Patna High Court
Jitendra Kumar vs The State Of Bihar on 8 July, 2019
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6030 of 2019
======================================================
Prakash Chandra Son of Late Upendra Prasad Singh Resident of Main Road,
Ward No. 42, Belwaganj, Balbhadarpur, P.S.- Laheriasaria, Darbhanga-
846001 (Bihar)
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Government of Bihar,
Patna.
2. The Principal Secretary General Administration Department, Government of
Bihar, Patna.
3. The Bihar Public Service Commission Through its Chairman, 15 Jawahar
Lal Nehru Marg, Bailey Road, Patna- 800001.
4. The Chairman Bihar Public Service Commission, 15 Jawahar Lal Nehru
Marg, Bailey Road, Patna- 800001.
5. The Secretary Bihar Public Service Commission, 15 Jawahar Lal Nehru
Marg, Bailey Road, Patna- 800001.
6. The Controller of Examination Bihar Public Service Commission, 15
Jawahar Lal Nehru Marg, Bailey Road, Patna- 800001.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6661 of 2019
======================================================
1. Priyanka Bharti Daughter of Ram Avtar Singh, Resident of Ramji Chak,
Danapur, Bataganj, P.O. and P.S.- Digha, District- Patna (Bihar).
2. Priti Kumari Daughter of Sanjay Kumar, Resident of Bawanbigha Road No.
1, Kanhauli, Ramna P.S. Mithanpura, District- Muzaffarpur (Bihar).
3. Nitish Raj Son of Ramnaresh Prasad, Resident of Bhaghar, Babhandih, P.S.-
Imamganj, District- Gaya (Bihar).
4. Rudresh Raj Son of Mahavir Singh, Resident of Bhaghar, P.S.- Imamganj,
District- Gaya (Bihar).
5. Monu Kumar Yadav, Son of Ram Prakal Singh, Resident of Navratanpur
Tola, P.O.- G.P.O. Patna, P.S. Kankarbagh, District- Patna (Bihar).
6. Rahul Kumar Son of Maheshwari Das, Resident of Village and P.O.
Sonpura, P.S. Simri Bakhtiyarpur, District Saharsa (Bihar).
7. Masoom Sharma, Wife of Madhav Tripathi, Resident of Teghriya, P.O. and
P.S. and District- Kishanganj (Bihar).
8. Kaushal Kumar, Son of Mithilesh Sharma, Resident of Lalu Path, New
Etwarpur, Kurthaul, P.S. Parsa Bazar, District- Patna (Bihar).
9. Ajay Kumar Hansda, Son of Lal Hansda, Resident of Village- Jautaily,
Santhal Tola, P.O. Ruhua, P.S. Bihariganj, District- Madhepura (Bihar).
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
2/50
10. Radhesshyam Kumar, Son of Kailash Prasad, Resident of Village and P.O.
Madhubani Ghat, P.S.- Motihari Mufassil, District- East Champaran (Bihar).
11. Dilip Kumar Son of Shyam Narayan Prasad, Resident of Shanti Nagar,
Infront of Balti Factory, Main Gate, P.O. and P.S. and District- Jehanabad
(Bihar).
12. Agnivesh Anuj Son of Bansidhar Prasad Sinha, Resident of Village and P.O.
Athar, P.S. Navanagar, District- Buxar (Bihar).
13. Subhash Kumar Suman Son of Saryug Mehta, Resident of Shivpuri Nagar,
Ward No. 9, Road No. 4, P.O. and P.S. and District- Araria (Bihar).
14. Anju Kumari, Daughter of Jai Lal, Resident of House No. 55, Ramna Gali
Muslim School, P.O. Bankipur, P.S. Pirbahore, District- Patna (Bihar).
15. Ashish Kumar, Son of Krishna Murari, Resident of Village- West Azimganj,
P.O. and P.S. Haweli Khadakpur, District- Munger (Bihar).
16. Priyanka Kumari, Daughter of Mahendra Kumar Mallik, Resident of Near
Power House, Om Nagar, Ward No. 8, P.S. and District- Araria (Bihar).
17. Bikrant Kumar Raman, Son of Awadhesh Kumar Yadav, Resident of 114,
Village- Maurkahi, P.O. Sihma, P.S. Bithan, District- Samastipur (Bihar).
18. Nikhil Kumar, Son of Ajit Kumar Singh, Resident of Village and P.O.-
Bijaulli, P.S. Muffasil, District- Aurangabad (Bihar).
19. Devranjan Kumar, Son of Krishna Ballava Prasad, Resident of Village-
Narhar Bigha, P.S. Nalanda, District- Nalanda (Bihar).
20. Abhishek Anand, Son of Radha Mohan Pandey, Resident of Professor
Colony, Lane No. 1, Tajpur Road, Kashipur, P.S. and District- Samastipur
(Bihar).
21. Dharmendra Kumar Son of Jattu Saw, Resident of Nizam Colony, Devi
Asthan, P.S.- Mufassil, District- Gaya (Bihar).
22. Anshuman Kumar, Son of Jagdish Prasad Patel, Resident of Village- Nagari,
P.S. Chakai, District- Jamui (Bihar).
23. Neeraj Kumar, Son of Sita Ram Yadav, Resident of 176 Chandpur Khalsa
(Ahirauti), P.O. Mirzapur, P.S. Nizamabad, District- Azamgarh (Uttar
Pradesh).
24. Nilesh Kumar, Son of Manoj Kumar Pathak, Resident of Ram Nagar, Ward
No. 39, Bishnupur, P.O. Mirzapur Banduar, P.S. and District- Begusarai
(Bihar).
25. Md. Suhail Ali, Son of Md. Murshid Ali, Resident of Village and P.O.
Paithan Kabai, P.S. Manigachhi, District- Darbhanga (Bihar).
26. Mithilesh Kumar, Son of Durga Prasad Ram, Resident of Bahawalpur Gaya,
P.S.- Guraru, District- Gaya (Bihar).
27. Pritam Singh Yadav, Son of Subhash Chandra, Resident of Ward No. 16,
Lakshmipur Mohalla, P.S. and District- Madhepura (Bihar).
28. Sudhir Kumar Son of Matohal Saw, Resident of Ward No. 11, Kalyanpur,
Paipura Kalan, P.S. Paliganj, District- Patna (Bihar).
29. Saurabn Bharti, Son of Yugal Kishor Prasad, Resident of Near Kali Mandir,
Tilha Kali Bari, P.S. Civil Lines, District- Gaya (Bihar).
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
3/50
30. Jay Jagdish Kumar, Son of Shri Krisna Paswan, Resident of Mehdawa
Bagicha, P.S Maner, District- Patna (Bihar).
31. Ranjeet Kumar Singh Son of Sinhasan Singh, Resident of House No. 85,
P.O. Turki, P.S. Kudra, District- Kaimur (Bhabhua), Bihar.
32. Santosh Kumar Das, Son of Mangal Das, Resident of Village and P.O. and
P.S. Sono, District- Jamui (Bihar).
33. Dharmendra Kumar, Son of Sikandar Badhai, Resident of Tariyama, Ward
No. 4, P.S. Simri Bakhtiyarpur, District- Saharsa (Bihar).
34. Md. Arjumand Azam, Son of Md. Farooque Azam, Resident of Chilhaniyan,
Ward No. 08, P.O. Bagnagar, P.S. Mahalgaon Chilhania, District Araria
(Bihar).
35. Mahasin Ahmad, Son of Hasibur Rahman, Resident of Dabar, P.O.-
Saraikuri, P.S. Bahadurganj, District- Kishanganj (Bihar).
36. Md. Kasif Raza, Son of Md. Babar Roy, Resident of Village- Babluajagir
Jhala, P.S.- Tedhagachh, District- Kishanganj (Bihar).
37. Ranjeet Murmu Son of Damodar Murmu, Resident of Village- Babumahal,
P.O. Bhairoganj, P.S. Chandan, District- Banka (Bihar).
38. Rajneesh Raj, Son of Shyam Bihari Singh, Resident of Village- Karnpura,
P.O.- Bairiya, P.S. Sampatchak Gopalpur, District- Patna (Bihar).
39. Lalan Kumar, Son of Shankar Mandal, Resident of Village- Shahpur, P.O.
Pacham, P.S. Chanan, District- Lakhisarai (Bihar).
40. Vibhakar Pathak Son of Ajit Pathak, Resident of Village- Ahpura,
Abhaypura, P.S. Sandesh, District - Bhojpur (Bihar).
41. Gajendra Kumar, Son of Subash Prasad, Resident of Village and P.O. Sahuli,
P.S.- Hussainganj, District- Siwan (Bihar).
42. Pavan Narayan Roy, Son of Persidh Narayan Yadav, Resident of Village-
Jogia Simra, P.O.- Sripur, P.S. Belganj, District- Gaya (Bihar).
43. Brajendra Kumar Son of Rajendra Prasad Keshri, Resident of Block-C, Flat
No. A-2, Harihar Singh Road, Narayan Enclave, Morabadi, P.S.- Baraitu,
District- Ranchi (Jharkhand).
44. Pradeep Kumar, Son of Shyam Narayan Prasad, Resident of Village and P.O.
Amiyawar, P.S. Nasriganj, District- Rohtas (Bihar).
45. Navneet Kumar Naman Son of Rajeshwar Ram, Resident of Dhum Nagar,
P.S. Nautan, District- West Champaran (Bihar).
46. Ranvijay Kumar Son of Kaushal Kishor Kant, Resident of Yamuna Path
New Area, Gomdapur Nawada, P.S. Nawada, District- Nawada (Bihar).
47. Pankaj Kumar, Son of Suresh Prasad Sinha, Resident of Near Civil Court,
Ward No. 27, Irki, P.S. and District- Jehanabad (Bihar).
48. Runee Kumari, Wife of Shailendra Kumar, Resident of Village- Pakri, Post-
Jasauli, P.S.- Baruraj, District- Muzaffarpur (Bihar).
49. Deepak Kumar, Son of Amarnath Jha, Resident of Kathalbari,
Deewanatakiya, P.O. Lalbagh, P.S. University Thana, District- Darbhanga
(Bihar).
50. Sunil Kumar Gautam, Son of Ramprakash Gautam, Resident of Royal
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
4/50
Homes, Tala Nagari, P.S.- Harduaganj Dehat, District- Aligarh (Uttar
Pradesh).
51. Sunil Kumar, Son of Rajendra Chaudhary, Resident of C/o Birendra Kumar,
P/5 Vijay Nagar, Road No. 3 Hanuman Nagar, Lohiya Nagar, Kankarbagh,
P.S.- Patrakar Nagar, District- Patna (Bihar).
52. Abha Kumari, Wife of Sunil Kumar, Resident of P/5 Vijay Nagar, Road No.
3, Hanuman Nagar, Lohiya Nagar, Kankarbagh, P.S.- Patrakar Nagar,
District- Patna (Bihar).
53. Prajeev Narayan Bhageshwar Son of Jiwachh Prasad Sah, Resident of
Suryug Devi Colony, Naya Tola, Mirchawari, P.S. and District- Katihar
(Bihar).
54. Amarnth Kumar, Son of Baidyanath Singh, Resident of 35, Shastri Nagar,
P.S. Kasim Bazar, District- Munger (Bihar).
55. Mithun Kumar, Son of Ajay Kumar Singh, Resident of Village and P.O.
Kalyanpur, Nirpur, P.S. Bariyarpur, District- Munger (Bihar).
56. Vijay Kumar, Son of Shyam Sunder Prasad, Resident of Shri Nandan Road
Municipal Chowk, Chhapra, Saran, P.S. Town thana, District- Saran (Bihar).
57. Shobha Kumari, Daughter of Chandradeo Ram, Resident of Tola Nayalpur,
Kothua Sarangpur, P.S.- Darauda, District- Siwan (Bihar).
58. Anupama Kumari, Daughter of Tapeshwar Baitha, Resident of Holding No.
1099, Road No. 2, East, Navratanpur, Sanjay Nagar, P.S. Kankarbagh,
District- Patna (Bihar).
59. Shailendra Kumar, Son of Shashi Bhushan Prasad, Resident of Chilari
Sitamarhi, P.S. Sonbarsa, District- Sitamarhi (Bihar).
60. Vidyanand Bharti, Son of Basudeo Mandal, Resident of Village- Sudai
Nautoli, P.O.- Sudai Ratauli, P.S.- Phulparash, District- Madhubani (Bihar).
61. Kiran Sinha Daughter of Baleshwar Prasad, Resident of Korari, P.S. Belchhi,
District- Patna (Bihar).
62. Abhimanyu Singh, Son of Vijay Singh, Resident of Village and P.O.
Lakhanpur, P.S. Punpun, District- Patna (Bihar).
63. Swati Choudhary, Wife of Chandra Shekhar Kumar, Resident of Tarwara
Choudhary Patti, P.O. Tarwara, P.S. Gautam Buddh Nagar, District- Siwan
(Bihar).
64. Ashutosh Kumar, Son of Mahesh Prasad Singh, Resident of 129, Maccha
Purwi Bhag, P.O. Ulao, P.S.- Singhol, District- Begusarai (Bihar).
65. Saurav Kumar Son of Anil Kumar, Resident of Village and P.O. Karnauti,
P.S. Bakhtiyarpur, District- Patna (Bihar).
