Patna High Court
The Bihar Public Service Commission vs Utpal Kant on 27 July, 2022
Author: Rajiv Roy
Bench: P. B. Bajanthri, Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.664 of 2021
In
Civil Writ Jurisdiction Case No.10649 of 2021
======================================================
1. The Bihar Public Service Commission Patna through its Chairman, Patna.
2. The Chairman, Bihar Public Service Commission, Patna.
3. The Secretary, Bihar Public Service Commission, Patna.
4. The Joint Secretary cum Examination Controller, Bihar Public Service
Commission, Patna.
Respondents-Appellants
Versus
1. Utpal Kant Son of Kaushal Kumar Pathak Resident of Babhan Toli Gali,
Sampatchak, P.s.- Sultanganj, District- Patna (applied as EWS category)
2. Abhaydeep Vishwakarma S/o Vishun Ram Vishwakarma R/o and P.s.-
Banvirpur, District- Azamgarh, Uttar Pradesh (General Category)
3. Avinash Kumar Pandey S/o Krishn Kant Pandey R/o Dahiyawan Brahman
Toli, P.s.- Mahmood Chowk, District- Chapra, Bihar (EWS category)
4. Saima Khan Daughter of Azhar Husain Resident of Nijampur, P.s.- Gomti
Nagar, District- Lucknow, Uttar Pradesh (applied as General category)
5. Sujeet Kumar S/o Virendra Kumar R/o Village- Gandhar, P.o.- Bandhuganj,
P.s.- Ghosi, District- Jehanabad, Bihar (EWS category)
6. Mukesh Kumar Son of Paras Nath R/o Village and Post- Dhaurahara, P.s.-
Chaubeypur, District- Varanasi (General Category)
7. Inamul Haq S/o Alimuddin R/o Moh. Qila, Dr. Sanawar wali Gali, P.s.-
Deoband, District- Saharanpur, Uttar Pradesh (General Category).
8. Nisbant Kumar S/o Baidyanath Sah R/o Village and Post and P.s.- Sursand,
District- Sitamarhi (Bihar)
9. Deeksha Shukla D/o Shatruaghna Prasad Shukla R/o Village- 25C,
Shahjahanpur Ayodhya, P.s.- Ranopali, District- Ayodhya, Uttar Pradesh
(General Category)
10. Alka Bharti D/o Om Prakash R/o Village and Post- Kamhariya Bujurg, P.s.-
Kolhui Bazar, District- Maharajganj, Uttar Pradesh (General Category)
11. Ashish Tripathi S/o Durga Prasad Tripathi R/o Pipra Post and P.s.- Baurbyas,
District- Sant Kabir Nagar, Uttar Pradesh (General Category)
12. Pallavi Lakhera D/o Basant Kumar lakhera R/o Village- Bamhni Banjar,
P.s.- Bamhni Banjar, District- Mandla, Madhya Pradesh (General Category)
13. Siddhartha Srivastava S/o Avinash Srivastava R/o - 01./47, Virat Khand, P.o.
and P.s.- Gomti Nagar, District- Lucknow (General Category)
14. Aashi Rizvi D/o Saiyyad Kallan Rizvi R/o Rahul Nagar, Ward no. 17, P.s.-
Nautanwa, District- Maharajganj, Uttar Pradesh (General Category)
15. Abhishek Verma S/o Virendra Kumar R/o - 2/21, Mig Barra 7 Kanpur nagar,
P.o. and P.s.- Barra, District- Kanpur Nagar, Uttar Pradesh (General
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
2/37
Category)
16. Swetabh Kumar S/o Subhash Chandra Sharma R/o Gannipur, Mishra Tola,
P.s.- Kazimohammadpur, District- Muzaffarpur, Bihar (General)
17. Mukesh Upadhyay S/o - Komal Upadhyay R/o Village and Post- Susuwahi,
P.s.- Lanka, district- Varanasi, Uttar Pradesh (General Category)
18. Trisha Ran D/o Sube Singh Rana R/o RZF-14, Street no. 42A, Sadhnagar-2,
Palam Colony, New Delhi, P.s.- Palam, District- South West Delhi (General
Category)
19. Ritvik Srivastav S/o Virendra Srivastava R/o Gandhi Nagar, Post- Tetari
bazar, P.s. and District- Siddharth Nagar, Uttar Pradesh (General Category)
20. Anil Kumar Gupta S/o Shri Ganesh Prasad Gupta R/o Village- Dubey
Pachamwa, Post and P.s.- Kateya, District- Gopalganj, Bihar (EBC
Category)
21. Ashwini Kumar S/o Shiva Kumar Lal R/o Village- Bankat, Post and P.s.-
Panwara, District- Jaunpur, Uttar Pradesh (General Category)
22. Ashit Jayswal S/o Rajendra Kumar R/o Ratansenpur, Harisenganj, P.s.- Mau
Aima, District- Prayagraj, Uttar Pradesh (General Category)
23. Prabhakar Tripathi S/o Umesh Prasad Tripathi R/o Village- Tiwaripur, P.s.-
Belghat, District- Gorakhpur, Uttar Pradesh (General Category)
24. Prince Dikshit S/o Tapshi Dikshit R/o At Raghunandanpur, P.s.- Phulwaria,
District- Gopalganj (Bihar)
25. Sweta Verma W/o Vikash Kumar Srivastava R/o At New Gopalpur (Old ITO
Road), D. K.D. Singh Lane, P.s.- Motihari, District- East Champaran, Bihar
26. Mahindra Kumar Singh S/o Shio Mangal Singh R/o Village - Mothi Post -
Rajeyan Police Station - Piro District- Bhojpur State - Bihar Pin - 802159.
27. Neeraj Kumar Prajapati S/o Rampal R/o Plot No. - Plot No. 23, Gomti
Nagar, P.s.- Khargapur, District- Lucknow, Uttar Pradesh (General )
Petitioners-Respondent 1st set
28. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
29. The Principal Secretary, Home Department (Directorate of Prosecution),
Government of Bihar, Patna.
30. The Principal Secretary, General Administrative and Reforms Department,
Government of Bihar, Patna.
Respondents-Respondent/s 2nd Set
======================================================
with
Letters Patent Appeal No. 12 of 2022
In
Civil Writ Jurisdiction Case No.12134 of 2021
======================================================
1. The Bihar Public Service Commission through its Chairman, At- 15,
Jawaharlal Nehru Marg, Bailey Road, Patna, Bihar.
2. The Chairman, Bihar Public Service Commission, At- 15, Jawaharlal Nehru
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
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Marg, Bailey Road, Patna, Bihar.
3. The Joint Secretary cum Examination Controller, Bihar Public Service
Commission, At - 15, Jawaharlal Nehru Marg, Bailey Road, Patna, Bihar.
Respondents-Apellants
Versus
1. Dilshad Ahmed S/o Asgar, R/o 199/2, Rampur Road, Mahigran, Sapna
Talkij, Roorkee, Haridwar, Uttarakhand- 247667.
2. Gulsher Ali S/o Rashid, R/ House No. 539, Mohalla Jhojhagan, Pur Kazi
Rurai, Muzaffarnagar, U.P. 251327.
Petitioners-Respondents 1st
3. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
4. The Principal Secretary, Home Department (Directorate of Prosecution),
Government of Bihar, Patna.
5. The Principal Secretary, General Administrative and Reform Department,
Government of Bihar, Patna.
Respondents-Respondent/s 2nd Set
======================================================
Appearance :
(In Letters Patent Appeal No. 664 of 2021)
For the Appellant/s : Mr. Lalit Kishore, Sr. Advocate
Mr. Satyabir Bharti, Advocate
Mr.Prachi Pallavi, Advocate
For the State : Mr. Suman Kumar Jha, AC to AAG-3
For the Pvt.
Respondent/s : Mr.Arun Kumar, Advocate
Mr. Alok Kumar, Advocate
(In Letters Patent Appeal No. 12 of 2022)
For the Appellant/s : Mr. Lalit Kishore, Sr. Advocate
Mr. Satyabir Bharti, Advocate
Mr.Prachi Pallavi, Advocate
For the State : Mr. Suman Kumar Jha, AC to AAG-3
For the Respondent/s : Mr.Arun Kumar, Advocate
Mr. Alok Kumar, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE RAJIV ROY
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE RAJIV ROY)
Date : 27-07-2022
The appellant, Bihar Public Service Commission
(henceforth for short 'the BPSC') Patna, has preferred these
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
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two appeals through its Chairman for setting aside the common
order and judgment dated 23.08.2021 passed by the learned
Single Judge (Hon'ble Mr. Justice Chakradhari Sharan Singh)
in C.W.J.C. No. 10649 of 2021 (Utpal Kant & Others Vs. The
Bihar Public Service Commisison & Others) and analogous
cases by which the writ petitions preferred by the respondents-
petitioners were allowed with a direction to 'the BPSC' to
publish a revised result of the preliminary test of successful
candidates (relating to Advertisement No. 01/2020 for 553
posts of Assistant Prosecution Officer) without invoking the
resolution of the Personnel and Administrative Reforms
Department, Government of Bihar (henceforth for short 'the
Department') issued vide memo no. 2374 dated 16.07.2007
which was not mentioned in the advertisement so far as the
preliminary test is concerned.
