NUPUR BHARTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application has been filed challenging the communique issued vide memo no. 22 dated 6.6.2006 by the Bihar Public Service Commission (hereinafter referred to as the Commission) whereby and whereunder the application filed by the petitioner pursuant to the Advertisement issued by the Commission of 26th Judicial Services Competitive Examination, has been rejected.

(3.) DR . S.N. Jha, learned Senior counsel appearing on behalf of the Commission, on the contrary, submitted that against the column 15 of the prescribed proforma a candidate was required to give detail about identification marks but since nothing was said in the application form supplied by the petitioner, her application was rejected and the same was communicated to her on 6.6.2006 which is alleged to have been received by the petitioner on 30th June, 2006. It is also submitted that a general communique was published drawing attention of the applicants about the rejection of their candidature. Dr. Jha, ultimately submitted that in view of the rules framed by the Commission identification mark was required to be given by a candidate for every examination to be held by the Commission and since these details were not furnished by the petitioner, her candidature was rejected for non -compliance of the rules of the Commission.