SECRETARY, BIHAR STAFF SELECTION COMMISSION Vs. PRITAM

JUDGEMENT

(1.) Heard Shri Lalit Kishore, learned Senior Advocate for the Bihar Staff Selection Commission.

(2.) The show-cause dated 16th of November, 2017 is under challenge in this appeal.

(3.) We have gone through the records and we find that the judgment of the learned Single Judge has discussed the entire material and we have also perused of the judgment of the trial Court in the criminal matter in which the respondent petitioner has been acquitted. In the absence of any evidence, the acquittal came to be recorded. In the proceedings for cancellation, the reasons given were examined by the learned Single Judge and it was found that after the judgment of the Apex Court in the case of Rajesh Kumar and Ors. v. State the Bihar and Ors. decided on 13th of March, 2013, the Commission itself issued a list of the successful candidates which contained the name of the appellant at Serial No. 37.