UJJWAL KUMAR Vs. STATE OF BIHAR & ORS.

JUDGEMENT

(1.) The petitioner by way of the present writ petition seeks direction upon the Respondent Nos. 3 to 5 to issue admit card to the petitioner.

(2.) The brief facts of the case are that the Bihar Public Service Commission (hereinafter referred to as the Commission) had published an advertisement on 15.09.2016, inviting applications from the suitable candidates in the 60th to 62nd Common Combined (Preliminary) Competitive Examination, 2016 (hereinafter referred to as the Examination 2016). The detailed advertisement and important instructions for filling the online applications were displayed on the site of the Commission. The online applications were to be filled in between the period 27.09.2016 to 03.11.2016. The time for filing the online forms was extended on three occasions so that no suitable candidate is left out, hence, the last extended date of submission of the online forms was 05.12.2016. The Commission had then scheduled the date of holding the preliminary test on 12.02.2017. In the meantime, some of the candidates, who had not got the admit cards, had approached this Court by filing a writ petition bearing C.W.J.C. No. 1779 of 2017 and this Court by an order dated 09.02.2017 had directed the Commission to allow the petitioners and intervenors of the said writ petition to appear at the examination.

(3.) The learned counsel for the petitioner has argued that the Commission had committed an error by not issuing the admit card to the petitioner herein despite him having submitted the online form, complete in all respects. It has further been submitted that Annexure-6 would show that the petitioner had registered successfully on the portal of the Commission. The learned counsel, referring to the aforesaid order dated 09.02.2017 passed in C.W.J.C. No. 1779 of 2017, has submitted that the process of submission of online forms was itself defective, hence, the petitioner should be given benefit of doubt and it is required that the petitioner be allowed to participate in the ongoing selection process, initiated by the Commission.