AMIT KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The learned counsel appearing in the various writ petitions have submitted that they do not have any objection if the aforesaid writ petitions are disposed of by a common judgment and order.

(2.) In view of the aforesaid, all the aforesaid writ petitions are being disposed of by the present common judgment and order. Since the issue involved in the aforesaid writ petitions are same and similar, for the sake of convenience, the facts of the first writ petition i.e. CWJC No. 16241 of 2017 is being referred to in the present judgment.

(3.) The brief facts of the case are that the B.P.S.C. published an advertisement dated 15.09.2016 inviting on-line applications from eligible candidates for 60th-62nd Common Combined (Preliminary/Mains) Competitive Examination, 2016 (hereinafter referred to as the Examination, 2016) for filling up 642 posts in various departments of the Government of Bihar and the last date for submission of applications, after being extended from time to time was 05.12.2016. Several applications are said to have been received whereupon the P.T. Examination was held on 12.02.2017, which comprised of 150 objective type questions and General Knowledge and General Science and the answer sheet was O.M.R. type, comprising of multiple choice alternative answers for each question. The Commission had then published a notice dated 07.04.2017 in the daily newspaper intimating to all the candidates that the answer key to the question has been uploaded on the website and if any candidate has any objection to the same, they can submit their objections along with suggestion and supporting materials till 5:30 P.M. on 24.04.2017. Altogether 271 objections/suggestions were received whereafter the same was considered by the expert committee and the expert committee recommended correction of model answers with respect to question nos. 32, 102, 131 and 140 of question booklet series "A". The said recommendations of the expert committee was approved by the B.P.S.C. and the changes were incorporated in the key answers. Thereafter, the result of P.T. Examination was published on 109.2017 whereby 8282 candidates were declared successful in the P.T. Examination and it was prescribed that the number of candidates to be selected for the Mains Examination would be 10 times the notified vacancies. The petitioners herein have challenged the said result of the P.T. Examination, 2016.