66. Navin Kumar, Son of Rameshwar Prasad, Resident of Padrawan,
Majhiawan, P.S. Konch, District- Gaya (Bihar).
67. Surya Kant Deo Son of Surya Deo Singh, Resident of Flat NO. 307, S.S.
Enclave Apartment, opposite Rakhi Complex, Aashiana, P.O. B.V. College,
P.S. Rajeev Nagar, District- Patna (Bihar).
68. Manoj Kumar, Son of Jamuna Choudhary, Resident of Indra Nagar, Road
No. 7, P.O. Postal Park, P.S. Jakkanpur, District- Patna (Bihar).
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
5/50
69. Jitendra Kumar Tripathy, Son of Bhartendu Nath Tripathy, Resident of
Village- Satjoda, P.S. Panapur, District- Saran (Bihar).
70. Prakash Kumar, Son of Ram Ekwal Paswan, Resident of Village-
Bhagwanpur, Desua, P.S.Ujiarpur, District- Samastipur (Bihar).
71. Santosh Kumar Singh, Son of Ram Jiwan Singh, Resident of Village and
P.O. Majhaulia, P.S. Sakra, District- Muzaffarpur (Bihar).
72. Sanjay Kumar, Son of Dharam Baitha, Resident of Kishunpur, P.O.
Madhuban, P.S. Kudhani, District- Muzaffarpur (Bihar).
73. Rohit Kumar Raman, Son of Siya Ram Paswan, Resident of Village-
Babupur, P.O. Bakharpur, P.S. Pirapainti, District- Bhagalpur (Bihar).
74. Yugesh Kumar, Son of Jawahar Prasad, Resident of Ward No. 9, Raikar,
Near Ram Mandir, P.O. Dosut, P.S. Warisliganj, District- Nawada (Bihar).
75. Anugrah Narayan Sinha, Son of Srikant Prasad, Resident of Bhatauli Malpa,
P.O. Dhutauli, P.S. Chautham, District- Khagaria (Bihar).
76. Suraj Kumar Choudhary, Son of Jagnarayan Choudhary, Resident of 12A/C,
50, Chittaranjan, P.O. and P.S. Mobarakganja, District- Bardhaman (West
Bengal).
77. Prashant Kumar Jha, Son of Om Prakash Jha, Resident of Village- Nebi
Sahu Building, Patel Chowk, Ward No.22, P.O. Biondpur, P.S. Singhoul,
District- Begusarai (Bihar).
78. Sonam Kumari, Son of Prem Nath Prasad, Resident of Kaushal Nagar Off
Polo Road Q. No. 212, P.O. G.P.O., P.S. Airport, District- Patna (Bihar).
79. Dharmendra Kumar, Son of Nageshwar Singh, Resident of Naya Tola,
Goraiya Sthan, P.O. Beapur, P.S.- Maner, District- Patna (Bihar).
80. Vinay Kumar, Son of Harendra Kumar, Resident of C/o- Vijay Shankar
Sriwastaw, Plot No. 35, Nirala Nagar, P.O. Digha, P.S. Gidha Thana,
District- Patna (Bihar).
81. Arjun Kumar Son of Ramesh Choudhary, Resident of Village and P.O.
Basantpur, District- Sasaram, District- Rohtas (Bihar).
82. Sanjay Kumar Bharti Son of Hari Ram, Resident of Langra, Saidpur, P.O.
Narkatiganj, P.S. Sikarpur, District West Champaran (Bihar).
83. Priyanka Kumari Daughter of Awadhesh Kumar Singh, Resident of Village
and P.O. and P.S. Chandauti, District- Gaya (Bihar).
84. Gaurav Kumar, Son of Satyendra Prasad Singh, Resident of Village and P.O.
Ghatrain, P.S. Madanpur, District- Aurangabad (Bihar).
85. Love Kumar Son of Arun Prasad Singh, Resident of Alawan Nathu Bigha,
P.S. Parwalpur, District- Nalanda (Bihar).
86. Bishekha Kumari Daughter of Sakaldev Singh Resident of Bishanpur, P.O.
and P.S. Harinamar, District Khagaria (Bihar).
87. Rakesh Ranjan Sinha, Son of Ram Ballabh Prasad, Resident of Kayash Tola,
Postal Park No. 4, Chiraiyatand, P.S. Jakkanpur, District- Patna (Bihar).
88. Faiyaz Kumar, Son of Late Md. Eftekhar Efa, Resident of Village and P.O.
and P.S. Amdabad, District- Katihar (Bihar).
89. Abhishek Kumar, Son of Ram Kumar Roy, Resident of Pokhadiya, Danauli,
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
6/50
P.S. Balia, District- Begusarai (Bihar).
90. Manish Parihar, Son of Ashok Kumar Singh, Resident of Ward No. 06,
Village- Bihari, P.O. and P.S. and District- Jamui (Bihar).
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Old Secretariat, Government
of Bihar, Patna.
2. The Principal Secretary, General Administration Department, Government
of Bihar, Patna.
3. The Bihar Public Service Commission, through its Secretary.
4. The Chairman, Bihar Public Service Commission.
5. The Secretary, Bihar Public Service Commission.
6. The Examination Controller, Bihar Public Service Commission.
7. The Joint Secretary-cum-Examination Controller, Bihar Public Service
Commission.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5801 of 2019
======================================================
1. Niraj Kumar Singh S/o Sri Harishankar Singh R/o Mohalla- Jay Prakash
Lane, Mithapur, P.S.- Jakkanpur, District- Patna.
2. Akash Kumar S/o Sri Dayanand Prasad R/o Mohalla- Quamaruddin Ganj (In
front of Girls Middle School), P.O.- Bihar Sharif, P.S.- Laheri, District-
Nalanda.
3. Abhishek Ranjan Village- Mishravalia, P.O.- Sakaddi, P.S- Jalalpur, District-
Saran 841412
4. Santosh Kumar S/o Sri Patiram Paswan R/o Mohalla- Shaktinagar,
Anisabad, P.O.- Anisabad, District- Patna.
5. Maharana Pratap S/o Sri Mahendra Prasad Yadav R/o - Khemnichak, New
Bypass Road, P.O.-New Jaganpura, P.S.- Ramkrishna Nagar, District- Patna.
6. Ketan Kumar S/o Sri Ravi Prakash Singh R/o Mohalla- Ganesh Puram, Gola
Road, P.S- Danapur, District- Patna.
7. Sudheer Kumar S/o Sri Ganga Paswan R/o Village and P.S.- Saksohara,
District- Patna.
8. Ashish Chandra Shukla S/o Mrityunjay Shukla R/o Village- Teliya afghan,
P.O.- Teliya Kalan, P.S.- Barhaj, District- Deoria, State- U.P.
9. Nishant Kumar S/o Mrityunjay Kumar Singh R/o Village - Mahuain, P.O.-
Manika, P.S.- Madanpur, District- Aurangabad, Bihar.
10. Gajendra Kumar Chaurasiya S/o Shri Bhola Prasad Chaurisiya R/o Village
and Post- Sarangpur Dholawan, District- Samastipur.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
7/50
... ... Petitioner/s
Versus
1. The Bihar Public Service Commission (BPSC) Through its Chairman, Baily
Road, Patna.
2. The Chairman Bihar Public Service Commission Baily Road, Patna.
3. The Joint Secretory- cum- examination Controller Bihar Public Service
Commission (BPSC) Baily Road, Patna.
4. The Principal Secretory Department of General Administration, Old
Secretariate, Patna,(Bihar).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7255 of 2019
======================================================
1. Ajit Jha Son of Shri Binay Kumar Jha Resident of Sunita Sadan, Ward
No.13, Laheria Ganj, Bhuvna Mandir, Gram Shahid Bhagat Singh Colony,
P.S.-Madhubani, District-Madhubani, Pin-847211
2. Prem Chand Son of Shri Prakash Chandra Resident of N-14, Sahyogpuri,
Kankerbagh, P.S.-Patrakar Nagar, District-Patna, Pin-800020
3. Ravi Raj Son of Shri Madan Lal Ray Resident of Ramnagar, G.P.O., P.S.-
Jakkanpur, District-Patna, Pin-800001
4. Saurabh Kumar Son of Shri Uma Shankar Prasad Resident of Telari, Rohtas,
P.S.-Chenari, District-Rohtas, Pin-821108
5. Kanishk Son of Shri Deo Chand Singh Resident of Vijay Nagar, Rukanpura,
P.S.-Rupaspur, District-Patna, Pin-800014
6. Mukesh Kumar Son of Shri Triloki Prasad Resident of Madhopur, Maner,
P.S.-Maner, District-Patna, Pin-801108
7. Veena Kumari D/o Shri Vidya Sharma Resident of MIG 184, Doctor's
Colony, Kankerbagh, P.S.-Kankerbagh, District-Patna, Pin-800020
8. Khushubu Kumari D/o Vijay Kumar Resident of Shripath, Bhagwanpur Hat,
P.S.-Bhagwanpur, District-Siwan, Pin-841408
9. Saba D/o Mr. Shadab Raza Resident of Dagar Vihar Colony, Phase-I, PS-
Muradnagar, District-Ghaziabad, Pin-201206
10. Jyoti Kumari D/o Shri Pawan Kumar Thakur Resident of Tulapatti,
Gamhariya, Supaul, P.S.-Pipara, District-Supaul, Pin-852108
11. Pawan Kumar Singh Son of Shri Uday Shankar Singh Resident of Mahadev
Nagar, Kerakatpur, P.S.-Lohta, District-Varanai, Pin-221107
12. Asif Reza Son of Md. Habibur Rahman Resident of Rampur, Koderkatti,
Araria, P.S.-Araria, District-Araria, Pin-854325
13. Vikash Kumar Son of Shri Jai Prakash Narayan Singh Resident of
Badalpura, Begusarai, PS-Matihani, District-Begusarai, Pin-851129
14. Ranjit Kumar Son of Shri Manoj Kumar Jha Resident of Thana Colony,
Bounsi, P.S.-Bounsi, District-Banka, Pin-813104
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
8/50
15. Sushil Kumar Pathak Son of Shri Bhagwan Pathak Resident of Jhalwa,
Pipalgaon, Allahabad, P.S.-Dhumanganj, District-Allahabad, Pin-211012
16. Saroj Kumar Son of Shri Banarji Yadav Resident of Khaira, Siyadih, Konch,
P.S.-Konch, District-Gaya, Pin-824207
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna.
2. Principal Secretary, General Administration Department, Bihar, Patna
3. Bihar Public Service Commission, Patna through its Secretary
4. Chairman, Bihar Public Service Commission, Patna
5. Joint Secretary-cum-Controller of Examinations, Bihar Public Service
Commission, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8719 of 2019
======================================================
1. Abhishek Raj Son of Ramashish Chaurasia, resident of village Dhobauli,
post office Dhobauli, police station Muffasil, District Begusarai.
2. Vikash Kumar, Son of Mukhdeo Yadav, Resident of Village- Potahi, Post
Office Basunar, Police Station Punpun District- Patna.
3. Sanjay Kumar Sharma, Son of Suresh Sharma, resident of village
Mahamadpur, post office-Kazisarai, Police station Kako.
4. Niraj Kumar, Son of Vijay Kumar, resident of Village Yarpur, post office
G.P.O. police station-Gardanibagh, District Patna.
5. Md. Tazeeb Hussain, Son of Md. Taslim Hussain, resident of village
Sonvarsha, post office Arajpur, police station Chousa, District Madhepura.
6. Vikash Kumar, Son of Arjun Prasad, resident of Mohalla Neemganj, Post
Office Bihar Sharif, Police Station Bihar, District Nalanda.
7. Raj Kumar Gautam, Son of Umesh Roy, resident of village Madopur, Post
Office Basantpur, police station Jandaha, District Vaishali.
8. Prashant Kumar, Son of Lalit Kumar Sharan, R/o 1-B, Sundri Ganga Vila
Jakariapur near Krishna Niketan School Transport Nagar, Post Office Bairia,
Police Station Ram Krishna Nagar, District- Patna.
9. Prince Pallav Ojha, Son of Ramesh Chandra Ojha, Post Office Dhurwa,
police Station Jagannathpur, District Ranchi.
10. Vikash Raj, Son of Rabindra singh, House No. 266/7post office Mahendru,
Police Station Alamganj, District Patna.
11. Akhilesh Kumar, Son of Janak Prasad Singh, Post office Sidpur Via Mansi,
Police Station Mansi, District Khagaria.
12. Nirmal Kumar Sinha, Son of R.D. Lal , Resident of at and Post Office
Amanaur, Via Narma, Police Station- Aurai, District- Muzaffarpur.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
9/50
13. Soni Kumari, Daughter of Ramdin Lal, Wife of Rajeev Kumar, Resident of
Mohalla Kali Dham, Barheta, Darbhanga.
14. Mohit Raj, Son of Jai Kishore Paswan, Resident of Mohalla Kurji More,
Opposite Gate No. 66, Post Office Sadakat Ashram, Police Station- Digha,
District- Patna.
15. Rakesh Kumar, Son of Madneshwar Prasad Yadav, Resident of Village
Goshaipur Ward No. 08, Post Office Sohandar Hat, Police Station Palasi,
District- Araria.
16. Parmendra Kumar, Son of Chandeshwar Singh , resident of Harnichak, P
and T Colony, Post Office Anishabad, Police Station Phulwarisharif, District
Patna.
