NEERAJ KUMAR MANAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the writ applications since arise out of common cause and common question of law and facts are involved, they have been heard together and are being disposed of by this order.

(2.) ACCORDING to the case of the writ petitioners, they had applied for the post of Drug Inspectors, pursuant to advertisement no. 2 of 2000, issued by the Bihar Public Service Commission. Several other persons also applied for the said posts. The petitioners qualified in the written test and thereafter they were called for viva voce test. In the viva voce test they fared well. However, they were not finally recommended by the Commission for their appointments on the post of Drug Inspectors, whereas 42. persons were recommended by the Commission for their appointments. Ultimately, they were appointed by the Government.

(3.) THIS Court, vide order, dated 24.8.2005 directed the learned counsel for the Commission to produce before this Court the marksheets of the successful candidates both of written and viva voce test. Pursuant to the order aforesaid, the marksheets of the successful candidates have been produced before me in sealed covered.