BIHAR STAFF SELECTION COMMISSION Vs. SANTOSH KUMAR TIWARI

JUDGEMENT

(1.) The present review application has been filed by the Bihar Staff Selection Commission (herein after referred to as 'the Commission') seeking review of the order, dtd. 1/9/2021, passed in CWJC No. 22468 of 2019, by which this Court directed the Commission to permit the writ petitioners to appear in the interview on the basis of submission made by both the parties.

(2.) This Court, after recording the submission of learned Counsel for the writ petitioners and the Commission, in CWJC No. 22468 of 2019, disposed the writ petition by order, dtd. 1/9/2021, recorded that the names of the writ petitioners were included in the list of successful candidates and the Commission would certainly allow them to appear in the interview. Accordingly, this Court directed the Commission to allow the writ petitioners to appear in the interview, as and when the date of the interview is decided by the Commission.

(3.) The short facts involved in the writ petition is that the Commission published an advertisement, inviting applications for filling up 466 vacant posts of drivers in various offices and departments of the Government of Bihar. As per the terms of the advertisement, the process of selection was to be completed in the following manner :-