Sujit Narayan Prasad, J. - (1.) This writ petition has been filed under article 226 of the Constitution of India wherein the petitioner has prayed for issuance of a direction to consider his case for appointment as Clerical Grade-III.
(2.) Mr Prakash Chandra, learned counsel for the petitioner while arguing the case, has submitted that in terms of its advertisement dated 10.07.2014, the selection process has been initiated wherein the selection process has been decided which consist of 02 (two) stages i.e., written test and viva voce and out of total 100 marks, 85 marks has been decided to be kept and written test and 15 marks for interview. The passing marks of written test has been fixed on 50 for general candidates and 45 for SC/ST candidates while pass marks for viva voce has been fixed 9 for all candidates.
(3.) According to him there is infirmity in the selection process for the reason that two merit lists have been prepared, one has been annexed in Annexure 4 wherein the list of such candidates are there, who have been found to be successful in the written examination as per the pass marks provided in the advertisement, but subsequent thereto the respondent authorities have come out with the second list as has been annexed as Annexure - 6 wherein, the failed candidates who have secured less marks than the qualifying marks have also been included and on the basis of that they have been called upon to participate in the interview and on the basis of that a merit list has been prepared and therefore the chance of the success of the petitioner has been vanished. Hence this writ petition has been filed.;