recruitment for 212 Fishery Development Officer posts under Advertisement No. 3 of 2021.

They relied on clause 3(ii) of the advertisement and BTSC’s counselling guidelines, and also sought a stay of the selection process.

At the hearing, petitioners’ counsel submitted that the issue had already been decided in Surya Narayan Bharti v. State of Bihar & Ors., CWJC No. 951 of 2022, decided 25 August 2026, and asked the Court to dispose of this case accordingly.

1. Whether the petitioners were entitled to weightage for contractual work experience under Advertisement No. 3 of 2021.

2. Whether the writ petition should be decided in accordance with the ruling in Surya Narayan Bharti.

Clause 3(ii) of Advertisement No. 3 of 2021 provided for experience weightage for specified contractual work in the agriculture and fisheries sector.

Clauses 4 and 5 of the Bihar General Administration Department Resolution, Memo No. 1003 dated 22 January 2021, provide for weightage of up to five marks per year, subject to a maximum of 25, for satisfactory contractual service, and make the benefit available only to duly appointed contractual employees.

The resolution sets conditions for valid contractual engagement, including a sanctioned and advertised post, requisite qualification, selection through a committee and process, appointment by the competent authority, and compliance with reservation requirements.

In Surya Narayan Bharti, the Court held that the claimed contractual appointment had not been shown to comply with the relevant GAD resolutions and therefore denied weightage.

The Court treated Surya Narayan Bharti as having already decided the issue raised in the petition and found the present case covered by that ruling.

It therefore disposed of the petition in the light of that decision, without separately setting out an assessment of the petitioners’ individual appointments or service records.

I.A. No. 1 of 2022 was disposed of as infructuous.