Patna High Court - Orders
Sneh Prabha Mehta vs B.P.S.C.& Ors on 23 December, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6875 of 2007
Pratima Kumari
Versus
Bihar Public Service Commission
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with
Civil Writ Jurisdiction Case No.8065 of 2007
Sneh Prabha Mehta
Versus
B.P.S.C.& Ors
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04/ 23.12.2011Highlighting the fact that question paper of Nutrition was published only in English language causing difficulty to the two petitioners to understand the question, petitioners filed their representations dated 10.4.2007 and 19.4.2007, which are contained in Annexures-4 and 2 in the two writ petitions.
From perusal of the counter affidavit filed in both the writ petitions, it appears that the representations were rejected under proceedings of the Commission dated 17.4.2007, but it does not appear from the counter affidavit that the proceedings were served on the petitioners, as such, petitioners had no occasion to challenge the proceedings until they came to know about the same after receipt of the counter affidavit, which was also served on the two 2 petitioners very recently on 8.12.2011 and 22.12.2011.
Let counsel for the Commission place on record the service report indicating service of the proceedings dated 17.4.2007 on the two petitioners.
Put up these matters on 16.01.2012 maintaining its position under the same heading.
Arjun/ ( V. N. Sinha, J.)