LAKSHMI ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner, now a former Chairman of Bihar Public Service Commission, Patna (hereinafter referred to as "B.P.S.C."), has approached this Court under Article 226 of the Constitution of India by filing the present writ petition for the reliefs, delineated in paragraph-1 of the writ petition, which are reproduced hereinbelow:

(2.) in order to appreciate the points involved in the present writ petition and submissions advanced on behalf of the parties, it would be relevant to indicate certain material facts of the present case. Fortunately, factual matrix in the present case is not in much controversy.

(3.) Admittedly, on 30.6.1996 Combined Engineering Entrance Examination, 1996 (in short "C.E.E.E.") was conducted by the Department of Science and Technology, Government of Bihar, for selection of the eligible candidates for their admission in different Engineering Colleges in the State of Bihar, as also for nomination of the candidates for different Regional Engineering Colleges, outside the State of Bihar, to the extent of the quota fixed for the State. In the year 1996, the Petitioner was posted and working as the Principal of Regional Institute of Technology, Jamshedpur. The Petitioner, being the Principal of R.I.T., Jamshedpur, was made Incharge of first Coding team for the said Examination. On completion of evaluation works, result of the successful candidates was published on 2.8.1996.