Patna High Court - Orders
Om Prakash Shanti Bhushan vs The State Of Bihar & Ors on 4 January, 2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13022 of 2011
1. Manoj Kumar S/O Sri Chandradev Yadav R/O Vill.-Bahora
Bigha, P.O. Newari, P.S. Makhdumpur, Distt.-Jehanabad at
present C/O Suman Kumar, L.D. Matiya Patna University Road,
Patna-5.
2. Kumar Ajit Sinha S/O Sri Gopal Jee at-7HF 5/26 H.I.G.,
Bahadurpur Housing Colony, Kankarbagh, Patna-26.
3. Raj Mohan Mishra S/O Bindeshwar Mishra at present C/O
Arun Kumar, L.I.G. 161, LG/3, Block No.3, Bahadurpur Housing
Colony, Patna-26.
4. Sujit Kumar Singh S/O Shriman Narayan Singh, at H.No. 10,
Road No. 1, Rajpur Nagar Hajipur, Vaishali, Bihar.
5. Anil Kumar Akela S/O Kalicharan Paswan at present C/O Late
Arun Kumar Verma Bibi Gunj, Bhattapar, Danapur Cantt, Patna,
Bihar.
6. Archana Kumari D/O Umesh Narayan Thakur At Nawabganj,
P.O.-Cheekmehsi Via-Kalyanpur, Distt.-Samastipur, Bihar at
present C/O Pankaj Kumar at Pappu Lodge, Golakpur, Mahendru,
Patna.
7. Manish Kumar S/O Bhuban Chandra Ghosh At Present Sector-
3-Block-LF H/45 Bhootnath Road, Bahadurpur Housing Colony,
Kankarbagh, Patna.
8. Kailash Pati Mishra S/O A.N. Mishra at present 5C/1 2nd
Floor, North S.K.Puri Near New Delhi Public School, Boring
Road, Patna.
9. Shanti Bhushan S/O Shri Yugat at Vill.-Lakra, P.O.-Maha,
Distt.-Jamui, Bihar.
10. Amit Kumar S/O Dr. Suvelal Prasad at present New Law
Hostel, Ranighat, Mahendru, Patna.
11. Ram Lakhan Singh S/O Sri Ram Bilash Singh at present
Magadh Hostel, Golakpur, Mahendru, Patna.
12. Uday Kumar S/O Mathura Prasad at present C/O Suman
Kumar, L.D. Bhawan Patna University Road, Patna.
13. Rashmi Kumari D/O Chandra Bhushan Prasad at present C/O
Krishna Choudhary, M/H-Sheikhpura (Near Guriya Sthan), P.O.
B.N.College, Patna.
14. Hemawati W/O Md. Irshad Ahmad at present Phulwari
Sharif, Patna.
15. Vikash Kumar S/O Rabindra Nath Das at present H/N 537,
Lane No. 29 East Nehru Nagar, Patliputra, Patna.
16. Anurag Kumar, S/O Manohar Rajak at present P.O.-
Nandnama, Distt.-Lakhisarai, Bihar.
17. Ravikant Kumar S/O Late Sheopujan Thakur at Golki More,
Naya Chaka, P.O. Manoharpur, Vachuwara, Patna-16.
18. Ravi Bhusan Prasad S/O Mahendra Prasad Katihar Distt.-
Katihar, Bihar.
19. Vidyanand Kumar Verma S/O Nageshwar Verma at present
C/O Pawan Electricals, S.N. Parashar, Musalahpur, P.O.-
Mahendru, Patna.
20. Shailendra Pandey S/O Govind Pandey at Satya Sai Niwas,
2
Opp. S.P. Residence Gaya, Bihar.
21. Sher Bahadur Prasad S/O Shri Butan Prasad at Vill.-
Shiwsagar, Distt.-Rohtas (Sasaram) Bihar.
22. Santosh Kumar Keshri S/O Shambhu Prasad Keshari at Vill.-
Mohana, P.O.-Mohana, Distt.-Kaimur, Bihar.
23. Manoj Kumar Singh S/O Shri Rambilas Singh at Suryapur,
Pandarakh, Patna, Bihar.
24. Ashutosh Kumar Sinha S/O Ranjeet Prasad C/O Shiv Kumar
Gupta, Imlital (Arya Samaj Mandir), P.O.-Danapur Cantt, Patna.
25. Krishna Nandan Prasad S/O Vishwanath Roy at Rariyahi,
P.O.-Kumaiya Via Halae, Distt.-Samastipur, Bihar.
26. Rajesh Kumar Srivastava S/O Rambabu Lal at present 3, SF
'A' 1/31 (HIG) Bahadurpur Housing Colony, Bhootnath Road,
Patna-26.
27. Pankaj Kumar S/O Shyam Narayan Singh at Vill. + P.O.
Govind Chak, P.S. Sonpur, Distt.-Chapra, Bihar.
28. Rajpur Yadav S/O Bharat Ray at present C/O Mahesh Rai,
Vill.-Banruka, P.O. Wari Bazar, Distt.-Gopalganj (Bihar).
29. Anju Kumari D/O Jai Lal, Ramna Gali, P.O.-Bankipur, Patna,
Bihar.
30. Sashi Raj Bhushan S/O Jagdish Lal at Ramna Gali, P.O.-
Bankipur, Patna, Bihar.
31. Manoj Kumar S/O Lalji Prasad, Vill. + P.O. Poona, Distt.-
Nalanda, Bihar.
32. Pratiyush Prakash S/O Krishna Bahadur Singh at R/S No.-5
A/57, 'Rama Bhawan' North S.K.Puri, Patna, Bihar.
33. Sanjay Kumar S/O Late Raneshwar Prasad Singh At Present
C/O Rakesh Kumar, C.D.O., Road, P.O.-Hajipur, Distt.-Vaishali,
Bihar.
34. Niraj Kumar S/O Late Prof. A. Maharaj Mig-A/49 Housing
Colony Dhanbad (Jharkhand).
35. Ratish Kumar Jha S/O Mauje Lal Jha at present-A.26, Sector-
2, Noida-201301, U.P.
36. Shashi Bhushan Kumar S/O Ram Narayan Sah at present
Bairgania Lodge, Near Mehsool, O.P. Mehsool Road Sitamarhi,
Bihar.
37. Ajay Kumar Gupta S/O Shri Dinanath Prasad at Vill.-
Champatia, (Main Road), P.O. + P.S.-Chanpatia, Distt.-West
Champaran, Bihar.
38. Shailendra Kumar S/O Shri Ramkrit Singh at P.O.-Musahri,
Via-Fatuha, Distt.-Patna.
39. Lalbabu Rajak S/O Late Kallu Rajak at Mohanpur Punaichak,
Patna-23.
40. Sushil Kumar Vidhyarthi S/O Shri Rajeshwar Prasad Singh at
present C/O Santosh Kumar Singh, New Kunj Colony, East
Bahadurpur, P.O.-Rajendra Nagar, Patna.
41. Upendra Prasad Yadav S/O Shri Dharmendra Prasad at Vill. +
P.O. Ramuna, P.S.-Ngarutari, Distt.-Jharkhand, Garhwa.
42. Sunil Kumar Sharma S/O Sri Ram Naresh Sharma at Vill.-
Hasanpur, P.O.-Nayagaon, Distt.-Saran, Bihar.
43. Shyam Sundar Prasad Singh S/O Shri Jagdish Prasad Singh at
3
Bagicha Railway Station Rajgir, Nalanda (Bihar).
44. Pappu Kumar S/O Shri Rajendra Prasad at Mali Tola, Bari
Kachachari, P.O.-Rajgir, Distt. Nalanda (Bihar).
45. Ajaya Nand Thakur S/O Sri Yashoda Nand Thakur at 201,
Vibha Apartment, Harihar Singh Road, Morhabadi (Ranchi).
46. Ram Milan Sahni S/O Shri Charitra Sahani at Hasanpur, Via-
Rosera, Distt.-Samastipur (Bihar).
47. Rajesh Kumar Choudhary S/O Shri Lutawan Choudhary at
Ward No.6 Bhaluhee, P.O.-Katya, Distt.-Gopalganj, (Bihar).
48. Sanjay Das S/O Shri Narayan Das at Vill.-Barhi Khap, P.O.-
Maigra, P.S.-Imamganj, Distt.-Gaya (Bihar).
49. Birjees Sher Arzoo S/O Hasan Arzoo at Shahjuma, P.O.-
Shasharam, Distt.-Rohtas (Bihar).
50. Anil Kumar S/O Shri Nageshwar Prasad Yadav at
Lakshmaniya, P.O.-Nandlali, P.S.-Bihra, Distt.-Saharsa (Bihar).
51. Dolly Sharma D/O Late P.B. Sharma C/O Shambhu Sharma
East Of Brahmpur Bazar, Vill.-Phulwari Sharif, Distt.-Patna.
52. Abhimanyu Kumar Singh S/O Nageshwar Prasad Sinha at
Shakuntala Sadan Mohanpur Punaichak, Patna-23.
53. Purnendu Narayan Singh S/O Krishna Deo Narayan Singh
C/O R.P. Tripathi 180/8H/9K, Shivkunti, P.O.-Telliargunj, Distt.-
Allahabad 211004 (U.P.).
54. Ritesh Kumar S/O Suresh Kumar Singh at 180/8H/9K,
Shivkunti, P.O.-Telliargunj, Distt.-Allahabad 211004.
Versus
1. The State of Bihar through Principal Secretary, General Deptt.,
Bihar, Patna.
2. The Bihar Public Service Commission, through its Secretary,
15 Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
3. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
----------------------------------
with
Civil Writ Jurisdiction Case No.14645 of 2011
1. Arunish S/O Shri Rajnath Sharma R/O Vill.-Shitalpur, Sharma
Tola, P.S.-Dighwara, Distt.-Saran, at present C/O Rajnath
Sharma, House No. 51, Ramkrishna Path, North Shrikrishnapuri,
East Boring Canal Road, Patna.
Versus
1. The State of Bihar through the Principal Secretary, General
Administration and Public Grievances Department, Bihar, Patna.
2. The Bihar Public Service Commission through its Secretary, 15
Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
3. The Examination Controller, Bihar Public Service Commission,
15 Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
4. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
4
----------------------------------
with
Civil Writ Jurisdiction Case No.14644 of 2011
1. Pankaj Kumar Shaktidhar S/O Dr. Verendra Kumar Singh R/O
Maa Medical Lane, Pali Road, Dehri-On-Sone, P.O. Dehri On-
Sone, Distt.-Rohtas (Bihar).
2. Pawan Kumar Preetam S/O Sri Vidyanand Yadav R/O Vill.-
Bhatsara, P.O.-Bhatsara, Distt.-Purnea (Bihar).
3. Santosh Kumar Bhagat S/O Mahendra Prasad Bhagat R/O
Vill.-Bhawanipur Rajdham, P.O.-Bhawanipur Rajdham, Distt.-
Purnea (Bihar).
4. Vikash Kumar S/O Sri Devemdra Prasad R/O College Road
Tajpur, P.S.-Tajpur, Distt.-Samastipur (Bihar).
5. Sudha Singh D/O Shiv Badan Raj R/O C/O Rajiv Ranjan
Sinha, Lal Bagh, Kunkun Singh Lane, Bhikhana Pahari, P.O.-
Mahedru, Distt.-Patna.
6. Anoop Kumar Singh S/O U.P. Singh R/O 45, Dev Nagar, Near
Sector-8, Indira Nagar, Lucknow (U.P.).
7. Surya Nath Manik S/O Late Rameshwar Manik R/O Indrapuri,
Road No. Zero, P.O.-Patliputra, Patna.
8. Narendra Pandey S/O Sri Ramanugrah Pandey R/O Ahree Sri
Krishna Nagar, Near Jankiphoolman Mandir Aurangabad, P.O.-
Aurangabad, Distt.-Aurangabad (Bihar).
9. Pushpa Kumari W/O Sri Ramesh Kumar Suman R/O Vill.-
Bisunpur, P.O.-Bisunpur, Via-Khesar, Distt.-Banka (Bihar).
10. Rishikesh Kumar S/O Shri Dev Narayan Yadav R/O
Majhaolia Colony, P.S.-Sadar, Muzaffarpur, Distt.-Muzaffarpur.
