SANJAY KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In these three writ applications the petitioners, who number four, have challenged the orders of respondent Nos. 2 and 3, being the District and Sessions Judge, Nalanda and the Selection Committee (for the appointment of Staff Grade III in the district courts at Nalanda) cancelling the examination of the petitioners for appointment to the post of clerks in the judgeship of Nalanda.

(2.) Examination of all these four petitioners was cancelled on the ground that they had put their names in the answer book conducted for the recruitment which was in violation of the specific instruction/caution contained on the first page of the answer book which was to the following effect:

(3.) This instruction clearly forbade the candidates from writing their names or putting any identification mark on any portion of the answer book. They were thus categorically told that if they violated these instructions their examination was liable to be cancelled. It is not in dispute that the petitioners did put identification mark by writing their names in the answer books contrary to the aforesaid instructions. Their answer books were evaluated and they secured high marks and then they were called for interview and it was at that time that their examination was cancelled. At the time of interview, it would appear, the answer books of the petitioners were examined.