2. The matrix of facts leading to the present appeal
is/are as follows :-
3. 'The BPSC' came out with an Advertisement
No. 01/2020 for appointment on 553 posts of Assistant
Prosecution Officers (henceforth for short 'the APO')
Competitive Examination, 2019 on 06.02.2020 It is essential to
incorporate the advertisement no. 01/2020:
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
5/37
fcgkj yksd lsok vk;ksx iz'u i= fgUnh vkSj vaxzsth nksuksa Hkk"kk esa gksaxsA izkjfEHkd ijh{kk esa
15] tokgjyky usg: ekxZ ¼csyh jksM½ iVuk&800001 cgqfodYiksa i= vk/kkfjr oLrqfu"B iz'u gksaxs] ftuesa ls ,d lgh mÙkj
foKkiu la-&01@2020] lgk;d vfHk;kstu inkf/kdkjh izfr;ksfxrk gksxkA izR;sd i= dh vof/k nks ?kaVs dh gksxh] ftlesa 100 iz'u iwNs
ijh{kk] 2019 tk;saxsA izR;sd xyr mÙkj ds fy, 1@4 vad dkV fy;k tk;sxkA
x`g foHkkx] vfHk;kstu funs'kky;] fcgkj ds vUrxZr lgk;d izkjfEHkd ijh{kk dsoy tk¡p ijh{kk gksxh] ftlds vk/kkj ij eq[; ijh{kk
vfHk;kstu inkf/kdkjh ds dqy 553 ¼ikWp lkS frjiu½ inksa ij fu;qfDr gsrq ;ksX; mEehnokjksa dk p;u fd;k tk;sxkA
gsrq lq;ksX; Hkkjrh; mEehnokjksa ls fofgr izi= esa vkWuykbZu vkosnu
vkeaf=r fd, tkrs gSaA vkWuykbZu vkosnu Hkjus gsrq foLr`r fn'kk funsZ'k izkjfEHkd ijh{kk esa izkIr vadksa dks vafre es/kk lwph esa ugha tksM+k
fcgkj yksd lsok vk;ksx] iVuk ds osclkbZV www.bpsc.bih.nic.in tk;sxkA
ij iznf'kZr gS] bu fjDr inksa dh dksfVokj fooj.kh fuEuor gS %& izkjfEHkd ijh{kk dk ikB~;Øe fuEuor~ gksxk%&
dz- dksfV dqy dqy inksa dh la[;k esa (i) izFke i=& lkekU; v/;;u&bl i= esa lkekU; Kku]
la- inksa dh ls 35% {kSfrt vkj{k.k ¼lelkef;d ?kVukvksa dh tkudkjh lfgr½] lkekU; foKku]
la[;k ds QyLo:i efgykvksa Hkkjrh; bfrgkl ,oa laLd`fr] Hkkjrh; jkt O;oLFkk rFkk
ds fy, vuqekU; inksa dh Hkwxksy ds Hkh ,sls iz'u iwNs tk;saxs ftudk mÙkj mEehnokj
dqy la[;k fcuk fo'ks"k v/;;u ds Hkh ns ldrs gSaA
1 vukjf{kr 225 77 (ii) f}rh; i=&fof/k&bl i= esa Hkkjrh; n.M lafgrk] 1860]
Hkkjrh; lk{; vf/kfu;e] 1872] n.M izfØ;k lafgrk] 1973 ,oa
2 vkfFkZd :i ls detksj 55 17 Hkkjrh; lafo/kku ds ekSfyd Kku ls lacaf/kr iz'u lfEefyr
oxZ gksaxsA
3 vuqlwfpr tkfr 88 33 2. eq[; ijh{kk%& eq[; ijh{kk esa fuEukafdr i= gksaxs&
Ø0 i= fo"k; iw.kkZad
4 vuqlwfpr tutkfr 01 00 la0
5 vR;Ur fiNM+k oxZ 88 39 1 izFke i= lkekU; v/;;u 100
6 fiNM+k oxZ 74 22 2 f}rh; i= fgUnh Hkk"kk 100
7 fiNM+s oxZ dh efgyk,W 22 00 3 r`rh; i= vaxzsth Hkk"kk 100
dqy 553 188 4 prqFkZ i= Hkkjrh; n.M lafgrk] 1860 150
5 iape i= Hkkjrh; lk{; vf/kfu;e] 1872 150
2 lkekU; iz'kklu foHkkx] fcgkj ds 11
i=kad&2526 fnukad&18-02-2018 ds 6 "k"Be i= n.M izfØ;k lafgrk] 1973 150
vkyksd esa jkT; ds oSls Lora=rk lsukfu;k¡
ftUgsa dsUnz }kjk isa'ku Lohd`r gS ds 7 lIre i= vU; fof/k 150
iksrk@iksrh@ukrh@urhuh ds fy,
vkjf{kr dqy inksa dh la[;k eq[; ijh{kk esa fooj.kkRed iz'u iwNs tk;saxsA izR;sd i= dh ijh{kk dh
vof/k rhu ?kaVs dh gksxhA eq[; ijh{kk dk ikB~;Øe fuEuor~ gksxk%&
3- fnO;kaxtu vf/kdkj vf/kfu;e&2018 ds vkyksd esa fu%'kDrrk ls (i) izFke i=& lkekU; v/;;u&bl i= esa lkekU; Kku]
xzLr mEehnokjksa ds fy, 04 ¼pkj½ izfr'kr vkjf{kr dqy inksa dh ¼lelkef;d ?kVukvksa dh tkudkjh lfgr½] lkekU; foKku]
la[;k Hkkjrh; bfrgkl ,oa laLd`fr] Hkkjrh; jkt O;oLFkk rFkk
(i) n`f"V ckf/kr (VI) 06 Hkwxksy ds Hkh ,sls iz'u iwNs tk;saxs ftudk mÙkj mEehnokj
fcuk fo'ks"k v/;;u ds Hkh ns ldrs gSaA
(ii) ewd cf/kj (DD) 05
(ii) f}rh; i=& fgUnh Hkk"kk&bl i= dk Lrj ogh gksxk] tks
(iii) vfLFk fodykax (OH) 06 fcgkj fo|ky; ijh{kk lfefr dh ek/;fed ijh{kk esa pkSFks oxZ
ls yxkrkj fgUnh dk v/;;u djus okys ijh{kkfFkZ;ksa ds fy,
(iv) euksfodkj@cgqfnO;kax 06 vfHkizsr fgUnh dk gSA bl ijh{kk esa mEehnokjksa ds ljy fgUnh
esa vius Hkkoksa dks Li"Vr% ,oa 'kq)&'kq) O;Dr djus dh {kerk
2- osrueku%& Level-09 vkSj ifjfpr fo"k;ksa ij fgUnh dh lgt cks/k 'kfDr dh tk¡p
3- 'kS{kf.kd ;ksX;rk %& fdlh ekU;rk izkIr fo'ofo|ky; ls fof/k dh tk;sxhA bl i= ds fy, U;wure ;ksX;rk iznk;h vad 30
LukrdA gksxk] ftls ugha izkIr djus ij mEehnokj dks fyf[kr ijh{kk
4- mez lhek%& fnukad&01-08-2019 dks U;wure 21 o"kZ] vf/kdre
vukjf{kr ¼iq:"k½&37 o"kZ] fiNM+k oxZ] vR;Ur fiNM+k oxZ] fiNM+s oxZ dh gsrq ;ksX;rk izkIr ugha ekuk tk;sxkA bl i= ds izkIrkad es/kk
efgyk ,oa vukjf{kr efgyk&40 o"kZ ,oa vuqlwfpr tkfr rFkk vuqlwfpr lwph esa ugha tksM+s tk;saxsA
tutkfr ¼iq:"k ,oa efgyk½& 42 o"kZ (iii) r`rh; i=& vaxzsth Hkk"kk& bl ijh{kk esa mEehnokjksa ds
(i) dkfeZd ,oa iz'kklfud lq/kkj foHkkx] fcgkj ds i=kad&212]
ljy vaxzsth esa vius Hkkoksa dks Li"Vr% ,oa 'kq)&'kq) O;Dr
fnukad& 23-01-2006 ds vkyksd esa oSls mEehnokj tks vafre
foKkiu@ijh{kk ds le; mez ds vk/kkj ij ik=rk j[krs Fks] djus dh tk¡p dh tk;sxhA bl i= ds fy, U;wure ;ksX;rk
tks fnukad&01-08-2013 ls 01-08-2019 rd dh vof/k esa iznk;h vad 30 gksxk] ftls ugha izkIr djus ij mEehnokj dks
vf/kdre mez lhek ls vf/kd mez ds gks x;s gSa] Hkh izLrqr fyf[kr ijh{kk gsrq ;ksX;rk izkIr ugha ekuk tk;sxkA bl i=
foKkiu ds fy, lqik= gksaxs] c'krsZ os vU; vgZrk,¡ iwjh djrs ds izkIrkad es/kk lwph esa ugha tksM+s tk;saxsA
gksaA (iv) prqFkZ i=& Hkkjrh; n.M lafgrk] 1860
(ii) dkfeZd ,oa iz'kklfud lq/kkj foHkkx] fcgkj ds ladYi
Kkikad&2374] fnukad&16-07-2007 ds vkyksd esa fcgkj ljdkj (v) iape i=& Hkkjrh; lk{; vf/kfu;e] 1872
ds ,sls ljdkjh lsod] tks rhu o"kksZa dh fujarj lsok iw.kZ dj (vi) "k"Be~ i=& n.M izfØ;k lafgrk] 1973]
pqds gks] dks mPprj osrueku dh lsok@laoxZ esa tkus ds fy, (vii) lIre~ i=& vU; fof/k& bl i= esa fuEufyf[kr vf/kfu;eksa
vf/kdre vk;q lhek esa 05 ¼ik¡p½ o"kZ dh NwV vuqekU; gSA ls lacaf/kr iz'u iwNs tk;saxs%&
(iii) lkekU; iz'kklu foHkkx] fcgkj ds ladYi Kkikad&13062] ¼d½ 'kL= vf/kfu;e] 1959]
fnukad&12-10-2017 ds vkyksd esa vf/kdre vk;q lhek ds ¼[k½ foLQksVd inkFkZ vf/kfu;e] 1908
vfrfjDr fnO;kaxksa dks vf/kdre mez lhek esa 10 o"kksZa dh NwV
vuqekU; gSA ¼x½ ngst izfr"ks/k vf/kfu;e] 1961
(iv) dkfeZd ,oa iz'kklfud lq/kkj foHkkx] fcgkj ds i=kad&2447] ¼?k½ Hkz"Vkpkj fuokj.k vf/kfu;e] 1988
fnukad& 06-03-1990 ds vkyksd esa ; HkwriwoZ lSfudksa dks mez ¼M+½ vuqlwfpr tkfr vkSj vuqlwfpr tutkfr ¼vR;kpkj fuokj.k½
lhek esa 03 ¼rhu½ o"kZ rFkk izfrj{kk lsok esa fcrk;h x;h lsok vf/kfu;e] 1989
vof/k ds ;ksx ds lerqY; fj;k;r nh tk;sxh] c'krsZa fd mudh ¼p½ ikWDlks vf/kfu;e] 2012
okLrfod mez vkosnu nsus dh frfFk dks 53 o"kZ ls vf/kd ugha
gksA ➢ Øe la[;k&(iv) ls (vii) ij vafdr fo"k;ksa ds iz'uksa dk Lrj
5- p;u izfØ;k%& ogh gksxk] tks iVuk fo'ofo|ky; ds fof/k Lukrd ijh{kk ds fy,
lgk;d vfHk;kstu inkf/kdkjh ds p;u gsrq izfr;ksfxrk ijh{kk fu/kkZfjr gSA
ds rhu pj.k gksaxs%&
3- lk{kkRdkj%& lk{kkRdkj gsrq 100 vad fu/kkZfjr gSA
(1) izkjafHkd ijh{kk%& izkjfEHkd ijh{kk esa fuEukafdr nks iz'u i= gksaxs
%& uksV% 1 & lk{kkRdkj gsrq oSls gh mEehnokjksa dks cqyk;k tk,xk tks
Ø0 i= fo"k; iw.kkZad fgUnh vkSj vaxzsth dks NksM+dj 'ks"k vU; fo"k;ksa esa
la0 dkfeZd ,oa iz'kklfud lq/kkj foHkkx] fcgkj ds ladYi
Kkikad&2374] fnukad 16-07-2007 ,oa i=kad 6706]
1 izFke i= lkekU; v/;;u 100
fnukad 01-10-2008 }kjk fofHkUu dksfV ds mEehnokjksa
2 f}rh; i= fof/k 150 ds fy, fyf[kr ijh{kk esa fu/kkZfjr U;wure
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
