GANESH PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) As the common question of facts and law are involved in all the aforesaid three cases they have been heard together and are being disposed of by this common judgment.

(2.) The Petitioner, numbering 103 in C.W.J.C. No. 9746 of 1994 and the sole Petitioner in C.W.J.C. No. 10014/94, have filed the application for quashing the result of the 39th Combined Competitive (Preliminary) Examination, conducted by the Bihar Public Service Commission (hereinafter referred to as the "Commission") for filling up the posts under different services under the State Government which has been published in daily newspaper 'Aaz' on 9-10-94. A copy of the same has been annexed as Annexure-1 in C.W.J.C. No. 9746/94. C.W.J.C. No. 10171/94 has been filed by the 7 successful candidates in Preliminary Test of the said Competitive Examination for quashing the revised syllabus for main examination, i.e. 39th Combined Competitive Examination, as well as for conducting the examination on the basis of the old syllabus and fixing the date of main examination according to convenience of the successful candidates.

(3.) An advertisement was published in the Newspaper 'Aaz' on 10-5-1994 inviting applications from the eligible candidates for appearing in the 39th Combined Competitive (Preliminary) Examination for appointment to various posts in different services under the State Government. A complete copy of the advertisement has been annexed as Annexure-1 to C.W.J.C. No. 10174/94. It has been clearly mentioned in the said advertisement that the applications should be filled up in English. The Competitive Examination shall be held at two stages, namely Preliminary and Main examinations. The Preliminary Test will be held for the purpose of selecting the candidates for appearing in the Main examination. The Main examination shall consist of written and oral test. Paragraph 7 of the note clearly mentioned that the revised syllabus for the main examination will be. similar to the syllabus of the Main examination of the Union Public Service Commission, the details of which will be published after the approval of the State Government.