11. Sujit Kumar S/O Late Jitendra Prasad Verma R/O Verma
Sadan, Pankhatoli, (Near Masjid) Ramana, Distt.-Muzaffarpur.
12. Manish Ranjan Kumar S/O Late Ved Narayan Paswan R/O
Chitragupta Nagar, Road No. 1, P.O.-Lohiya Nagar, Kankarbagh,
Distt.-Patna.
13. Raajeev Ranjan Gupta S/O Shri Raghubir Gupta R/O
Raghubir Sadan, Chandwari, Distt.-East Champaran (Bihar).
14. Shankar Pandit S/O Nageshwar Prasad Pandit R/O Vill.-
Hauzpura, P.O.;-Hauzpura, P.S.-Vaishali, Distt.-Vaishali.
15. Ajay Kumar S/O Shankar Yadav R/O Vill.-Belwa Dumaria,
P.O.-Mehura Via-Bagaha, Distt.-West Champaran.
16. Rajesh Raushan S/O Sri Nakul Prasad R/O Bakhtiyarpur,
P.O.-Bakhtiyarpur, Distt.-Patna (Bihar).
17. Pravin Kumar Thakur S/O Gokulanand Thakur R/O Subhash
Chandra Bose, Chaudhari Tola, J.S. Lane, Patna-6.
18. Ashutosh Gaurav S/O Rajendra Singh R/O Sarahipur, P.O.-
Koachgawn, P.S.-Warisaliganj, Distt.-Nawada.
19. Eshwari Prasad Singh S/O Sri Mushahari Yadav R/O Vill.-
Sanpo, P.O.-Noni, P.S.-Chandradip, Distt.-Jamui (Bihar).
20. Ramesh Paswan S/O Sitaram Paswan R/O Gupta Bhawan,
Balma Taal, Near Railway Track, Motihari, Distt.-Motihari
(Bihar).
5
21. Vishwajeet Kumar S/O Ashok Kumar Prasad R/O Vill.-
Ghariyari Chak, P.O.-Mehsi, P.S.-Mehsi, Distt.-East Champaran.
22. Ajay Kumar S/O Sri Arun Kumar Singh R/O Vill.-Rohus
Rajaram, P.O.-Mushahari Farm, Distt.-Muzaffarpur (Bihar).
23. Shashank Shekhar S/O Sri Ram Ekbal Roy R/O C/O Dr.
Sharda Nand Sharma, R/O Saidpur, Professor Quarter, Rajendra
Nagar, Patna-16.
24. Santosh Kumar S/O Brij Nandan Prasad Sharma R/O Vill.-
Kharasin, P.S.-Karpi, Distt.-Arwal (Bihar).
25. Devendra Prasad S/O Shri Sinhasan Prasad R/O Vill.-
Bhainsahi P.O.-Paravkhap, Distt.-West Champaran.
26. Ranjan Rajak S/O Late Krishna Rajak R/O Vill.-Chandwara,
P.O.-Chandwara, Distt.-Vaishali.
27. Rakesh Kumar S/O Shri Ram Chandra Bhagat R/O Balmiki
Colony, MIT Road, P.O.-M.I.T., Distt.-Muzaffarpur.
28. Mukesh Kumar S/O Shri Satendra Singh R/O Vill.-Kataiya,
P.O.-Dostiya, Distt.-Sheohar (Bihar).
29. Vijay Kumar Pandey S/O Sri Jiteshwar Pandey R/O Vill.-
Arai, P.S.-Daud Nagar, Distt.-Aurangabad.
30. Shailesh Kumar S/O Shri Ramji Prasad R/O C/O Bhuneshwar
Prasad Singh, Raghunandan Path, Hanuman Nagar, Distt.-Patna.
31. Kumari Priyanka Pritam D/O Yugal Kishore Roy R/O C/O
Rajendra Roy (Driver), Pather Ki Gali, Punaichak, P.O.-Shastri
Nagar, Distt.-Patna-23.
32. Anil Sharma S/O Shri Amod Sharma R/O Saidpur Hostel No.
6, Room No. B/F, Rajendra Nagar, Patna-16.
33. Gautam Kumar S/O Sri Sudarshan Sharma R/O New Colony
Chhotaki Delha, P.O. And P.S. And Distt.-Gaya.
34. Prashant Kumar Pravin S/O Om Prakash R/O Vill.-Latraha,
Via-Barhara Kothi, P.S.-Barhara Kothi, Distt.-Purnea.
35. Santosh Kumar Ojha S/O Late Shiv Narayan Ojha R/O Vill.-
Ganjhanda, P.O.-Gajhanda, P.S.-Balbadda, Distt.-Godda
(Jharkhand).
Versus
1. The State of Bihar.
2. The Principal Secretary, General Administration Department,
Govt. of Bihar.
3. The Bihar Public Service Commission through its Chairman,
Bihar Public Service Commission, Bailey Road, Patna.
4. The Secretary, Bihar Public Service Commission, Bailey Road,
Patna.
5. The Examination Controller-Cum-Additional Secretary, Bihar
Public Service Commission, Bailey Road, Patna.
----------------------------------
with
Civil Writ Jurisdiction Case No.14651 of 2011
1. Shambhu Prasad Singh S/O Sri Kapildeo Singh R/O Village
and P.O.-Madhurapur-2, P.S.-Teghra, Distt.-Begusarai.
6
Versus
1. The State of Bihar through the Principal Secretary, General
Administration And Public Grievances Department, Bihar, Patna.
2. Bihar Public Service Commission through its Secretary, 15
Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
3. The Examination Controller, Bihar Public Service Commission
through its Secretary, 15 Jawaharlal Nehru Marg, Bailey Road,
Patna-800001.
4. The Chairman, Bihar Public Service Commission through its
Secretary, 15 Jawaharlal Nehru Marg, Bailey Road, Patna-
800001.
with
Civil Writ Jurisdiction Case No.15747 of 2011
1. Sachin Kumar S/O Sri Krishna Pandey R/O Bagh Bhup Lane,
P.S.- Alamganj Police Chowki, P.O.- Gulzarbagh, Patna, Pin-
800007
2. Prem Prakash Mishra S/O Sri Bijay Kumar Mishra R/O Village
- Babupur, P.S. And P.O.- Ishipur (Barahat), District - Bhagalpur
3. Lalit Narayan S/O Late Ramashankar Pd. Singh R/O Indrapuri
Colony Path-2, Mithunpura, P.O. - Ramna, P.S............, District -
Muzaffarpur
Versus
1. The Bihar Public Service Commission, Bailey Road, Patna,
through its Chairman.
2. The Chairman, the Bihar Public Service Commission, Bailey
Road, Patna
3. The Examination Controller, the Bihar Public Service
Commission, Bailey Road, Patna
with
Civil Writ Jurisdiction Case No.15955 of 2011
Sachin Kumar S/O Sri Krishna Mohan Prasad R/O Mohalla -
Allkapuri, House No. A/35, Post + Police Station Anishabad,
District - Patna, Bihar
Versus
1. The State of Bihar through Principal Secretary, General
Administration Department, Government of Bihar, Patna
2. The Bihar Public Service Commission through its Secretary, 15
Jawaharlal Nehru Marg, Bailey Road, Patna - 800001
3. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road, Patna - 800001
4. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road, Patna - 800001
----------------------------------
7
with
Civil Writ Jurisdiction Case No.16445 of 2011
1. Ashok Kumar Singh, S/o Raj Mangal Singh, resident of
village + P.O. Kotwa, P.S. Urwa Bazar, District - Gorakhpur
(U.P.).
2. Krishna Bali Singh, S/o Arjun Singh, resident of village
Wourace, P.O. Bihsara, P S - Zigna, District - Mirjapur
(U.P.).
3. Anil Kumar Singh, S/o Narendra Bahadur Singh, resident of
village Sipah, P S - Ahraula, District - Azamgarh (U.P.).
4. Nanhe Kumar Singh, son of Yogendra Singh, resident of
village + P.O. Bharauli, P S - Andar, District - Siwan.
5. Amrish Kumar Dikshit, son of Jitendra Nath Dikshit, resident
of village - Sudaipur, P S - Tehbarpur, District - Azamgarh
(U.P.)
6. Sanjay Kumar Pandey, son of Jeetu Pandey, resident of village
Barawan, P S - Sukhpura, District - Balia (U.P.).
7. Manoranjan Kumar Chaubey, son of P N Chaubey, resident of
village - Mirdha, P S - Sukhpura, District - Balia (U.P.)
8. Satyendra Kumar Chand, son of Vijay Narayan Chand,
resident of village Hadipur, P.O. Kuraghaqt, P.S. Kant
Gorakhpur, District - Gorakhpur.
9. Sushil Kumar Mishra, son of Diwakar Mishra, resident of
village - Tikari, P S - Sikarana, District - Jaunpur (U.P.)
Versus
1. The State of Bihar through Principal Secretary, General
Administration Department, Govt. of Bihar, Patna.
2. The Bihar Public Service Commission, through its Secretary,
15 Jawaharlal Nehru Marg, Bailey Road, Patna - 800 001.
3. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
----------------------------------
with
Civil Writ Jurisdiction Case No.16328 of 2011
1. Abadh Kishor Ray, son of Hari Shankar Ray, R/O Vill-
Madhaul Tara, P.O- Desari, P.S- Chandpura, District- Vaishali-
844504
2. Amod Kumar, son of Kirshna Prasad Singh R/O Vill+ P.O-
Desari, Dist- Vaishali, Pin-844504
3. Chandra Mohan Jha, son of Ram Udar Jha R/O Vill- Bijalpura,
P.O- Loha, Dist- Madhubani, Pin-847211.
4. Chandra Mohan Jha Ram Udar Jha R/O Vill- Bijapura, P.O-
Loha, Dist- Madhubani, Pin-847211.
5. Amar Kumar, son of B.D.Vikal R/O B-335, Delhi
Administration Flats, Timarpur, Delhi-110054
Versus
1. The Bihar Public Service Commission through its Chairman,
Bailey Road, Patna.
8
2. The Secretary, Bihar Public Service Commission, Baiely
Road, Patna.
3. The Controller of Examination cum Additional Secretary, Bihar
Public Service Commission, Bailey Road, Patna.
----------------------------------
with
Civil Writ Jurisdiction Case No.15134 of 2011
1. Vivek Ravi S/O Late A.K. Verma R/O Adarsh Colony, Ram
Nagari Road, Ashiana Nagar, P.S. Rajiv Nagar, Distt. Patna.
2. Shailesh Kumar Singh S/O Kapildeo Narayan Singh R/O Trisul
Vihar Colony, Ambedkar Path, P.O. B.V. College, Bailey Road,
P.S. Rupaspur, Distt. Patna.
Versus
1. The State of Bihar through the Principal Secretary, General
Administration And Public Grievances Department, Bihar, Patna.
2. The Bihar Public Service Commission through Secretary, 15,
Jawahar Lal Nehru Marg, Bailey Road, Patna-800001.
3. The Examination Controller, Bihar Public Service Commission,
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.
----------------------------------
with
Civil Writ Jurisdiction Case No.14244 of 2011
1. Jayant Kumar Chakarbarty S/O Late Anil Chakorbarty R/O Par
Pokhora, Bahari Begumpur, Patnacity, P.S.- Byepass, Patan City,
Distt.- Patna
2. Poonam Kumari W/O Jayant Kumar Chakorborty R/O Par
Pokhora, Bahari Begumpur, Patnacity, P.S.- Byepass, Patan City,
Distt.- Patna
Versus
1. The State of Bihar through Principal Secretary, General Adm.
Department, Govt. of Bihar, Patna
2. The Bihar Public Service Commission, through its Secretary,
15 Jawaharlal Nehru Marg, Bailey Road, Patna- 800001
3. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road, Patna- 800001
----------------------------------
with
Civil Writ Jurisdiction Case No.15520 of 2011
1. Ranjeet Kumar Rajak S/O Sri Mahendra Prasad Rajak R/O
Vill.- Hanswar, P.O.- Nawabganj, P.S.- Manihari, District -
Katihar
9
Versus
1. The State Of Bihar through the Principal Secretary Department
of Personnel and Administrative Reforms, Govt. of Bihar, Patna
2. The Bihar Public Service Commission, through its Secretary
15, Jawaharlal Nehru Marg, Bailey Road, Patna
3. The Chairman, Bihar Public Service Commission, Bailey
Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.15566 of 2011
1. Subodh Kumar Singh S/O Bhrigunath Singh Resident Of C/O
Dr. Nageshwar Prasad Singh, At Veerkuer Singh Colony, Kashi
Bazar, P.O. Chara, P.S. Bhagwan Bazar, District-Saran (Bihar),
Pin-841301.
