Patna High Court
Anshu Ranjan vs The State Of Bihar And Ors on 27 February, 2019
Equivalent citations: AIRONLINE 2019 PAT 1475
Bench: Chief Justice, Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3873 of 2019
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Anshu Ranjan, aged about 31 years, Male, Son of Manoranjan Prasad
Resident of Pancham Bye Lane, Bhurhanath Road, Jagdishpur,P.S- Kotwali,
District- Bhagalpur
... ... Petitioner/s
Versus
1. The State of Bihar through, the Chief Secretary, Govt. of Bihar,Patna
2. The Principal Secretary, General Administration Department, Govt. of
Bihar,Patna
3. The Secretary, Bihar Public Service Commission,Bailey Road,Patna
4. The Joint Secretary-Cum-Examination Controller, Bihar Public Service
Commission,Bailey Road, Patna
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Rakesh Kumar Sharma, Advocate
Mr. Rajnish Kumar, Advocate
For the BPSC : Mr. Sanjay Pandey, Advocate
For the State : Mr. Mrigendra Kumar, A.C. to G.A. 4
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 27-02-2019 Having heard learned counsel for the petitioner, it appears that the grievance is that by deleting Question No. 25, the respondents have caused prejudice to the petitioner as his marks stand lowered so as to attain the minimum bench mark fixed. Question No. 25 is as follows:-
"25. Rajjnama is the Persian translation of which Hindi book?
(A) Ramayana (B) Mahabharata (C) Ramcharitmanas (D) Kavitavali"
Patna High Court CWJC No.3873 of 2019 dt.27-02-2019 2/2 Shri Pandey, learned counsel for the Commission contends that the description of the Persian translation has been incorrectly spelt as 'Rajjnama', whereas the correct spelling is "Rezanama". Secondly, the question also incorrectly describes the said translation to be of a Hindi book, whereas the same is a translation of Mahabharata, which is in Sanskrit. On account of this ambiguity in the question posed in the question paper, it was resolved to delete the said question from evaluation in all answer sheets.
We do not find any error in the said decision taken by the respondents nor will it cause any prejudice to anyone as the deletion will result in an identical impact on all candidates. Consequently, this is not a case for interference on the ground of violation of Article 14 of the Constitution of India.
The writ petition accordingly stands rejected.
(Amreshwar Pratap Sahi, CJ)
(Anjana Mishra, J)
P.K.P./-Jagdish
AFR/NAFR AFR
CAV DATE
Uploading Date 28.02.2019
Transmission Date