RAJESH KUMAR S/O LATE GAJRAJ SINGH Vs. CHAIRMAN, BIHAR PUBLIC SERVICE COMMISSION, 15, JAWAHAR LAL NEHRU MARG, (BAILEY ROAD), PATNA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the State and the BPSC.

(2.) The petitioner, who appeared in limited competitive examination under advertisement bearing no. 14 of 2010 issued by the Bihar Public Service Commission ( 'the BPSC' in short), has filed the instant writ petition being aggrieved by the process of selection. It may be indicated that the petitioner was a member of general category and he obtained 210.14 marks, which is lesser than the cut off marks 251.37. Admittedly, he is out of the zone of consideration.

(3.) The Commission had invited objection from the candidates by issuing a notice in the newspaper that if they are aggrieved by model answers uploaded on the website of the BPSC, for the different series of questions, they were given liberty to make objection in respect of the incorrect answers along with some authoritative material so that before the results were finalized, the BPSC could examine the issue.