Patna High Court - Orders
Nehal Ahmad & Ors vs The Bihar Public Service Commission, ... on 2 May, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5552 of 2018
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Nehal Ahmad & Ors
.... .... Petitioner/s
Versus
The Bihar Public Service Commission, Patna Through Its Secretary &
Ors
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.5730 of 2018
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Rituraj
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.5999 of 2018
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Sanjeev Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.7604 of 2018
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Govind Kumar & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
(In CWJC No.5552 of 2018)
For the Petitioner/s : Mr. Satyam Shivam Sundaram
For the Respondent/s : Mr. Sanjay Pandey
(In CWJC No.5730 of 2018)
For the Petitioner/s : Mr. Ravi Ranjan
For the Respondent/s : Mr. Manish Kumar- Gp4
(In CWJC No.5999 of 2018)
For the Petitioner/s : Mr. Md. Mushtaque Alam
For the Respondent/s : Mr. Md. N.H. Khan- Sc1
(In CWJC No.7604 of 2018)
For the Petitioner/s : Mr. Kumar Kaushik
For the Respondent/s : Mr. Md. N.H. Khan- Sc1
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
Patna High Court CWJC No.5552 of 2018 (4) dt.02-05-2018
2/3
ORAL ORDER
4 02-05-2018Heard all the aforesaid four writ petitions with the consent of the parties since the issues involved in all writ petitions, are common. Although, the present matter is being directed to be listed under the heading "For Orders", nonetheless certain submissions made at bar by the learned Senior counsels appearing for the petitioners are required to be recorded in their presence. After obtaining necessary instructions from the writ petitioners, the learned counsels have submitted that the petitioners are ready to deposit a sum of Rs. 50,000/- each for the purposes of re- examination of their papers. The learned Senior Counsels have also submitted that the result can be deferred till the papers of all the present writ petitioners are re-evaluated.
The learned Senior Counsels for the petitioners have further submitted across the bar that in case, the answer sheets of the present writ petitioners are re-evaluated/ re-examined by the Commission by constituting an appropriate Committee, that would be the end of the matter and the petitioners would accept the marks obtained in such re-evaluation and would be satisfied as well as would not agitate the matter any further.
The learned Advocate General appearing for the respondents has submitted that the copies of the answer sheets are Patna High Court CWJC No.5552 of 2018 (4) dt.02-05-2018 3/3 given to the examinees when they ask for the same under the Right to Information Act, after the entire procedure is over and the final result has been published. It has been further submitted that since the final result has not been published in the present scheme of recruitment, the answer sheets would be furnished to the writ petitioners if they apply for the same after publication of the final result and in case, it is found that the writ petitioners are entitled to more marks than what they have secured as well as are declared successful, then appropriate arrangement shall be made for their appointment by creating additional posts or by any other means, which would be suitable.
List the present writ petitions under the heading "For Orders" on 09.05.2018.
(Mohit Kumar Shah, J) rinkee/-
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