PRIYA BHARTI, WIFE OF RAJEEV RANJAN, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present intra court appeal is to the order dated 20.02.2014 passed by the learned Single Bench by which C.W.J.C. No. 262 of 2014, filed by the appellant, has been dismissed.

(3.) The appellant was a candidate, who appeared at the 53rd to 55th Combined Mains Examination, 2012 held by the Bihar Public Service Commission (hereinafter referred to as the BPSC ). During evaluation, the examiner had awarded her 112 marks in the LSW-II out of 200 marks, but the head examiner had reduced it to 105. Such reduction of 07 marks in the said paper brought her total marks below the cut off in her category by 806 marks leading to her not being selected in the category. The appellant, being aggrieved by such exercise, moved before the learned Single Bench in CWJC No. 262 of 2014 and dismissal of the same has given rise to the present Letters Patent Appeal.