2. Manoj Kumar S/O Sri Rajendra Nath Mandal, Resident of
Professor Colony, Durga Asthan, Katihar, District-Katihar
(Bihar), Pin-854105.
3. Bikrant Bhushan Singh S/O Late Ravindra Nath Singh C/O
Birkant Bhushan Singh, In Front of Kailash S.T.D. Indra Nagar,
Road No. 04, Postal Park, Patna-800001.
Versus
1. The State of Bihar.
2. The Principal Secretary, General Administration Department,
Government of Bihar.
3. The Bihar Public Service Commission through its Chairman,
Bihar Public Service Commission, Bailey Road, Patna.
4. The Secretary, the Bihar Public Service Commission, Bailey
Road, Patna.
5. The Examination Controller-Cum-Additional Secretary, Bihar
Public Service Commission, Bailey Road, Patna.
with
Civil Writ Jurisdiction Case No.15576 of 2011
1. Sujit Kumar S/O Sri Prem Kumar Sinha Resident of Umesh
Cinema Road, P.S.-Hajipur, District-Hajipur, Vaishali.
2. Kumar Abhishek S/O Anil Kumar Resident of Mohalla-Boch
Bazar, P.O.-Sachsai Raj, District. Nalanda, Bihar.
3. Anuj Kumar, son of Sri Brahmdeo Baitha, resident of quarter
no.B-128, Sector-3, P.O. Dhurba, District - Ranchi.
4. Anil Kumar, son of Sri Indrajit Singh, resident of Mohalla
School Chouk, P.O. Turkauliya, District - East Champaran,
Bihar.
5. Sanjeev Kumar Paswan, son of Sri Rambabu Paswan, resident
of village and P.O. Patahi, P.S. Mohammadpur, District -
Muzaffarpur, Bihar.
6. Avinash Kumar Pandey, son of Shesh Nath Pandey, resident of
10
village Thorsan, P.O. Pipra, P S - Karahagar, District - Rohtas
(Bihar).
7. Ashish Singh, son of Lallan Singh, resident of 525 Nishad
Bhawan, Baghambri Gaddi, Allahapur, Allahabad, U.P.
8. Manoj Kumar Singh, son of late Shambhu Narayan Singh,
resident of Mohalla Anupum Nagar Colony, Near Laxmi Mandir
Pahariya, P.O. Tapoban Ashrayam, P S - Sharnath, District -
Varanasi (U.P.)
9. Tarun Kumar Singh, son of Jyoti Prakash Singh, resident of
Mohalla - Anupum Nagar Colony, Near Laxmi Mandir Pahariya,
P.O. Tapoban Ashrayam, P S - Sharnath, District - Varanasi
(UP).
Versus
1. The State of Bihar through Principal Secretary, General Adm.
Department, Govt. of Bihar, Patna.
2. The Bihar Public Service Commission, through its Secretary,
15 Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
3. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
----------------------------------
with
Civil Writ Jurisdiction Case No.15406 of 2011
1. Bidhan Chandra S/O Laxmi Prasad Mandal R/O Naya Tola
Kamipur, P.S.- Pranpur, Distt.- Katihar
2. Vikas Chandra S/O Laxmi Prasad Mandal R/O Naya Tola
Kamipur, P.S.- Pranpur, Distt.- Katihar
Versus
1. The State of Bihar through Principal Secretary, General
Administration Department, Govt. of Bihar, Patna
2. The Bihar Public Service Commission, through its Secretary
15, Jawaharlal Nehru Marg, Bailey Road, Patna-800001
3. The Chairman, Bihar Public Service Commission, 15,
Jawaharlal Nehru Marg, Bailey Road, Patna-800001
----------------------------------
with
Civil Writ Jurisdiction Case No.15314 of 2011
1. Ramanand S/O Sri Dharnidhar Mahto At Vill. + P.O.-
Banwaripur, Via Teghra, District - Begusarai, Pin- 851133
2. Dhiraj Kumar S/O Sri Shailendra Jha At P.O.- Industrial
Technical Institute Barari, P.S.- Barari, District- Bhagalpur, Bihar,
Pin- 812003
3. Manohar Chaudhary S/O Sri Ram Sewak Chaudhary At.
Hameza, P.O.- Mohan Aeghu, District- Begusarai, Bihar
4. Pramod Kumar S/O Sri Akhiledo Prasad Singh At
Ramdiri(Akashpur) , P.O.- Kamruddinpur, District- Begusarai,
11
Bihar
5. Neel Kamal Mishra S/O Sri Dwarka Mishra At House No.-
105, Peerwali Gali, P.S.- Mehrauli, Sultanpur, New Delhi-110030
6. Surjeet Kumar Singh S/O Sri Bikrama Singh At H-59, Near
Harmu Hospital Research Centre, H.H. Colony, P.O.- Harmu,
Ranchi, Jharkhand- 834002
7. Subhash Chandra S/O Shri Chandradev Modi At + P.O.-
Punhabi Muhalla, Ward No.- 15, Naya Bazar, Lakhisarai, District-
Lakhisarai, Bihar- 811311
8. Vikash Kumar S/O Durga Prasad C/O Durga Prasad, At-Gulzar
Pokhar Munger (Behind Of Abkari Godown), District- Munger,
P.S.- Kotwali, Pin- 811201
9. Kali Kant Choudhary S/O Shri Tribhuan Choudhary, Vill +
P.O.- Andhra, P.S.- Andhranri, District- Madhubani, Pin- 847401
10. Sanjeev Kumar Choudhary S/O Chattar Choudhary, At
Andhara, P.O.- Andhara, P.S.- Andhara- Tharhi, District-
Madhubani
Versus
1. The State of Bihar through Principal Secretary General
Department, Bihar, Patna
2. The Bihar Public Serviced Commission, through its Secretary,
15 Jawaharlal Nehru Marg, Bailey Road, Patna- 800001
3. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road, Patna- 800001
----------------------------------
with
Civil Writ Jurisdiction Case No.15129 of 2011
Alok Kumar S/O Dr. Dular Chand Amal R/O 24 Jagat Kranti
Apatment, P.S.-S.K. Puri, Boring Road, Patna, Distt.-Patna.
Versus
1. The State Of Bihar through Principal Secretary, General
Department, Bihar, Patna.
2. The Bihar Public Service Commission through its Chairman,
15, Jawahar Lal Nehru Marg, Bailey Road, Patna-800001.
3. The Chairman, Bihar Public Service Commission, 15,
Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
----------------------------------
with
Civil Writ Jurisdiction Case No.15132 of 2011
Reshu Krishna D/O Sri Ramendra Krishna Prasad R/O Rohini
Kunj, D-7A, Near Manas Mandir, Vijay Nagar, Hanuman Nagar,
Kankarbagh, Patna- 800026
Versus
1. The State of Bihar
12
2. The Principal Secretary, Personnel And Administrative
Reforms Department, Govt. Of Bihar, Patna
3. The Chairman, Bihar Public Service Commission Bihar, Patna
4. The Secretary (Registrar), Bihar, Public Service Commissioner,
Bailey Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.15209 of 2011
1. Avinash Kumar S/O Sri Suryadayal Roy R/O Vill.-Ram Nagar,
P.O.-Sedhan, P.S.-Tarari, Distt.-Bhojpur (Bihar).
2. Ajay Kumar S/O Sri Baleshwar Singh R/O Vill.-Arnia, P.O.-
Jandaha, P.S.-Jandaha, Distt.-Vaishali.
3. Purushotam Sharma S/O Shri Raghubansh Sharma R/O Vill.-
Bhauli, P.O.-Ghinguri, P.S.-Pauthu, Distt.-Aurangabad (Bihar).
4. Abul Kalam Azad S/O Md. Ashfaque Hussain R/O Vill.-
Sailopur, P.O.-Baligaon, P.S. Rafiganj, Distt.-Aurangabad
(Bihar).
Versus
1. The State of Bihar.
2. The Principal Secretary, General Administration Department,
Govt. of Bihar.
3. The Bihar Public Service Commission through Its Chairman,
Bihar Public Service Commission, Bailey Road, Patna.
4. The Secretary, the Bihar Public Service Commission, Bailey
Road, Patna.
5. The Examination Controller-Cum-Additional Secretary, Bihar
Public Service Commission, Bailey Road, Patna.
----------------------------------
with
Civil Writ Jurisdiction Case No.15304 of 2011
1. Md. Azfer Hasnain S/O Md. Manzer Hasnain R/O - C/O
Sayeed Ahmad, Dangalpara, P.O.- Dumka, District- Dumka
(Jharkhand) Pin - 814101
2. Punkesh Kumar Singh S/O Sri Vishwanath Singh R/O Village -
Rajpur, P.O.- Hetwa Rajpur, District - Buxar (Bihar), Pin- 802122
3. Ashok Kumar Upadhyay S/O Sri Sant Prasad Upadhyay R/O
A/25, Road No. 18, Rajiv Nagar, Patna (Bihar), Pin-800024
Versus
1. The State of Bihar through the Chief Secretary, Government
Of Bihar, Old Secretariat, Patna, Bihar.
2. Principal Secretary, Department Of General Administration,
Government Of Bihar, Patna.
3. The Bihar Public Service Commission, through its Chairman,
Bailey Road, Patna.
4. The Secretary, Bihar Public Service Commission, Bailey Road,
13
Patna
5. The Controller Of Examination-Cum-Additional Secretary,
Bihar Public Service Commission, Bailey Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.14852 of 2011
Alok Verma S/O Ganesh Prasad Verma B-335, Mitra Chandra
Colony, Saket Bihar, Anisabad, Patna-800002.
Versus
1. The State Of Bihar through Principal Secretary, General
Administration Department, Bihar, Patna.
2. The Bihar Public Service Commission through its Chairman,
15, Jawahar Lal Nehru Marg, Bailey Road, Patna-800001.
3. The Chairman, Bihar Public Service Commission, 15, Jawahar
Lal Nehru Marg, Bailey Road, Patna-800001.
4. The Controller of Examination B.P.S.C. 15 Jawaharlal Nehru
Marg, Bailey Road, Patna-800001.
----------------------------------
with
Civil Writ Jurisdiction Case No.15471 of 2011
1. Manish Kumar Jha S/O Janardan Jha R/O Vidayapuri, Lohiya
Nagar, Kankar Bagh, Patna, Distt. Patna
2. Mohammad Nazruddin S/O Dil Mohmmad C/O Md.
Merajuddin R/O Mohalla - Indralok Apartment, Flat No. 202,
Opp. Allahabad Bank, Near Patna University, P.S. Pirbahore,
Distt. Patna
3. Md. Shamin Ahmad S/O Md. Yunus R/O B.M. Das Road, P.O.
Bankipur, P.S. Pirbahore, Distt. Patna
4. Mohammad Rafi S/O Shahzad Ansari R/O B.M. Das Road,
Near Muslim High School, P.O. Bankipur, P.S. Pirbahore, Distt.
Patna
5. Md. Quamar Alam S/O Md. Rabban R/O Nawada Road Basti,
Road No. 8, P.S. And P.O. Simri Bakhtiyarpur, Distt. Saharsa
6. Mansoor Alam S/O Baccha Gatti, C/O Md. Noor Alam R/O
Ward No. 31, Near Ghusukpur Masjid, Baswariya, P.S. Bettiah,
Distt. West Champaran, Bettiah
Versus
1. The State Of Bihar through the Secretary General
Administrative Department
2. The Bihar Public Service Commission through Secretary, 15,
Jawaharlal Nehru Marg, Bailey Road, Patna - 1
3. The Secretary, Bihar Public Service Commission 15,
Jawaharlal Nehru Marg, Bailey Road, Patna - 1.
