BRAJESH KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) IN the batch of writ applications, C.W.J.C. No. 2892 of 2013 was taken up as the lead case and the Court was addressed on the issue by a senior counsel, namely, Mr. Binod Kanth, so the basic facts and annexures have been relied and referred to in this Order in relation to the said writ application.

(2.) I . A. No. 1891 of 2014 has also been filed in C.W.J.C. No. 2892 of 2013, praying for some additional reliefs, therefore, the same is allowed.

(3.) AT the very outset since petitioner Nos. 2, 3, 6, 7 and 8 of C.W.J.C. No. 2892 of 2013 were expelled candidates from the 2004 examination, relating to teachers training, therefore, learned senior counsel fairly submits that they will be treated as such candidates, who have passed the teachers training examination in the second attempt and their relief cannot be equated with the relief of other petitioners. It is, therefore, certified that no relief in similar terms, as other petitioners, is being extended to petitioner Nos. 2, 3, 6, 7 and 8, namely, Rashmi Kumari, Krishna Kant Chaurasia, Shiva Kant Chaudhary, Ram Ratan Pandit and Binod Kumar, respectively.