17. Rajesh Kumar, Son of Hare Nath Jha, Resident of Mohalla- Hanuman Bagh
Colony, near 13 number Railway Gumati Post Office Madhubani Police
Station Rajnagar, District- Madhubani.
18. Upendra Kumar Thakur, Resident of Village Partapur, Post Office Mehsi,
Police Station Mehsi, District- East Champaran.
19. Aman Kurasishi, Son of Shekh Sanful resident of village Rampurwa, post
office Minatand, Police Station Minatand, District West Champaran.
20. Anash Jibran, Son of Nasism Anahoni, resident of village Islampur, post
office Islampur, Police station Islampur, District Nalanda.
21. Pankaj Kumar, Son of Shree Nand Lal Kushwaha, Resident of Village
Rajgaon, Post Office Barmasiya, Police Station Ishipur, Barahat, District-
Bhagalpur.
22. Manoj Kumar, Son of Jamuna Choudhary, Resident of Mohalla India Nagar,
Road No. 7, Postal Park, Post Office, G.P.O. Pss Jakkanpur, District- Patna.
23. Rohan Kumar, Son of Raj Kumar Singh, Post office, Patliputra, police
Station Patliputra, District Patna.
24. Arvind Kumar Chaupal, Son of Musharu Chaupal, Resident of At and Post
Office Suggapatti, Police Station Phulparas, District- Madhubani.
25. Shashi Kumar, Son of Raj Kumar Chaudhary, Resident of Village Patna city,
Padri Kisanm Hzaweli Bijli ofice Lane, Post Office Jhauganj, Police Station-
Khajekalan, District- Patna.
26. Sachin Kumar Sharma, Son of Bindeshwari Prasad Sharma, Resident of
D.D.T. Road, Uaion Church, behind Nayagaon, Jamalpur Police Station East
Colley Jamalpur District- Munger.
27. Manoj Kumar Singh, Son of Satyanarayan Singh Post Office Pachahi, Via
Madhepura, District- Madhubani.
28. Ajit Kumar, Son of Dhirendra Prasad Yadav, Resident of Village Katharwa,
Post Office Budhama, Police Station Madhepura, District- Madhepura.
29. Arvind Kumar, Son of Laleshwar Prasad, Post Office Ajgaiwa, Police
Station Sour Bazar, District- Saharsa.
30. Dharmendra Kumar, Son of Jawahar Lal Singh, At Ward No. 9, Shiwapur,
Buxar.
31. Shankar Kumar, Son of Rajendra Prasad, Resident of Mohalla Loha Ka Pul,
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
10/50
Police Station Mehandi Ganj, Post Office Patna City, District- Patna.
32. Ramesh Ravidas, Son of Bishundev Ravidas, Resident of Village Badruna,
Post Office Konandpur, Police Station Pakari Barawan District Nawada.
33. Amresh Kumar, Son of Sri Narendra Kumar, Resident of Shyam Bhawan, At
Tarbanglow, Ward No. 38, Town Dehri On Sone, Post Office Dehri On Sone
Police Station Dehri On Sone District- Rohtas at Sasaram.
34. Owais Karni, Son of Md. Aslam Resident of Mohalla Vayapar Mandal Road
Loknathpur Ganj, Post Office Dalsingsarai, District- Samastipur.
35. Gautam Nirla, Son of Brij Nandan Prasad, Resident of Village Thera, Post
Office Jalalpur Police Station Warisaleganj, District- Nawada.
36. Rajesh Kumar, Son of Sri Baleshwar Mandal Resident of Village Jarauli,
Post Office Baruar, Post Office Andhramath, District- Madhubani.
37. Adeshkar Kumar Sharma, Son of Sri Mahavir Prasad Sharma, At Bindwara
(Sharma Tola), Post Office Munger, District- Munger.
38. Sunil Kumar, Son of Yogendra Prasad Singh, Resident of Mohalla Walipur,
Tola 14 Dam Post Office Walipur, District-Lakhisarai.
39. Amit Kumar, Son of Suggalal Baitha, Resident of Village Bengahi, Post
Office Bengahi, Police Station Bairgania, District-Sitamarhi.
40. Sahev Kumar, Son of Adalat Prasad Yadav, resident of village Chamman
Tola, post office Durgapur , Police Station Khagaria, District Khagaria.
41. Rituraj Anand, Son of Amrendra Kumar Singh, Resident of 03, Bikrashila
Colony, Urdu Bazar Road, Near Jangali Kali Asthan, City Post Office
Ashanandpur, Bhagalpur City, District- Bhagalpur.
42. Rajeev Kumar, Son of Yogendra Daha, Resident of Ward No. 05, Singhiay
Buzurg, North Police Station Bibhutipur, District- Samastipur.
43. Pramod Kumar, Son of Yogendra Singh, Resident of Bhawandkhap,
Navinagar, District- Aurangabad.
44. Vishwakarma Kumar Vishw, Son of Dinesh Chandra Mandal, Resident of
Village Shahpur, Post Office Narayanpur, Police Station Bhawanipur,
District- Bhagalpur.
45. Sardar Gyan Ranjan, Son of Ashok Kumar Resident of N.H. 30, Dinava
Road, Behind Gaffar Market, Kochas, District- Rohtast at Sasaram.
46. Anjali Singh, D/o Ranapratap Singh Resident of SA 16/9-91, Tulsi Nagar
Colony, Near Laxmi Temple, Tadiya Chakvihi, Ashapur, Varanasi, Uttar
Pradesh.
47. Ritesh Kumar Thakur, Son of Mithilesh Kumar Thakur, Resident of Village
and Post Office Manikpur, Police Station Shahkund, District- Bhagalpur.
48. Sushant Kumar, Son of Bhageshwar Parvat, Resident of Birti Tola, Ward No.
5, Near Primary School, West Sareya, Saria Khas, Manguraha, Paharpur,
East Champaran.
49. Vishal Kumar, Son of Pradeep Chand Gupta, Resident of Rajhat Banmankhi,
Ward No. 13, Banmankhi, District- Purnia.
50. Nitish Kumar Roy, Son of Dasharath Prasad Roy Resident of Ward No. 5,
Phulaut Paschimi, Phulaut, District- Madhepura.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
11/50
51. Kunal Bharadwaj, Son of Umarawati Devi, resident of In front of Satishji,
3rd Eastern Gali, North of Ex Mukhia, Raghunathpur Motihari, P.O.
Motihari, P.S. Turkaulia, District East Champaran at Motihari.
52. Nalini Singh, Daughter of Nitya Narayan Singh, Resident of Village
Prabodhi Narenda, Post Office Sarai, District- Vaishali.
53. Sachin Kumar Singh, Son of Ashok Kumar Singh, resident of Mohalla
Newarea, post office and police station Sasaram , Sasaram, District Rohtas
at Sasaram.
54. Sugndha Singh, Daughter of Umesh Chandra Nirala, resident of village
Amaithi,post office Masona , Sasaram , District Rohtas.
55. Kamlesh Kumar, Son of Naresh Prasad, resident of Aunnar Shekh,West
Champaran, Ahwar Shaikh, District West Champaran,
56. Alok Kumar, Son of Arun Kumar Yadav, resident of village Litiyahi, post
Dina patti, police station Pipra , District supaul.
57. Shailesh Pal, Son of Harihar Pal, resident of village Bishunpura, Post office
Baraon, Police Station Nokha, Sasaram District Rohtas.
58. Saroj Kumar, Son of Arvind Choudhary, resident of Village Kharka Telwa,
post office Nowhatta, District Saharsa.
59. Vidya Vinod, Son of Rameshwar Prasad, resident of Sarwani Medico
Hospital Road, Ward No. 6 at Forbesganj, District Araria.
60. Amit Sharma, So of Satbir Sharma, resident of L-5, New police Line,
Kingsway camp Delhi 110009.
61. Dev Priyan, Son of Sanjay Narayan, resident of Shastri nagar, Road No.9
Munger, post office Munger, Police station Kasism Bajar, District Munger.
62. Ashish Kumar Jha, Son of Chandra Nan Jha, resident of village and post
office Yamsham,police station Pandaul, District Madhubani.
63. Amit Anand, Son of Krishna Kumar Sarma, resident of Samta Path, New
Bengali Tola,New Bus Stand Road, Opposite Chanakya Law University ,
Patna District Patna.
64. Adarsh Yadav, Son of Ramjeet Yadav, resident of village Amraula, post
office Bankat, District Azamgarh, Uttar Pradesh.
65. Saurav Kumar Suman, Son of Sudhir Kumar, resident of Benachity, Post
office Benachity, Durgapur, District Burdwan, West Bengal.
66. Ravi Kumar, Son of Ram Sharan Bhagat resident of village Chakhusaini,
post office Mansi, District Khagaria.
67. Aayush Chawla, Son of Ramswaroop Pd. Yadav, resident of village
Bakhari,Post Office Nagwan, District Gaya.
68. Mahamaya Prasad Pandey Son of Vindhyavasini Prasad Pandey, Resident of
C-32, 2nd Floor , Gali No. 2, Hardev Nagar,Jharoda, Burari,North Delhi,
Delhi 110084.
69. Piyush Kumar Singh, Son of Jitendra Singh, Resident of village and post
office Chhotki Kulharia,Police Station Mohania,District Kaimur at Bhabua.
70. Ramendra Kumar Singh, Son of Jang Bahadur Singh, resident of Kh.No.
96/2,Gali No. 8, Village Wazirabad, Burari, North Delhi,Delhi 110084.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
12/50
71. Ashu Aman, Son of Anil Kumar, resident of village Bhulni,Post Office
Charabad Gram,Police Station Sajour, District Bhagalpur
72. Vikash Raushan, Son of Narendra Kumar, resident of Telecom Colony,North
Gola Road,Danapur,District Patna.
73. Shashi Ranjan, Son of Jogendra Prasad, resident of Bhaskar Nagar,west of
Police line, Karma Road,Aurangabad.
74. Shivam Kumar, S on of Anant Kumar Chourasia, resident of village
Madhopur,via Chakai,District Jamui.
75. Sushil Kumar Jha, Son of Binod Jha, resident of village and post office
Shahpur ,Police Station Pandaul,District Madhubani.
76. Mausham Kumar, Son of Manoj Kumar, resident of village Kajichak,
Islampur, post office Ichos, District Nalanda.
77. Md. Meraj Danapuri, Son of Seraj Danapuri, Resident of Danapur Cant,
District- Patna.
78. Deepak Raj, Son of Motilal Das, Resident of Village Pataura, Tola Mathia,
Post Office Pataura, District- East Champaran.
79. Ranjeet Kumar Saksena, Son of Ramchandra Prasad, Resident of Village-
Malick Sarai, Post Office and Police Station Islampur, District-Nalanda.
80. Narendra Kumar, Son of Ramchandra Mahto, resident of village Suratur,
post office Chhatauna, District Samastipur.
81. Surojit Mitra, Son of Late Samir Kumar, resident of village
Chandmari,Behind Lal Bangla, post office Motihari, police station Motihari
Town, District East Champaran.
82. Ajit Kumar, Son of Ambika Mahto, resident of village, Sarar, Post office
Akshybarpipa, Police Station Barauli, District Gopalganj.
83. Manish Anand, Son of Arvind Kumar Choudhary, Resident of near R. S.
Indane Gas Godown, Mohalla Shivnagar, post office Anisabad, police
station Beur, District Patna.
84. Akash Pandey, Son of Harendra Pandey, resident of Vishwamitra Colony,
Niranjanpur, Golambar, Buxar, District Buxar.
85. Amit Kumar, Son of Vijay Pandit, resident of village Chakhusaini, P.O.
Mansi, Police Station, Mansi District Khagaria.
86. Md. Rahman, Son of Md. Jainul, resident of village Rampur, post office
Lalpur, police station Chhatapur, District Supaul.
87. Sidhari Saurav, Son of Pramod Kumar Sinha, resident of Shakuntala Sadan,
behind B.P.L. School, Mohanpur, Punaichak, district Patna.
88. Meenakshi Kumari, Daughter of Pawan Kumar, resident of village
Bochahan, post office Bokhahan, District Muzaffarpur
89. Anna Krishna, Daughter of Mr. Krishna Kumar Jha, Resident of village
Hariraha, post office Tengraha, police station Shankarpur, District
Madhepura.
90. Sarwesh Kumar, Son of Awadhesh Prasad, resident of village Pachwai, post
office Allahganj,Police Station Makhdumpur, District Jehanabad.
91. Ravi Kumar, Son of Rama Shankar Raman, Resident of village Ghoshi,
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
13/50
police station Piri Bazar, post office Piri Bazar, District Lakhisarai.
92. Md. Rauza Al-Zahir, Son of Md. Raiazuddin, resident of Village Purab Tola,
Choudhary Mohyalla, Ward No. 26, Post Office and Police Station Katihar,
District- Katihar.
93. Jayanat Shankar, Son of Gauri Shankar Ojha, Resident of Village Behind
Hospital of Isha Maulabag, Ara, Bhojpur.
94. Arvind Mohan Kumar, Son of Brahmadeo Lal, Resident of Mohalla-
Mogalpura, Jamuni Roy Ka Kuan, Post Office Patna City, Police Station-
Khajekala, District-Patna.
95. Devendra Kumar, Son of late Amerika Das, Resident of Village and Post
Office-Bharthu, Police Station Ghoshi, District- Jehanabad.