4. The Chairman, Bihar Public Service Commission, 15,
Jawahrlal Nehru Marg, Bailey Road, Patna - 1
14
5. The Examination Controller, Bihar Public Service Commission
15, Jawaharlal Nehru Marg, Bailey Road, Patna - 1
----------------------------------
with
Civil Writ Jurisdiction Case No.15457 of 2011
1. Prabhaker Chaubey S/O Sri Daya Shannker Chaubey R/O C/O
Sri Subhash Chandra Singh, Chandra Medical Hall, Gauriya
Sthan, Budha Colony, P.O. And P.S. Budha Colony, District -
Patna
2. Manoranjan Kumar S/O Late Ramashish Singh R/O Hirdam
Bigha, P.O. And P.S. Barhiya, District - Lakhisarai
Versus
1. The State Of Bihar through the Secretary, General
Administration Department, Bihar, Patna
2. The Bihar Public Service Commission through Secretary 15,
Jawaharlal Nehru Marg, Bailey Road, Patna - 1.
3. The Secretary, Bihar Public Service Commission 15,
Jawaharlal Nehru Marg, Bailey Road, Patna - 1
4. The Chairman, Bihar Public Service Commission 15,
Jawaharlal Nehru Marg, Bailey Road, Patna -1
5. The Examination Controller, Bihar Public Service Commission
15, Jawaharlal Nehru Marg, Bailey Road, Patna - 1
----------------------------------
with
Civil Writ Jurisdiction Case No.15054 of 2011
1. Pawan Kumar S/O Sri Surendra Prasad Singh R/O Mohalla-
Teachers Colony Ram Chandrapur, Post Office And P.S.- Bihar
Sharif, Distt.- Nalanda
2. Naveen Kumar Gautam S/O Gaya Dutta Sharma R/O Vill.-
Gaini, P.O.- Gaini, Ps..- Khurdwan, Distt.- Auranabad
3. Manvendra Kumar Roy S/O Shri Ram Narayan Roy R/O
Mohalla- Ex D.S.P. Of B.H.G. Anandpur, Home Gurd Centre
Bihta, Distt.- Patna
4. Praveen Kumar S/O Shri Yugal Kishore Singh R/O Vill.- C/O
Pankaj Kumar Singh, Jan Chikitsa Hospital, Mithapur, Distt.-
Patna
5. Shashi Bhushan Kumar S/O Shri Dineshwar Singh R/O Vill.-
Bastijalal, P.O. Bastijalal Via Sitalpur, Distt.- Saran
6. Sandeep Kumar S/O Shri Upendra Prasad Mandal R/O House
No.- 33 'B', B-10/A, Udaigiri, First Sector-34 Noida, Distt.-
Gautam Budha Nagar (U.P.)
7. Shashi Bodh Mishra S/O Shri Sudarshan Mishra R/O Quarter
No.- 22, Type- Iii, N.H.IV, Fardabad, Distt.- Haryana
8. Sanjeev Kumar S/O Shri Kameshwar Singh R/O Bastijalalpur,
P.O.- Bastijalalpur, Distt.- Saran
9. Suvir Anand S/O Shri Prem Kumar Srivastava, R/O F/134,
15
P.S.- Colony, Lohia Nagar, P.O.- Kankarbagh, Distt.- Patna
Versus
1. The State of Bihar
2. The Principal Secretary, General Administration Department,
Govt. of Bihar, Patna
3. The Bihar Public Service Commission its Chairman, Bihar
Public Service Commission, Bailey Road, Patna
4. The Secretary, the Bihar Public Service Commission Bailey,
Road, Patna
5. The Examination Controller-Cum-Additional Secretary, Bihar
Public Service Commission, Bailey Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.15169 of 2011
Raj Kumar Sah S/O Late Satya Narayan Sah R/O Village-
Phulwaria, P.O.- Marwa, P.S.- Korha, District- Katihar
2. Praween Kumar S/O Late Karmabir Lal Das R/O Gomti Villa,
Korathbari, P.S.- K. Hat, District- Purnia
Versus
1. The State of Bihar through the Principal Secretary, Department
Of Personnel And Administrative Reforms, Govt. of Bihar, Patna
2. The Bihar Public Service Commission through its Secretary, 15
Jawaharlal Nehru Marg Bailey Road, Patna
3. The Chairman, Bihar Public Service Commission, Bailey Road,
Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.14569 of 2011
1. Rajesh Kumar S/O Sri Rambali Ram R/O Vill.- Ambedkar
Nagar, Police Line Road, P.O. + P.S- Rampur, Distt.- Gaya
2. Ram Swaroop Das S/O Jagdish Das R/O Bar-Bandhu Bigha,
P.O.- Bar Hussain Ganj, P.S.- Sherghati, Gaya
3. Shakti Kumar Paswan S/O Late Budh Paswan R/O Vill. + P.O.-
Rounia, P.S.- Khizar Sarai, Distt.- Gaya
4. Pramod Kumar S/O Sri Rajdeo Prasad R/O Vill.- Amar Singh
Bigha, P.S.- Baraundha, P.S.- Gurua, Distt.- Gaya
5. Vishnujee S/O Late Tengari Ram R/O Vill.- + P.O.- Baraon
Kala. P.S.- Akhori Gola, Distt.- Rohtas (Sasaram)
6. Dharam Prakash Paswan S/O Sri Samundra Paswan R/O Vill.-
Suroundha, P.O.- Paie Bigha, P..S- Belaganj, Distt.- Gaya
7. Nand Kishore Chaudhary S/O Ram Dhari Choudhary R/O
Vill.- Bihargai, P.O.- Chongai, Bhaluar, P.S.- Banke Bazar, Distt.-
Gaya
8. Smt. Parmila Kumari D/O Ramjharan Roy C/O Krishnakant
Singh, Mohalla- Garivanpuri Colony Near Block- Block
16
Sherghati, P.O. + P..S- Sherghati, Distt.- Gaya
Versus
1. The State of Bihar
2. The Principal Secretary, Karmik and Administrative Reforms
Department, Govt. Of Bihar, Patna
3. The Chairman, Bihar Public Service Commission Bihar, Patna
4. The Secretary (Registrar) Bihar, Public Service Commission,
Bailey Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.14290 of 2011
1. Diwakar Kumar S/O Dineshwar Prasad Sah At Ward No.7,
Purani Chowk, Vill.- Kanti, P.S.- Kanti, Muzaffarpur
2. Munna Kumar S/O Brahmadeo Prasad At 2m/7, Bahadurpur
Housing Colony, Kati Factory Road, Mahatma Gandhi Nagar,
Patna-26
3. Arun Kumar S/O Basudeo Sharma At Vill.- Jujharpur, P.O.-
Kurwan, Via-Jakhim, P.S.-Goh, Distt.- Aurangabad, Bihar
4. Kumar Vivek S/O Late Jagatanand Verma At Present C/O Sri
Amlendu Bhushan Sinha, Shanti Sadan, Madhuri Chowk,
Bahadurpur (South), Samastipur, Bihar
5. Prabhat Gaurav S/O Sri Rajdeo Prasad At A/31, End Of
Indrapuri Path, Sristabad Road, Kacchi Talaf, Gardanibagh,
Patna-1
6. Ram Kumar S/O Late Audheshwar Ram At Sri Krishna Nagar,
Aurangabad, Bihar
7. Ashok Kumar Singh S/O Late Kamaldeo Singh At Prabhu Nath
Nagar, Chapra, Distt.- Chapra, Bihar
8. Ravi Ranjan Mishra S/O Dr. Yugal Kishore Mishra At Ara
Road, Bikramganj, Bihar
9. Lav Keshwar Kumar S/O Ram Kripal Singh Vill.-
Chunnuchak, P.O.- Hussanpur, P.S.- Rahui, Distt.- Nalanda, Bihar
10. Kumar Narendra Narayan S/O Upendra Narayan Sharma R/O
Vill. + P.O.- Mauri, P.S.- Paliganj, Patna, Bihar
11. Mritunjay Kumar S/O Rabindra Kumar At Vill. - Dadar, P.O.-
Dadar, P.S.- Goh Aurangabad, Bihar
12. Vikash Kumar S/O Bibhuti Narayan Mishra Rajputan
Mohalla, Dehri-On-Son, Rohtas, Bihar
13. Binod Kumar S/O Ashok Thakur At Present C/O Sri Umesh
Singh, Lila Grih, Shivpuri, Near Rajdharni Gas Godown, Patna
14. Saumya Singh D/O Sri Hari Prasad Singh At Adarsh Colony,
West Patel Nagar, P.O.- Keshri Nagar, Patna
15. Ajay Dubey S/O Sri Niwas Dubey At Vill.- Gaarura, P.S.-
Agarer, P.O.- Belwan, Distt.- Rohtas, Bihar
16. Narayan Kumar S/O Late Jugeshwar Singh At C/O
Sachidanand Singh, Abulas Lane, Muchua Toli, Patna
17. Rubi Kumri D/O Tarni Prasad Gop At - Hazri Sah Lane,
Nathnagar, Post- Nathnagar, Distt.- Bhagalpur, Bihar
17
18. Amit Kumar S/O Sri Pratapdhari Sinha At C/O Late Jwala
Prasad Sinha, Kathpul (South Temple), Patna-1
19. Rajneesh Kumar Upadhyay S/O Hriday Narayan Upadhyay
Flat No. 544, Plot No.2, Sector-6, Dinkar Phase-1, New Delhi
20. Sanjay Kumar Bharti S/O Sri Lalji Das At + P.O.-
Mathurapur, P.S.- Kahalgaon, Distt.- Bhagalpur
21. Kumar Abhishek S/O Late S.K. Prasad At C-106, Nehru
Vihar, Near Timarpur, Delhi
22. Smrity D/O Shri Ganesh Shankar Ojha Flat No. 92/400, Road
No.2, Rajbanshi Nagar, P.S.- Shastrinagar, Patna
23. Shruti D/O Shri Ganesh Shankar Ojha Flat No. 92/400, Road
No.2, Rajbanshi Nagar, P.S.- Shastrinagar, Patna
24. Ritesh Kumar Mallik S/O Shri Krishna Nand Mallik House
No.9, Road No.2 Ext. Rajbanshi Nagar, Patna-23
25. Paras Nath Yadav S/O Ramanand Yadav Vill. + P.O.-
Telkatuy, P.S.- M.H. Nagar, Distt.- Siwan (Bihar)
26. Vikal Kumar S/O Chandrdeo Singh Vill.- Ganeshpur (Near
Mai Sthan), P.O.- Pradhan Dakghar, Muzaffarpur, Distt.-
Muzaffarpur
27. Abhijeet Kumar S/O Satendra Narayan Singh Rajiv Nagar,
Bihari Mill Near Udwant Nagar, Uyapar J Mandal, Ara, Distt.-
Bhojpur
28. Vivek Kumar Singh S/O Ram Sanjay Singh A-231/232, 2nd
Floor, Nehru Vihar, Near Timarpur, Delhi-54
29. Kumar Ratan S/O Awadhesh Prasad A-231/232, 2nd Floor,
Nehru Vihar, Near Timarpur, Delhi-54
Versus
1. The State Of Bihar through Principal Secretary, General
Department, Bihar, Patna
2. The Bihar Public Service Commission through its Secretary
15, Jawaharlal Nehru Marg, Bailey Road, Patna-800001
3. The Chairman, Bihar Public Service Commission, 15,
Jawaharlal Nehru Marg, Bailey Road, Patna-800001
----------------------------------
with
Civil Writ Jurisdiction Case No.14690 of 2011
Om Prakash Shanti Bhushan S/O Sukdeo Prasad R/O Vill.-
Makhdumpur, P.S.- Ekangar Sarai, Distt.- Nalanda
Versus
1. The State Of Bihar through the Chief Secretary, Govt. Of
Bihar, Patna
2. Bihar Public Service Commission, Patna through its Chairman
3. Chairman, Bihar Public Service Commission, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.15076 of 2011
18
1. Deepak Kumar Sharma S/O Sachchida Nand Sharma R/O
Lakhisarai, P.S.- Ghoshi, Distt.- Jehanabad Present At Tara Near
Pipal Tree, P.S- Jhumri Tilaiya Distt.- Koderma(Jharkhand)
2. Vijay Singh S/O Ramadhar Singh R/O Vill.- Bhariya, P.S.-
Dhamar, Distt.- Bhojpur At Arrah Present At Tara Near Pipal
Tree, P.S- Jhumri Tilaiya Distt.- Koderma(Jharkhand)
3. Shailendra Kumar S/O Sri Arjun Sharma R/O Vill.- New Area
3rd Lane, Opposite Oxford, Public School Hazaribagh, P.S.-
Hazaribagh, Distt.- Hazaribagh(Jharkhand)
4. Vijay Kumar S/O Madheshwar Prasad R/O Vill.- Mahandi
Bazar, P..S- Mehandi Bazar, Distt.- Arwal
Versus
1. The State Of Bihar through the Secretary, General
Administration, Govt., Of Bihar, Patna.
