DHANANJAI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, by way of this writ petition, prayed for quashing the result dtd. 23/8/2017 with respect to him whereby his earlier result dtd. 17/5/2017 (Annexure-P4) was modified by the Bihar Public Service Commission (hereinafter referred to as -the BPSC-) and one Manish Kumar Jaiswal (respondent No.9) was replaced by him as a successful candidate for appointment as an Assistant Professor, Chemistry for Lalit Narayan Mithila University, Darbhanga and he was ousted from the selection process. Further, he has prayed to declare respondent No.9, namely, Manish Kumar Jaiswal ineligible for consideration as a Backward Category candidate. Alternatively, he further prays to shift respondent No.10, namely, Kumari Priti to the Backward Class Lady category from Backward Category and treat the said Backward Category post for the petitioner for appointment as Assistant Professor in Chemistry in Jai Prakash Narayan University, Chapra where the respondent No.10 has been posted.

(2.) Brief facts of the case which need to be noticed for the purpose of disposal of this writ petition are that an advertisement was published for appointment to the post of Assistant Professor, Chemistry for various Universities along with other subjects by the BPSC (in 2014). The last date for filling up the form was fixed as 20/11/2014. All 239 posts were advertised for Chemistry in various categories which were given different codes as UR [01] -121 posts, SC [02] -38 posts, ST [03)- 02 posts, EBC [04]-41 posts, BC [05]-29 posts, BCW [06] -8 posts.

(3.) As far as respondent No.10 is concerned, she has secured merit position 108 as the last Unreserved Category seat was filled up by a meritorious candidate bearing No.121.