96. Brajesh Kumar, Son of Ramsharan Yadav, Resident of Village Rajajan, Post
Office and Police Station Mansi, District- Khagaria.
97. Aman Raj, Son of Ashok Prasad Yadav, Resident of Village and Post Office
Rasonk, Police Station Morkahi, District-Khagaria.
98. Shashi Bhusan Singh, Son of Parsuram Singh, Resident of Village Bageyan,
Post Office Khirion, Police Station Kachhawan, District- Rohtas at Sasaram.
99. Aditya Raj, Son of Malickchand Yadav Resident of Village- Jiwabigha, Post
Office Kataiya, Police Station- Amba, District- Aurangabad.
100 Anup Kumar Singh, Son of late Gopal Singh, Resident of Mohalla- Civil
. Line, Buxar Post - Buxar, District-Buxar.
101 Kunal Kishore, Son of Ravindra Kishore Prasad, Resident of at Shiv Mandir,
. Sonaruh, Post Office and Police Station Patwah, District- Patna.
102 Maruit Nanan Bhardwaj, Son of Surendra Bhardwaj Resident of Village and
. Post Office Bhobhi, Police Station Nagarnausa, District- Nalanda.
103 Md. Ehtesham Equebal, Son of Wasimul Haqaue Rustam, Resident of
. Mohalla Makhdumabag, P.O. and P.S.Jehanabad District Jehanabad.
104 Aditya Kumar, Son of Chandra Bhushan Prasad Ishwar, resident of Village
. Dashrathpur, post office Mansurchak, District Begusarai.
105 Amish Kumar, Son of Ramchandra Ram, resident village and post office
. English, Police Station Mairwa, District Siwan.
106 Raja Babu, Son of Paltan Ram,. resident of Village and Post Office English,
. Police Station- Mairwa, District Siwan.
107 Amit Kumar, Son of Kalmelsh Kumar Sah Resident at Baikatpur,Post office
. Jalalpur via Silout,District Muzaffarpur.
108 Ravi Kumar, Son of Kumar Sampurnanand Resident of Village and Post
. Office Paharpur, Police Station Akbarpur, District- Nawada.
109 Shashi Kumar, Son of Ramakant Singh, Resident of Village Katehar Post
. Office Surajghara, District- Lakhisarai.
110 Chitranjan Kumar, Son of Dayanand Singh, Resident of Village Asma, Post
. Office Budhauli, Police Station Pakriwarawan, District- Nawada.
111. Yogendra Das, Son of late Chulahay Das, Resident of Mohalla Hathi Das
Tola,Ward No. 08, Gandhi Path , Police Station Saharsa District- Saharsa.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
14/50
112 Purendra Kumar, Son of Rajendra Das, Resident of Hathidas Tola Ward No.
. 8, Police Station- Saharsa, Nagar Parishad, Saharsa, District- Saharsa.
113 Usha Kumari, Daughter of Kameshwsar Ram, Resident of Village RMS
. Colony, Road No. 3B, Police Station Kankarbagh, District- Patna.
114 Sarvesh Chandra Pandey, Son of Prem Shankar Pandey, Resident of Village
. Hardevpur, Post office Dheerpur, Police Station Gopiganj, Janpad Bhadohi,
Uttar Pradesh.
115 Vijay Kumar, Son of Krishna Nandan Singh, Resident of Village- Harrakh,
. Ward No. 12, Begusarai, Post Office Begusarai, Police Station Begusarai,
District- Begusarai.
116 Rajesh Chandra, Son of Ramesh Chandra, Flat No. 302, Amba Residency,
. East Boring Canal Road, Police Station- Buddha Colony, District- Patna.
117 Md. Omair Alam, Son of Md. Zubair Alam resident of Village Basdaha,
. Tola,Hat, Gachhi Post Office Mohammadia, Police Station Dagrua, District
Purnia.
118 Ravi Kumar Singh, Son of Bindeshwari Singh resident of House No. 2 Road
. No. 6, East Patel Nagar, P.O. and P.S. Shashtrinagar, Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Government of Bihar, Patna.
2. Bihar Public Service Commission, Bailey Road, Patna through its Secretary.
3. The Chairman, Bihar Public Service Commission, Bailey Road, Patna.
4. The Joint Secretary -Cum- Examination Controller, Bihar Public Service
Commission, Bailey Road, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5560 of 2019
======================================================
1. Rakesh Kumar S/o Sri Arvind Singh R/o- C/o Anugrah Singh, Ward No- 32,
Anugrah Nagar, P.O. and P.S.- Aurangabad, District- Aurangabad (Roll No.
108449).
2. Arvind Kumar S/o Sri Radha Krishna Singh R/o Mohalla- Krishi Nagar, 90
Feet Road, A.G. Colony, P.O.- L.B.S. Nagar, P.S.- Shastri Nagar, District-
Patna (Roll No. 545067).
3. Mandeshwar Ram S/o Sri Shiv Prasad Ram R/o Village and Post- Hardia,
P.S.- Jagdishpur, District- Bhojpur (Ara) (Roll No. 139862).
4. Arvind Kumar S/o Sri Raj Nandan Ram R/o Village- Maidan, P.O. and P.S.-
Sursand, District- Sitamarhi (Roll No. 403718)
5. Vinay Kumar Singh S/o Sri Daro Singh R/o Mohalla- Gandhi Nagar (Par
Nawada) Gaya Road, P.O. and P.S.- Nawada, District- Nawada (Roll No.
495409).
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
15/50
6. Rakesh Kumar S/o Satto Mandal R/o Village- Bhaptia, P.O.- Pararia, P.S.-
Sikti, District- Araria (Roll No. 429858).
7. Ajeet Kumar Ranjan S/o- Sri Gudar Shah R/o Village and P.O.- Sirsiya, Via-
Parihar, P.S.- Bela, District- Sitamarhi (Roll No. 154011).
8. Bhawna Kumari D/o Anant Prasad Singh R/o Village and P.O. and P.S.-
Barhariya, District- Lakhisarai (Roll No. 558114).
9. Prashant Ketu S/o Sri Dinesh Kumar Dwivedi R/o Village- Balua, P.O.-
Balua, P.S.- Maner, District- Patna, Bihar (Roll No. 340949).
10. Bijay Kumar Singh S/o Late Rikheshwar Singh R/o Village and P.O. and
P.S.- Nikhati Kalan, District- Siwan (Roll No. 451944),
11. Bhola Shankar S/o Sri Mithilesh Prasad Singh R/o Village- Kundwapar,
P.O.- Ekangardih, P.S.- Ekangarsarai, District- Nalanda (Roll No. 411313).
12. Priya Aparna D/o Sri Akshay Kant Jha R/o- Flat No. 201 Mass Sharda Kunj,
New Patliputra Colony, P.O. and P.S. Patliputra, District Patna (Roll No.
526962).
13. Uma Shankar S/o Sri Mithlesh Prasad Singh R/o Village- Kundwapar, P.O.-
Ekangardih, P.S.- Ekangarsarai, District- Nalanda (Roll No.141043).
14. Madan Kumar Pandey S/o Sri Trilokinath Pandey R/o- Mohalla- Birla
Colony, P.O. and P.S.- Phulwari Sharif, District- Patna (Roll No. 570072).
15. Navnit Kumar S/o Sri Lakshmi Prasad R/o At- Ashogi Ward No. 02, P.O.
and P.S.- Bairgania, District- Sitamarhi (Roll No. 433478)
16. Ujjwal Kumar S/o Anirudh Prasad R/o- At- Madanpur (Akshaywat), P.O.-
Chand Chaura, P.S. Vishnu Padh, District- Gaya (Roll No. 411114).
17. Vineet Kumar Gupta S/o Sri Vijay Gupta R/o- Raxaul, P.O. and P.S.- Raxaul,
District- East Champaran (Roll No. 444363).
... ... Petitioner/s
Versus
1. The Bihar Public Service Commission (BPSC) through its Chairman, Baily
Road, Patna.
2. The Chairman, Bihar Public Service Commission Baily Road, Patna.
3. The Joint Secretary-cum- Examination Controller, Bihar Public Service
Commission (BPSC), Baily Road, Patna.
4. The Principal Secretary, Department of General Administration, Old
Secretariate, Patna (Bihar).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7938 of 2019
======================================================
1. Jayanta Dubey Son of Ajay Kumar Dubey Resident of Mohalla- Hattala
Ramsita Mandir P.O. and P.S.-Pandua, District-Hooghly, West Bengal
2. Mritunjay Baghel Son of Vijay Pratap Singh Resident of Village-Pipra
Baghel Uttar Patty, P.S.-Khampar, District-Deoria, Uttar Pradesh
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
16/50
3. Shailendra Kumar Singh Son of Yogendra Prasad Singh Resident of Simari
Kala, P.S.-Kutumba, District-Aurangabad
4. Ashutosh Kumar Son of Sanjay Singh Resident of Village-Kurthiya, P.S.-
Chandi, District-Nalanda
5. Gulshan Kumar Son of Satyendra Prasad Resident of Village-Dariyapur,
P.S.-Nagarnausha, District-Nalanda
6. Vikas Kumar Son of Surendra Kumar Sahni Resident of Chandpura, PS-
Nima Chandpura, District-Begusarai
7. Amarjeet Kumar Son of Satyendra Prasad Resident of Village- Silao, P.S.
Silao, District- Nalanda
8. Aman Kumar Son of Ravikant Singh Resident of Rupas, P.S. Athmalgola,
District-Patna
9. Krishna Kumar Das Son of Ashok Das Resident of Village-Bhgwatchak, PS-
Shambhuganj, District-Banka
10. Ranveer Kumar Son of Ranjeet Mandal Resident of Purikh, PS-Bihra,
District-Saharsa
11. Sampurna Nand Son of Late Mayaram Resident of Shyam Cinema Road,
P.S. and District- Gopalganj
12. Saurabh Kumar Son of Umesh Prasad Singh Resident of village-Pirauta,
P.S.-Akbarpura, District-Nawada
13. Md. Basar Nawaz Son of Md. Abbas Resident of village- Berbas, P.S.-
Dumar, District- Sitamarhi
14. Vimlesh Kumar Son of Mahsaura Resident of Village- Mahsaura, P.S.
Ramgarhchowk, District-Lakhisarai
15. Ranjit Kumar Son of Jai Prakash Mandal Resident of village-Sirchand
Nawada, P.S.Jamui, District-Jamui
16. SarwarAlam Son of Mahmood Alam Resident of village- Bhadasi, PS and
District-Arwal
17. Akash Kumar Son of Chandramani Prasad Resident of Patelnagar Near
Khajpurvana, P.S. Hilsa, District-Nalanda
18. Pankaj Kumar Son of Chhote Lal Mandal Resident of Bairia Nath Nagar,
Shankarpur, Rattipur, P.S and District-Bhagalpur
19. Shambhu Kumar Son of Siyaram Ray Resident of Dharmapur Ramray,
Mamrejpur, P.S. Desari, District-Vaishali
20. Dhupendra Prasad Son of Akshay Lal Prasad Resident of Khawaspur, P.S.
Basantpur, District-Siwan
21. Amit Kumar Ray Son of Vijay Kumar Ray Resident of Village-Govindodih,
P.S. Chakai, District-Jamui
22. Khalique Hussain Son of Abdul Karim Resident of 56 ka., Near Jamal Petrol
Pump, Bairiya, Paighambarpur, P.S. Ahiapur, District-Muzaffarpur
23. Nitu Kumari Sinha Daughter Binay Kumar Sinha Resident of Nayatola,
Madhopur, P.S. Kotwali, District-Munger
24. Praveen Kumar Das Son of Late Yogesh Chandra Das Resident of Surkhi
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
17/50
Kal, Bari Khanjarpur, P.S. Barari, District-Bhagalpur
25. Bivesh Kumar Son of Bidyanand Jha Resident of Village and Post-
Madhepur, P.S. Madhepur, District-Madhubani
26. Aklawya Son of Prabhash Kumar Mandal Resident of Village-Fatehpur, P.S.
Nathnagar, District-Bhagalpur
27. Vijay Kumar Sinha Son of Lakshman Prasad Sinha Resident of Mohalla -
Jakanpur, Deviasthan, P.S. Mufassil, District-Gaya
... ... Petitioner/s
Versus
1. The State of Bihar Through the Chief Secretary, Govt. of Bihar, Patna
2. The Bihar Public Service Commission through its Chairman
3. The Principal Secretary General Administrative Department, Govt. of Bihar,
Patna
4. The Chairman Bihar Public Service Commission, Patna
5. The Secretary Bihar Public Service Commission, Patna
6. The Examination Controller, Chairman Bihar Public Service Commission,
Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7374 of 2019
======================================================
Ajeet Kumar Ghosh, Son of Late Subhash Chandra Ghosh, Resident of
Village- Singhran, P.O.- Singhran, P.S.- Rajaun, District- Banka- 813105.
... ... Petitioner/s
Versus
1. The State of Bihar. Bihar.
2. The Principal Secretary, General Administration Department, Govt. of Bihar,
Patna.
3. The Bihar Public Service Commission, through its Chairman, Jawahar Lal
Nehru Marg Bailey Road, Patna.
4. The Chairman Bihar, Public Service Commission, Jawahar Lal Nehru Marg
(Bailey Road), Patna.
5. The Secretary, Bihar Public Service Commission, Jawahar Lal Nehru Marg
(Bailey Road), Patna.