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vgZrkad] ;Fkk] lkekU; Js.kh&40%] fiNM+k oxZ&36.5%] ,sls vkj{k.k dk nkok djus okys vH;FkhZ fcgkj ljdkj dh
vR;ar fiNM+k oxZ&34%] rFkk vuqlwfpr tkfr] vuqlwfpr vf/klwpuk la[;k&2622] fnukad&28-02-2019 ds vkyksd esa l{ke
tutkfr] efgyk ,oa fodykax mEehnokj&32% vad izkIr izkf/kdkj }kjk fuxZr izek.k&i= vfuok;Z :i ls layXu djsaxsA
djsaxsA (ix) lkekU; iz'kklu foHkkx ds Kkikad&16144] fnukad&28-11-2012
uksV% 2 & dkfeZd ,oa iz'kklfud lq/kkj foHkkx] fcgkj ds ladYi ds vkyksd esa fu;qfDr@ izksUufr@ukekadu dh tkjh izfØ;k ds
Kkikad&2374] fnukad&16-07-2007 ds vkyksd esa fyf[kr chp vkj{k.k dksfV esa lq/kkj@cnyko ugha fd;k tk ldrk gSA
ijh{kk esa izkIrkadksa ds vk/kkj ij vf/k;kfpr fjfDr;ksa ds uksV%&¼1½ vkWuykbZu vkosnu Hkjus ds Øe esa vH;fFkZ;ksa ls dfri; lwpuk
<kbZ xquk mEehnokjksa dks lk{kkRdkj ds fy, cqyk;k flQZ MkVkcsl la/kkfjr djus gsrq yh tkrh gSA vxj mDr
tk;sxkA lwpuk ls lacaf/kr fdlh izdkj dk NwV foKkiu esa vafdr
uksV% 3 & eq[; ijh{kk esa lQy vH;FkhZ dks lk{kkRdkj esa mifLFkr gksuk ugha gS] rks mldk nkok u rks ekU; gksxk vkSj u gh mldk
vfuok;Z gksxkA ykHk ns; gksxkA foKkiu esa of.kZr
lwpuk,W@'krZ@tkudkjh@fdlh izdkj dk NwV gh
uksV% 4 & eq[; ijh{kk ,oa lk{kkRdkj esa izkIr vadksa ds ;ksx ds vk/kkj ij vafre :i ls ekU; gksxkA
es/kk lwph rS;kj dh tk;sxhA
uksV%&¼2½ lk{kkRdkj esa mifLFkr gksus okys lHkh vH;fFkZ;ksa dks lk{kkRdkj
6- vkj{k.k%&
ds le; fuEufyf[kr izek.k&i= ewy esa (Original copy)
(i) vkWuykbZu vkosnu i= esa bafxr dkWye esa vkj{k.k dk nkok ugha lR;kiu gsrq izLrqr djuk vfuok;Z gksxk&
djus ij vkj{k.k dk ykHk ugha feysxkA
1- eSfVªd dk izek.k&i=@vad izek.k&i= ¼tUe frfFk ds
(ii) tkfr ds vk/kkj ij vkj{k.k dk ykHk mUgha mEehnokjksa dks lk{; ds fy,½A
feysxk] ftudk LFkk;h fuokl fcgkj jkT; esa gSa vFkkZr~ tks
fcgkj ds ewyoklh gSA fcgkj jkT; ds ckgj ds fuoklh vH;FkhZ 2- fof/k Lukrd dk vad izek.k&i=A
dks vkj{k.k dk ykHk ns; ugha gksxkA vkosnu esa fn;k x;k
3- fof/k Lukrd fMxzh dk izek.k&i=A
LFkk;h irk gh vkj{k.k iz;kstu ds fy, LFkk;h fuokl vuqekU;
gksxkA 4- fiNM+k oxZ@vR;ar fiNM+k oxZ ds mEehnokjksa ds fy,
(iii) (A) vuqlwfpr tkfr ,oa vuqlwfpr tutkfr ds mEehnokjksa dks Øhehys;j jfgr izek.k&i= ¼efgyk mEehnokjksa ds fy, firk
fuEukafdr izek.k&i= tek djuk vfuok;Z gksxkA ds uke ,oa irk ls fuxZr Øhehys;j jfgr izek.k i=½A ¼nkok
djus dh fLFkfr esa½
(a) tkfr izek.k i=
5- fiNM+k oxZ@vR;ar fiNM+k oxZ ds mEehnokjksa ds fy,
(b) LFkk;h fuokl@ewy fuokl izek.k&i=
Øhehys;j jfgr ?kks"k.kk i= ¼foxr 1 o"kZ ls iwoZ dk
(a) fiNM+h tkfr ,oa vR;Ur fiNM+h tkfr ds mEehnokjksa dks Øhehys;j jfgr izek.k i= gksus ij½A ¼nkok djus dh fLFkfr
Øhehys;j lfgr izek.k&i= tek djuk vfuok;Z gksxkA esa½
fiNM+k oxZ ,oa vR;Ur fiNM+k oxZ dh n'kk esa] vius LFkk;h 6- vuqlwfpr tkfr@vuqlwfpr tutkfr ds mEehnokjksa ds
vf/kokl vapy ds jkT; ljdkj }kjk vf/klwfpr
fy, tkfr izek.k i= ¼efgyk mEehnokjksa ds fy, firk ds
vapykf/kdkjh }kjk fuxZr Øhehys;j jfgr izek.k&i= ,oa
vuqlwfpr tkfr@vuqlwfpr tutkfr dh n'kk esa] vius LFkk;h uke ,oa irk ls fuxZr tkfr izek.k i=½A ¼nkok djus dh
vf/kokl vapy ds jkT; ljdkj }kjk vf/klwfpr vapykf/kdkjh fLFkfr esa½
}kjk fuxZr LFkk;h fuokl izek.k&i=@ewy fuokl ¼Mksfelkby½ 7- vuqlwfpr tkfr@vuqlwfpr tutkfr ds mEehnokjksa ds
izek.k&i= ,oa tkfr izek.k&i= ekU; gksxkA vkj{k.k dk nkok
djus okyh fookfgr efgykvksa dk tkfr@Øhehys;j jfgr fy, LFkk;h fuokl izek.k i= ¼efgyk mEehnokjksa ds fy,
izek.k&i= muds firk ds uke ,oa LFkk;h irk ls fuxZr gksuk firk ds uke ,oa irk ls fuxZr fuokl izek.k i=½A ¼nkok
pkfg, u fd muds ifr ds uke lsA djus dh fLFkfr esa½
(iv) vkjf{kr dksfV ds mEehnokj viuh tkfr ds vuq:i iw.kZ :i ls 8- dsUnz ljdkj] v)Z ljdkjh laLFkku] ifCyd lsDVj] fcgkj
larq"V gksus ds i'pkr~ gh vkjf{kr dksfV dk vadu vkWuykbZu ljdkj ;k fdlh vU; jkT; ljdkj ds v/khu fdlh Hkh in
vkosnu ds lacaf/kr dkWye esa djsaxs ,oa vkWuykbZu vkosnu Hkjrs ij fu;qDr jgus dh fLFkfr esa] rks lk{kkRdkj esa Hkkx ysus gsrq
le; muds ikl vkj{k.k dksfV ds vuq:i l{ke izkf/kdkj ls foHkkxh; v/;{k@l{ke izkf/kdkj dk vukifÙk izek.k i=
fuxZr izek.k&i= miyC/k gksuk vfuok;Z gksxkA fdlh izdkj dh
=qfV gksus ij vkj{k.k dk nkok ekU; ugha gksxkA (No Objection Certificate)A
vkj{k.k dksfV fuEuor~ gS %& 9- fnO;kaxrk ls lacaf/kr izek.k i=A ¼nkok djus dh fLFkfr
esa½
Ø0 vkjf{kr dksfV vkWuykbZu vkosnu
la0 esa vkjf{kr dksfV 10- fcgkj ljdkj ds ljdkjh lsod dks vk;q lhek esa NwV
dk nkok djus dh fLFkfr esa l{ke izkf/kdkj }kjk fuxZr
1 vuqlwfpr tkfr (Schedule SC izek.k i=] ftlesa ;g Li"V :i ls vafdr gksuk pkfg, fd
Caste) vH;FkhZ fcgkj ljdkj esa fujarj rhu o"kZ dh lsok iw.kZ dj
pqds gSaA
2 vuqlwfpr tutkfr (Schedule ST
Tribe) 11- HkwriwoZ lSfudksa dks mez lhek esa NwV dk nkok djus dh
fLFkfr esa rRlaca/kh izek.k i=A
3 vfr fiNM+k oxZ (Extremely EBC 12- Lora=rk lsukuh ds iksrk@iksrh@ukrh@ urhuh dk nkok
Backward Class) djus okys vH;fFkZ;ksa ds fy, ftyk inkf/kdkjh ;k
4 fiNM+k oxZ (Backward Class) BC muds }kjk izkf/kd`r inkf/kdkjh ds gLrk{kj ls fuxZr fofgr
izek.k&i=A
5 vkfFkZd :i ls detksj oxZ EWS 13- vkfFkZd :i ls detksj oxZ (EWS) dk nkok djus
(Economically Weaker
okys vkosnd] fcgkj ljdkj ds vf/klwpuk la[;k&2622]
Section)
fnukad&28-02-2019 ds vkyksd esa l{ke izkf/kdkj }kjk fuxZr
(v) lkekU; iz'kklu foHkkx] fcgkj dh vf/klwpuk la[;k&13082] izek.k&i=A
fnukad&12-10-2017 ds vkyksd esa fnO;kaxksa ds fy, fu;ekuqlkj 14- igpku i= ¼QksVks;qDr½A
4% {kSfrt vkj{k.k ns; gksxkA ,sls vkj{k.k dk nkok djus dh
fLFkfr esa l{ke izkf/kdkj }kjk fofgr izi= esa fuxZr fnO;kaxrk mi;qZDr izek.k&i= lk{kkRdkj ds le; ewy esa lR;kiu gsrq
izek.k&i= dh izfr layXu djuk vko';d gS] vU;Fkk mudks izLrqr ugha djus ij mudh mEehnokjh izHkkfor@jnn~ gksxh rFkk vk;ksx
fnO;kaxrk ds vk/kkj ij vkj{k.k dk ykHk ns; ugha gksxkA dk fu.kZ; vafre ,oa ekU; gksxkA
(vi) lkekU; iz'kklu foHkkx] fcgkj ds ladYi Kkikad&963] uksV%&¼3½ fyf[kr ijh{kk esa lQy vH;fFkZ;ksa dks lk{kkRdkj esa mifLFkr
fnukad&20-01-2016 ds vkyksd esa efgykvksa ds fy, fu;ekuqlkj gksuk vfuok;Z gksxk vU;Fkk vafre es/kk lwph ls mUgsa oafpr
35 izfr'kr {kSfrt vkj{k.k ns; gksxkA
dj fn;k tk;sxkA
(vii) lkekU; iz'kklu foHkkx] fcgkj ds i=kad&2526] fnukad&18-02-
2016 ds vkyksd esa jkT; ds oSls Lora=rk lsukfu;ksa ftUgsa dsUnz uksV%&¼4½ 'kS{kf.kd ;ksX;rk ls lacaf/kr lHkh izek.k i= vkWuykbZu vkosnu
}kjk isa'ku Lohd`r gS] ds iksrk@iksrh@ukrh@urhuh ds fy, Hkjus dh vafre frfFk&06-03-2020 ds iwoZ dk fuxZr gksuk
fu;ekuqlkj 02 izfr'kr {kSfrt vkj{k.k ns; gksxkA ,sls vkj{k.k pkfg, vU;Fkk mEehnokj dh mEehnokjh jnn~ dj nh
dk nkok djus okys vH;fFkZ;ksa ds ikl vkosnu djrs le; vius tk;sxhA
x`g ftyk ds ftyk inkf/kdkjh ;k muds }kjk izkf/kd`r
inkf/kdkjh ds gLrk{kj ls fuxZr ¼HkwriwoZ Lora=rk lsukuh ds 7- 'kqYd %&
iksrk@iksrh@ukrh@urhuh gksus dk½ izek.k&i= fuf'pr :i ls (i)- lkekU; vH;fFkZ;ksa ds fy,&600@& ¼N% lkS½ :i;s
miyC/k gksuk pkfg,A
(viii) lkekU; iz'kklu foHkkx] fcgkj dh vf/klwpuk la[;k&2622] (ii)- dsoy fcgkj jkT; ds vuqlwfpr tkfr@ vuqlwfpr
fnukad&28-02-2019 ds vkyksd esa vkfFkZd :i ls detksj oxZ tutkfr ds fy,& 150@& ¼,d lkS ipkl½ :i;s
ds fy, fu;ekuqlkj 10% vkj{k.k ns; gksxkA
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(iii)- fcgkj jkT; dh LFkk;h fuoklh lHkh LFkku esa miyksM djsaxsA mEehnokj larq"V gks ysaxs fd
