ARVIND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the four writ applications pertain to appointment to the post of Commercial Taxes Officers in pursuance of "First Bihar Finance Service (Limited) Competitive Examination, 1991". As such these were heard together and are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 4828 of 1994, the petitioners have alleged use of unfair means in the examination and have prayed for re-evaluation of answersheets of all the examinees and not to make any appointment on the basis of the recommendations already made. A similar prayer has been made in C. W.J.C. No. 5318 of 1994 with a further prayer for cancellation of the examination aforesaid. The petitioner in C.W.J.C. No. 10489 of 1994 has, however, prayed for a direction to the respondents to appoint him to the post of Commercial Taxes Officer (for short 'CTO') by treaiing him as eligible on the date of making application. The two petitioners of C.WJ.C No. 3074 of 1995 claim to be successful candidates. They have prayed for a direction to the respondents to fill up further four existing vacancies which occurred by March 31, 1994 and then to consider the cases of the petitioners as well for their appointments.

(3.) The common facts of the cases show that 53 vacancies of CTO were advertised on October 24, 199J in different news-papers, including a Hindi Newspaper "Aaj" for filling up the same from amongst specified employees of the State Government working in different departments of the State of Bihar. The examination was known as "First Bihar Finance Service (Limited) Competitive Examination, 1991". The petitioners of all the cases, along with others applied for such appointments. They were provided with admit cards to take part in the said examination. The examination could not be held upto 1993 for certain reasons and ultimately it was held on April 24, 1994. The result of successful candidates were published on May 1, 1994. By the year 1993, 19 more vacancies occurred.