ARVIND RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners, in both the writ petitions, are candidates who have appeared in the process of selection pursuant to advertisement No. 3/2017. For the purpose of appointing Assistant Engineer (Mechanical Engineering) the process of selection was conducted by the Bihar Public Service Commission (hereinafter referred as BPSC). The selection process comprised of a preliminary objective examination and written mains examination for those who emerged successful in the Preliminary examination (hereinafter referred as P.T). P.T. was conducted on 16.09.2018. Petitioners participated in the P.T. The commission put up a notice on the website on 25.09.2018 inviting objections from the participating candidates in respect of model answers for the 150 questions of the P.T. which also had been uploaded. The petitioners submitted their objections along with others.

(2.) Total 100 objections were received in the office of the respondent/ commission within the last date i.e. 03.10.2018. Two expert committees were constituted for examining the objections submitted by the candidates. Objection in respect of 50 model answers were placed before one committee comprising of three experts from the field of Zoology, Chemistry and Physics. The other expert committee which comprised experts/academicians form the filed of engineering examined the remaining 100 model answers.

(3.) This Court while hearing these matters yesterday, made a specific query from the respondent Commission as to what was the rationale for assigning 50 model answers out of 150 for screening before a committee which had no expert from the field of engineering, and 100 model answer before the committee comprising of academicians from the field of engineering.