SUDHANSHU KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) As all these contempt applications have been filed complaining breach of a common order passed on 19.02.2015 in CWJC No. 5771 of 2013 and various other cases, they are being disposed of by this common judgment. Before adverting to consider the issues which were canvassed before me, it would be appropriate to consider the facts which led to filing of these contempt applications.

(2.) On 04.08.2007, the Bihar Staff Selection Commission, Patna (hereinafter referred to as 'the Commission') issued an advertisement bearing No. 2407 inviting applications from eligible candidates for filling up 570 posts of Auditors. All the petitioners herein who are in fact Interveners in CWJC No. 5771 of 2013 along with many other eligible candidates applied. A written test was conducted on 07.10.2012 by way of objection type questions papers through OMR Answer Sheet along with carbon copy; result was published on 22.02.2013 declaring 400 candidates successful. However, in the meanwhile, it transpires that on 24.10.2012, considering a complaint made to the effect that the Strong Room where the OMR Sheets were kept had been broken open and tampering on OMR Sheets was done, as a consequence thereof, the Economic Offences Wing registered PS Case No. 23/2012.

(3.) After the result was declared in the year 2013, and nothing was done the candidates who were unsuccessful filed various writ petitions being CWJC No. 5771 of 2013 and other case, and it was their case that in view of the filing the criminal case and the happening that has come on record, the entire selection process should be cancelled and the process conducted afresh, prayer was also made for initiating an enquiry by the Central Bureau of Investigation (CBI in short).