ALOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER is a candidate for appointment to the post of Civil Judge (Junior Division). He applied for his appointment in pursuance to an advertisement of the Bihar Public Service Commission (hereinafter referred to as "the Commission", but he has not been recommended for appointment. Accordingly, his prayer is to issue an appropriate writ commanding the respondents to re -total and re -evaluate the marks obtained by him in few subjects. His further prayer is to hold the entire process of selection to have been vitiated for not following the moderate system in granting the marks.

(2.) THE grievance of the petitioner is thus three fold. According to him, he filed application for retotalling of the marks but no decision has been taken. His another grievance is that although he has asked for re -evaluation of the marks, but same has also not been done. The third grievance is that the Commission while making recommendation did not follow the moderate system as approved by the Supreme Court in the case of Sanjay Singh & Another V/s. U.P. Public Service Commission & Anr., 2007 3 BBCJ 153. Mr. Praveen Kumar No. 1 appears on behalf of the petitioner. Bihar Public Service Commission is represented by Mr. Sanjay Pandey.

(3.) AS regards the grievance of the petitioner that his prayer for retotalling has not been done, we are of the opinion that in case petitioner had made any such prayer, same may be disposed of within four weeks from the date of receipt/ production of a copy of this order in accordance with law.