¼vkjf{kr@vukjf{kr oxZ½ efgyk mEehnokjksa ds fy,& viyksM fd;k x;k QksVksxzkQ rFkk fgUnh ,oa vaxzsth gLrk{kj
150@& ¼,d lkS ipkl½ :i;s dk best lqLi"V gSA
(iv)- fnO;kax vH;fFkZ;ksa ¼40% ;k mlls vf/kd½ ds fy,& (viii)- bl izfr;ksfxrk ijh{kk esa lfEefyr gksus okys bPNqd
150@& ¼,d lkS ipkl½ :i;s vH;fFkZ;ksa dks ;g Hkh funsZ'k fn;k tkrk gS fd vkosnu djrs
le; tks QksVksxzkQ muds }kjk vkosnu i= ij viyksM
(v)- vU; lHkh mEehnokjksa ds fy,& 600@& ¼N% lkS½ :i;s fd;k tk jgk gS] mldh de ls de ikap vfrfjDr izfr;k¡ os
vH;FkhZ dks mi;qZDr ijh{kk 'kqYd ds vfrfjDr fofHkUu cSadksa }kjk vius ikl lqjf{kr j[ksaxs] rkfd vko';drk iM+us ij ;k
fu/kkZfjr pktZ Hkh nsuk gksxk] ftls vkWuykbZu Hkqxrku ds Øe esa cSad }kjk vk;ksx }kjk ekaxs tkus ij mls muds }kjk tek fd;k tk
Lor% cSad pktZ ds :i esa ys fy;k tk,xkA ldsA
vkosnu ds lkFk vkosnu 'kqYd ds :i esa vf/klwfpr jkf'k ykSVkbZ (ix)- vkWuykbZu Hkqxrku esa fdlh izdkj dk bUVjusV
ugha tk;sxhA O;o/kku@xyr Hkqxrku@vlQy Hkqxrku (Unsuccessful
Payment/ Transaction Status Failure/Transaction
oSls lHkh dksfV ds fnO;kax vH;FkhZ ,oa vuqlwfpr Status Pending) ds fy, vk;ksx mÙkjnk;h ugha gksxk
tkfr@vuqlwfpr tutkfr dksfV ls vkus okys vH;FkhZ tks rFkk vH;FkhZ dks lq/kkj gsrq vfrfjDr le; ugha fn;k
fnO;kaxrk@vuqlwfpr tkfr@vuqlwfpr tutkfr dksfV ds tk,xkA
ykHk dk nkok djrs gSa vkSj muds }kjk vuqlwfpr tkfr]
vuqlwfpr tutkfr ,oa fnO;kaxrk ds vuq:i ijh{kk 'kqYd (x)- vkosnd ;g Hkh lqfuf'pr dj ys fd MkmuyksM fd;s
tek fd;k tkrk gS vkSj Hkfo"; esa oSls vH;FkhZ }kjk fnO;kaxrk x;s vkosnu dh gkMZ dkWih ds izR;sd i`"B ij
ls lacaf/kr izek.k&i= rFkk vuqlwfpr tkfr@vuqlwfpr Registration Number, Bar Code ,oa Submitted
tutkfr ds vH;FkhZ }kjk vuqlwfpr tkfr@ vuqlwfpr Application Number vafdr gSA gkMZ dkWih ij
tutkfr ls lacaf/kr izek.k&i= izLrqr ugha fd;k tkrk gS ;k
mlij fdlh izdkj dk lansg mRiUu gksrk gS rks mUgsa Registration Number, Bar Code ,oa Submitted
fj;k;rh ijh{kk 'kqYd (Concessional Examination Application Number esa ls fdlh ,d ds vafdr ugha
gksus ij Hkh vkosnu iw.kZ :i ls Hkjk ugha ekuk tk,xk ,oa
Fee) ds vk/kkj ij vufgZr fd;k tk ldrk gSA fnO;kax vkosnu Lohdk;Z ugha gksxk rFkk vH;FkhZ@vkosnd dks
vH;fFkZ;ksa ,oa vuqlwfpr tkfr@vuqlwfpr tutkfr dksfV ds izos'k&i= ugha fuxZr fd;k tk,xk vkSj u gh mUgsa ijh{kk esa
vH;fFkZ;ksa dks bl lanHkZ esa lwfpr fd;k tkrk gS fd os LosPNk lfEefyr fd;k tk,xkA
ls ijh{kk 'kqYd lkekU; vH;fFkZ;ksa ds vuq:i tek djrs gSa rks
bl fcUnq ij mudh vH;fFkZrk lqjf{kr jgsxhA bl ij vH;FkhZ (xi)- vkosnd ;g lqfuf'pr djsaxs fd lHkh okafNr
Lo;a fu.kZ; ys ldrs gSaA izek.k&i= ewy :i esa muds ikl vkWuykbZu vkosnu Hkjrs
8- vkWuykbZu vkosnu i= Hkjus ls lacaf/kr frfFk ,oa vU; funsZ'k le; miyC/k gSA
fuEukafdr gSa %& (i) 9- egRoiw.kZ funsZ'k %&
1- jftLVªs'ku ¼iathdj.k½ dh frfFk 07-02-2020 ls 21-02- (i)- vafre :i ls Hkjs x;s vkWuykbZu vkosnu dks lcfeV
2020 rd djus ds ckn vH;FkhZ mlh le; iqu% Login dj MS'kcksMZ
ij miyC/k "Download Filled Application
2 vkWuykbZu ds ek/;e ls Hkqxrku djus 26-02-2020 rd Section" ls Hkjk gqvk vkosnu MkmuyksM dj mldh nks
dh vafre frfFk izfr fuf'pr :i ls fizaV djsaxsA foKkiu ls lacaf/kr of.kZr
lHkh izek.k i=@dkxtkr] ijh{kk 'kqYd Hkqxrku dh cSad
jlhn dh izfr vo'; lqjf{kr j[ksaxsA vk;ksx }kjk lR;kiu
3- vkWuykbZu vkosnu Hkjus dh vafre frfFk 06-03-2020 ds le; ;k vko';drk vuqlkj ekaxs tkus ij mEehnokj dks
mDr gkMZ dkWih ,oa lHkh lacaf/kr izek.k&i= fuf'pr :i ls
uksV%&1% ftl frfFk dks jftLVªs'ku fd;k x;k gS mldh vxyh frfFk dks
izLrqr djuk gksxkA
iwokZg~u 11%00 cts ds ckn ijh{kk 'kqYd dk vkWuykbZu Hkqxrku
djus ds fy, vkosnd dks fyad miyC/k gksxkA vkWuykbZu vkosnu Hkjus ds Øe esa layXu
izek.k&i=ksa dh lwph esa vafdr izR;sd izek.k&i=ksa ds lkeus
uksV%&2% ftl frfFk dks Hkqxrku fd;k x;k gS mldh vxyh frfFk dks
vH;FkhZ izek.k&i= fuxZr dh frfFk ,oa la[;k vafdr djsaxsA
iwokZg~u 11%00 cts ds ckn vkosnd dks vkWuykbZu
Application Form Hkjus ds fy, fyad miyC/k gksxkA 10-+ ;ksX;rk laca/kh izek.k&i= ogh ekU; gksaxs] ftudk mYys[k mEehnokj
vH;FkhZ fnukad& 26-02-2020 rd fuf'pr :i ls Hkqxrku dj us vius ewy vkosnu&i= esa fd;k gSA
ysaA
11-+ vH;FkhZ dks lHkh okafNr izek.k i= ewy esa lk{kkRdkj ds le;
(ii)- vkWuykbZu vkosnu Hkjus ls lacaf/kr vko';d ¼foLr`r½ lR;kiu gsrq izLrqr djuk vfuok;Z gksxkA izek.k i= ewy esa
funsZ'k bl foKkiu ds lkFk layXu gSA lk{kkRdkj ds le; izLrqr ugha djus ij mudh mEehnokjh
izHkkfor@jnn~ gksxh rFkk vk;ksx dk fu.kZ; vafre ,oa ekU; gksxkA
vH;FkhZ vkWuykbZu vkosnu Hkjus ds iwoZ mDr fn'kk
funsZ'kksa dk Hkyh Hkkafr v/;;u dj ysaxs rFkk vkWuykbZu 12- bl foKkiu ls lacaf/kr lHkh lwpuk,W vk;ksx ds osclkbZV
vkosnu Hkjus ds Øe esa lHkh lwpuk,W lgh&lgh ,oa lqLi"V www.bpsc.bih.nic.in ij izdkf'kr dh tk,xh] lekpkj i=ksa esa
vafdr djsaxsA vkWuykbZu vkosnu Hkjus gsrq vko';d ¼foLr`r½ vyx ls izdk'ku visf{kr ugha gksxkA
funsZ'k dk v{kj'k% vuqikyu ugha djus ij ,oa vkWuykbZu
vkosnu Hkjus ds Øe esa vH;FkhZ }kjk dh x;h izfof"V esa fdlh 13-+ mi;qZDr foKkiu ls lacaf/kr vkWuykbZu vkosnu Hkjus gsrq foLr`r
izdkj dh =qfV ds fy, vk;ksx ftEesokj ugha gksxkA bl laca/k funsZ'k vk;ksx ds osclkbZV www.bpsc.bih.nic.in ij miyC/k
esa fdlh izdkj ds lq/kkj@ifjorZu gsrq vH;kosnu ij fopkj gSA bl foKkiu ds fy, fu/kkZfjr vkWuykbZu vkosnu ls vyx]
ugha fd;k tk,xkA eqfnzr] Vafdr] gLrfyf[kr vkosnu Lohdkj ugha fd;s tk;saxsA lkFk
gh] viw.kZ] vLi"V] vgLrk{kfjr rFkk foyEc ls izkIr vkosnu i=
vkWuykbZu vkosnu esa Hkjh x;h lwpukvksa dk ewy vLohd`r dj fn;s tk;saxs rFkk 'kqYd okil ugha fd;k tk;sxkA
izek.k i=@vad i=ksa ls feyku djus ds Øe esa fdlh Hkh
izdkj dh =qfV ik;s tkus ij mEehnokjh jnn~ dj nh tk,xhA 14-+ vkosnd }kjk vkWuykbZu vkosnu esa lHkh izfof"V;k¡ lko/kkuh ls Hkjh
tk,A Hkfo"; esa fdlh izdkj dk ifjorZu@lq/kkj ekU; ugha gksxkA
(iii)- mEehnokj MS'k cksMZ ij vafdr uke] tUe frfFk] dksfV] fdlh Hkh izdkj dh =qfV gsrq vk;ksx mÙkjnk;h ugha gksxk ,oa dksbZ
ijh{kk 'kqYd bR;kfn ls larq"V gksus ds mijkUr gh cSad esa Hkh izfrdwy ifj.kke gsrq vkosnd Lo;a ftEesokj gksaxsaA
ijh{kk 'kqYd tek djsaxsA
(iv)- vkWuykbZu vkosnu es vafdr E-mail id, Mobile 06-02-2020
Number rFkk izkIr User Name ,oa Password dks la;qDr lfpo&lg&ijh{kk fu;a=d]
lqjf{kr j[kuk vkosnd dh ftEesokjh gksxhA bls os vafre fcgkj yksd lsok vk;ksx] iVukA
ijh{kkQy izdk'ku rd lqjf{kr j[ksaxsA
(v)- ek= jftLVªs'ku ,oa ijh{kk 'kqYd dk Hkqxrku djus
ls ;g ugha ekuk tk,xk fd vH;FkhZ }kjk iw.kZ :i ls
vkWuykbZu vkosnu Hkj fy;k x;k gSA
(vi)- bUVjusV ;k iksLVy ;k cSafdax O;o/kku ds fy, vk;ksx
mÙkjnk;h ugha gksxkA vr% vH;FkhZ vafre frfFk;ksa dk bartkj
ugha djsaxs ,oa mlds iwoZ gh lHkh izfØ;k iwjh dj ysaxsaA
(vii)- mEehnokj gky dk f[kapk gqvk viuk ,d
QksVksxzkQ rFkk fgUnh ,oa vaxzsth esa gLrk{kj
LdSu dj vkWuykbZu vkosnu esa fu/kkZfjr
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
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4. Column -5 of the said advertisement dealt with
the selection process. Its sub column (3) related to interview in
which as per note no. 1, the minimum marks to be secured by
the mains examinee to qualify for interview was detailed out.