2. The Chairman, Bihar Public Service Commission, 15, Jawahar
Lal Marg, Bailey Road, Patna
3. The Secretary, Bihar Public Service Commission, 15 Jawahar
Lal Marg, Bailey Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.15195 of 2011
1. Kunal Srinet S/O Binod Kumar Singh At Parwari Sadan
Gangjala Saharsa, Bihar.
2. Prakash Kumar Jha S/O Nawal Kishore Jha Vill. + P.O.-Birpur,
P.S.-Basopatti, Distt.-Madhubani, Bihar, Pin-847225.
3. Sudeep Kumar Srivastav S/O Late Bindvashmi Srivastav
Permanent Address-Bhati Vihar, Rajendra Nagar, P.S.-
Gorakhnath, Distt.-Gorakhpur (U.P.).
4. Munna Kumar Sharma S/O Dharmnath Sharma Vill. + P.O.-
Sandha, P.S.-Mufshil, Distt.-Chapra, Bihar, Pin-841301.
5. Vineet Kumar Ojha S/O Jagbali Ojha Permanent Address-
Husainabad, Kacheri Sadar, Thana-Line Bazar, Jaunpur, U.P. Pin-
220002.
6. Dinesh Kumar Yadav S/O Shri Banke Lal Yadav Permanent
Address-Parmanandpur, P.O.-Deduvana, P.S.-Kerakat, Distt.-
Jaunpur, (U.P.) Pin-220002.
7. Vimal Prakash S/O Nagendra Prasad Address-Moh:-Jhinjhari
Bagh, P.O.-Patna City, Distt.-Patna (Bihar), Pin-800008.
8. Sunil Kumar S/O Abhay Narayan Singh Address-A.G. Colony,
Kautilya Nagar, P.O. + P.S.-Shastri Nagar, Patna (Bihar).
9. Sanjay Kumar S/O Nand Kumar Singh Vill. + P.O.-Parasi,
Distt.-Arwal (Jahanabad).
10. Amit Sinha S/O Shri Sudhakar Lal At-Sri Nagar, Road No.1,
North Of A.G. Colony, P.O.-Ashina Nagar, P.S.-Shastrinagar.
11. Ram Swarup Ram S/O Ram Ratan Ram Vill. + P.O.-
Keshwan, P.S.-Piro, Distt.-Bhojpur.
19
Versus
1. The State Of Bihar through Principal Secretary, General
Department, Bihar, Patna.
2. The Bihar Public Service Commission through its Secretary,
15, Jawahar Lal Nehru Marg, Bailey Road, Patna-800001.
3. The Chairman, Bihar Public Service Commission, 15, Jawahar
Lal Nehru Marg, Bailey Road, Patna-800001.
----------------------------------
with
Civil Writ Jurisdiction Case No.15498 of 2011
1. Priyanka Kumari D/O Shri Radhey Shyam Tiwary R/O
Sheopuri, Buxar, District - Buxar, Bihar
2. Rahul Kumar Verma S/O Shri Ram Ranjan Kumar Verma R/O
Hari Om Complex, Krishi Nagar Path, A.G.Colony, Patna, Bihar
Versus
1. The State Of Bihar through the Secretary, Human Resource
Department, New Secretariat, Patna
2. The Chairman, Bihar Public Service Commission, Bailey Road,
Patna
3. The Secretary-Cum-Examination Controller, Bihar Public
Service Commission, Bailey Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.18433 of 2011
1. Arun Kumar Paswan Son of Late Hari Charan Paswan Resident
of Village + Post - Khodawanpur, District - Begusarai
Versus
1. The Bihar Public Service Commission, Patna through its
Chairman
2. The Chairman, Bihar Public Service Commission, Patna. Bihar
----------------------------------
with
Civil Writ Jurisdiction Case No.14761 of 2011
1. Anjani Kumar S/O Late Raghubansh Prasad R/O Mohalla- B-2,
Bank Men'S Colony, Chitragupta Nagar, Kankarbagh, Patna,
Bihar
2. Dhirendra Kumar Yadav S/O Late Laxman Yadav R/O
Mohalla- Kayasth Tola, Ward No. 28, P.O. + P.S. + Distt.-
Saharsa, At Present C/O - Prof. Ashok Kumar Yadav, Adarsh
Vihar Colony, Rukunpura, Patna
3. Bidya Sagar S/O Late Sita Ram Prasad R/O Vill.- Kumardah,
P.O.- Saruin, P.S.- Makhdumpur, Distt.- Jehanabad, At Present
C/O - Ashok Kumar, Munna Chawk, S.B.I. A.T.M., Chitragupta
20
Nagar, Kankarbagh, Patna
4. Manoj Kumar Singh S/O Brindra Prasad Singh R/O Mohalla-
J.K.-5, B-65, Old Jakkanpur, Patna
5. Mukesh Kumar Prasad S/O Late Moti Lal Sah R/O Mohalla-
Opposite At B.S.N.L. Office, Mazauli Road, Mairwa, Distt.-
Siwan, At Present C/O - Pramod Kumar, G-32, Khetan Super
Market, Birla Mandir Road, Patna
6. Ajeet Kumar Sharma S/O Ram Nila Sharma, S/O Kameshwar
Prasad Sharma R/O Vill.- M.G. Nagar, Ward No. 28, Hazipur,
Vaishali, Bihar
7. Abhishek Kumar S/O Shri Divendra Roy R/O Vill.- Dhanuki,
P.O.-Kewara, P.S.- Punpun, Distt.- Patna
Versus
1. The State of Bihar through the Principal Secretary, Govt. of
Bihar, Patna
2. The Bihar Public Service Commission through its Secretary,
15, Jawahar Lal Nehru Marg, Bailey Road, Patna
3. The Chairman, Bihar Public Service Commission, Jawahar Lal
Nehru Marg Bailey Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.14470 of 2011
1. Rajeev Kumar S/O Sri Akhileshwar Prasad Singh R/O
Bhikhanpura, P.O.- Hea Office, Distt.- Muzafarpur (Bihar), Pin-
842001
2. Birju Kumar Singh S/O Sri Umesh Prasad Singh R/O
Sheikhpur, P.O.- Shekpur, Distt.- Muzaffarpur(Bihar) ,Pin-
842002
3. Manish Kumar Upadhyay S/O Sri Sant Prasad Upadhyay R/O
A/25, Road No.-18, Rajiv Nagar, Patna(Bihar), Pin- 800024
4. Pankaj Ray S/O Sri Rameshwar Ray R/O A-243, Nehru Vihar,
Delhi-54
5. Kantesh Kumar S/O Sri Kamal Kumar Singh New Area
Sikendarpur Akharaghat Road, Muzaffarpur (Bihar), Pin-800024
Versus
1. The State Of Bihar through the Chief Secretary, Govt. of Bihar,
Old Secretariat, Patna, Bihar
2. Principal Secretary, Department of General Administration,
Govt. Of Bihar, Patna
3. The Bihar Public Service Commission through its Chairman,
Bailey Road, Patna
4. The Secretary, Bihar Public Service Commission, Bailey Road,
Patna
5. The Controller of Examination-Cum-Additional Secretary,
Bihar Public Commission, Bailey Raod, Patna
----------------------------------
21
with
Civil Writ Jurisdiction Case No.19063 of 2011
1. Satya Prakash S/O Rajendra Prasad, R/O At & P.O - Harnaut,
P.S.-Harnaut, District-Nalanda
Versus
1. The State of Bihar through Principal Secretary, General
Department, Bihar, Patna.
2. The Bihar Public Service Commission, 15 Jawaher Lal Nehru
Marg, Bailey Road, Patna.-800001, through its Secretary,
3. The Chairman, Bihar Public Service Commission, 15-
Jawaharlal Nehru Marg, Bailey Road, Patna- 800001
----------------------------------
with
Civil Writ Jurisdiction Case No.14070 of 2011
1. Krishna Mohan Thakur S/O Surendra Kumar Thakur R/O Vill.-
Rajpur, Post- Charghat, P.S.- Bihiya, Distt.- Bhojpur
2. Kishore Kunal S/O Sri Gopal Chaudhary R/O Mohalla- Yarpur
Road No. 1, P.O.- G.P.O., P.S.- Gardanibagh, Patna
3. Hari Shankar Prasad S/O Late Sukhdeo Prasad R/O Mohalla-
Salimpur Ahra, Dev Kunj, P.O.- Kadamkuan, P.S.- Gandhi
Maidan, Patna
4. Manoranjan Kumar S/O Kailash Saw R/O Jay Nagar Kali
Pahari, Ward No.33, Lakhisarai, P.S.- Lakhisarai, Distt.-
Lakhisarai
5. Manoranjan Kumar S/O Jamuna Prasad R/O Mohalla-
Downyard Kalyanpur, P.O.- Barki Delha, P.S.- Delha, Distt.-
Gaya
6. Laldeo Yadav S/O Late Tulsi Yadav R/O Vill.- Larpur, P.S.-
Bodh Gaya, Distt.- Gaya
7. Niraj Kumar S/O Sri Vijay Kumar R/O Shivaji Path Yarpur,
Patna, P.S.- Gardanibagh, Distt.- Patna
8. Dinesh Prasad S/O Anantu Prasad R/O Station Road Fatuha,
P.O. And P.S.- Fatuha, Distt.- Patna
9. Md. Kashif Raza S/O Ghulam Rabbani R/O Near Masjid New
Millat Colony, Sector-3, Phulwarisharif, Patna,P.S.-
Phulwarisharif, Distt.- Patna
Versus
1. The State of Bihar
2. Bihar Public Service Commission through its Secretary 15,
Jawaharlal Nehru Marg, Bailey Road, Patna-1
3. The Secretary Bihar Public Service Commission, 15,
Jawaharlal Nehru Marg, Bailey Road, Patna
4. The Chairman Bihar Public Service Commission, 15,
Jawaharlal Nehru Marg, Bailey Road, Patna
5. The Examination Controller, Bihar Public Service
Commission, 15, Jawaharlal Nehru Marg, Bailey Road, Patna
22
----------------------------------
with
Civil Writ Jurisdiction Case No.14874 of 2011
1. Ajay Kumar S/O Sri Babu Chand Paswan R/O Shakuntalam,
New Patna Colony, Hasanpura Road, Anishabad, P.S.-Beur,
Distt.-Patna.
2. Jyotsna Kirti D/O Sri Parasnath R/O Behind Electricity Office,
Akashwani Marg, Khajpura, P.S.-Rajeev Nagar, Distt.-Patna.
3. Kumar Chandrashekhar S/O Sri Ganesh Prasad Das R/O Of
Behind Electricity Office, Akashwani Marg, Khajpura, P.S.-
Rajeev Nagar, Patna.
4. Md. Maksud Alam S/O Md. Sarfuddin Ansari R/O Vill.-
Tendua, P.O.-Dhawpokhar, P.S.-Karamchat, Distt.-Kaimur
(Bhabhua).
5. Md. Sarfaraj Ansari S/O Md. Sarfuddin Ansari R/O Vill.-
Tendua, P.O.-Dhawokhar, P.S. Karamchat, Distt.-Kaimur
(Bhabhua).
6. Nehal Akhtar S/O Lal Mohammad R/O M/H-Giderganj, P.O.-
Madna, P.S.-Andhra Thadhi, Distt.-Madhubani.
Versus
1. The State Of Bihar through Principal Secretary, General
Department, Bihar, Patna.
