ZAINUL ABDIN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The two petitioners have filed the writ application, seeking following reliefs:

(3.) There is a background under which the petitioners have approached the High Court. The background is that the Bihar School Examination Board, Patna had conducted an examination, known as Bihar Elementary Urdu and Bangala (Special) Teachers Eligibility Test, 2013 for appointment on the post of Urdu and Bangala Teachers in the primary and middle schools in the State of Bihar. After the results came to be declared, on receipt of objections from the examinees as to the questions and the answers, the State of Bihar had carried out certain deliberations. Some of the objections were found to be correct. But the matter did not rest at that, because some more objections were filed by the candidates. This compelled the respondents to have yet another look on those objections. The second expert committee also gave its opinion, but they were varied on some of the questions. A third committee, therefore, was again constituted and based on the recommendation of the third expert committee a final result was announced.