SUBODH KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been preferred for setting aside the order dtd. 6/8/2021 passed in CWJC No. 19387 of 2017 by learned Single Judge (Hon..ble Mr. Justice Mohit Kumar Shah) whereby and whereunder the learned Single Judge has been pleased to dismiss the writ application on the ground that neither any candidate having lesser marks than that of the petitioner in the Backward category nor any candidate having lesser marks than the cut-off marks in their respective category in the Mains (written) examination have been declared successful with further observation that the private respondents no. 6 and 8 namely Puja Bharti and Priyanka Kumari have qualified under their own category, i.e. backward class women category.

(2.) The facts relating to the present case is/are as follows:-

(3.) As stated above, the examination was conducted/result of Main examination was declared in 2015 in which the petitioner failed to qualify. On 14/6/2017, the final list was published and case of the appellant-petitioner is that he was surprised to find names of respondent nos. 6 and 7 under the OBC category having secured 485 and 490 marks respectively in the Main examination which was below the 503 marks, the cut-off set for the said category. The grievance of the appellant-petitioner is that although with 498 marks he was declared not qualified, the respondent nos. 6 and 7 despite having lesser marks were called for interview and finally made there way in the list of qualified candidates.