JAMSHED QAMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioners have seriously suspected the fairness of the preliminary examination which was held for appointment of Sub-Inspectors and therefore have challenged the result of the preliminary examination which was published by the Bihar Public Service Commission (hereinafter referred to as "the Commission" for short).

(3.) The only ground raised in the present writ petitions is the leakage of question papers of the preliminary examination. Several writ petitions were filed at different stages of the examination, alleging unfairness and the Commission not taking into account the correct perspective over the roster of reservation.