WILSON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties as with regard to the following prayer of the petitioner:--

(2.) In this regard Sri Amrit Abhijit learned Counsel for the petitioner had placed reliance on the report of the Collector of Saharsa district dated 18.2.2012 which reads as follows:--

(3.) He had also submitted that similar report of leak of question papers of the District Magistrates of Saran, Munger, Supaul and Nalanda had led to cancellation of the examination of all the centres in those districts and therefore no different view could be taken by the Respondents in respect of examination held in Saharsa district. In this regard reliance was placed by him on a judgment of Apex Court in the case of Chairman, All India Railway Recruitment Board vs. K. Shyam Kumar in, 2010 AIR(SCW) 4240