MUKESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD leaned Counsel for the petitioners, 37 in all in the six writ applications and the learned Advocate General appearing on behalf of the Bihar Public Service Commission (hereinafter referred to as 'the BPSC ').

(2.) Advertisement No. 4 of 2007 was published on 6.11.2007 by the BPSC for conducting of a preliminary test (hereinafter referred to as "PT") of combined competitive examination for the 48 to 52nd batches in the year 2008. Those who succeeded in the preliminary test held on 25.5.2008 and result published on 19.9.2008 were only to be invited for appearing at the main written examination. The answer sheets of the PT were in the OMR format (optical marker reader) to be read by a programmed computer software, in an objective type answer sheet.

(3.) THE petitioners aggrieved by non publication of their names in the list of successful candidates have preferred this batch of writ applications on a common ground. They have therefore been heard together and are being disposed by this common order. The facts have primarily been taken from the pleadings of the parties in CWJC No. 11858 of 2008.