2. The Bihar Public Service Commission through Its Secretary.
3. The Chairman, Bihar Public Service Commission, 15, Jawahar
Lal Nehru Marg, Bailey Road, Patna-800001.
----------------------------------
with
Civil Writ Jurisdiction Case No.14130 of 2011
1. Chirantan Sheo S/O Sri Sheokumar Prasad R/O Kanke Road
Chandwe, P.O.- University, Ranchi, Jharkhand
Versus
1. The State Of Bihar through Principal Secretary, General
Department, Bihar, Patna
2. The Bihar Public Service Commission through its Secretary 15,
Jawaharlal Nehru Marg, Bailey Road, Patan-1
3. The Chairman, B.P.S.C Through Its Secretary 15, Jawahar Lal
Nehru Marg, Bailey Road, Patna-1
----------------------------------
with
Civil Writ Jurisdiction Case No.14415 of 2011
1. Sarvesh Kumar, Aged About 31 Years S/O Guru Prasad Singh
R/O Vaishanvi Apartment, Flat No. B-308, East Boaring Canal
Road, P.S.-Buddha Colony, Distt.-Patna.
23
Versus
1. The State of Bihar through Secretary-Cum-Commissioner,
Human Resources, New Secretariat, Patna, Bihar.
2. The Chairman, Bihar Public Service Commission, 50 Jawahar
Lal Nehru Marg, Bailey Road, Patna.
3. The Secretary, B.P.S.C. 50 Jawahar Lal Nehru Marg, Bailey
Road Patna.
4. The Examination Controller, Bihar Public Service Commission,
Patna.
----------------------------------
with
Civil Writ Jurisdiction Case No.14475 of 2011
1. Sanjeev Kumar S/O Late Mithilesh Prasad House No.-179,
Gosain Tank Road Upper Chutia, Jaggi Compound Near
Vananchl Institute,Ranch-834001(Jharkhand)
2. Ravi Shankar Jaiswal S/O Shyam Bihari Prasad Jaiswal House
No.B/54 Harmu Housing Colony Ranchi
3. Amit Kumar S/O Ram Ishwar Prasad Vill.- Meyar, P.O.-
Keyari Meyar Via Sohsarai, Distt.- Nalanda, Bihar
Versus
1. The State of Bihar through the Secretary Department Of H.R.D
(Human Resources Department) New Secretariat, Patna
2. Chairman Bihar Public Service Commission, Bailey Road,
Patna
3. Secretary Bihar Public Service Commission, Bailey Road,
Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.14663 of 2011
1. Kumar Nitesh, Aged About 31 Years S/O Sri Amerendra
Prasad Verma R/O M/H-Chandmari, P.S.-Motihari Town, Distt.-
East Champaran, Motihari.
Versus
1. The State of Bihar through Secretary & Commissioner, Human
Resources Bihar Patna New Secretariat.
2. The Chairman, Bihar Public Service Commission, 50 Jawarlal
Nehru Marg, Bailey Road, Patna.
3. The Examination Controller, Bihar Public Service Commission,
Patna.
4. Secretary B.P.S.C. 50, Jawahar Lal Nehru Marg, Bailey Road
Patna.
----------------------------------
with
24
Civil Writ Jurisdiction Case No.14920 of 2011
1. Shivendra Kumar Sinha S/O Shri Awadhesh Kishore R/O Vill.
And P.O.-Sarha Mathya, Sarha, P.S.-Chapra Mofassil, Distt.-
Saran.
2. Archana Kiran D/O Sri Sunder Ram R/O Near Middle School,
Aashram Road, Raxaul, P.S.-Raxual, Distt.-East Champaran
(Motihari).
3. Anupam Raj S/O Shri Sunder Ram R/O Near Middle School,
Aashram Road, Raxaul, P.S.-Raxual, Distt.-East Champaran
(Motihari).
4. Ajoy Kumar S/O Shri Arjun Sah C/O Puja Vastralaya, P.O.-
Govindpur, P.S.-Govindpur, Distt.-Nawada.
5. Raj Kumar S/O Shri Bageshwar Sharma R/O Aunkupur, P.O.-
Pai Bigha, P.S.-Makhdumpur, Distt.-Jehanabad.
6. Sunil Kumar S/O Late Kameshwar Prasad R/O C-44, Birla
Colony, Phulwarisharif, Distt.-Patna.
7. Amrendra Kumar Pandey S/O Shri Gopal Pandey R/O Vill.
And P.O.-Durgadih, P.S.-Bikramganj, Distt.-Rohtas.
8. Mithilesh Kumar S/O Shri Bandey Prasad Yadav R/O Vill. And
P.O.-Jorgama, P.S.-Murliganj, Distt.-Madhepura.
9. Ganesh Shankar Vidyarthi S/O Shri Shatrudhan Sharma R/O
Vill. And P.O.-Deora, P.S.-Ghoshi, Distt.-Jehanabad.
10. Ajit Kumar S/O Shri Sudhir Prasad Singh R/O Vill.-Sherpur,
P.S.-Maranchi, Mokama, Distt.-Patna.
11. Prashant Kumar S/O Shri Jagat Paswan R/O Meethapur Bazar,
P.S.-Jakkanpur, Distt.-Patna.
12. Dilip Kumar Shrivastava S/O Shri Hanuman Lal R/O Vill.-
Purachoube, P.S.-Hasvar, Distt.-Ambedkar Nagar (U.P.).
13. Sanjay Singh S/O Shri Shambhunath Singh R/O Vill.-
Nawada, P.S.-Jalalpur, Distt.-Jaunpur (U.P.).
14. Satya Prakash Tripathi S/O Late Gopal Jee R/O Vill.-Lampur,
P.S.-Nababgunj, Distt.-Allahabad (U.P.).
15. Usha Kumari D/O Shri Sudarshan Choudhary R/O Sarvoday
Nagar, P.S.-Chas, B.S. City, Distt.-Bokaro, Jharkhand.
16. Rajesh Kumar Tiwary S/O Shri Trew Nath Tiwary R/O Vill.-
Nautan, P.S.-Nautan, Distt.-Siwan.
17. Sudama Pandey S/O Late Ram Narayan Pandey R/O Lane No.
6, Vijay Nagar, Distt.-Patna.
18. Kundan Kumar S/O Lal Bahadur Das R/O Vill.-Bahlopur,
P.S.-Bhagwanpur, Distt.-Vaishali.
19. Raghuvansh Kumar S/O Shri Shicshankar Sah R/O Motijheel,
P.S.-Motijheel, Distt.-Muzaffarpur.
20. Lakshuman Kumar Sah S/O Shri Ram Pravesh Sah R/O Vill.-
Piparpati, P.S.-Binapur, Distt.-Siwan.
21. Narendra Kumar S/O Shri Surendra Das R/O Vill.-Gbrapar,
P.S.-Hilsa, Distt.-Nalanda.
22. Debasis Sanyal S/O Shri Dilip Sanyal R/O M/H-Ramgarh
Chakbasu, P.S.-Rambagh, Distt.-Muzaffarpur.
23. Abhishek Kumar S/O Shri N.K. Jha R/O Vill.-Bhachhi, P.S.-
Madhubani, Distt.-Madhubani.
25
24. Nilesh Kumar Singh S/O Shri Umesh Prasad Singh R/O M/H-
Krishnpatti, P.S.-Jamui, Distt.-Jamui.
25. Sangita Kumari D/O Shri Rajendra Prasad Singh R/O
Kayastha Tola Mallehpur, P.S.-Berhat, Distt.-Jamui.
26. Awanish Kumar S/O Shri Sachidanand Singh R/O Vill.-
Shivnar, P.S.-Mokama, Distt.-Patna.
27. Mukesh Ranjan S/O Shri Sewak Prasad R/O Vill.-Dighwan,
P.S.-Masaurhi, Distt.-Patna.
28. Nikhil Chandra S/O Shri Ravindra Prasad Gupta R/O M/8
Dakbungla Chowk, P.S.-Farbisganj, Distt.-Araria.
29. Rajiv Ranjan Shrivastava S/O Late Sunila Kumar Shrivastava
R/O Suman Vihar, Ward No. 13, P.S.-Narkatiyaganj, Distt.-West
Champaran.
30. Prakash Ranjan S/O Shri Shatrughan Prasad Singh R/O
Vidyapuri, P.S.-Patrakar Nagar, Kankarbagh, Distt.-Patna.
31. Mamta Kumari D/O Shri Ram Bilash Choudhary R/O Vill.-
Ghosiath, P.S.-Piri Bazar, Distt.-Supaul.
32. Lal Kumar S/O Shri Satyanarayan Mandal R/O Vill. + P.O.-
Nirmali, P.S.-Nirmali, Distt.-Supaul.
33. Pankaj Kumar S/O Shri Vinod Kumar Paswan R/O Shivpuri
Mohalla, P.S.-Araria, Distt.-Araria.
34. Binay Kumar Jaiswal S/O Shri Prabhu Prasad Jaiswal R/O
Sahid Chowk, Ganj No.1, P.S.-Nagar Thana Bettiah, Distt.-West
Champaran.
35. Sajjad Hussain S/O Shri Mustafa Hussain R/O Vill.-Nonuar,
P.S.-Sadar, Distt.-Ara.
36. Vinay Kumar S/O Shri Ram Sharan Mochi R/O Bhikhachak,
Anisabad, P.S.-Gardanibagh, Distt.-Patna.
37. Bibha Kumari D/O Shri Sheo Ratan Singh C/O Amarnath
Kasyap, Record Room No. 1 (Civil), Patna High Court, P.S.-
Shastri Nagar, Distt.-Patna.
38. Vikash Kumar Ganguly S/O Shri Sudhir Kumar Ganguly R/O
M/H-Ram Nagar, New Colony, P.S.-Pawawel, Distt.-Hazaribagh
(Jharkhand).
39. Dhananjay Kumar Singh S/O Sri Kameshwar Singh R/O Vill.-
Itwan, P.S.-Gorari, Distt.-Rohtas.
40. Sanjay Kumar S/O Shri Brahmdeo Sahni R/O M/H-
Sikandarpur Kundal, P.S.-Town Thana Muzaffarpur, Distt.-
Muzaffarpur.
41. Pinki Kumari D/O Ram Bilas Chudhary R/O At-Ghosaith,
P.S.-Piri Bazar, Distt.-Lahisarai.
42. Neshar Ahmad S/O Md. Hasim Ansari R/O Vill.-Chhaprapul,
P.S.-Narayanpur, Distt.-Bhojpur.
43. Ranjeet Ranjan S/O Anandi Prasad Mandal R/O At-Titanga
Kasari, P.S.-Gopalpur, Distt.-Bhagalpur.
44. Babita Prasad D/O Birendra Prasad R/O Lohiyanagar, P.S.-
Patrakarnagar, Distt.-Patna.
45. Sunita Ram D/O Ramnandan Ram R/O Purani Kankerbagh,
Gate No. 14, Lohiyanagar, P.S.-Patrakatnagar, Distt.-Patna.
46. Ravi Kumar Choudhary S/O Umesh Kumar Choudhary R/O
Vill.-Sutarkhana, P.S.-Muffasil, Distt.-Munger.
26
Versus
1. The State Of Bihar through the Principal Secretary, General
Administration Department, Bihar, Patna.
