RANJAY KUMAR SHARMA Vs. BIHAR STAFF SELECTION COMMISSION

JUDGEMENT

(1.) The writ applications have been filed by the petitioners who apprehended cancellation of their candidature in the process of selection under advertisement number 06060114, being the first Intermediate Level Combined Competitive Examination for appointment of inter-level posts. The writ petition was filed for a declaration that cancellation of their candidature is illegal; and for consequential directions upon the respondent-Commission to declare the petitioners as genuine and successful candidates in the process of selection.

(2.) The admitted position is that the petitioners emerged successful in the preliminary test and, therefore, were allowed to appear in the main examination followed by counselling, on being successful in the main examination; and physical test/typing/shorthand/measurement for certain posts.

(3.) It is also not in dispute that the Commission followed a procedure to prevent impersonation in the process of selection. The same involved biometric fingerprint and screening of the candidates at the time of entry into the examination hall for taking the preliminary test and the main examination. This biometric data was preserved.