Patna High Court - Orders
Prajnesh Prasun vs The State Of Bihar on 10 March, 2026
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2385 of 2026
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Prajnesh Prasun Son of Sudarshan Sriniwash Shandilya, Resident of Shiv Nagar
Colony, Beur, Patna, PS Beur, District Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Chief Secretary, Government of Bihar, Patna.
3. The Additional Chief Secretary, General Administration Department, Government
of Bihar, Patna.
4. The Bihar Public Service Commission, through its Chairman, 15, Jawaharlal Nehru
Marg, Bailey Road, Patna 800001.
5. The Chairman, Bihar Public Service Commission, Bihar, Patna.
6. The Secretary, Bihar Public Service Commission, Bihar, Patna.
7. The Examination Controller (70th CCE), Bihar Public Service Commission, Bihar,
Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Dr. Ranjeet Kumar, Advocate
Mr. Kanishk Kaustubh, Advocate
Mr. Lakshmi Kumari, Advocate
For the State : Mr. P.K.Shahi, Advocate General
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 10-03-2026The petitioner has filed this writ application, in the nature of Public Interest Litigation for the following reliefs:-
"i. For issuance of Direction to the Bihar Public Service Commission to not to Patna High Court CWJC No.2385 of 2026(2) dt.10-03-2026 2/4 compromise with the fundamental rights of several thousand aspirants of Bihar Administrative Service as guarantee under Article 14 and 16 of the Constitution of India and conduct evaluation of Answer Booklet/ Descriptive Answer Sheet of Bihar Administrative Service only in accordance with The Bihar Public Service Commission "Rules of Procedure, 1996" as any deviation from the Rule is absolutely not permissible and is treated to be in breach of the mandate of Article 14 and 16 of the Constitution of India.
ii. For issuance of a writ in the nature of Mandamus, directing Respondent No. 3/4 - Bihar Public Service Commission to bring in Public Domain the Rules/Regulation/Notification/Direction/Guid elines if any issued under The Bihar Public Service Commission "Rules of Procedure, 1996", governing the adoption of evaluation of descriptive answer-books through scanned copies on computer screen/on-screen evaluation / digital evaluation as the copies main examination is being evaluated by way of Onscreen Evaluation system, but the website of the BPSC is silent on the point of any Rule/Regulation/Notification/Direction regarding onscreen /Digital Evaluation, and contrary to that the BPSC itself Vide Letter No. 2733 Dated 17.12.2024 under RTI has provide the Guidelines of Evaluation, which prescribes provision of Physical Evaluation Only.
iii. For issuance of a writ of Mandamus, directing Respondent No. 3/4 - B.P.S.C. to frame, adopt and publish, within a time bound manner, a comprehensive, binding and enforceable Standard Operating Procedure (S.O.P.) for scanned/on-screen Patna High Court CWJC No.2385 of 2026(2) dt.10-03-2026 3/4 evaluation of descriptive answer-books, and to ensure that such S.O.P. is approved by the competent authority under the Bihar Public Service Commission "Rules of Procedure, 1996", and is uniformly implemented in all descriptive examinations, as the Bihar Public Service Commission even without framing a Rule/Regulation or issuing Guideline / SOP with regards Online Evaluation, has already started evaluating answer sheet by way of On Screen Evaluation system, which is highly arbitrary and in teeth of mandate of Article 14 and 16 of the Constitution of India.
iv. For that the petitioner further prays for issuance of direction to the BPSC that such S.O.P. shall mandatorily include, inter alia, explicit controls regarding chain- of-custody of physical scripts, scanning location and security protocols, sealing and movement registers, anonymisation and dummy-number/barcode mapping, image quality controls and rescan norms, page integrity checks, cropping/segmentation rules wherever used, evaluator empanelment and authentication controls, role-based access control, automated randomisation and allocation of scripts, time-stamps and evaluation throughput controls, moderation/standardisation protocol, marks entry and change-control, audit-trail generation, retention and backup policy, incident reporting, and grievance/scrutiny mechanism."
2. The petitioner can approach the appropriate authority in such a matter.
3. There is no need to entertain this Public Interest Patna High Court CWJC No.2385 of 2026(2) dt.10-03-2026 4/4 Litigation.
4. The writ application is accordingly disposed of.
(Sangam Kumar Sahoo, CJ) (Alok Kumar Sinha, J) HR/-
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