2. Secretary, General Administration Department, Bihar, Patna.
3. Bihar Public Service Commission, Patna through its Secretary.
4. Chairman, Bihar Public Service Commission, Patna.
5. Secretary, Bihar Public Service Commission, Patna.
----------------------------------
with
Civil Writ Jurisdiction Case No.16952 of 2011
1. Chakravir Kumar, son of Sri Kamal Paswan Vill.-&
P.O.Kishanpur,Dist.-Samastipur
2. Krishna Kumar, son of Sri Lakhpati Thakur, Vill.-
Dargahpar,P.O.-Nawada,P.O.-Bachhwara,Dist.-Begusarai
3. Muzaffar Hussain Ansari, son of Saheb Hussain Ansari
R/O,P.O.-N.M.H.Nagar,P.S.Town,Dist.-Siwan
Versus
1. The State of Bihar through the Principal Secretary, General
Department, Govt.Of Bihar, Vishweswaraiya Bhawan, Patna
2. The Bihar Public Service Commission through its Secretary
3. The Chairman, Bihar Public Service Commission, 15
Jawaharlal Nehru Marg, Bailey Road
----------------------------------
with
Civil Writ Jurisdiction Case No.14068 of 2011
1. Lalit Vijay S/O R.K. Singh R/O Road No.24, Rajeev Nagar,
P.S.- Patliputra, Distt.- Patna
2. Kundan Kumar Suman S/O Dinbandhu Sharma R/O Vill.-
Munjahra, P.O.- Munjahra, P.S.- Goh, Distt.- Aurangabad
3. Vijay Kumar S/O Late Brij Nandan Prasad Singh R/O Vill.-
Shalpur, P.O.- Parwata, P.S.- Kashichak, Distt.- Nawada
4. Kumar Pankaj S/O Binay Kumar Singh R/O Colony No.1,
Katihar, P.O.- Katihar, P.S.- Katihar, Distt.- Katihar
5. Santosh Kumar Singh S/O Sri Kamala Prasad Singh R/O Vill.-
Sikarahata Kalan, P.O.- Sikarahata Kalan, P.S.- Sikarahata Kalan,
Distt.- Bhojpur
6. Anil Kumar Pandey S/O Sri Surendra Nath Pandey R/O
Dharhara Kothi Lane, Nayatola, P.S.- Kadamkuan, Distt.- Patna
7. Sanjeet Kumar Jha S/O Vidya Narayan Jha R/O Vill.- Andhra
Thadhi, P.O.- Andhra Thadhi, P.S.- Andhra Thadhi, Distt.-
Madhubani
8. Mahendra Kumar S/O Late Muneshwar Prasad R/O Vill.-
Akabarpur, P.O.- Jajhat, P.S.- Akbarpur, Distt.- Nawada
9. Dilip Kumar Sinha S/O Shri Paras Nath Sinha R/O Vill.- Siswa
Rasulpur, P.O.- Nagara, P.S.- Madhaora, Distt.- Saran
27
10. Rakesh Gosai S/O Sri Harish Chandra Gosai R/O Vill.-
Janadh, P.S.- Aurai, Distt.- Muzaffarpur
11. Abdul Majeed S/O Abdul Kadir R/O Vill.- Baradud, P.S.-
Paru, Distt.- Muzaffarpur
12. Arun Kumar S/O Shri Anil Kumar Ray R/O Vill.- Panapur,
P.O.- Nariyar Panapur, P.S.- Minapur, Distt.- Muzaffarpur
13. Abhimanyu Kumar S/O Shri Niranjan Singh R/O Vill.-
Pokharaira, P.S.- Saraiya, Distt.- Muzaffarpur
14. Aditya Pratap Singh S/O Late Daya Shankar Singh R/O Vill.-
Ghoraghat, P.O.- Gobardhana, Distt.- West Champaran
15. Amar Kumar S/O Sri Raghunath Sah R/O Vill.- Punasraja,
P.O.- Muzaffarpur, P.S.- Muzaffarpur, Distt.- Muzaffarpur
16. Manoj Kumar Mishra S/O Late Harendra Mishra R/O Netajee
Suvash Colony, Lakaridhai, Chandwara, P.S.- Town, Distt.-
Muzaffarpur
17. Archana Kumari D/O Sri Suresh Prasad Yadav R/O Vill.-
Aran, P.O.- Aran, P.S.- Panchgachhia, Distt.- Saharsa (Bihar)
Versus
1. The State of Bihar
2. The Principal Secretary, General Administration Department,
Government Of Bihar
3. The Bihar Public Service Commission, through its Chairman
Bihar Public Service Commission, Bailey Road, Patna
4. The Secretary, the Bihar Public Service Commission, Beli
Road, Patna
5. The Examination Controller-Cum-Additional Secretary, Bihar
Public Service Commission, Beli Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.16196 of 2011
1. Niraj Kumar Son of Kedar Nath Pandey C/O P.N. Singh, Road
No. 13 "B", Rajendra Nagar Patna- 16
Versus
1. The State of Bihar
2. The Principal Secretary, General Administration Department,
Government Of Bihar
3. The Bihar Public Service Commission through its Chairman,
Bihar Public Service Commission, Beli Road, Patna
4. The Secretary, the Bihar Public Service Commission Beli
Road, Patna
5. The Examination Controller-Cum-Additional Secretary, Bihar
Public Service Commission, Beli Road, Patna
----------------------------------
with
Civil Writ Jurisdiction Case No.16267 of 2011
1. Pintu Kumar S/O Sri Jitendra Kumar Singh Resident of
28
Mohalla-Chitragupta Nagar, House No. F3, Near Old Post Office,
P.S. Patrakar Nagar, District-Patna.
2. Prabhakar Sinha S/O Sri Ranjit Sinha Resident of Village-
Lodipur, P.S. Karpi, District-Arwal.
3. Pravin Chandra Saraswati S/O Sri Devnandan Sharma Resident
of Village-Paleya, Police Station-Makhdumpur, District-
Jehanabad.
Versus
1. The State of Bihar through the Principal Secretary, General
Administration Department, Government Of Bihar, Patna.
2. The Bihar Public Service Commission Through Its Secretary,
15 Jawaharlal Nehru Marg, Bailey Road, Patna-800001.
3. The Chairman, Bihar Public Service Commission, 15, Jawahar
Lal Nehru Marg, Bailey Road, Patna-800001.
4. The Secretary, Bihar Public Service Commission, 15 Jawahar
Lal Nehru Marg, Bailey Road, Patna-1.
----------------------------------
with
Civil Writ Jurisdiction Case No.17126 of 2011
1. Abhilasha Singh D/O Sri Ravindra Kumar R/At - Raj Tank,
Laxmipur, P.S.-Laharia Sarai, Distt.- Darbhanga
2. Sushila Kumari D/O Vijay Kumar R/Moh. - Chitrakut Nagar,
P.S. + P.O.- Danapur, Distt.- Patna
Versus
1. The State of Bihar through the Principal Secretary, Department
of Personnel And Administrative Reforms, Govt. Of Bihar, Patna
2. The Bihar Public Service Commission through its Secretary 15,
Jawaharlal Nehru Marg, Bailey Road, Patna
3. The Chairman, Bihar Public Service Commission, Bailey Road,
Patna
----------------------------------
For the petitioners: M/S. Manan Kumar Mishra, Sr. Advocate,
Chakrapani, Amit Pandey, Abhinav Shrivastava, Nagesh Pratap
Singh, Ujjwal Kumar(in CWJC No. 13022 of 2011), Brajesh
Prasad Gupta(in CWJC Nos.14070, 15471 & 15457 of 2011),
Mritunjay Kumar & Jubair Ansari (in CWJC Nos.14874, 16952 &
19063 of 2011), Sunil Kumar II & Kumar Madhurendra (in
CWJC No.15129 of 2011).
For the respondent BPSC: M/S. Lalit Kishor, Sr. Advocate,
Satyabir Bharti and Sanjay Pandey.
For the State : M/S. Roy Shivaji Nath, AAG-3, Anjani Kumar,
AAG-10, Vinay Kirti Singh, SC 5, Ravindra Kumar Choubey, SC
8 & Anjani Kumar Sharan, SC 9.
---------------
29
07. 04 /01.2012A series of writ applications came to be filed before the High Court by all such candidates whose names did not figure in the result of the PT Examination declared by the Bihar Public Service Commission ( hereinafter referred to as the Commission or BPSC) for what is known as 52 nd to 55th batch. Many intervention applications have also been filed with prayers therein that they too be impleaded as petitioners to the writ applications since they have common cause and relief. All have a common grievance against the declaration of the said result in the background that the examination conducted by the Commission has not been fair in the sense that many a questions which were set for the PT Examination had either wrong answers or were wrong questions, at times verging on absurdity or even a right question had a wrong answer provided in the master answer sheet.
2. There is unanimity amongst the petitioners that any declaration of result based on such question bank set by so-called panel of experts cannot form the basis for testing the knowledge of the candidates in a fair and square manner, even if it is for the preliminary examination. For after all qualifying in the preliminary examination is going to form the basis for enabling a candidate to sit for the mains examination. Their entire career is therefore jeoparidised because of the so-called act of the BPSC which has been labeled as callous in approach in conducting such an important 30 examination.
3. From the pleadings it is evident that a lot of hue and cry was raised, which compelled the respondent BPSC to examine the questions as well as the model answers and even BPSC agreed that 8 of the questions out of 150 questions were required to be deleted for re-evaluation purposes and they were willing to declare the result on the basis of 142 questions only. This, however, does not satisfy the petitioners and they insist on either cancellation of the preliminary examination or reducing the entry level cut off marks by as many questions / marks which were found to be erroneous.
4. Several instances have been cited in the affidavits filed by the various petitioners with model answers provided by the BPSC to strengthen their cases for serious re- look at the declared preliminary examination results. The Court examined those questions closely and there was near unanimity that the questions which had been set up by the so- called experts and model answers given to those set of questions by the question setters did require a re-look. It was in this background that vide order dated 9.9.2011 a direction was issued upon the Commission to take help of another set of experts, examine all the questions and model answers afresh, taking into consideration the objections raised by the candidates either through the present writ applications or even objections filed directly with the Commission. 31
5. Counsel for the Commission did agree to accept the direction of this Court and revert on the issue within the given time frame prayed on their behalf. The matter was finally placed by way of an affidavit filed on behalf of the Commission where they did agree that some of the earlier questions were wrong questions or the answer given to the right question was a wrong answer and they are willing to abide by any direction which may come from the Court on the given set of facts. They, however, do take a stand that cancellation of the preliminary examination and re-conducting the same may not be a practical and prudent exercise because holding such an examination of such magnitude is not an easy exercise. Further it is going to delay the recruitment process, which has already been delayed for three batches as the present examination is being conducted for the 52nd to 55th batch.
6. After the affidavit on behalf of the Commission was filed, divergent kind of statements emerged on behalf of the petitioners. Though by and large the majority are not in favour of cancellation of the examination as a whole now but they insist that since a number of questions or answers were found to be erroneous, the Commission should be directed to reduce the present cut off marks by as many marks and allow all those candidates who come within the newly fixed cut off marks to appear in the mains examination. For after all, it is 32 only a question of giving an opportunity to a larger section of the students to establish their credibility as well as their selectibility on the posts which have been advertised, on the basis of the mains examination, followed by interview which is still to come. Since many a candidates are going to become over-age, this may be their last opportunity to have a go at a Government job and their plight should also be taken into consideration by taking a broader view of the issue.
7. In support of the reduction of cut off marks by as many questions which have been found to be erroneous, reliance has been placed on the decision rendered in the case of Akshey Lal Pandit v. State of Bihar, 2011 (3) PLJR 258. The said case related to selection of Civil Judges of Junior Division, which also became a subject matter of controversy since large number of questions were found to be erroneous. Keeping in mind the acceptance of the so-called error in the questions set by the Commission, a direction was issued by the Division Bench, upon the Commission to reduce the qualifying cut off marks by 25 marks and allow all the candidates thereafter to sit in the mains examination.
8. Yet another decision which has been relied is the case of Pankaj Sharma v. State of Jammu and Kashmir and others, (2008) 4 SCC 273. This is a matter which arose from a civil services examination conducted by J & K Public Service Commission.
33
9. The present controversy which has arisen for consideration by this Court is not the first of its kind. BPSC has been dragged to Court on earlier occasions also because they have failed to couduct a fool-proof examination without any surrounding controversy with regard to the questions set or the manner in which results have been declared. On earlier occasions there were even insinuations and allegations of malpractices etc. which, however, is not the issue in the present set of writ applications. The controversy is limited to the correctness of the questions which were set and the so- called model answers provided by the experts based on which the results of the preliminary examination came to be declared.
10. BPSC is a constitutional body and it has an obligation to ensure holding of a free and fair examination, maintaining the utmost standards and probity without giving any leeway for any kind of doubt, dispute or controversy being raised with regard to results of any examination conducted by them. The Court however is not unmindful of the fact that the Commision has no mechanism to set questions for various examinations, which they hold and they have to rely on outside agencies or a panel of so-called experts, whose services are taken from time to time. Unfortunately in the present case, BPSC is facing a flak not because of any failure on their part but because of certain omission or failure 34 on the part of the experts, who provided the question bank as well as the so-called model answers. But, it is the credibility of the BPSC which is at stake as they are the body saddled with responsibility to hold such examination to fill up public / civil posts under the constitutional provision. The Court has been told that to prevent any leakage of question papers they cannot scrutinize the correctness of the questions or answers until examination is held.
