RAKESH RANJAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has sought for quashing of Clause 3 of the Advertisement for interview, whereby the qualifying marks were fixed for interview in the midst of selection process.

(2.) An Advertisement No. 1/2012 (28th Bihar Judicial Service Competitive Examination, 2012) was published for selection of candidates for appointment on the post of Civil Judge (Junior Grade). After viva voce, the final result was published on 18th of Oct., 2014. It is the said result, which is challenged, inter alia, on the ground that it is in violation of Rule 15(c) and 19 of the Bihar Civil Services (Junior Branch) Recruitment) Rules, 1955 and the law, which stands settled, in this regard, that the rule of selection cannot be changed in the midst of the selection process.

(3.) It has come on record that the preliminary test was conducted by Bihar Public Service Commission (hereinafter referred to as the Commission) on 13th of July, 2013, the result whereof was declared on 23rd of Dec., 2013. The Commission published an advertisement, in the newspaper, for holding Mains Examination. The petitioner appeared in the Mains Examination, result of which was published on 22nd/26th of Aug., 2014. The petitioner is a candidate, who has passed the Mains Examination.