THE BIHAR PUBLIC SERVICE COMMISSION THROUGH ITS CHAIRMAN, PATNA Vs. AJEET KUMAR, S/O SRI ANANDI PRASAD, RESIDENT OF VILLAGE NANAND, P.O. NANAND, P.S.

JUDGEMENT

(1.) Heard learned senior counsel for the appellants and learned counsel for the respondents.

(2.) The challenge in the present Letters Patent Appeal under Clause X of the Letters Patent is to an order passed by the learned Single Bench on 4th of July, 2016 in CWJC No. 8469 of 2016 whereby the appellant-Bihar Public Service Commission (hereinafter referred to as "the Commission ") was directed to declare the results of all such candidates who were allowed to participate in the written examination and depending upon the results for further consideration for selection.

(3.) A series of advertisement was issued by the Commission - the appellant, for appointment on the post of Assistant Professor in various subjects in the Engineering Colleges. The writ applicant was a candidate for appointment to the post of Assistant Professor in the Computer Engineering/Computer Science. He was issued admit case for appearing in the written examination against the advertisement no. 23/2014 for the said subject. His name was not found in the list of eligible candidates when result was declared. On enquiry, it was found that the candidature of the writ applicant has been rejected for the reason that he failed to mention the advertisement number and subject in the application form.