6. The Joint Secretary cum Examination Controller, Bihar Service Public
Service Commission, Jawahar Lal Nehru Marg (Bailey Road), Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7466 of 2019
======================================================
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
18/50
Shankar Kumar S/o Ashok Kumar Singh Resident of H.N. 127, Ambedkar
nagar, P.o.- Barmasiya, P.s.Deoghar, Distt.- Deoghar, Jharkhand
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Education Department, Govt.
of Bihar, Patna
2. The Chairman Bihar Public Service Commission, 15, Jawaharlal Nehru
Marg (Bailey Road), Patna-800001
3. The Secretary Bihar Public Service Commission, 15, Jawaharlal Nehru Marg
(Bailey Road), Patna-800001
4. The Examination Controller Bihar Public Service Commission, 15,
Jawaharlal Nehru Marg (Bailey Road), Patna-800001
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5968 of 2019
======================================================
1. Md. Shahnawaz Akhtar S/o Md. Sultan Ahmad R/o Village and P.O.- Jaitpur,
P.S.- Haspura, District- Aurangabad (Roll No. 372016)
2. Dheeraj Kumar S/o Sri Kausshlendra Prasad R/o Village- Onda, P.O. and
P.S.- Onda, District- Nalanda (Roll No. 255616).
3. Sumit Kumar S/o Sri Kameshwar Pandit R/o Village- Pirbigha, P.O.-
Rasalpur, P.S.- Chandauti, District- Gaya (Roll No. 464097).
4. Arvind Kumar Gupta S/o Sri Rama Shankar Gupta R/o P-3, Krishna Apra
Plaza, Sector 18, P.O. and P.S.- Gautam Buddha Nagar, District- Noida,
Uttar Pradesh (Roll No. 456862).
5. Pradeep Kumar Mishra S/o Sri Brij Kishore Mishra R/o Village- Redma,
P.O.- Chiyanki, P.S.- Daltonganj, District- Palamu, Jharkhand (Roll No.
260349).
6. Akanksha Jha D/o Vidyanand Jha R/o Village- Babhani, P.O.- Girja Chowk,
P.S.- Khajanchi, District- Purnia (Roll No. 297338).
... ... Petitioner/s
Versus
1. The Bihar Public Service Commission (BPSC) through its Chairman, Baily
Road, Patna.
2. The Chairman Bihar Public Service Commission Baily Road, Patna.
3. The Joint Secretary-cum-Examination Controller Bihar Public Service
Commission (BPSC) Baily Road Patna.
4. The Principal Secretary, Department of General Administration, Old
Secretariate, Patna (Bihar).
... ... Respondent/s
======================================================
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
19/50
with
Civil Writ Jurisdiction Case No. 6461 of 2019
======================================================
Unnat Shikhar Son of Upendra Kumar Permanent resident of Flat No.305,
BASA VIHAR Apartment, Raj Vanshi Nagar, Extension Road No.1, Police
Station- Shastri Nagar, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through its Chief Secretary, Old Secretariat, Patna.
2. The Principal Secretary, General Administration (Personnel) Department,
Government of Bihar, Patna.
3. Bihar Public Service Commission through its Secretary, 15, Jawaharlal
Nehru Marg (Bailey Road), Patna.
4. The Secretary, Bihar Public Service Commission, 15, Jawaharlal Nehru
Marg (Bailey Road), Patna.
5. The Chairman, Bihar Public Service Commission, 15, Jawaharlal Nehru
Marg (Bailey Road), Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6886 of 2019
======================================================
Pramod Kumar S/o Shree Mahto, Resident of Village-Maheshlata P.O.-
Bichhwey P.S.-Chanan (Near Kiul), District-Lakhisarai
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary General Administrative
Department , Govt. of Bihar, Patna
2. The Bihar Public Service Commission, Bailey Road, Patna through its
Chairman
3. The Secretary, Bihar Public Service Commission Bailey Road, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6193 of 2019
======================================================
1. Rakesh Kumar Singh Son of Sri Gopal Sharan Singh R/o Village- Barhauna,
P.O.- Meyar Garh, P.S. Chhavilaspur, District- Nalanda (Roll No. 382916).
2. Ramanand Tanti Son of Sri Kulanand Tanti R/o At and P.O.- Kusmaul Via-
Forbesganj, P.S. Bhargama, District- Araria(Roll No. 168407).
... ... Petitioner/s
Versus
1. The Bihar Public Service Commission (BPSC), through its Chairman, Baily
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
20/50
Road, Patna.
2. The Chairman Bihar Public Service Commission Bailey Road, Patna.
3. The Joint Secretary-Cum-Examination Controller (BPSC) Baily Road Patna.
4. The Principal Secretary Department of General Administration, Old
Secretariat, Patna(Bihar).
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7089 of 2019
======================================================
Ashu Anshul D/o-Kailash Prasad Resident of Mohalla-Near Girls High
School Babu Muhalla, P.s.-Mahnar, District-Vaishali (Bihar).
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna
2. The Chairman, Bihar Public service Commission, Bihar, Patna
3. The Secretary, Bihar Public service Commission, Bihar, Patna
4. The Joint Secretary-Cum-Examination Controller, Bihar, Public Service
Commission, Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7412 of 2019
======================================================
1. Jitendra Kumar Son of Sheodani Singh, Resident of Village - P.O. - Jaitpur,
P.S.- Barahiya, District - Lakhisarai (Bihar).
2. Rahul Ranjan Son of Rakesh Kumar, Resident of English Ward No. 4, P.S.-
District - Lakhisarai (Bihar)
3. Md. Mahboob Alam Son of Md. Ibrahim Rahmani, Resident of Village-
Baghaily, P.O. Mahrampur Azar, P.S. - Jadia, District - Supaul (Bihar)
4. Kumar Sushil Lall Son of Late Moti Lall, Resident of Sector 12/B, Quarter
No. 4092, Sector 12 B Marafari Colony, P.S.Marafari Colony, P.S.- Sector
12 Bokaro Steel City, District - Bokaro (Jharkhand).
5. Shriyam Narayan Daughter of Rajesh Narayan, Resident of 266, 11B, Near
Mangaldeep Apratment, Patliputra Colony, P.S. Patliputra, District -
Patna(Bihar)
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Old Secretariat, Government
of Bihar, Patna.
2. The Principal Secretary, General Administration Department, Government
of Bihar, Patna.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
21/50
3. The Bihar Public Service Commision, through its Secretary.
4. The Chairman, Bihar Public Service Commission.
5. The Secretary, Bihar Public Service Commission.
6. The Examination Controller, Bihar Public Service Commission
7. The Joint Secretary - Cum- Examination Controller, Bihar Public Service
Commission.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7986 of 2019
======================================================
Ritesh Kumar son of Surendra Singh resident of Ward No. 11, Village-
Chapatahi Chhaurahi, Jangal Mahal, Bhojpur Chhwarhi, P.S. and District-
Bhojpur (Bihar).
... ... Petitioner/s
Versus
1. The State of Bihar through its Principal Secretary, Education Department,
Government of Bihar, Patna.
2. The Chairman, Bihar Public Service Commission, 15 Jawahar Lal Nehru
Marg, Bailey Road, Patna.
3. The Secretary, Bihar Public Service Commission, 15 Jawahar Lal Nehru
Marg, Bailey Road, Patna.
4. The Examination Controller, Bihar Public Service Commission, 15 Jawahar
Lal Nehru Marg, Bailey Road, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10983 of 2019
======================================================
Ramendra Mohan S/o Radha Mohan Prasad R/o Shastri Nagar, Professor
Colony, P.S. Shastri Nagar, District-Patna
... ... Petitioner/s
Versus
1. Bihar Public Service Commission represented through its Secretary, Bailey
Road, Patna
2. Chairman Bihar Public Service Commission, Bailey Road, Patna
3. Secretary Bihar Public Service Commission, Bailey Road, Patna
4. Controller of Exam Bihar Public Service Commission, Bailey Road, Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7863 of 2019
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
22/50
======================================================
Raj Shekhar Singh S/o Sri Ram Priti Singh Vill.- Mohanganj, P.o. and P.s.-
Tarapur, Distt.-Munger
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, General Administration
Department, Govt. of Bihar
2. The Bihar Public Service Commission through the Chairman, 15, Jawaharlal
Nehru Marg (Beli Road), patna
3. The Joint Secretary-cum-Examination Controller Bihar Public Service
Commission, 15, Jawaharlal Nehru Marg (Beli Road), Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9044 of 2019
======================================================
Bijay Kumar Singh Son of Vimal Kishore Singh Resident of Mohalla-Ward
No.09, village-Mohra Ghat Prass, P.O. Mohra Ghat Cherakhera, P.S.-Allauli,
District-Khagaria
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
2. The Bihar Public Service Commission through its Chairman
3. The Principal Secretary, General Administrative Department, Govt. of Bihar,
Patna
4. The Chairman, Bihar Public Service Commission, Patna
5. The Secretary, Bihar Public Service Commission, Patna
6. The Examination Controller, Chairman, Bihar Public Service Commission,
Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10059 of 2019
======================================================
1. Dileep Kumar S/o Ram Bihari Yadav Resident of Village-
Mahamadpur,Dhoi,Mohalla-Ghorghatta,P.S. Bahadurpur,Dist.-Darbhanga
2. Soumya Kumari D/o Awadhesh Kumar Pandey Resident of 106,Adhivakta
Nagar P.S. and Dist.-Gopalganj
3. Ankesh Kumar S/o Ashok Kumar Singh Resident of near Simri
Chowk,Simri,P.S. Vidyapatinagar,Dist.-Samastipur
4. Chandradeep Kumar, son of Subhash Prasad, resident of 44 (1),
Chandradeep Prasad, Mat Ram Vali gali, P.O. Nargda Dhibra, P.S. Shahpur,
Khagaul, District-Patna
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
23/50
5. Pushkar Verma, Male, son of Prabodh Kumar Verma, Resident of Mishra
Tola, P.O. Lalbagh, P.S. Town, District-Darbhanga
6. Arun Kumar, Male, son of Raj Kumar Choudhary, Resident of Khangaon,
Koilwar, P.S. Narhi Chandi, District-Bhojpur
7. Neetu Kumari, daughter of Surendra Singh Resident of Mahamda VIA Pipra
Kothi, P.S. Pipra Kothi District-Motihari, East Champaran
8. Kumari Sarika Singh Sarika Singh, wife of Bhupesh Singh, Resident of
Dhamar, P.S. Muffasil, District-Bhojpur
9. Saurabh Kumar, son of Vijay Kumar, Resident of Vilalge and P.O. Naya
Gaon, Siromani Tola, P.S. Parbatta, Zorawarpur, District-Khagaria
10. Niraj Kumar, son of Triveni Prasad Singh, Resident of 27, Balihari,
Kumhaila, P.S. Charpokhari, District-Bhojpur
11. Mukul Kumar Tiwari, son of Manoj Kumar Tiwari, Resident of Chandpura
Chanpurwa, P.S. Isuapur, District-Saran
12. Yashwant Kumar Deepak S/o Riban Das Resident of LIG 76, Lohianagar,
P.S Kankarbagh, District-Patna
13. Suresh Chandra Thakur, son of Bishwanath Thakur, Resident of Village-
Chamraha, Near Railway Station, Ward-05, P.S. Mehnar, District-Vaishali
14. Vishal Anand, male, son of Banwari Lal, Resident of Behind Sadar hospital,
Nayi Basti, Mahadewa, P.S. and District-Siwan
15. Raghuvir Kumar, son of Ramrup Mahto, Resident of Drawan Pakribarawan,
P.S. Kauakol, District-Nawada
16. Mukesh Kumar Mantu S/oYugeshwar Singh, Resident of ward No. 05, P.O.
Mahishi, P.S. Vibhutipur, Distt.-Samastipur
17. Saket Samant, S/oRamratan Ram, Resident of Ward No. 33, Jai Nagar, Lal
Pahari, P.S. and District Lakhisarai
18. Dharmvir Kumar, S/oRam Sundar Sah Resident of Village-Terasia,
Raghopur, P.S. Ganga Bridge, Distt.-Vaishali
19. Nishant Kumar, S/oArun Kumar Choudhary, Resident of lane no. 03, Ramna
Musahri, P.S. Mithanpura, Distt.-Muzaffarpur
20. Raman Kumar Bharti, S/oArun Kumar Singh, Resident of Ramdaily, P.S.
Jalalgarh, Distt.-Purnia
21. Rahul Kumar, S/oAjit Kumar, Resident of Bari Yusufpur, P.S. Industrial
Area, Distt.-Vaishali (Hajipur)