As per it, only those candidates will be declared qualified for
interview who will secure minimum marks in the written
examination as per the resolution no. 2374 dated 16.07.2007.
The minimum marks for each category was also incorporated
which read as follows :
(i) unreserved category - 40%
(ii) backward class - 36.5%
(iii) extremely backward class - 34 %
(iv) scheduled caste, scheduled tribes,
women and physically disabled
candidate - 32%
5. note -2 further stated that in line with memo
no. 2374 dated 16.07.2007, two and half times more
candidates of the total vacancy will be called for the interview
from the successful mains examination candidates.
6. as per note-3 every successful candidate will
have to appear before the Interview Board while note -4 stated
that the marks of the mains examination as well as the
interview will be added to prepare the merit list.
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
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7. The aforesaid sub column (3) has been detailed
out here to show that 'the BPSC' was very clear in the
advertisement that for the mains examination candidates to be
selected for interview, the same will be in line with the
resolution no. 2374 dated 06.07.2007.
8. It is further important to bring on record another
letter no. 21/BPSC-20/2016/Sa/Pra/9698 dated 14/07/2016
issued by the General Administration Department, Bihar, Patna
(henceforth for short 'the G.A. Department') (as the Personnel
and Administrative Reforms Department is now known as). :-
i=kad&21@ch-ih-,l-lh-&20@2016 lk-iz- 9698@
fcgkj ljdkj
lkekU; iz'kklu foHkkx
izs"kd]
ds'ko dqekj flag] Hkk-iz-ls-
ljdkj ds la;qDr lfpoA
lsok esa]
lfpo]
fcgkj yksd lsok vk;ksx]
fcgkj] iVukA
iVuk&15] fnukad 14&7&16
fo"k; & fcgkj vlSfud lsok esa lh/kh fu;qfDr gsrq fcgkj yksd lsok vk;ksx }kjk vk;ksftr dh
tkus okyh la;qDr izfr;ksfxrk ijh{kk dks lle; vk;ksftr fd;s tkus ds fufeÙk
fcgkj vlSfud lsok ¼dk;Zikfydk 'kk[kk½ vkSj fcgkj duh; vlSfud lsok ¼HkrhZ½
fu;ekoyh] 1951 ds ifjf'k"V ^?k* esa vafdr ijh{kk&lapjuk esa la'kks/ku ds laca/k esaA
izlax %& vk;ksx dk i=kad&462 fnukad 12-05-2016
egk'k;]
mi;qZDr fo"k;d izklafxd i= ds lanHkZ esa funs'kkuqlkj dguk gS fd bl foHkkx ds
i=kad&10740 fnukad&14-11-1994 }kjk fcgkj vlSfud lsok esa lh/kh fu;qfDr gsrq fcgkj yksd lsok
vk;ksx }kjk vk;ksftr la;qDr izfr;ksfxrk ijh{kk ¼izkjafHkd ,oa eq[;½ ds fy, vk;ksx }kjk izLrkfor
iqujhf{kr ikB~;Øe ,oa ijh{kk&lajpuk esa ljdkj dh Lohd`fr lalwfpr dh xbZ FkhA
mDr i= }kjk Lohd`r iqujhf{kr ikB~;Øe ,oa ijh{kk&lajpuk dks la'kksf/kr fd;s tkus
laca/kh vk;ksx dh iw.kZ ihB ds cSBd esa fy;s x;s fu.kZ; ,oa vk;ksx ds izLrko ds vkyksd esa mDr i=
}kjk iqujhf{kr ijh{kk&lajpuk dks fuEukafdr gn rd la'kksf/kr fd;s tkus gsrq ljdkj dh Lohd`fr
lalwfpr dh tkrh gS&
iwoZ dk izko/kku la'kksf/kr izko/kku
izkjafHkd ijh{kk Hkkx&1 izkjafHkd ijh{kk Hkkx&1
1- izkjafHkd ijh{kk nks ?k.Vksa dh gksxh] ftlesa lkekU; 1- izkjafHkd ijh{kk dh izfØ;k ,oa izfof/k esa dksbZ ifjorZu
v/;;u dk ,d i= 150 ¼,d lkS ipkl½ vadksa dk gksxkA ugha gksxhA
iz'u i= fgUnh vkSj vaxzsth nksuksa esa gksaxsA dsoy vkaf'kd ifjorZu ;g gksxk fd izkjafHkd ijh{kk ds
izkjafHkd ijh{kk ds lkekU; v/;;u i= ds iz'u&i= vk/kkj ij eq[; ijh{kk ds fy, pqus tkus okys mEehnokjksa
oLrqfu"B ,oa cgqfodYi izdkj ds gksaxsA dh la[;k dqy lalwfpr fjfDr;ksa dh nl xquh gksxhA
mEehnokj oLrqiwjd iz'u&i=ksa ¼iz'u iqfLrdk½ dk mÙkj blesa mÙkh.kZrk vfuok;Z gksxh vkSj blds fy, vk;ksx }
nsus ds fy, dSydqysVjksa dk iz;ksx ugha dj ldrs gSaA kjk fu/kkZfjr U;wure vgZrkad izkIr djuk gksxkA
izkjafHkd ijh{kk egt tkWp ijh{kk gksxh] ftlds vk/kkj ij
eq[; ijh{kk gsrq mEehnokjksa dk p;u fd;k tk;sxkA vr%
blesa izkIr fd;s vadksa dk eq[; ijh{kk ls dksbZ laca/k ugha
gksxkA eq[; ijh{kk ds fy;s pqus tkus okys mEehnokjksa dh
la[;k dqy lalwfpr fjfDr;ksa dh nl xquh vFkok izkjafHkd
ijh{kk esa lfEefyr dqy mEehnokjksa ds nl izfr'kr gksxhA
bl laca/k esa vk;ksx dk fu.kZ; vafre :i ls ekU; gksxkA
izkjafHkd ijh{kk ds izkIrkadksa ds tksM+ dh 'kq)rk tkWp djkus
,oa blds izkIrkad fuxZr djus dk izko/kku ugha gSA
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
10/37
2- eq[; ijh{kk Hkkx&2 2- eq[; ijh{kk Hkkx&2
eq[; ijh{kk ds vfuok;Z fo"k;& eq[; ijh{kk ds vfuok;Z fo"k;&
(i)- lkekU; fgUnh 100 vad dk (i)- lkekU; fgUnh 100 vad dk
(ii)- lkekU; v/;;u&i=&1 200 vad dk (ii)- lkekU; v/;;u&i=&1 300 vad dk
(iii)- lkekU; v/;;u&i=&2 300 vad dk
(iii)- lkekU; v/;;u&i=&2 200 vad dk lkekU; fgUnh 100 vadksa dk ,oa ijh{kk dh vof/k 3 ?kaVs
fVIi.kh& lkekU; fgUnh esa izkIrkad yC/kkad vU; fyf[kr dh gksxhA bl fo"k; esa 30 izfr'kr yC/kkad izkIr djuk
i=ksa vkSj O;fDrRo ijh{k.k ds yC/kkadksa esa ugha tksM+k vfuok;Z gksxk] fdUrq es/kk fu/kkZj.k ds iz;kstukFkZ bldh
tk;sxk] ysfdu tks mEehnokj vfuok;Z lkekU; fgUnh i= x.kuk ugha dh tk;sxhA
esa 30 izfr'kr yC/kkad izkIr ugha djsaxs] os fyf[kr ijh{kk esa lkekU; v/;;u fo"k; ds vUrxZr nks iz'u&i= gksaxs]
;ksX;rk izkIr ugha le>s tk;saxsA muesa ls izR;sd iz'u&i= 300 vadksa dk gksxk rFkk ijh{kk
dh vof/k 3&3 ?kaVs dh gksxhA
3- ,sfPNd fo"k;
3- (i) izFke ,sfPNd fo"k; ,d i=&300 vad dk
izFke i=&200 vad dk izR;sd vH;FkhZ dks iwoZ ds gh oSdfYid fo"k;ksa ds fo"k;
f}rh; i=&200 vad dk dksM&04 ls fo"k; dksM&37 rd esa ls ek= ,d
(ii) f}rh; ,sfPNd fo"k; oSdfYid fo"k; dk gh p;u djuk gksxk] ftlesa iwoZ ds
izFke i=&200 vad dk nksuksa iz'u&i=ksa dks feykdj 300 vadksa dk ek= ,d gh
f}rh; i=&200 vad dk iz'u&i= gksxk ,oa ijh{kk dh vof/k 3 ?kaVs dh gksxhA
mi;qZDr vfuok;Z fo"k;ksa ds vfrfjDr eq[; ijh{kk ds fVIi.kh&,sfPNd fo"k;ksa dk ekud yxHkx ogh gksxk tks
fuEufyf[kr oSdfYid fo"k; gksaxsA mEehnokj dsoy nks iVuk fo'ofo|ky; ds rhu o"khZ; vkWulZ ijh{kk dk gSA
fo"k; gh ys ldrs gSa] fdarq fdlh Hkh gkyr esa Hkk"kk vkSj fVIi.kh& ¼1½ iz'u&i= fgUnh vkSj vaxzsth nksuksa esa gksaxsA
lkfgR; ls ,d ls vf/kd fo"k; ugha ys ldrs gSAa ¼2½ lHkh Hkk"ksÙkj fo"k;ksa ds mÙkj fgUnh ¼nsoukxjh½ ;k
vaxzsth ;k mnwZ fyfi esa ls fdlh ,d gh Hkk"kk esa mÙkj
fn;k tk ldrk gSA vU; Hkk"kk esa mÙkj nsus dh NwV
mEehnokjksa dks ugha gksxhA
fVIi.kh&,sfPNd fo"k;ksa dk ekud yxHkx ogh gksxk] tks ¼3½ iz'u&i=ksa ds mÙkj nsus dk fodYi ysus okys
iVuk fo'ofo|ky; ds rhu o"khZ; vkWulZ ijh{kk dk gSA mEehnokj ;fn pkgsa rks dsoy rduhdh
'kCnksa@okD;ka'kksa@m)`r va'kksa ds ;fn dksbZ gS] fooj.k dk
muds }kjk pquh xbZ Hkk"kk ds lkFk vaxzsth :ikUrj ns
ldrs gSaA
fo"k; fo"k; fo"k; fo"k; ¼4½ mEehnokj dks vius i'u i= ds mÙkj Lo;a vius
dksM dksM gkFk ls fy[kus gksaxsA fdlh Hkh ifjfLFkfr esa blds fy,
nwljs ls lgk;rk ysus dh vuqefr ugha nh tk;sxhA
04 d`f"k foKku 05 i'kqikyu rFkk i'kq ¼5½ ijh{kk ds lHkh fo"k;ksa esa de&ls&de 'kCnksa esa dh
fpfdRld foKku xbZ laxfBr] lw{e vkSj l'kDr vfHkO;fDr dks Js;
06 ekuo foKku 07 ouLifr foKku feysxkA
08 jlk;u foKku 09 flfoy bathfu;jh ¼6½ iz'u&i=ksa esa tgkW dgha Hkh vko';d gks] eki rkSy ls
lEc) iz'u ehVjjh iz.kkyh esa gksaxsA
10 okf.kfT;d 'kkL=- 11 vFkZ'kkL=
rFkk ys[kk fof/k ¼7½ mEehnokj iz'u i=ksa ds mÙkj nsrs le; dsoy
12 fo|qr bathfu;jh 13 Hkwxksy Hkkjrh; vadksa ds vUrjkZ"Vªh; :i ¼tSls& 1] 2] 3] 4] 5]
6] 7] 8] 9½ dk gh iz;ksx djsaA
14 Hkw&foKku 15 bfrgkl
16 Je ,oa lekt 17 fof/k ¼8½ mEehnokj ;fn pkgsa rks eq[; ijh{kk esa dSydqysVjksa
dY;k.k dk iz;ksx dj ldrs gSaA ijh{kk esa fdlh ls dSydqysVj
ekaxus ;k vkil esa cnyus dh vuqefr ugha gSA
18 izcU/k 19 xf.kr
20 ;kaf=d bathfu;jh 21 n'kZu 'kkL=
22 HkkSfrdh 23 jktuhfr foKku ,oa
varjkZ"Vªh; laca/k
24 euksfoKku 25 yksd iz'kklu
26 lekt 'kkL= 27 lkaf[;dh
28 izk.kh foKku 29 fgUnh Hkk"kk vkSj
lkfgR;
30 vaxzsth Hkk"kk vkSj 31 mnwZ Hkk"kk vkSj
lkfgR; lkfgR;
32 caxyk Hkk"kk vkSj 33 laLd`r Hkk"kk vkSj
lkfgR; lkfgR;
34 Qkjlh Hkk"kk vkSj 35 vjch Hkk"kk vkSj
lkfgR; lkfgR;
36 ikyh Hkk"kk vkSj 37 eSFkyh Hkk"kk vkSj
