AJEET KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Vide Annexure-1, an advertisement was issued by Bihar Public Service Commission (hereinafter to be referred to as ‘BPSC’) for appointment on the post of Assistant Professor in various branches of study. The advertisement numbers indicated in the advertisement is 16/2014 to 28/2014. We are concerned with advertisement no. 23/2014 relating to Computer Engineering/Computer Science.

(2.) Case of the petitioner is that after he applied in response to the said advertisement, BPSC published a list of eligible or provisionally admitted candidates for written examination for advertisement no.23 of 2014. Name of the petitioner did find mentioned at serial 205 of the said list of eligible candidates. This fact is corroborated by Annexure-2 to the writ application. Annexure-3 is the admit card issued in favour of the petitioner and the admit card clearly indicates that this is for participation in the written examination for Computer Engineering/Computer Science.

(3.) Petitioner participates in the written examination, was awaiting publication of the result till to his shock and horror, Annexure-5 was issued showing a list of candidates, including the present petitioner, to be ineligible on account of the petitioner having failed to indicate the advertisement number and the subject for which he applied for, in his application form.