(1.) By the present application, the petitioner seeks review of the order of the Division Bench dated 23.03.2021 passed in CWJC No.8106 of 2021 by which the writ petition of the petitioner has been dismissed.
(2.) The brief facts of the case are as follows:-
(3.) We have heard Ms. Manisha Pandey, learned counsel for the petitioner. She submitted that while dismissing the writ petition this Court failed to consider that despite the earnest will to raise objection, the petitioner was prevented from doing so because of the Pandemic situations prevailing at that time. She contended that the petitioner was prevented from taking notice of publication of the answer key on the website of the Bihar Public Service Commission because of the connectivity issue in the village area where he was staying during the Covid-19 Pandemic. She contended that the Commission, for the reasons best known to it, did not insert in the advertisement no.4/2020 the note to publish the answer key on its website just after the examination was over. According to her, the Commission was duty bound to make candidates know of the publication of the answer key so as to enable them to raise objections, if any, within the stipulated time. She argued that time bound opportunity of raising objection without prior notice is a serious mistake on Commission's part. In support of her submissions, she has relied on a judgment dated 04.10.2016 passed by a Division Bench of this Court in Letters Patent Appeal No.1235 of 2016 (Ashutosh Kumar Jha and Ors. v. The State of Bihar and Ors.).