MAYANK MAYUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case has been taken up today for consideration through Video Conferencing.

(2.) Learned senior counsel has made submissions on behalf of petitioners and the learned State Counsel including the learned counsel for the Commission have made submission on behalf of the respondents.

(3.) The petitioners were applicants pursuant to Advertisement No 6 of 2020 for appointment of Motor Vehicle Inspectors. They participated in the process of selection and succeeded in the written examination. Subsequently, when the results were declared on 11/6/2022, their names have not figured in the list of candidates selected. It is under such circumstance that this writ petition has been filed seeking quashing of the result dtd. 11/6/2022. The learned senior counsel has submitted that the grounds for seeking quashing of the entire selection process is the fact that 24 candidates, who appeared in the process of selection placed in one room at a Center, have all emerged successful in the process of selection. The moment the petitioners came to know about this fact from the newspaper, they have filed the present writ petition alleging that such circumstances are indicative of the mass level illegality and fraud that has been perpetuated in the process of selection in connivance with the officials. These 24 candidates are chosen persons and with a view to favouring them, their Center was fixed in a particular Center and there also, in a particular room. As a result of the favouritism, all 24 candidates have emerged successful.