MANSOOR AHMAD Vs. BIHAR PUBLIC SERVICE COMMISSION THROUGH THE CHAIRMAN AND OTHERS

JUDGEMENT

(1.) The petitioner, who appeared in the 30th Combined Competitive Examination (hereinafter referred to as the "Examination") held by the Bihar Public Service Commission (hereinafter referred to as "the "Commission"), has prayed for quashing of Annexure -1, by which the Commission has taken a decision to cancel the answer books of the petitioner. The facts relevant for the disposal of this application, in short, are that the Commission issued an advertisement for holding the said examination for the posts in the Bihar State Service including the Bihar Police Service, The petitioner applied for the same and after having been issued necessary Admit Card bearing Roll No. R 375 appeared at the said examination during the period from 1st to 6th February, 1982. The compulsory subjects in which the petitioner was examined were General Hindi, General Knowledge and General Science and the optional subjects were Indian History, World History and Urdu Literature. The petitioner appeared at the said examination during all these six days and wrote down his answer books and submitted the same at the end of the examination within the stipulated time to the invigilators in the examination hall.

(2.) The petitioner was declared to have passed at the examination which was published by Commission in all the local news papers of Patna on the 25th May, 1983. Thereafter the petitioner received a communication from the Commission dated 14th June, 1983 asking him to appear before the Commission for a viva voce test scheduled to be held on the 23rd July, 1983.

(3.) Pursuant to the aforesaid communication, the petitioner appeared before the Commission for the viva voce test on the 23rd July, 1983 and on that date he was interviewed by the Members of the Commission.