Patna High Court - Orders
Rajesh Kumar Rajan & Anr vs The Chairman, Bihar Public Service ... on 28 August, 2017
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1775 of 2016
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1. Rajesh Kumar Rajan, Son of Sri Lal Bahadur, resident of Quarter No.03,
Vidyapati Marg, (Near Madarsa Board), P.O. GPO, P.S. Budha Colony
District- Patna.
2. Kaushal Kumar Gautam, son of Late Mebalal Ram, resident of Road
No.1, East Indira Nagar, P.O. Lohiya Nagar, P.S. Kankarbagh, District-
Patna.
.... .... Petitioners
Versus
1. The Chairman, Bihar Public Service Commission, 15-Jawaharlal Nehru
Path, (Bailey Road), Patna.
2. Secretary, Bihar Public Service Commission, 15-Jawaharlal Nehru Path,
(Bailey Road), Patna.
3. Joint Secretary-cum- Examination Controller, Bihar Public Service
Commission, 15- Jawaharlal Nehru Path, (Bailey Road), Patna.
.... .... Respondents
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Appearance :
For the Petitioner/s : None
For the Respondent/s : Mr. Satyabir Bharti, Adv.
Ms. Aparna Arun, Adv.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 28-08-2017None appears on behalf of the petitioners.
Ms. Aparna Arun, learned counsel for the Bihar Public Service Commission, is present and submits that since the petitioners were found overage on the cutoff date i.e. 1.8.2010 in the result so published, they were shown as ineligible to participate. It is submitted that the age of relaxation for the Scheduled Caste candidate was fixed at 42 years as on 1.8.2010 but the petitioner exceeded the said age on the cutoff date, that is how they were declared ineligible for appointment.
Having heard learned counsel for the respondents and Patna High Court CWJC No.1775 of 2016 (2) dt.28-08-2017 2 having perused the record I find no reason to interfere with the decision which was published on the website declaring them disqualified in the selection process.
The writ petition is dismissed.
(Jyoti Saran, J) Surendra/-
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