DEELIP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER , an unsuccessful candidate seeking appointment to the post of Civil Judge (Junior Division) has preferred this writ application.

(2.) He offered his candidature for appointment in pursuance of an advertisement published by the Bihar Public Service Commission (hereinafter referred to as the Commission). He appeared in the written test but was not called for viva voce. His grievance is that had the Commission called candidates, three times the total vacancies, he had the chance to be considered for appointment. Accordingly, his prayer in the present writ application filed under Articles 226 and 227 of the Constitution of India is to quash the select list and direct for preparation of fresh list so that petitioner gets opportunity to be selected for appointment.

(3.) IT is not in dispute that for appointment to the post of Civil Judge (Junior Division), the candidates 2.5 times the vacancies have been called for interview by the Commission in consultation with the High Court and further nobody who had secured less marks than petitioner had been called for interview.