lkfgR; lkfgR;
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
11/37
fVIi.kh&¼1½ mEehnokjksa dks fuEufyf[kr fo"k; ,d lkFk
ysus dh vuqefr ugha nh tk;sxh&
¼d½ jktuhfr foKku ,oa varjkZ"Vªh; laca/k rFkk yksd
iz'kklu
¼[k½ okf.kfT;d 'kkL= ,oa ys[kk fof/k rFkk izcU/k
¼x½ ekuo foKku rFkk lekt 'kkL=
¼?k½ xf.kr rFkk lkaf[;dh
¼M+½ d`f"k foKku rFkk i'kqikyu ,oa fpfdRlk foKku
¼p½ izcU/k rFkk yksd iz'kklu
¼N½ bathfu;jh fo"k;ksa tSls& flfoy bathfu;jh] fo|qr
bathfu;jh ,oa ;kaf=d bathfu;jh esa ,d ls vf/kd fo"k;
ughaA
¼2½ Hkk"kk fo"k;ksa] ;Fkk fgUnh] vaxzsth] mnwZ] caxyk] laLd`r]
Qkjlh] vjch ,oa ikyh esa ls ;fn mEehnokj pkgsa rks fdlh
,d Hkk"kk dks j[k ldrs gSAa
¼3½ izR;sd oSdfYid fo"k; ds nks i= gksaxs rFkk izR;sd i=
200 vadksa dk gksxkA
¼4½ izR;sd i= rhu ?kaVs dh vof/k dk gksxkA
¼5½ iz'u&i= fgUnh vkSj vaxzsth nksuksa esa gksaxsA
¼6½ lHkh Hkk"ksÙkj fo"k;ksa ds mÙkj fgUnh ¼nsoukxjh½ ;k
vaxzsth ;k mnwZ fyfi esa ls fdlh ,d gh Hkk"kk esa mÙkj
fn;k tk ldrk gSA vU; Hkk"kk esa mÙkj nsus dh NwV
mEehnokjksa dks ugha gksxhA
¼7½ iz'u i=ksa ds mÙkj nsus dk fodYi ysus okys mEehnokj
;fn pkgs rks dsoy rduhdh 'kCnksa@okD;ka'kksa@m)`r va'kksa
ds ;fn dksbZ gS] fooj.k dk muds }kjk pquh xbZ Hkk"kk ds
lkFk vaxzsth :ikUrj ns ldrs gSaA
¼8½ mEehnokj dks vius iz'u i= ds mÙkj Lo;a vius gkFk
ls fy[kus gksaxsA fdlh Hkh ifjfLFkfr esa blds fy;s nwljs ls
lgk;rk ysus dh vuqefr ugha nh tk;sxhA
¼9½ ijh{kk ds lHkh fo"k;ksa esa de&ls&de 'kCnksa esa dh xbZ
laxfBr] lw{e vkSj l'kDr vfHkO;fDr dk Js; feysxkA
¼10½ iz'u&i=ksa esa tgkW dgha Hkh vko';d gks eki rkSy ls
lEc) iz'u ehVjh iz.kkyh esa gksaxsA
¼11½ mEehnokj iz'u i=ksa ds mÙkj nsrs le; dsoy Hkkjrh;
vadksa ds varjkZ"Vªh; :i ¼tSls& 1] 2] 3] 4] 5] 6] 7] 8] 9½
dk gh iz;ksx djsaA
¼12½ mEehnokj ;fn pkgsa rks eq[; ijh{kk esa dSydqysVjksa
dk iz;ksx dj ldrs gSaA ijh{kk esa fdlh ls dSydqysVj
ekaxus ;k vkil esa cnyus dh vuqefr ugha gSA
4- O;fDrRo ijh{k.k% Hkkx&3 4- O;fDrRo ijh{k.k% Hkkx&3
¼1½ eq[; ijh{kk esa lQyhHkwr mEehnokjksa dk O;fDrRo ¼1½ eq[; ijh{kk esa lQyhHkwr mEehnokjksa dks O;fDrRo
ijh{k.k 150 vadksa dk gksxkA ijh{k.k 120 vadksa dk gksxkA
¼2½ vk;ksx lQy mEehnokj dks muesa ls fdlh Hkh lsok ;k ¼2½ vk;ksx lQy mEehnokj dks muesa ls fdlh Hkh
in ds fy;s vuq'kaflr djus dk vf/kdkj j[krk gS] ftlds lsok ;k in ds fy;s vuq'kaflr djus dk vf/kdkj j[krk
fy, mEehnokj us bPNk izdV dh gS rFkk ftlds fy;s gS] ftlds fy, mEehnokj us bPNk izdV dh gS rFkk
vk;ksx mls ;ksX; le>rk gSA ftlds fy;s vk;ksx mls ;ksX; le>rk gSA
¼3½ rnqijkar eq[; ijh{kk ds 900 vad ,oa lk{kkRdkj ds
fy, 120 vad & dqy 1020 vadksa ds vk/kkj ij es/kk
lwph rS;kj djrs gq, vkj{k.k dksfVokj vafre ijh{kkQy
dk izdk'ku fd;k tk;sxkA
fdlh oSdfYid@,sfPNd fo"k; ds fy, iwoZ esa vyx&vyx i=ksa ds fy, fu/kkZfjr ikB~;Øeksa dks
lfEefyr ekurs gq, ml fo"k; ds fy, iz'u&i= rS;kj fd;s tk;saxsA
6- foHkkxh; i=kad&10740 fnukad&14-11-1994 }kjk la;qDr izfr;ksfxrk ijh{kk ¼eq[; ,oa
izkjafHkd½ ds fy, vk;ksx ls izLrkfor ikB~;Øe dh Lohd`fr lalwfpr dh xbZ gS] tks fcgkj xtV
vlk/kkj.k vad la[;k&245 fnukad&15-07-1995 dks izdkf'kr gS& ds 'ks"k rF; ;Fkkor jgsaxsA**
fo'oklHkktu
¼ds'ko dqekj flag½
ljdkj ds la;qDr lfpoA
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022
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9. As per it, the clause (column-1) relating to
selection of candidates with respect to Preliminary Test was
modified to the extent that on the basis of Preliminary Test so
held, ten times of the total vacancy will be selected for
appearing in the mains examination.
10. The respondents-petitioners submitted their
application forms and accordingly appeared in the preliminary
test examination held on 07/02/2021.
11. 'The BPSC' came out with the result of
successful candidates from the preliminary test examination on
27/04/2021. Of the 19201 candidates, who took the preliminary test examination, 3995 candidates were declared qualified to appear in the mains examination for the 553 vacancies.
12. The category was cut-off marks was also published with the result :
3- mi;qZDr ijh{kkQy esa vkj{k.k dksfVokj dV&vkWQ vad fuEor~ gS%& Category Cut-off Marks Unreserved 138.750 Unreserved (Female) 125.000 EWS 78.750 EWS (Female) --
SC 78.750
SC (Female) --
ST 105.875
EBC 78.750
EBC (Female) --
BC 78.875
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 13/37 BC (Female) --
BCL 88.125
Disabled (VI) 79.125
Disabled (DD) 82.875
Disabled (OH) 92.125
Disabled (MD) 94.125
Grandchild of Ex-Freedom Fighter 79.375
13. Thus, as against publication of result of 5530 successful candidates ( for 553 vacancies) only 3950 candidates were declared successful to appear in mains examination.
14. After publication of the result, a day later on 28.04.2021, 'the BPSC' came out with a clarification with regard to the selection of the candidates stating therein that the result has been published in the light of the Resolution No. 2374 dated 16.07.2007 and 6706 dated 01.10.2008 in which the minimum qualifying marks were inscribed. It is again essential to incorporate the said clarification.
^^fcgkj yksd lsok vk;ksx] iVuk fnukad 27-04-2021 dks foKkiu la[;k&01@2020] lgk;d vfHk;kstu inkf/kdkjh ¼izkjfEHkd½ izfr;ksfxrk ijh{kk ds ijh{kkQy esa vafdr dV&vkWQ vad ds laca/k esa Li"Vhdj.k lgk;d vfHk;kstu inkf/kdkjh ¼izkjfEHkd½ izfr;ksfxrk ijh{kk ¼fo0la0 01@2020½ dk ijh{kkQy fnukad 27-04-2021 dks izdkf'kr fd;k x;k gS ftlesa vkj{k.k dksfVokj dV&vkWQ vad Hkh vafdr gSA dkfeZd ,oe~ iz'kklfud lq/kkj foHkkx] fcgkj ds ladYi la[;k 2374] fnukad 16-07-2007 dh dafMdk 7 ,oa i=kad 6706 fnukad 01-10-2008 ds vkyksd esa mDr ijh{kk ds vUrxZr U;wure vgZrkad (Minimum Qualifying Marks) fuEuor~ gS%& dksfV dqy iw.kkZad&246 ds vuqlkj U;wure Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 14/37 vgZrkad lkekU; oxZ ¼iq:"k½ ,oa vkfFkZd :i ls detksj oxZ ¼iq:"k½ 40%=98.400 fiNM+k oxZ ¼iq:"k½ 36.5%=89.790 vR;ar fiNM+k oxZ ¼iq:"k½ 34%=83.640 vuqlwfpr tkfr] vuqlwfpr tutkfr] efgyk ,oa fodykax 32%=78.720 mi;qZDr U;wure vgZrkad (Minimum Qualifying Marks) izkIr ugha djusokys mEehnokjksa dks es/kk lwph esa 'kkfey ugha fd;k x;k gSA vkjf{kr oxksZa & vuqlwfpr tkfr] vR;ar fiNM+k oxZ] fiNM+k oxZ ,oa vkfFkZd :i ls detksj oxZ esa 10 xq.kh la[;k ds vuqlkj i;kZIr la[;k esa U;wure vgZrkad izkIr mEehnokj miyC/k ugha gksus ds dkj.k lEcfU/kr dksfV;ksa dh efgykvksa lfgr fu'kDr mEehnokj] Lora=rk lsukuh dksfV ds lHkh mEehnokj lQy mEehnokjksa dh lwph esa 'kkfey gSA vR;ar fiNM+k oxZ ds vUrxZr lQy ?kksf"kr vfUre iq:"k mEehnokj dk dqy izkIrkad & 83-750 gS tcfd mDr dksfV ds vUrxZr vfUre lQy ?kksf"kr efgyk mEehnokj dk dqy izkIrkad & 78-750 gS tks mDr dksfV dk dV&vkWQ vad gSA fiNM+k oxZ ds vUrxZr lQy ?kksf"kr vfUre iq:"k mEehnokj dk dqy izkIrkad & 90-250 gS tcfd mDr dksfV ds vUrxZr vfUre lQy ?kksf"kr efgyk mEehnokj dk dqy izkIrkad & 78-875 gS tks mDr dksfV dk dV&vkWQ vad gSA vkfFkZd :i ls detksj oxZ ds vUrxZr lQy ?kksf"kr vfUre iq:"k mEehnokj dk dqy izkIrkad & 98-500 gS tcfd mDr dksfV ds vUrxZr vfUre lQy ?kksf"kr efgyk mEehnokj dk dqy izkIrkad & 78-750 gS tks mDr dksfV dk dV&vkWQ vad gSA la;qDr lfpo&lg&ijh{kk fu;a=d fcgkj yksd lsok vk;ksx] iVuk**
15. Aggrieved, the respondent-petitioners preferred CWJC No. 10649 of 2021 (Utpal Kant & Others Vs. The B.P.S.C & Others) & CWJC No. 12134 of 2021 (Dilshad Ahmad and Another Vs. the B.P.S.C & Another) alleging therein that the Advertisement No. 1/2020 clearly specified in sub column-3 that the resolution no. 2374 dated 06.07.2007 will be applicable in the mains examination for the Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 15/37 purpose of calling the candidates for interview and as such the same cannot be made applicable in the preliminary examination.
