- (1.)Feeling aggrieved by judgment and order dated 20th February 1998 made by the learned Single Judge in CWJC No.4211 of 1997 the petitioners have preferred this Appeal under Clause 10 of the Letters Patent.
(2.)The matter at issue is that of 1987 recruitment process. Pursuant to 1987 recruitment process conducted by the Bihar State Subordinate Services Selection Board (hereinafter referred to as "the Selection Board?) the appellants came to be appointed as Routine Clerk under the District Collectorates of Nawada, Samastipur and Aurangabad. Since their appointment the Selection Board came to be dissolved and the Bihar Public Service Commission (hereinafter referred to as "the Commission?) took over as its successor examining body.
(3.)Feeling aggrieved by his non-selection, one Ashok Kumar Choudhary had approached this Court under Article 226 of the Constitution in CWJC No. 5170 of 1993. It was brought on record that in violation of the specific instruction "not to disclose one?s identity anywhere in the answer sheet", the said Ashok Choudhary had disclosed his identity in the form of letter writing in answer to question no.2. The Board had, therefore, withheld his result. It was the grievance of the said Ashok Choudhary that he was discriminated. A similar defect in respect of other examinees was condoned. While dismissing the Writ Petition the Bench of this Court directed the Commission to examine the answer papers of other candidates and to take appropriate steps. Pursuant to the said direction, on scrutiny, the appellants were found to have disclosed their identity in the answer sheets. The appellants were called upon to show cause and after hearing them their services came to be terminated in 1997. Feeling aggrieved the appellants filed the above CWJC No. 4211 of 1997. The learned Single Judge has dismissed the Writ Petition. Therefore, the present Appeal.