AARAV JAIN Vs. BIHAR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard Mr. Rohit Kumar, learned counsel for the petitioner, Mr. Lalit Kishore, learned Senior Counsel assisted by Mr. Sanjay Pandey, learned Counsel for the Bihar Public Service Commission, Mr. Piyush Lal learned Counsel for the Patna High Court and Mr. Y.V. Giri, learned Senior Counsel assisted by Mr. Pranav Kumar for the private respondents.

(2.) The petitioner has filed the instant writ application for the following reliefs:

(3.) The case of the petitioner in brief is that the respondent Bihar Public Service Commission (hereinafter referred to as 'the Commission') came out with Advertisement no.6 of 2018 for holding the 30th Bihar Judicial Services Competitive Examination for filling up 349 vacant seats of Civil Judge (Junior Division). The petitioner applied and was allotted Roll no. 100345. He cleared the preliminary competitive examination and was called for the mains written examination. The petitioner appeared in the mains written examination and in the result published by the Commission on 5.10.2019, he was declared successful. As per the schedule declared by the Commission, the petitioner appeared for interview on 21.10.2019, however, in the final result declared by the Commission on 29.11.2019, the petitioner's candidature was shown as rejected along with 31 others for the reason of non production/verification of the documents.