LAWS(PAT)-2019-8-209

SUBHASH KUMAR JHA Vs. STATE OF BIHAR

Decided On August 19, 2019
Subhash Kumar Jha Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. Kumar Kaushik, learned Advocate for the petitioners, Mr. Sanjay Pandey, for the Bihar Police Subordinate Service Commission and Mr. Md. Nasrul Hoda, for the State.

(2.) The petitioners have approached this Court under special circumstances for directing the respondent/State as also the Commission for considering their cases for appointment on the post of Sub-Inspector against Advertisement No. 1 of 2017.

(3.) It has been submitted that the petitioners were successful in two rounds of tests/elimination and only at the stage of calling of the candidates for PET (Physical Eligibility Test), they were excluded.