22. Neelam Kumari, D/oUmesh Singh Resident of Sri Krishna Nagar, P.S. and
District Motihari, East Champaran
23. Anuprabha, wife of Indu Bhushan, Resident of B-23, Surakha Vihar, Gali
No. 2, Near Commandar Road, Vikas Nagar, P.S. Uttamnagar, District -
Delhi
24. Amit Kumar, male, Shankar Rajak, Resident of Jalgobind, P.S. Barh, Distt.-
Patna
25. Deepak Kumar, S/oNagendra Prasad Singh, Resident of Village-Sarsauni,
ward no.2, P.O. Ahilgaon, P.S. Jalajgarh, Distt.-Purnia
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
24/50
26. Ravi Ranjan, S/oMoti Lal, Resident of 87, Bhangan Bigha, P.S. Rahui,
Distt.-Nalanda
27. Satya Prakash Gautam @ Satya Prakash S/oKamleshwar Prasad Singh,
Resident of 2/15, 2nd Floor, old Rajendra Nagar, Gandhi Medico, P.S. New
Rajendra Nagar, Distt.-Delhi
28. Navneet Pratap, S/oMahendra Partap, Resident of 21 C, Malighat, P.S.
Mithanpura, Distt.-Muzaffarpur
29. Mukesh Kumar, S/oRamakant Prasad, Resident of Near Hero Work Shop,
Balua Tal, P.S. and District - Motihari, East Champaran
30. Dhananjay Kumar, S/oJiyalal Prasad, Resident of Ghonghiya, P.S. Jifna,
Distt.-East Champaran
31. Rakesh Kumar Singh, S/oChandradhan Singh, Resident of Purahara, P.O.
Barahai, P.S. Karghar, Distt.-Rohtas
32. Mobashira Jabeen, daughter of Nesar Ahmad, Resident of Sheesh Mahal
Colony, Pathan Toli, Sampatchak, P.S. Alamganj, District-Patna
33. Prabhash Kumar Jha, son of Basuki Nath Jha, Resident of Khajuraha, P.S.
Sonbarsa Raj, District-Saharsa
34. Kanchan Kumari, daughter of Sujeet Prasad, Resident of Saidpur, Soniawan,
Khushiyapur, P.S. Ekangersaray, District- Nalanda
35. Sushil Kumar Barnwal, son of Shree Ram Prasad, Resident of Meena Bazar,
P.S. Bettiah, District-West Champaran
36. Shailendra Malakar, son of Prahalad Malakar, Resident of Purandarpur, P.S.
Goriyakothi, District-Siwan
37. Gaurav Gunjan, Male, son of Suman Kumar, Malhipur, Saligrami, P.S.
Sahenpur Kamal, District-Begusarai 38. Kuldeep Kumar, Male, aged about
30 years, son of Awadh Kishor Prasad, resident of Karsaut, P.S. Darunda,
District-Siwan 39. Hareram Chaurasia, male, aged about 39 years, son of
Ramdeo Mahto, resident of Chandaur, P.S. Bhagwanpur, District-Begusarai
38. Kuldeep Kumar, Male, son of Awadh Kishor Prasad, Resident of Karsaut,
P.S. Darunda, District-Siwan
39. Hareram Chaurasia, son of Ramdeo Mahto, Resident of Chandaur, P.S.
Bhagwanpur, District-Begusarai
40. Abhay Pratap, son of Narendra Pratap Sinha, Resident of 51/13, 3rd Floor,
near Swastik Hospital, Ashok Nagar, P.S. Tilak Nagar, District Delhi
41. Vishnu Kumar, son of Raghunath Bhagat, Resident of 86, Shivaji Nagar, P.S.
Town, District-Darbhanga
42. Shailesh Kumar, son of Satyendra Narayan, Resident of village-Deoria,
Pahleza, P.S. Akhorigola, District-Rohtas
43. Rahul Kumar Singh, son of Radhey Shyam Singh, Resident of Shiv Colony,
Fazalganj, P.S. Sasaram Model, District- Sasaram, Rohtas
44. Saurabh Mishra, son of Mayakant Mishra, Resident of Ward No. 19,
Chanakyapuri, Kahara, P.S. Sadar, District-Saharsa
45. Gagan Kumar Jha, son of Rajanand Jha, Resident of Parjuar, Jetiyahi, P.S.
Arer, District-Madhubani
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
25/50
46. Alok Kumar, son of Nageshwar Ray, Resident 1740, Pushpa Vihar, Sector 3,
P.S. Malvia Nagar, District-Delhi
47. Shashi Shankar Kumar, son of Ashok Kumar, Resident of Mishra Tola, P.S.
Town, District-Darbhanga
48. Shabana Khatoon, daughter of Md. Salim Residentof Mohalla-Sundarpur,
P.O. and P.S. Peerpati, District-Bhagalpur
49. Md. Layeeque Azam, son of Md. Noor, Resident of House No. F-12, Fourth
Floor, behind Woodland Showroom, New Friends Colony, P.S. Jamia Nagar,
District-Delhi
50. Lav Kumar, son of Veerendra Kumar, Resident of 122, Jignauda Ichauli, P.S.
Maudaha, District Hamirpur (Uttar Pradesh)
51. Jayant Kumar, son of Jainarayan Prasad, Resident of Shermari Bazar, P.S.
Pripainti, District-Bhagalpur
52. Deepak Kumar, son of Ganesh Rajak, Resident of Rohua Apuchh,
Mushahari farm, P.S Mushahari, District-Muzaffarpur
53. Ramesh Kumar son of Rajendra Kumar, Resident of Quarter no. 8/11, P and
T Colony, Sector 5, P.S. Sector-6, District-Bokaro Steel City, Jharkhand
54. Shayam Sundar Chandrawanshi, son of Ramchandra Ram, Resident of
Loharpatti Road, P.S. and District-Kishanganj 5
55. Satya Prakash Sahu, son of Ram Lal Sahu, Resident of Tilhapur Kaushambi,
P.S. Saray Akil, District-Kaushambi, (Uttar Pradesh)
56. Santosh Kumar Upadhyay, son of Murari ji Upadhyay, Resident of Amwari,
Nandpur, P.S. Raghunathpur, District-Siwan
57. Laukesh Kumar Rai, son of Om Prakash Rai, Resident of E-64, Gali no. 2,
Near Super Shine Chowk, East Vindo Nagar, Patparganj, P.S. Pandav Nagar,
District- Delhi
58. Amardip Kumar, son of Rajendra Prasad, Resident of 34, Ajaypur,
Biharsharif, P.S. Noorsarai, District-Nalanda
59. Rishi Kumar Raunak son of Gajadhar Thakur, Resident of Shahpur, P.S.
Harpur, District-Munger
60. Ravi Pratap Singh, son of Satrohan Singh, Resident of village-Kandhi Pipri,
P.S. Colonelganj, District-Gonda, (Uttar Pradesh)
61. Garima, daughter of Gajendra Prasad Singh, Resident of Shahjadpur,
Andarkila, P.S. Town, District- Vaishali (Hajipur)
62. Abhay Kumar, son of Jaiprakash Kumar, Resident of Pathraha, P.S.
Ghailarh, District-Madhepura
63. Ajay Kumar Kashyap, son of Ram Swarth Mahto, Resident of 48 Birney, K
Manjhigama, P.S. Kamtol, District-Darbhanga
64. Anjani Kumar, son of Yogendra Prasad Singh, Resident of 297 Deviasthan,
P.S Silao, District-Nalanda
65. Pankaj Kumar, son of Upendra Singh, Resident of Sithoura, P.S. Rajgir,
District-Nalanda
66. Krishna Mohan Singh, son of Rajeshwar Prasad Singh, Resident of Village
Bahuara,P).S. Rajapakar,Dist.-Vaishali
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
26/50
67. Nawlesh Kumar Singh, son of Ram Bilash Singh, Resident of Jhandapur,
P.S. Bihpur, District- Bhagalpur
68. Kumari Khushboo, daughter of Dhanjit Singh Resident of Madhubani, P.S.
Kursakanta, District-Araria
69. Deepak Kumar, son of Basudeo Prasad Singh, Resident of Goradih, P.S.
Rajoun, District-Nawada
70. Manish Kumar Mishra, son of Umesh Chandra Mishra, Resident of Mishra
Niwas, Diwani Takiya, Near New Railway Colony,P.S. LNMU
Campus,Dist.-Darbhanga
71. Vikash Kumar Son of Lalan Prasad Lalan Resident of Mohalla-Mahadev
Sathan Khandpar PS and Dist.-Sheikhpura
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
2. The Bihar Public Service Commission through its Chairman
3. The Principal Secretary, General Administrative Department, Govt. of Bihar,
Patna
4. The Chairman, Bihar Public Service Commission, Patna
5. The Secretary, Bihar Public Service Commission, Patna
6. The Examination Controller, Chairman, Bihar Public Service Commission,
Patna
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9318 of 2019
======================================================
1. Sanjeev Kumar Sinha @ Sanjeev Sinha Son of Ravindra Kumar Sinha
Resident of Ward No.-06, Mohalla-Punamvilla near Sarswati Niwas, Bhatti
Road, P.S.-Ambikapur, District-Sarguja, Chhatisgarh (Roll no.327523)
2. Navnit Kumar Gupta @ Navnit Son of Ram Pravesh Gupta Resident of 118
Ward No.09, Mohalla-Bazar Samiti Road, Mahatma Gandhi Nagar, P.S-
Buxar, District-Buxar, Bihar (Roll no.272236)
3. Devashish Jha @ Devashish Son of Bhola Nath Jha R/o C/o Late Upendra
Jha, Village and P.O.-Phent, Via-Basopatti, District-Madhubani, Bihar (Roll
No.362703)
4. Reena Kumari @ Reena D/o Sri Arjun Prajapati Resident of Village-Kud
Post-Rewali, P.S-Katkamdag, District-Hazaribagh, Jharkhand (Roll
No.541140)
... ... Petitioner/s
Versus
1. The Bihar Public Service Commission ( BPSC) through its Chairman, Baily
Road, Patna
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
27/50
2. The Chairman Bihar Public Service Commission Baily road, Patna
3. The Joint Secretary-cum-examination Controller Bihar Public Service
Commission (BPSC) Baily Road Patna
4. The Principal Secretary Department of General Administration, Old
Secretariate, Patna (Bihar)
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10613 of 2019
======================================================
1. Braj Kishor Paswan Son of Narayan Paswan Resident of Sughraun, P.S.-
Dandari, District- Begusarai.
2. Roohi Praveen Daughter of Nesar Ahamad Resident of Mustafabad, P.S.-
Goriya Kothi, District- Siwan.
3. Rahul Kumar Son of Ram Narayan Bishwas Resident of Madhulata,
Bishunpur, P.S.- Raniganj, District- Araria.
4. Rakesh Kumar Son of Ram Narayan Yadav Resident of Ward No.5, Chhapra
Tola, Nathpur, P.S.- Narpatganj, District- Araria.
5. Avinesh Kumar Singh Son of Hridya Singh Resident of Village- Pithwaiyan,
P.O.- Doiyan, P.S.- Dinara, District- Rohtas.
6. Shobha Kumari Wife of Vinay Kumar Resident of House No. WZ 15E,
Posangipur, Janakpuri, P.S. Janakpuri West, District- New Delhi.
7. Ramesh Kumar Son of Jagat Sah Resident of Village- Bagahi Ratanpur, P.S.
Bairiya, District- West Champaran.
8. Prem Prakash Son of Yamuna Prasad Sharma Resident of Sikaria,
Sonegawan, P.S.- Darigon, District- Rohtas.
9. Sudhir Kumar Son of Lalan Manjhi Resident of 174, Sri Ram Nagar, Ward
No.26, Manikpur, P.S. and District- Gopalganj.
10. Vijay Kumar Paswan Son of Rajeshwar Paswan Resident of Maniparpur,
PS- Warisnagar, District- Samastipur.
11. Archana Rani Daughter of Bhupendra Prasad Singh Resident of Bypass
Chowk near Over Bridge, Gaya Road, P.S. and District- Aurangabad.
12. Kumari Priyanka Rani Daughter of Bhupendra Prasad Singh Resident of
Bypass Chowk near Over Bridge, Gaya Road, P.S. and District- Aurangabad.
13. Arjun Paswan Son of Badri Paswan Resident of Bhim Balish, Kanakpur,
P.S.- Thakurganj, District- Kishanganj.
14. Rahul Barnwal Son of Birendra Kumar Barnwal Resident of Sanyal Nalapar
Dutlla, Urimari, P.S.- Bhurkunda, District- Hazaribagh, Jharkhand.
15. Indranand Jha Son of Santosh Jha Resident of Qr. No. 354 B Block, Bhuli
Nagar, P.S. and District- Dhanbad.
... ... Petitioner/s
Versus
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
28/50
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Bihar Public Service Commission through its Chairman.
3. The Principal Secretary, General Administrative Department, Govt. of Bihar,
Patna.
4. The Chairman, Bihar Public Service Commission, Patna.
5. The Secretary, Bihar Public Service Commission, Patna.
6. The Examination Controller, Chairman, Bihar Public Service Commission,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 12634 of 2019
======================================================
1. Pankaj Kumar Nishad Son of Bankelal Nishad R/o Ward No. 5, at and P.O.-
Lawapur Narayan, Lawapur Harnarayan, District-Vaishali. PIN-844506
2. Mohammad Nazruddin S/o Dil Mohammad R/o Molnapur, P.S.-Basantpur,
District-Siwan, Pin-841406
3. Abhinay Kumar S/o Kapildeo Singh R/o Ward No. 8, Near Bijli Office,
Mohalla-East Karyanand Nagar, P.S.-Lakhisarai, District-Lakhisarai, Pin-
811311
4. Arunish S/o Rajnath Sharma R/o Flat No. 402, Shanti Griham Apartment,
Arya Samaj Mandir Road, Near I.T.B.P. Head Office S.K. Puram, Lane No.
