ARUN KUMAR AJAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) There can be no gainsaying that doctrine of equality embodied in Article 14 of the Constitution of India has become synonym of fairness in the concept of justice and it is most accepted methodology of State action. An administrative action must satisfy the test of fair play and reasonablenes, for the same to be treated as just and sustainable.

(2.) The candidature of the appellants herein, for their appointment on the post of Medical Officers in Bihar Health Services, has been cancelled for certain reasons by the Bihar Public Service Commission (hereinafter referred to as 'the Commission'), which we shall refer to in our present judgment and order.

(3.) The question, which we have posed to ourselves for being answered in the present judgment, is as to whether action of the Commission in cancelling the candidature of these appellants, with particular reference to the manner in which it has been done, can pass the test of fair play and reasonableness and thereby Articles 14 and 16 of the Constitution of India.