PRAVIN KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition was filed for quashing the result of the written test held for appointment to the post of Drug Inspectors, which was published on 27 -11 -1998 by the Bihar Public Service Commission (In short 'B.P.S.C.') in the daily newspaper "AAZ", a copy of which is Annexure -16 to the writ petition and to declare that the criteria adopted by the State Government for appointment to such posts was in conflict with the statutory rules made under Article 309 of the Constitution. A copy of such rule is Annexure -15 to the writ petition.

(2.) I have heard the learned Advocates for the parties, therefore, this writ petition is disposed of at this stage itself.

(3.) Before coming to the crucial contention of the parties, it would be apt to notice a few facts. As would appear from the facts brought on record, on 19 -10 -1997, vide Annexure -6, an advertisement was published by the Bihar Public Service Commission inviting applications from the intending candidates for appointment of Drug Inspectors. Thereafter, on 14 -8 -1998 by a notification contained in Annexure -7, syllabus, etc. were prescribed for the written test and interview. The total number of vacancy was worked at 215 on the day of advertisement. Altogether, 384 candidates appeared at the test out of whom 39 candidates were declared successful on the relaxed standard which would be evident from the result published on 27 -11 -1998, as contained in Annexure -16. The main prayer in this case is for cancellation of the result and examination conducted by the B.P.S.C..