RATNAKAR DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ravindra Kumar Shukla, learned counsel for the petitioner, Mr. Lalit Kishore, learned Senior Counsel assisted by Mr. Satyabir Bharti, 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, learned counsel for the private respondents.

(2.) The petitioners have filed the instant writ application for the following reliefs :-

(3.) The case of the petitioners in brief is that the respondent Bihar Public Service Commission (hereinafter refer 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 posts of Civil Judge (Junior Division). All the petitioners appeared in the preliminary examination conducted by the Commission in two parts on 27.11.2018 and 28.11.2018. Having cleared the preliminary examination, the petitioners appeared in the main examination conducted between 7.6.2019 and 12.6.2019. 1080 candidates were declared successful in the result published on 5.10.2019. The petitioners participated in the interview as per programme published by the Commission and the result of the interview was declared by the Commission on 29.11.2019, however, the candidature of the petitioners were cancelled as they were unable to produce the original copies of some of the documents at the time of interview.