KAILASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State.

(2.) The petitioners who were the applicants against an advertisement dtd. 1/9/2014 for Second Graduate Level Combined Competitive Examination for both group A and B posts have come up before this Court for a direction to the authorities for filling up the advertised vacancy in group A or group B which according to the information of the petitioners is still vacant.

(3.) Learned counsel for the petitioners has informed this Court that pursuant to the advertisement, the petitioners appeared in preliminary examination and were declared successful. The result of the mains examination was also published in which the name of the petitioners were listed. The aforesaid list was not the merit list but only list of such applicants who had obtained marks above the cut off marks. However for physical test, the petitioners were not called. The only inference therefore is that for calling the persons for interview/physical tests, some cut off marks must have been fixed in particular ratio of the vacancy and the applicants.