MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, who had appeared in the physical and written test for the selection to the post of Sub- Inspector of Police in the year 2008 did not succeed. He has laid a grievance that his answers were not properly evaluated. He, thereafter preferred the present writ petition seeking a direction for quashing of the entire selection process of the appointment of Sub-Inspectors of Police in the State of Bihar for which advertisement had been issued in the month of May in the year 2008.

(2.) This writ petition was taken up for consideration for the first time in the year 2015 when notices were issued to the State as well as Bihar Staff Selection Commission for informing this Court as to the developments which had taken place after the selection process was found to be faulty.

(3.) It appears that 1510 posts of Sub-Inspector of Police were to be filled up for which an advertisement was issued in the year 2004. Thereafter, physical and written tests were taken in the year 2008 and final result of 1510 successful candidates was published in the same year. Some of the unsuccessful persons preferred writ applications, the lead case being C.W.J.C. No. 9155 of 2008 (Jay Shankar Prasad Vs. The State of Bihar and Ors) where challenge was put up to the methodology adopted in evaluating the answer- sheets.