15, R.P.S. More, Bailey Road, District-Patna, Pin-801503
5. Mohammad Belal S/o Mohammad Islam R/o Village-Ekderwa, P.S.-
Gopalganj, District-Gopalganj, Pin-841428
... ... Petitioner/s
Versus
1. State of Bihar through the Chief Secretary, Old Secretariat, Patna, Bihar,
Pin-800001
2. The Principal Secretary General Administration Department, Government of
Bihar, Patna, Pin-800001
3. The Bihar Public Service Commission through its Secretary, 15, Jawahar Lal
Nehru Marg, Bailey Road, Patna, Pin-800001
4. The Chairman Bihar Public Service Commission, 15, Jawahar Lal Nehru
Marg, Bailey Road, Patna, Pin-800001
5. The Secretary Bihar Public Service Commission, 15, Jawahar Lal Nehru
Marg, Bailey Road, Patna, Pin-800001
6. The Controller of Examination Bihar Public Service Commission, 15,
Jawahar Lal Nehru Marg, Bailey Road, Patna, Pin-800001
... ... Respondent/s
======================================================
Appearance :
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
29/50
(In Civil Writ Jurisdiction Case No. 6030 of 2019)
For the Petitioner/s : Mr.Kumar Kaushik
For the Respondent/s : Mr.P.K. Verma (AAG3)
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Satyabir Bharti
Mr. Alok Chandra
(In Civil Writ Jurisdiction Case No. 6661 of 2019)
For the Petitioner/s : Mr. Chakrapani
Mr. Sanjay Kumar Singh
For the Respondent/s : Mr.Sheo Shankar Prasad (Sc8)
(In Civil Writ Jurisdiction Case No. 5801 of 2019)
For the Petitioner/s : Mr.Pramod Kumar Singh
For the Respondent/s : Mr.Partha Sarthy (Ga4)
(In Civil Writ Jurisdiction Case No. 7255 of 2019)
For the Petitioner/s : Mr.Abhinav Srivastava
For the Respondent/s : Mr.Sheo Shankar Prasad (Sc8)
For the BPSC : Mr. Lalit Kishore, Sr. Advocate
Mr. Sanjay Pandey
(In Civil Writ Jurisdiction Case No. 8719 of 2019)
For the Petitioner/s : Mr.Arvind Kumar Sharma
For the Respondent/s : Mr.Shilpa Singh (Ga12)
(In Civil Writ Jurisdiction Case No. 5560 of 2019)
For the Petitioner/s : Mr.Pramod Kumar Singh
For the Respondent/s : Mr.Manish Kumar (Gp4)
Mr. Manoj Kumar, AC to GP 4
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Satyabir Bharti
Mr. Alok Chandra
(In Civil Writ Jurisdiction Case No. 7938 of 2019)
For the Petitioner/s : Mr.Soni Shrivastava
For the Respondent/s : Mr.Parth Sarthy ( Ga4 )
(In Civil Writ Jurisdiction Case No. 7374 of 2019)
For the Petitioner/s : Mr.Rajnish Kumar Choubey
For the Respondent/s : Mr.P.K.Verma (Aag3)
(In Civil Writ Jurisdiction Case No. 7466 of 2019)
For the Petitioner/s : Mr.Mukund Mohan Jha
For the Respondent/s : Mr.Madhaw Prasad Yadav (Gp23)
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Satyabir Bharti
(In Civil Writ Jurisdiction Case No. 5968 of 2019)
For the Petitioner/s : Mr.Pramod Kumar Singh
For the Respondent/s : Mr.Sheo Shankar Prasad (Sc8)
(In Civil Writ Jurisdiction Case No. 6461 of 2019)
For the Petitioner/s : Mr. Rajendra Narain, Sr. Advocate
Mr. Surendra Kumar Choubey
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Satyabir Bharti
(In Civil Writ Jurisdiction Case No. 6886 of 2019)
For the Petitioner/s : Mr.Bharat Lal
Mr. Ravindra Kumar
For the Respondent/s : Mr.Sheo Shankar Prasad ( Sc8 )
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Satyabir Bharti
Mr. Alok Chandra
Mr. Sanjay Pandey
(In Civil Writ Jurisdiction Case No. 6193 of 2019)
For the Petitioner/s : Mr.Pramod Kumar Singh
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
30/50
For the Respondent/s : Mr.P. K. Verma ( Aag3 )
(In Civil Writ Jurisdiction Case No. 7089 of 2019)
For the Petitioner/s : Mr.Prabhakar Singh
Mr. Rakesh Mohan Singh
For the Respondent/s : Mr.Md. N.H. Khan (Sc1)
For the BPSC : Mr. Satyabir Bharti
Mr. Alok Chandra
(In Civil Writ Jurisdiction Case No. 7412 of 2019)
For the Petitioner/s : Mr.Sanjay Kumar Singh
For the Respondent/s : Mr.Sheo Shankar Prasad (Sc8)
(In Civil Writ Jurisdiction Case No. 7986 of 2019)
For the Petitioner/s : Mr.Uday Kumar
For the Respondent/s : Mr.Kameshwar Kumar (Gp17)
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Satnjay Pandey
(In Civil Writ Jurisdiction Case No. 10983 of 2019)
For the Petitioner/s : Mr.Shailesh Kumar Sharma
Mr. Ram Ji Kumar
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Satyabir Bharti
Mr. Alok Chandra
Mr. Sanjay Pandey
(In Civil Writ Jurisdiction Case No. 7863 of 2019)
For the Petitioner/s : Mr.Siya Ram Sahi
Mr. Ram Sevak Choudhary
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Satyabir Bharti
Mr. Alok Chandra
Mr. Sanjay Pandey
(In Civil Writ Jurisdiction Case No. 9044 of 2019)
For the Petitioner/s : Mr.Soni Shrivastava
For the Respondent/s : Mr.(Ga4)
(In Civil Writ Jurisdiction Case No. 10059 of 2019)
For the Petitioner/s : Mr.Soni Shrivastava
For the Respondent/s : Mr.Sheo Shankar Prasad ( Sc8 )
(In Civil Writ Jurisdiction Case No. 9318 of 2019)
For the Petitioner/s : Mr.Pramod Kumar Singh
For the Respondent/s : Mr.P.K. Verma (Aag3)
For the BPSC : Mr. Lalit Kishore, Advocate General
Mr. Sanjay Pandey
(In Civil Writ Jurisdiction Case No. 10613 of 2019)
For the Petitioner/s : Mr.Soni Shrivastava
For the Respondent/s : Mr.P. K. Verma ( Aaa3 )
For BPSC : Mr. Vikash Kumar
(In Civil Writ Jurisdiction Case No. 12634 of 2019)
For the Petitioner/s : Mr.Jitendra Kumar
For the Respondent/s : Mr.Md.N.K.Khan (Sc1)
======================================================
CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL JUDGMENT
Date : 08-07-2019
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
31/50
The writ petitioners in these batch of writ petitions have
approached this Court being aggrieved by rejection of their
candidature in the selection process conducted by the respondent
Bihar Public Service Commission (hereinafter referred to as 'the
Commission). 64th Bihar Combined Competitive Examination
conducted by the respondent Commission is in issue in the instant
proceedings, for which advertisement was issued on 02.08.2018 for
filling up total 1465 vacancies in different posts under the
Government of Bihar .
The brief facts giving rise to the instant writ proceedings is
that the petitioners applied for consideration in the process of
selection. Altogether there were 4,71,145 applicants. The process of
selection comprised of an objective preliminary examination
comprising of 150 multiple choice questions carrying one mark each.
Successful candidates to the tune of ten times the number of vacancies
were to be selected on the basis of objective preliminary examination
for writing the mains subjective examination.
The Commission for the purpose of evaluation had got
prepared a model answer key by the question setters. After the
preliminary examination, the model answer key was uploaded on the
website on 26.12.2018 and objections were invited from the
candidates who participated in the selection process. Objections
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019
32/50
submitted before the last date i.e. 07.01.2019 were considered by the
expert committee constituted by respondent Commission. The expert
committee modified/corrected the model answer key in respect of
eight questions. In respect of three questions expert committee was of
the opinion that correct answer options were not available or that the
questions answers were likely to cause confusion to examinees and on
such grounds three questions were deleted from the process of
evaluation. The report of the expert committee, was thereafter
approved by the Full Commission in its meeting dated 31.1.2019.
Accordingly, answer sheets were evaluated. Result was published on
23.2.2019declaring 19109 candidates successful in the general category who had secured the cut off marks, i.e. 97 or more.
The petitioners herein have not been declared successful in the examination. Admittedly all of them have secured between 1 - 5 marks less than cut off marks 97.
A joint petition was again filed by several candidates thereafter before the Chairman of the respondent Commission raising the issue regarding correctness of model answer uploaded by the Commission on the basis of which the evaluation had been done. The Chairman thereafter reconstituted the expert committee. Model answers were thus reconsidered for the second time. The Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 33/50 reconstituted expert committee found no error or mistake in the model answer approved by the earlier expert committee.
Some of the candidates, who have not been declared successful in the preliminary test, are petitioners in the instant writ proceedings. It is their case that model answer key on the basis of which evaluation has been done was incorrect. It is submitted that they can demonstrate that wrong has been committed in preparation of the model answer key. The wrong options has been considered to be the correct answer in the model answer key in respect of some questions. Another infirmity alleged in the model answer key is that questions have been deleted even though correct answer options were available. By raising such grievance they submit that on account of glaring defects in the model answer key which they have urged can be demonstrated as being wrong, the result published by the Commission for the preliminary examination cannot be sustained. They have submitted that evaluation in respect of such questions is to their prejudice as they had marked the answer option which was correct, however since the option marked by the petitioners were not the correct answer as per the model answer key they have wrongly been deprived of marks for such questions. It is also the submission of petitioners in some of the cases that questions which have been deleted by the expert committee contained the correct answer option. Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 34/50 The petitioners had also marked the correct answer. Having devoted time for answering such questions they have suffered prejudice by deletion of such questions since by attempting such questions they have lost time in the examination and suffered due to non grant of marks in respect of the same.
The petitioners, in order illustrate that the model answer key which formed the basis of evaluation did not contain the correct answer options have relied upon material, which according to them are authoritative text and government publication. The options declared correct by the expert body is in conflict with such authoritative text and government publications and as such it is submitted that the petitioners could not have been deprived of marks for such questions, when answers marked by the petitioners were correct as per authoritative text and government publication.
It would be relevant to take note of the fact that the same 150 questions were asked from all the appearing candidates at the preliminary test. The same were arranged/numbered in four different ways in 4 sets namely set 'A', 'B', 'C' & 'D', to rule out use of unfair means at the examination centre. Copy of set 'B' of the final/corrected model answer key has been placed on record by the Commission as Annexure C to its counter affidavit.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 35/50 This Court would make a note that the counter affidavit filed by the Commission is common in all the cases.
Referring to question nos. 15, 41, 69, 84, 100, 107, 113, 119, 133 and 134 of set 'B', it is submitted that model answers for the same are incorrect. It is also submitted that question paper had the correct answer option for question numbers 118 and 122 of set 'B' and the same have wrongly been deleted.
Referring to the authoritative text and government publication Counsels appearing in the various cases have strenuously urged that the model answer key does not provide the correct answer for the above noted questions. One of the questions, on which all the petitioners have laid emphasis is question No. 133 in the model answer key (Annexure F). The question and model answer provided for the same are being reproduced for consideration:-
" Where did Kunwar Singh join the Rebellion of 1857 against the British?
(A) Arrah (B) Patna
(C ) Bettiah (D) Varanasi
(E) None of the above/More than one of the above."
Model Answer:
Q. No. 133 - In 1857, Babu Kunwar Singh was in contact with sepoys at Dinapore and even sent emissaries to them to say that he had consented to lead them Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 36/50 (K.K.Dutta, Pg 96-99). Thereafter the sepoys went to Arrah where they were joined by Kunwar Singh (P 92). The implication is that Kunwar Singh led the mutiny from Dinapore near Patna, but physically joined them at Arrah. Therefore the correct answer would be (B)."
The petitioners have straneously urged that the model answer key in respect of the said question is wrong. It is their submission that even going by reasoning given by the experts only possible answer would be "Arrah". The expert committee has wrongly provided answer to be "Patna" in the model answer key.
Another question on which great emphasis was laid was question No. 84 from Question "A' series which is as follows:-
"114. Bihar as an Indian State was formed in (A) 1911 (B) 1912 (C )1936 (D) 2000 (E) None of the above/More than one of the above.
Model answer:
"The Province of Orissa was separated from Bihar and Orissa in 1936 and declared a separate province in Govt. of India Act 1935 which came into force in 1936. When the Constitution of India Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 37/50 was adopted in 1950, the same area was named Bihar State Instead of Bihar Province.
Hence Correct answer would be (C ).
From bare perusal of the expert opinion and reasoning the same does not call for any interference.
In respect of question No. 41, objection to its deletion as per report of the expert committee is clearly unfounded. Question No. 41is:-
"In which city/State was air pollution control system 'VAYU' installed in September 2018?
(A) Chennai (B) Amritsar (C ) Delhi (D) Varanasi (E) None of the above/More than one of the above.
Model Answer:
"This question was correctly deleted as it was wrong. The official spelling is WAYU and not VAYU as given in the question. The spelling of capital noun cannot be disputed on grounds of grammer, logic or publication in media."
