PAWAN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE counsel for the appellants submits that the appellants were selectees in the competitive examination and that they were not found to have indulged in fraud nor charge -sheeted by the Vigilance Department and, therefore, the cancellation of selection in its entirety including that of the appellants by the Single Judge was not justified. The counsel would also submit that before canceling the selection in entirety no notice of any sort was given in the matter to the present appellants. He would submit that the appellants were not even parties in the writ petition.

(2.) THE contentions of the counsel for the appellants do not deserve to be accepted. In L.P.A. No. 833 of 2008 (Md. Farooquezzaman & Ors. vs. The State of Bihar & Ors.) wherein the impugned judgment was assailed, we considered the matter thus: -

(3.) IN so far as the present case is concerned, the entire selection process has been found to be farcical by the Single Judge. The whole exercise suffers from organized conspiracy and systematic fraud. The Chairman (present as well as past), three Members and six officials and the staff of the Bihar Public Service Commission were arrested and have been charge -sheeted alongwith ninety seven selectees. The fraud and mischief played by these people is allpervasive which has affected the entire selection process.