THE BIHAR STAFF SELECTION COMMISSION Vs. MANISH KUMAR

JUDGEMENT

(1.) Feeling aggrieved by the judgment and order dated 19th September, 2011 passed by the learned Single Judge in CWJC No. 15477 of 2010* the respondents-Bihar Staff Selection Commission (hereinafter referred to as "the Commission") and its officers have preferred this Appeal under Clause 10 of the Letters Patent.

(2.) The matter at issue is the recruitment for appointment to the posts of Block Statistical Supervisor/Junior Statistical Supervisor/Investigator in the State service, under the Director of Statistics, Department of Planning, conducted by the Commission.

(3.) Pursuant to the requisition made by the State of Bihar on 30th May, 2006, the Commission published an advertisement on 24th August, 2006 for recruitment for appointment to 224 vacancies in the abovereferred cadres. The advertisement stipulated, inter alia, that the number of vacancies was provisional. The required qualification was a Bachelor's Degree in Economics/Statistics/Maths or Commerce and the passing of Matric examination with Maths. The recruitment process initiated on 24th August, 2006 dragged on. The competitive, written examination was not conducted until 2010. Before the examination was conducted, on 7th October, 2009 the Government of Bihar informed the Commission that out of 224 vacancies advertised, 17 vacancies were required to be filled in accordance with the direction dated 9th August, 2006 issued by this Court in a contempt proceeding in MJC No. 809 of 2005. Thus, the Commission conducted the examination and interview for 207 vacancies and on 14th August, 2010 prepared a Select List of 207 candidates and recommended 207 names for appointment to the abovereferred cadres.