VINOD KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the Staff Selection Commission ( for short ..the Commission..).

(2.) Six petitioners before this Court are participants in the Graduate level Combined Competitive Main Examination conducted in the year 2014. Result of the examination was declared pursuant to a selection process, wherein, the model answers were published and objections invited in respect of the model answers which objection was to be submitted from 6/4/2016 to 13/4/2016 in proforma prescribed.

(3.) The fact that objections had been invited is not denied or disputed by the petitioners in their reply to the counter affidavit. However, they have asserted that in spite of such opportunity being given to the candidates the Commission has miserably failed to correct the answers of question Nos. 58 and 117. Had these two model answers being rectified, it is the case of the petitioners.. that they may have emerged successful.