The question was in respect of installation of Air Pollution Control System which officially is spelled "WAYU". The answer Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 38/50 however referred to the same system as "VAYU". Such error in spelling has rightly been relied upon by the expert to delete the question. The same could not have been allowed to continue on the basis of any logic or publication in the media.
The other objection regarding wrong deletion of question No. 122 by the expert committee is also clearly unfounded. Question No. 122 is :
"The Mughal Emperor Bahadur Shah Zafar was confined within the walls of the Red Fort. He had no power on outside territory. The question asks "
It is said" which is vague and uncertain. The question may be deleted."
The question is about the extent of empire of the Mughal Emperor Bahadur Shah Zafar. The expected answer is with reference to a very vague and uncertain basis i.e. "it is said". In view of the manner in which the question has been framed the expert committee has rightly concluded that the question is a vague question as it does not specify as to with reference to which authoritative text or person the expression "it is said" has been understood by the examinees. The question has rightly been deleted.
Counsel appearing for the petitioners in support of their submissions have relied upon certain decision of the Apex Court. They have placed heavy reliance on the decision in the case of Ran Vijay Singh & ors Vs. State of U.P. & ors. reported in (2018) 2 SCC Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 39/50
357. They have laid emphasis on para 18, 30, 30.2 and 35 of the said decision. The judgment in the case of Rajesh Kumar vs. State of Bihar reported in (2013) 4 SCC 690 has also been relied upon by the petitioners' Counsel. They submitted that the Apex Court has not mandated the "hands of approach". On the basis of questions brought by way of illustration before this Court and the model answer key for the same, they submitted that errors in the model answer key are glaring and cannot be denied or disputed. In respect of the answer which has been taken note of in the instant order by way of illustration they would further submit that even as per text book relied upon by the Commission the model answer is wrong. The wrong demonstrated by the petitioners constitute a material error in terms of para 30.2 of the judgment in the case of Ran Vijay Singh (supra).
Counsels have also relied upon decision of the Apex Court in the case of High Court of Tripura vrs. Tirtha Sarathi Mukherjee reported in 2019(2) PLJR 114 (SC), decision of Division Bench of this Court in the case of Akshay Lal Pandit & ors vs. The State of Bihar & ors, as also recent decision by a Single Judge of this Court in the case of Ashish Kumar Pathak & ors. Vs. The State of Bihar through its Chief Secretary & ors in the proceedings arising out of CWJC No. 3670 of 2019.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 40/50 Learned Senior Counsel Mr. Lalit Kishore, appearing for the respondent Commission, has submitted that the answer considered correct as per model answer key provided a uniform yardstick for assessing all the candidates. None of the petitioners can contend that they have been evaluated on a different yardsticks than those who have qualified at the preliminary test. He has further submitted that the Commission has in the 64th combined competitive examination taken more than abundant precaution so as to avoid such disputes being raised by the candidates and to ensure that a fair and transparent evaluation is done. The Commission had duly published the marks on its website and invited objections from the candidates. Objections were duly considered by the expert committee constituted for the said purpose. It is only thereafter that the result of the preliminary test were declared. Even after publication of result on 23.2.2019, on objections being received, the Chairman in order to rule out such disputes being raised reconstituted the expert committee to reconsider and revisit the objections/suggestions submitted by candidates. Based on such objections/suggestions 25 questions were reconsidered/ revisited by the expert committee by referring to the reliable source/evidence. The expert committee in spite of such reconsideration found no error/mistake. It is after such thorough Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 41/50 exercise that model answer key was finalised for evaluation of the candidates.
Because some candidates, referring to some texts or government publications contended that model answer key is wrong, this Court exercising jurisdiction under Article 226 of the Constitution of India should not exercise its jurisdiction. He submits that opinion of the two expert committees based on authoritative and reliable source/evidence should be preferred as against the opinion of the candidates based on their claimed authoritative text and government publication. He submits that parameters for evaluation are fixed and uniform on the basis of the model answer key for all the candidates. On the basis of same parameters others have succeeded in the process. He also submits that this Court should not venture to examine as to which answer for which question ought to be correct; and on the basis of which text or government publication. The issues settled by the expert committees comprising of academicians should be taken to be correct so as to ensure finality in the process of examination/selection. If this Court ventures to examine the claims made by the candidates on different text and government publications then the process of selection would become endless. The Court exercising jurisdiction under Article 226 of the Constitution should confine its exercise of judicial review to the process.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 42/50 In support of his submissions he has relied upon decisions in the case of Ravindra Kumar Singh vs. High Court of Judicature at Patna & ors reported in 2016 (1) PLJR 865 (Para 43, 46, 49, 51, 52 and 54), Himachal Pradesh Public Service Commission vs Mukesh Thakur & anr reported in (2010) 6 SCC 759 (para 20), Ran Vijay Singh & ors Vs. State of U.P. & ors. reported in (2018) 2 SCC 357 (Para 30, 31, 32 & 35), U.P. Public Service Commission Vs. Rahul Singh reported in (2018) 7 SCC 254 (para 13).
In relation to deletion of three question he submits that the same effected to all candidates and that no particular candidate can raise the grievance as the three questions have been deleted for everyone. In this connection he relies upon a decision in the case of Anshu Ranjan Vs. State of Bihar through the Chief Secretary & ors. Reported in 2019(1) PLJR 1055 (para 3). He has laid great emphasis on decision in the case of Ran Vijay Singh (supra) which has recently been taken note of and considered by a Division Bench of this Court in the case of Kunal Vs. State of Bihar in LPA No. 1522 of 2018 on 29.1.2019.
Referring to the judgments cited at the bar, learned Senior Counsel representing the Commission submits that this Court should refrain from examining the correctness of the model answer key as this Court is not a super expert.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 43/50 Having said so, he has made submissions in respect of questions No. 133 noted hereinabove to submit that the answer option "Patna" as opined by the expert should not be interferred with. As per the expert committee the answer was to indicate not physical joining of Babu Kunwar Singh based on which the candidates claimed answer to be at "Arrah". The expert committee has rightly considered "Patna" to be the correct answer as Veer Kunwar Singh joined the rebellion in 1857 against the British as he was in contact with Sepoy at Dinapore and even sent messeries expressing his consent to lead them at Dinapore, which is in Patna. The effect of his physically joining subsequently at Arrah was rightly not considered to be the correct answer by the expert committee, which in no manner can be treated to be a possible correct answer as per the expert committee. View of the expert committee based on such valid consideration, in opinion of this Court, does not call for any interference.
Having considered the rival submission of the parties and the various judgments cited at the Bar, this Court would observe that submission of the learned Senior Counsel appearing for the Commission that this Court should refrain from interferring in such matters has to be considered in light of the law laid down by the Apex Court in the case of Ran Vijay Singh (supra) and the later judgment Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 44/50 of the Apex Court, considering the same, i.e. In the case of High Court of Tripura (supra).
After considering the law in the case of Mukesh Thakur (supra), in para 18 of the said judgment that complete hands off approach, or no interference approach has not been suggested, the Apex Court has highlighted a few significant conclusions in para 30 of the judgment in the case of Ran Vijay Singh (supra) which reads as follows:-
30. The law on the subject is therefore, quite clear and we only propose to highlight a few significant conclusions. They are:
30.1. If a statute, Rule or Regulation governing an examination permits the re-evaluation of an answer sheet or scrutiny of an answer sheet as a matter of right, then the authority conducting the examination may permit it;
30.2. If a statute, Rule or Regulation governing an examination does not permit re-evaluation or scrutiny of an answer sheet (as distinct from prohibiting it) then the court may permit re-
evaluation or scrutiny only if it is demonstrated very clearly, without any "inferential process of reasoning or by a process of rationalisation" and only in rare or exceptional cases that a material error has been committed;
30.3. The court should not at all re-evaluate or scrutinise the answer sheets of a candidate--it has Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 45/50 no expertise in the matter and academic matters are best left to academics;
30.4. The court should presume the correctness of the key answers and proceed on that assumption; and 30.5. In the event of a doubt, the benefit should go to the examination authority rather than to the candidate.
Para 31 & 32 of the said judgment are also important for the instant case and as such are being reproduced:-
"31. On our part we may add that sympathy or compassion does not play any role in the matter of directing or not directing re-evaluation of an answer sheet. If an error is committed by the examination authority, the complete body of candidates suffers. The entire examination process does not deserve to be derailed only because some candidates are disappointed or dissatisfied or perceive some injustice having been caused to them by an erroneous question or an erroneous answer. All candidates suffer equally, though some might suffer more but that cannot be helped since mathematical precision is not always possible. This Court has shown one way out of an impasse -- exclude the suspect or offending question.
32. It is rather unfortunate that despite several decisions of this Court, some of which have been discussed above, there is interference by the courts in the result of examinations. This Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 46/50 places the examination authorities in an unenviable position where they are under scrutiny and not the candidates. Additionally, a massive and sometimes prolonged examination exercise concludes with an air of uncertainty. While there is no doubt that candidates put in a tremendous effort in preparing for an examination, it must not be forgotten that even the examination authorities put in equally great efforts to successfully conduct an examination. The enormity of the task might reveal some lapse at a later stage, but the court must consider the internal checks and balances put in place by the examination authorities before interfering with the efforts put in by the candidates who have successfully participated in the examination and the examination authorities. The present appeals are a classic example of the consequence of such interference where there is no finality to the result of the examinations even after a lapse of eight years. Apart from the examination authorities even the candidates are left wondering about the certainty or otherwise of the result of the examination -- whether they have passed or not; whether their result will be approved or disapproved by the court; whether they will get admission in a college or university or not; and whether they will get recruited or not. This unsatisfactory situation does not work to anybody's advantage and such a state of uncertainty results in confusion being worse confounded. The overall and larger impact of all this is that public interest suffers."
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 47/50 On consideration of the law laid down in the case of Ran Vijay Singh (supra), Apex Court in the case of High Court of Tripura (supra) has considered the scope and limits for exercise of jurisdiction under Article 226 of the Constitution of India by Writ Courts in examination matters. This Court would consider it useful to quote paragraphs 20 - 22 which read as follows:-
"20. The question however arises whether even if there is no legal right to demand revaluation as of right could there arise circumstances which leaves the Court in any doubt at all. A grave injustice may be occasioned to a writ applicant in certain circumstances. The case may arise where even though there is no provision for revaluation it turns out that despite giving the correct answer no marks are awarded. No doubt this must be confined to a case where there is no dispute about the correctness of the answer. Further, if there is any doubt, the doubt should be resolved in favour of the examining body rather than in favour of the candidate. The wide power under Article 226 may continue to be available even though there is no provision for revaluation in a situation where a candidate despite having giving correct answer and about which there cannot be even slightest manner of doubt, he is treated as having given the wrong answer and consequently the candidate is found disentitled to any marks.
21. Should the second circumstance be demonstrated to be present before the writ court, can the writ court become helpless despite the vast reservoir of power Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 48/50 which it possesses? It is one thing to say that the absence of provision for revaluation will not enable the candidate to claim the right of evaluation as a matter of right and another to say that in no circumstances whatsoever where there is no provision for revaluation will the writ court exercise its undoubted constitutional powers? We reiterate that the situation can only be rare and exceptional.
22. We would understand therefore the conclusion in paragraph 30.2 which we have extracted from the judgment in Ran Vijay Singh v. State of Uttar Pradesh (2018) 2 SCC 357 only in the aforesaid light. We have already noticed that in V.S. Achuthan v. Mukesh Thakur's case reported in (2010) 6 SCC 759, a two Judge Bench in paragraph 26 after survey of the entire case law has also understood the law to be that in the absence of any provision the Court should not generally direct revaluation."
Errors in the model answer keys alleged by the petitioners have to be considered within the law as laid down by the Apex Court in the case of Ran Vijay Singh (supra) and High Court of Tripura (supra) taken note of above.
Model answers disputed by the petitioners have been examined by this Court. On the touch stone of the standards of scrutiny in respect of such academic matters specified in the case of Ran Vijay Singh (supra) this Court finds that the opinion of the Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 49/50 expert body constituted for examining and re-examining the model answers, does not require any interference.
The action of the Commission in view of the consideration hereinabove cannot be said to be such so as to cast any doubts on the bonafide of the exercise adopted by them. The model answer key has been revised/revisited twice by two expert committees comprising of academicians. This Court in an effort to allow the petitioners to demonstrate a wrong or material error has also examined some questions and model answers by way of illustration taken note of hereinabove. The strenuous submissions made on behalf of the petitioners however does not reveal any such material error in the model answers. The view taken by the expert committee is a possible correct view. Merely because the candidates feel otherwise or the Counsels are arguing that another view is possible in respect of model answer on the basis of some text or government publication, this Court would not interfere with the model answer key.
Having regard to the enormity of the exercise and abundant precaution exercised by the Commission and the fact that model answer key has been reviewed/ visited twice, this Court placing reliance on the decision in the case of Ran Vijay Singh (supra) would prefer the view of the expert committee.
Patna High Court CWJC No.6030 of 2019 dt.08-07-2019 50/50 This Court has examined in detail the model answers to consider the claim of the petitioners regarding model answers being wrong. Petitioners have not been able to make out any rare or exceptional case and have failed to demonstrate that material errors has been committed, so as to interfere in the result published or to issue any directions in favour of the petitioners.
Writ petitioners are dismissed.
(Madhuresh Prasad, J) SNkumar/-
AFR/NAFR AFR CAV DATE N/A Uploading Date 08.07.2019 Transmission Date N/A