16. The contention of the respondents-petitioners further was that in view of the clear statement made in the advertisement that the resolution no. 2374 dated 16.07.2007 notification will be applicable for the mains examination, 'the BPSC' was duty bound to publish the result of successful candidates to the tune of ten times of the vacancy.
17. The further contention was that as 'the BPSC' has tried to change the goalpost mid way, the same is liable to be interfered with and they be directed to publish the result of the preliminary test of successful candidates without invoking the said resolution.
18. 'The BPSC' appeared in the matter and contended that :
(i) the resolution dated 16.07.2007 of 'the Department' has to be uniformly applied for all the written examinations and those who could not secure the minimum qualifying marks will stand disqualified;
(ii) the said resolution dated 16.07.2007 Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 16/37 automatically applies to entire selection process even if it was not mentioned in the advertisement;
(iii) those who have been selected are more meritorious than the respondents-petitioners herein and as such they cannot question the correctness of the result of the preliminary examination so conducted/published.
(iv) in any case ten times of the unreserved category candidates have already been called for and the shortage relates only to reserved category.
19. The learned Single Judge took up the matter and after hearing the parties and perusing the records, came to the conclusion that :
(i) clause -5 of the advertisement mentions about the resolution dated 16.07.2007 issued by 'the Department' specifying that it will be applied to the candidates to be invited for the interview on the basis of the written examination;
(ii) as 'the BPSC' specifically prescribed the said condition for the mains examination, it is clear that it does not apply to the preliminary test examination;
(iii) as the advertisement did not mentioned Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 17/37 applicability of Resolution No. 2374 dated 16.07.2007 for the preliminary examination, 'the BPSC' could not have invoked the same in selecting the candidate for the main examination.
(iv) this in Court's opinion amounts to deviation from the terms of advertisement which cannot be permitted;
(v) it was open for 'the BPSC' to have prescribed such requirement by mentioning it in the advertisement as was done for the mains examination;
(vi) as it was not mentioned for the preliminary test, the aspirants had genuine belief that it will not be applicable for the purpose of preliminary test;
(vii) thus deviating from the terms of advertisement could not have been subsequently applied;
(viii) accordingly, the learned Single vide common order dated 23.08.2021 held as follows :-
"14. For the aforesaid reasons these applications succeed. These writ applications are allowed. Consequently, the respondent B.P.S.C. is directed to publish a revised result of the preliminary test of successful candidates, without invoking the Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 18/37 resolution of the Personnel and Administrative Reforms Department, Government of Bihar issued vide Memo No. 2374 dated 16.07.2007, which was not mentioned in the advertisement for preliminary test. The B.P.S.C. shall thereafter proceed accordingly, in the matter of the selection process in question".
20. Aggrieved, now it was the turn of 'the BPSC' to prefer appeal against the order dated 23.08.2021 passed by the learned Single Judge in CWJC No. 10649 of 2021 and CWJC No. 12134 of 2021.
21. Heard learned counsel for the parties.
22. Mr. Lalit Kishore, learned Senior Counsel duly assisted by Mr. Satyabir Bharti, learned Counsel appearing for 'the BPSC' contended that the amended rules do not subscribe for any minimum qualifying marks to be obtained either in the preliminary examination or the mains examination. It was further contended by him that there was clear reference to the resolution issued by 'the Department' vide Memo no. 2374 dated 16.07.2007 for fixation of minimum qualifying marks for the mains examination and clause-5 of the said advertisement dealt with the selection process and four notes have been added showing the applicability of the aforesaid resolution. As such 'the BPSC' determined the minimum qualifying marks for Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 19/37 preliminary exam too on the basis of aforesaid resolution.
23. He further contended that as the resolution dated 16.07.2007 existed from before, it will be presumed that the candidates appearing in the examination not only had the knowledge of it, they knew before hand about its applicability in the preliminary exams also. It was further submitted by the learned Senior Counsel that those who have been selected are more meritorious than the respondents-petitioners and as such they have no locus standi to question the correctness of the result of the preliminary test published by 'the BPSC'. Further contention was that shortfall of the candidates for the written examination relates to reserved category. So far as the unreserved category is concerned, more than ten times of the available seats have been called for. It was next contended by the learned Senior Counsel that in any case, 'the BPSC' had issued clarification on 28.04.2021 to put the matter at rest.
24. In support of his case, the learned Senior Counsel cited a decision of the Division Bench of this Court in L.P.A. No. 2120, 2150 & 2176 of 2016 (Tulika Shekhar & Others Vs. The State of Bihar through the Chief Secretary- cum-Chairman, Bihar Vikas Mission & Ors) reported in 2018 (4) PLJR 1012 with special reference to paragraph nos. Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 20/37 22 and 23 which read as follows :
"22. Coming to the issue relating to the dynamics of the proposition that the rules of game cannot be changed after the game has been played, we find that while proceeding to refer the judgment in the case of K.Manjusree (supra), the three Judges Bench in the case of Tej Prakash Pathak (supra) has also referred to other judgment particularly the judgment in the case of State of Haryana Vs. Subhash Chandra Marwaha reported in (1974) 3 SCC 220. From a perusal of paragraphs 11 to 14 of the order in the case of Tej Prakash Pathak (supra), we find that the issue raised for reference is about the alteration in the eligibility criteria. In the instant case, it is not the stand of the State that the appellants were ineligible to apply and face the interview. To the contrary, it is in order to select the best out of those who were within the zone of consideration that the minimum benchmark to be obtained during interview was fixed. We, therefore, see no reason to keep the matter pending on account of the reference before a Larger Bench moreso in view of the reasons which led to the adoption of a criteria for selection after the interview and before declaration of final results. In our opinion such a professional engagement, in order to fulfill the objective of the Mission, inherently requires the scrutiny and selection of the most eminent who possess a higher level of proficiency and skill in their respective fields. The level of proficiency to be possessed by a candidate on the basis of assessment during interview is the prerogative of the employer unless it could be shown that such a criteria is otherwise arbitrary or violative of Article 14 of the Constitution of India. We find that in order to sort out the best and select those who would be Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 21/37 able to fulfil the object of the Mission with their ultimate capacity, cannot be said to be violative of Article 14 of the Constitution of India. The accomplishment of a candidate can be explored during interview and apart from the objective allocation of marks, the Selection Committee cannot be said to have acted arbitrarily by deciding to select only those who have achieved a minimum level of performance during interview. This does not amount to changing the rules of the game inasmuch as firstly there was no such prohibition in the advertisement, secondly no prejudice has been caused to the appellants and thirdly no malice in fact has been alleged. The entire exercise was to choose the best players from amongst those who had played the game. Since the introduction of the criteria by the Selection Committee is not to deliberately non-suit the appellants, the decision dated 1st July, 2016 that has culminated into the impugned notice dated 25th July, 2016 cannot be said to be suffering from malice in law.
23. We have also come across some other judgment that deserve mention, namely, that in the case of Salam Samarjeet Singh Vs. High Court of Manipur at Imphal delivered on 7th October, 2016 reported in (2016) 10 SCC 484. A difference of opinion was recorded by the Bench in the said report and the case was directed to be placed before the appropriate Bench for final adjudication.
One of the Hon'ble Judge held that in the absence of any prejudice being caused to the appellant therein the decision that had been taken for fixing a minimum percentage of marks to be obtained by the candidate in the interview was not unlawful. However, in the dissenting opinion of the other Hon'ble Judge it was recorded in paragraph 45 that there was a clear impediment in proceeding to lay down Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 22/37 a minimum pass mark for interview which was meant only for the appellant as he was the lone candidate for consideration. The aforesaid was, therefore, a clear suggestion where only one candidate was available and he was sought to be eliminated by introduction of the said Rule".
25. Learned Senior Counsel thus submitted that in the aforesaid circumstances, it is clear that the learned Single Judge erred in allowing the writ petitions and the same is fit to be set aside.
26. Per contra, learned counsel for the respondents-petitioners submitted that a bare perusal of the advertisement no. 01/2020 would reveal that the Resolution No. 2374 dated 16.07.2007 was made applicable for the interview purpose only from those candidates who take the mains examination.
27. It was further contended by him that once the said advertisement specified that 2007 resolution will be applicable to the mains exam qualifying for the interview, 'the BPSC' cannot be allowed to apply the same on the preliminary examination. He further submitted that when the 2007 resolution was not applicable in the preliminary test examination as per the advertisement, 'the BPSC' was duty bound to publish result without applying the resolution no. Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 23/37 2374 dated 16.07.2007.
28. The learned counsel lastly submitted that thus the result published by 'the BPSC' cannot be sustained and as such, the learned Single Judge was perfectly justified in directing it to publish revised result. As such the appeals herein are fit to be dismissed.
29. We have heard the parties at length and perused the records.
30. The points for the consideration in the present appeals are
(i) whether the resolution no. 2374 dated 16.07.2007 will be applicable only for the selection of candidates for interview from the mains examination (as had been published in the advertisement no. 01/2020) or it will be applicable to the preliminary examination also as 'the BPSC' claimed?
(ii) whether 'the BPSC' had limited the said resolution no. 2374 dated 16.07.2007 in the advertisement to those candidates who would qualify for interview from the main examination ?
(iii) whether it came out with any
clarification/corrigendum before the
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 24/37 publication of preliminary test result on its applicability on the preliminary test examinees also ?
(iv) whether in its absence, 'the BPSC' can be allowed to publish the preliminary test result applying the 2007 resolution ?
(v) whether as such the result published by 'the BPSC' is fair and sustainable in law ?
31. The admitted facts are that on 06.02.2020, 'the BPSC' came out with the Advertisement No. 01/2020 for the post of 553 posts of APO's and its column/notes clearly envisaged that resolution no. 2374 dated 16.07.2007 will be applicable to the mains examination candidates who qualify for the interview to the tune of two and half times of the total vacancy.
32. Another admitted fact is that it never came out with any clarification regarding its applicability on the preliminary test result also.
33. Further 'the BPSC' conducted the preliminary test a year later on 07.02.2021 and thereafter published result on 27.04.2021. However, instead of 5530 candidates, who were supposed to qualify for the mains examination, only 3995 candidates were declared successful. Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 25/37
34. To supplement the same, on the next day i.e 28.04.2021, a clarification was issued that the result was published in line with the 2007 resolution. It is important to repeat here that the advertisement was published in February, 2020 and the examination was conducted a year later on 07.02.2021. In between, no clarification was issued by 'the BPSC' that 2007 resolution will be applicable in the preliminary test also.