11. It may be so, therefore the Court would want BPSC to review the list of so-called experts and weed out the elements who have caused such embarrassment and litigation, at least for the future examinations. It will be in their interest to do so.
12. Coming to the question whether the contention of the petitioners that the present cut off marks/qualifying marks should be reduced by the number of questions which have been found to be erroneous and be made the basis for declaration of the result afresh or whether the evaluation should be re-done on the basis of total correct answers which the Commission has now zeroed down as per the second experts panel opinion, is the crux of the dispute now.
13. This Court does not find any rationale in the demand for reducing the minimum qualifying marks by as many marks on the basis of questions which have been found 35 to be wrong in the present case, by the second expert committee because the final evaluation has to be made on the basis of the final tally of correct set of questions which now remain. Evaluation has to be made across the board on the basis of the correct answers, to correct questions, which have to be considered now. Reducing the cut-off marks across the board will bring within its ambit a large number of candidates by giving them a kind of unfair advantage without any scientific basis defeating the very objective of holding a preliminary examination.
14. In the opinion of this Court, the proper mechanism to be adopted would be to carry out a fresh evaluation of all the answer sheets of the candidates who have participated in the preliminary examinations by weeding out the wrong questions which have now been accepted to be wrong by the 2nd expert committee and which the Commission has gracefully accepted by way of the affidavit filed by them on 11.11.2011. The details of the questions which have been found to be erroneous or wrong or the questions whose answers were found to be wrong have been stated in detail in the second supplementary counter affidavit. To be definitive as to the exact stand of the BPSC, their assertion made in the supplementary counter affidavit is being reproduced here for ready reference:
"4. That accordingly in compliance of this Hon`ble Court‟s order dated 9.9.2011, a 36 Committee of experts comprising of 13 very senior retired and working Professors of Patna University and Magadh University was constituted. The Committee of experts reviewed all the 150 questions of General studies paper and determined their answers. While doing so, they also considered each and every suggestion given by the writ petitioners as also suggestions of the candidates who had filed representations in the Commission. The new Expert Committee differed from old one in respect of answers of the following questions of booklet series „A‟:-
1. Question No.6:- Minerals are (A) Liquids (B) Inorganic Solids (C ) Gases (D) All of the above Some candidates have referred to the NCERT Text Book, which suggests option (D) whereas as per Reference Books the answer should be Option (B). In view of this ambiguity the experts have recommended to delete this question. The previous expert committee had suggested option „B‟ as correct answer.
2. Question No. 30:- Till 2010, which State Governments have provided 50 percent reservation for women in local bodies?
(A) Bihar, Uttar Pradesh, Rajashthan (B) Bihar, Madhya Pradesh, Himachal Pradesh (C) Bihar, Madhya Pradesh, Kerala (D) Bihar, Himachal Pradesh, Uttar Pradesh 37 Some candidates have suggested that till 2010, 50% reservation to women in civil bodies was available in Kerala also whereas Option „B‟ decided by the Commission as correct answer does not include Kerala. The new expert committee suggested that till 2010, 50% reservation to women in civil bodies was available in Bihar, Madhya Pradesh, Himachal Pradesh and Kerala. As none of the alternative options include all the four States, so all options are wrong. Hence, they have recommended deleting this question also.
3. Question No.79:- Major Source of oceanic salinity is (A) rivers (B) land (C) wind (D) ash from volcanoes The new expert committee has suggested option (B) instead of Option (A) as suggested by the erstwhile expert committee.
4. Question No.103: Commercial sources of energy purely consist of (A) Power, Coal, Oil, Gas, Hydroelectricity and uranium (B) Coal, Oil, Firewood, Vegetable Waste and Agricultural Waste (C ) Power, Coal, Animal dung and Firewood (D) Coal, Gas, Oil and Firewood This question had been deleted on the suggestion of the previous expert committee. However, the new expert committee has suggested option (A) as the correct answer. 38
5. Question No. 113:- Consider the following about the „Rolling Plan‟ I. A plan for the current year which includes the annual budget.
II. A Plan for a fixed number of years, say 3, 4 or 5 III. It is revised every year as per requirements of the economy IV. A perspective plan for 10, 15 or 20 years Which of the above are correct?
(A) I and II (B) I and III (C) II and III (D) I, II, III and IV This question had also been deleted on the suggestion of the previous expert committee. However, the new expert committee has suggested option (D) as the correct answer.
6. Question No.115: Patna International Airport is directly connected with (A) Kathmandu (Nepal), New Delhi, Kolkata, Mumbai, Lucknow, Varanasi and Ranchi (B) Bengaluru, Hyderabad and Dhaka (C) Islamabad, Dhaka and Bengaluru (D) Washington, Dhaka and Chennai The new expert committee has suggested deletion of this question as all the four options are wrong.
5. That thus the new expert committee agreed with the suggestions of the previous expert committee to delete question Nos. 91, 99, 104, 109, 116 and 122 (six questions) while they have suggested that question nos. 103 and 113 should not be deleted. They have 39 suggested correct answers for the above two questions as stated herein above. The new experts have also differed from the previous experts in respect of the answer of question no.79 as stated herein above. However, the new expert committee has suggested deletion of three additional questions, i.e. question Nos. 6, 30 and 115 finding the objections of the candidates to be justified.
6. That in so far as the present writ petition is concerned, the writ petitioners had contended that Question nos. 91, 103, 104, 109 and 113 of Set „A‟ equivalent to Question nos. 121, 133, 134, 139, 143 of Set „B‟ respectively has wrongly been deleted which have a definite answer. The Expert Committee so constituted in so far as a question no.103 and 113 agrees with the view of the writ petitioners and suggested that Question No.103 and 113 should not be deleted but suggested deletion of Question Nos.91, 104 and 109 of Set „A‟ as was suggested by previous expert committee.
7. That the writ petitioners have further contended that Question Nos. 6, 14, 30, 45 and 50 of Set „A‟ equivalent to Question Nos. 36, 44, 60, 75 and 80 of Set „B‟ respectively has different answers to that what has been fixed by the B.P.S.C. The Committee of Experts has suggested to delete Question No.6, agreed with the option „D‟ as the correct answer of Question no.14 as was fixed by the Commission upon suggestion of the earlier Committee of Experts, has suggested 40 to delete Question No.30, has agreed with Option „A‟ as the correct answer of Question No.45 as was fixed by the Commission upon suggestion of the earlier Committee of Experts and has agreed with Option „D‟ as the correct answer of Question No.50 as was fixed by the Commission upon suggestion of the earlier Committee of Experts.
8. That besides the new Committee of Experts has also suggested deleting Question No.115 as was suggested by the writ petitioners to be deleted.
9. That it would thus be manifest that the new Committee of Experts have suggested to delete question Nos. 6, 30, 91, 99, 104, 109, 115, 116 and 122 (9 questions) of Set „A‟ and differed with the views of previous Experts in respect of answer of Question No.79 of Set „A‟ as has been stated above and have suggested Option „B‟ to be the correct answer instead of Option „A‟ as was suggested by the earlier Expert Committee."
15. When the Court questioned the learned senior counsel representing the Commission as to what would be the fall-out if the evaluaition of the answer sheets is made now by deleting nine questions and accepting two quesitons with correct and definite answers, on the basis of some exercise carried out by the Commission, they come with a rough figure that 915 candidates who have already been declared successful on the basis of earlier evaluation will stand ousted and many more new candidates would be declared to 41 be successful.
16. But once a candidate has been declared successful, his ouster from the list of successful candidates will generate another kind of litigation which the BPSC wants to avoid in the interest of cutting down further delay in conducting the mains examination. They are therefore willing to retain them and also allow the would be successful candidates to come in. It is also their stand that there will be a reduction of marks on the present cut off marks which has been fixed on the basis of earlier declaration of result and that will bring in more candidates in the ambit of qualified persons under various categories. In fact, despite so-called ratio of 10 percent which has been fixed by the BPSC for allowing the successful candidates to appear in the mains examination the total candidates who would be allowed to appear in the mains examination is going to get enhanced by some more percentage points bringing within its fold a few thousand more candidates. They are, however, willing to accommodate all those candidates now, if it allows the controversy to rest and the Commission to go ahead with conduct of the mains examinastion after carrying out the re-evaluation.
17. Though in the judgment relied by the petitioners which is the case of Akshey Lal Pandit (supra) the Court decided to reduce the minimum eligibility by 25 marks to sit for the main examination but that was based in 42 the given facts and circumstances and taking into consideration that the total number of applicants for the vacancy of judicial officers was about 21000 only but in the present case the number of applicants runs into lakhs and such an approach would frustrate the very object of holding a preliminary examination to weed out the non-serious students from the contention.
18. A controversy of similar kind had once arisen way back in the case of Ganesh Prasad Yadav v. State of Bihar, 1995 (2) PLJR 170. The Division Bench after going into the details of the said dispute had opined as under:
"36. No doubt, there are mistakes in the alternative answers or responses to the four questions, but on that basis it cannot be said that the Commission adopted any unfair means or acted in an unfair manner, on the other hand, the aforesaid mistakes appear to have been committed by the experts to whom the work of setting of questions and their suggestive answers was entrusted. It cannot be said that there was unfair treatment to the non-selectees in particular. All the candidates including the successful candidates have answered the same set of questions and in that view of the matter either all the candidates have suffered equally or took advantages of wrong suggestive answers. In that view of the matter, in spite of the aforesaid errors, in my view, it would not be proper to quash the 43 preliminary test for the aforesaid defects."
(emphasis mine)
19. Similar is the situation in the present case as well. The advantage or disadvantage from a wrong question or a wrong answer would be there against one and all because it cannot be said that successful candidates managed to hit the bull's eye with a correct answer even though the question was wrong or vice versa.
20. The Court therefore comes to a considered opinion that a fairer approach to the whole problem would be by permitting BPSC to carry out a fresh evaluation of all the answer sheets on the basis of their stand emerging from the opinion of the second expert group. If such an exercise is permitted then it will amount to a fair evaluation of all the candidates without giving any unfair advantage to either successful candidates or the unsuccessful ones because they will all be tested on a common platform. In fact this is one of the reasons why this Court is not willing to accept the submission of some of the counsels that as many marks should be added to all the candidates treating them as correct answers to the incorrect questions. Such an approach will make no difference to the final standing of the successful candidates whose results have been declared.
21. In the totality therefore, the Court comes to a considered conclusion that the BPSC should now re-declare the result of the preliminary examination after a fresh 44 evaluation on the basis of the recommendations of the second expert committee and that should form the basis for conduct of the mains examination which is yet to follow.
22. It is made clear that none of the successful candidates earlier declared successful on the basis of declaration of the result would be ousted from the list of such candidates who will be entitled to sit for the mains examination. If the exercise brings in more candidates within the zone of successful candidates by being permitted to sit for the mains examination, so be it, but the exercise shall not be done to the detriment of any of the successful candidates whose results have already been declared earlier.
23. These writ applications are allowed in terms of the direction issued above.
24. Some concerted effort was made on behalf of some of the counsels representing the petitioners to persist with their submission that there are still some mistakes with the answers or the questions despite the scrutiny by the second expert committee. With due respect to such counsels, those arguments are for the sake of arguments because the answers which they try to demonstrate before the Court are based on some publication made by the NCERT which by itself cannot be treated to be the final referral material for all the questions on the subject, which became the basis for testing the awareness of the students participating in the 45 preliminary examination.
25. Let it be clarified that the order passed in these bunch of writ applications shall apply to all the candidates who have participated in the preliminary examination irrespective of the fact whether they have approached the Court or filed interlocutory applications to be impleaded as petitioners and have not been allowed, looking at the nature of the relief so granted.
26. Before parting the Court would also like to record that the view expressed by this Court finds support from the judgment of a Division Bench delivered in the case of Bihar Public Service Commission v. Mukesh Kumar Singh, reported in 2009 (3) PLJR 878.
rkp ( Ajay Kumar Tripathi, J.)