35. It was only after the result was published on 27.04.2021 where 3995 candidates were declared qualified for the mains examination that 'the BPSC' chose to publish a clarification on the next day (28.04.2021).
36. It is to be noted herein that the marks of the preliminary test is not taken into account for the final selection and the same is just a screening process. Only the marks of the written examination followed by the interview marks are totalled for the final selection.
37. This Court summoned the original records relating to the decision taken by 'the BPSC' which prompted them to issue the clarification dated 28.04.2021. Accordingly, original file was produced before us and we have perused. Upon going through the original records, we found that 'the Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 26/37 BPSC' took the decision to implement the 2007 resolution on preliminary test result on 27.04.2021 at 1:00 P.M and it is not supported by any reasons. In other words, arbitrarily decision is taken.
38. It is important to note that after it prepared the result in line with 16.07.2007 resolution, 'the BPSC' published it on 27.04.2021. It was only thereafter that they sat on 27.04.2021 at 1:00 P.M. and took decision that it will be applicable on the preliminary test too.
39. Upon perusal of the original file, we further found that on 27.04.2021, 'the BPSC took the decision without incorporating any reason in deviating from the advertisement.
40. The aforesaid fact clearly show that prior to 27.04.2021, 'the BPSC' was exactly in line with the advertisement no. 01/2020 which was issued on 06.02.2020 and spoke about the criteria to be applied only with respect to those candidates who will qualify for the interview from the mains examination. It was certainly not meant for the preliminary test examination. Why and under what circumstances, 'the BPSC' decided to change the goalpost that too after the preliminary test result was declared on 27.04.2021, there was no answer to it, at least in the original Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 27/37 file.
41. With regard to the contention of the learned Senior Counsel that once the 2007 resolution was there, it will be presumed that the candidates will have the knowledge on its applicability on the preliminary exam, the same has to be rejected on three counts:
(i) there was no occasion for the candidate to presume in view of the clear statement made in the advertisement that it will be applicable with respect to mains examination candidates for being selected for interview;
(ii) in view of advertisement being silent on its applicability on the preliminary test examinees, the candidates had every reason to presume that ten times of vacancy will qualify for mains examination;
(iii) if the candidates were to presume about the 2017 resolution applicability, there was no occasion for the 'the BPSC' to hastily take decision on 27.04.2021.
42. So far as the case cited by the learned Senior counsel [2018 (4) PLJR 1012 (supra)] is concerned; in that case the challenge was to the introduction of new criteria of minimum cut-off marks during interview and the contention Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 28/37 before the Court was that once the selection committee came to know about the marks of the appellants by prescribing minimum cut-off marks, they wanted to eliminate the appellants therein. The Court in the said case held that it was a decision in respect of all those who faced the interview and were otherwise eligible. It does not reflect any mala fide on the part of the selecting body.
43. The aforesaid decision, in our view, is not applicable to the present case. Here the rights of the candidate has been curtailed by not announcing the result of 5530 candidates by limiting it to 3995. Further rights have occurred in terms of the clauses narrated in the advertisement and the same cannot be tinkered or side tracked by 'the BPSC' in the form of clarificatory decision and such decision is after announcement of Preliminary Examination result. Alteration of clauses in the advertisement may be with ulterior motive.
44. On the other hand, it would be proper for this Court to bring on record the order and judgment of the Hon'ble Apex Court in the case of Ramjit Singh Kardam and Others Vs. Sanjeev Kumar and Others reported in (2020) 20 SCC
209. The Supreme Court in paragraph-6 of the judgment recorded that :
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 29/37 "6. On an application given under RTI asking for a copy of the criteria, it was only on 17.06.2010 the criteria was supplied. The writ petitioners further pleaded that authorities while making selection neither adopted any rational criteria nor selected the candidates on the basis of merit. The criteria was changed from time to time in order to select some favorites. Entire selection appears to be a fraud played upon the general public. 25 marks were mentioned for viva voce but when the result was finalised the candidates were awarded marks more than 25 marks. Para 51 of WP No. 15656 of 2010 enumerated the main points involved in the writ petition.
"51. That the main law points involved in the writ petition are :
(i) Whether the respondent authorities have adopted pick and choose policy while selecting the private respondents ?
(ii) Whether the marks allocated for the interview as per the advertisement could be changed subsequently after the commencement of the selection procedure at the whims of the respondent-authorites ?
(iii) Whether any rationale criteria was adopted by the respondent authorities while awarding the marks for the viva voce ?
(iv) Whether the marks for the viva voce were required to be bifurcated under various heads ?
(v) Whether the persons who did not possess even the requisite educational qualification could be selected for the post ?
(vi) Whether the selection conducted by the respondent Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 30/37 authorities is fair, transparent and sustainable in the eye of the law ?
(vii) Whether while making the selection Articles 14 and 16 of the Constitution of India have been violated ?
(viii) Whether the action of the respondent authorities is arbitrary, discriminatory and unsustainable in the eye of the law ?
(ix) Whether the petitioners should be allowed to suffer for no fault on their part especially when the petitioners possess better academic record as compared to the selected candidates?"
45. It is further important to incorporate para 44 of the said judgment which read as follows :-
44. One more judgment of this Court which supports the view taken by the High Court is Bishnu Biswas v. Union of India. An advertisement was published calling applications for appointment to the post of Group -D staff. The Recruitment Rules only provided for a written examination having 50 maximum marks. After holding written examination notice was issued calling the successful candidates for interview.
Although such interview was not part of the recruitment process, a select list was published which was challenged in the Tribunal. The Tribunal returned a finding that the manner in which marks have been awarded in the interview to the candidates indicated lack of transparency. The High Court upheld Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 31/37 the reasoning of the Tribunal but modified the order to the extent of continuing the recruitment process from the point it stood vitiated. This Court laid down the following in paras 19 and 20. "19. In the present case, the rules of the game had been changed after conducting the written test and admittedly not at the stage of initiation of the selection process. The marks allocated for the oral interview had been the same as for written test i.e. 50% for each. The manner in which marks have been awarded in the interview to the candidates indicated lack of transparency.
The candidate who secured 47 marks out of 50 in the written test had been given only 20 marks in the interview while a large number of candidates got equal marks in the interview as in the written examination.
Candidate who secured 34 marks in the written examination was given 45 marks in the interview.
Similarly, another candidate who secured 36 marks in the written examination was awarded 45 marks in the interview. The fact that today the so-called selected candidates are not in employment, is also a relevant factor to decide the case finally.
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 32/37 If the whole selection is scrapped most of the candidates would be ineligible at least in respect of age as the advertisement was issued more than six years ago.
20. Thus, in the facts of this case the direction of the High Court to continue with the selection process from the point it stood vitiated does not require interference. In view of the above, the appeals are devoid of merit and are accordingly dismissed. No costs".
46. The Apex court further held in paragraph nos. 68 and 69 which read as under :-
''68. The malice in law has been dealt as "something done without lawful excuse". The malice in law is also mala fide exercise of power, exercise of statutory power for purpose foreign to those for which it is in law intended. In the present case, the power to devise the mode of selection and fix the criteria for selection was entrusted on the Commission to further the object of selection on merit to fill up the post in the State in consonance with the provisions of Articles 14 and 16 of the Constitution of India. When the alteration of criteria has been made, which has obviously affected the merit selection as we have found above, the allegations which have been made in the writ petition against the commission in conducting the selection are allegations of malice in law and not malice in fact.
69. The High Court had summoned the original records of the Commission including the marks awarded to the candidates both on basic qualification as Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 33/37 well as essential qualification as well as viva voce. The observations, which have been made by the Division Bench in paras 34 and 36 were inferences drawn by the High Court based on pattern of the marks allocated to some of the selected candidates and non-selected candidates. The observation of the High Court that (Vijay Kumar v. Sanjeev Kumar reported in 2013 SCC) "36.... It cannot be a mere co-incidence that 90 % of the meritorious candidates in academics performed so "poorly" in viva voce that they could not secure even 10 marks out of the 30 marks or that the brilliance got configurated only in the average candidates possessing bare eligibility."
47. The Hon'ble Apex Court lastly gave direction as follows in paragraph 81 :
"81. In view of the foregoing discussions and conclusions, we dispose of these appeals with the following directions :
81.1. The commission shall conclude the entire selection process initiated by Advertisement No. 6 of 2006 as per criterion notified on 28.12.2006 i.e holding objective type written test of 200 marks and viva voce of 25 marks. All the applicants who had submitted applications in response to the above advertisement including those who were selected shall be permitted to participate in the fresh selection as directed.
81.2 The candidates who have been selected and have worked on the post of PTI shall not be asked to refund any of the salary and other benefits received by them as against their working on the posts. No refund Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 34/37 shall also be asked from those candidates who after their selection worked and retired from service.
81.3 The entire process be completed by the Commission within a period of five months from the date the Commission starts working after the present lockdown is over, which was the time fixed by the learned Single Judge for completing the process.
81.4 The costs imposed by the Division Bench in para 54 of the judgment of the High Court are deleted except the costs imposed on the Commission".
48. As stated above, we also perused the concerned file by which 'the BPSC' had taken the decision. After going through the file, we found that on the day i.e. on 27.04.2021, after the result was published, 'the BPSC' took up the matter at 1:00 P.M. on the said day and without any deliberation or assigning any reason for taking the said decision held that the 2007 resolution will be applicable for the selection of the preliminary test examination candidates to the mains examination.
49. This decision taken hastily without incorporating any reason at 1:00 P.M., when the result had already been prepared and published defies logic.
50. Thus our answers to the questions formulated are as follows :-
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 35/37
(i) 'the BPSC' by clearly stipulating in the advertisement no. 01/2020 about its applicability on the main examinee qualifying for the interview had excluded its applicability on the preliminary test candidates and as such it cannot be made applicable on the said test also;
(ii) 'the BPSC' further by stipulating applicability of 16.07.2007 resolution on the mains examination for selecting candidates for interview had restricted itself accordingly;
(iii) it failed to publish/inform candidates about its applicability on the preliminary test exam from the date of advertisement till the publication of result;
(iv) 'the BPSC' cannot be allowed to turn around and announce applicability of 16.07.2007 resolution on the preliminary test examinees after the result was published;
Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 36/37
(v) the result published by 'the BPSC" as such is/was unfair and unsustainable in law.
51. Thus in our considered view, having defined the criteria in the advertisement for the selection of the candidates from the mains examination for the interview in line with 2007 resolution and in absence of any clarification issued till the examination held a year later, 'the BPSC' cannot be allowed to apply it on preliminary test examination.
52. We further hold that the learned Single Judge was fully justified in directing 'the BPSC' to publish the revised result of the preliminary test of successful candidates without invoking of resolution no 2374 dated 16.07.2007 issued by 'the Department'. The said order dated 23.08.2021 by the learned Single Judge is just and proper and need no interference.
53. We were told by the learned Senior Counsel for 'the BPSC that due to pendency of this appeal, no further development has taken place inasmuch as 'the BPSC' has not conducted mains examination. Due to the decision taken by 'the BPSC' to change the goalpost, the candidates who applied pursuant to the Advertisement No. 1/2020 in February, 2020 have suffered a lot. It is high time that 'the BPSC' take Patna High Court L.P.A No.664 of 2021 dt.27-07-2022 37/37 immediate steps and publish the revised results of the successful candidates from the preliminary test examination for the mains examination without applying the 2007 resolution and further take steps to complete the process without any further delay and make all necessary endeavour to complete the process of selection within a period of six months.
54. The present appeals fail and are accordingly dismissed.
(P. B. Bajanthri, J) (Rajiv Roy, J) Jagdish/-
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