Chandan Bhartiya vs The Bihar Public Service ...
2021 Latest Caselaw 4414 Patna

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6076 of 2020
     ======================================================

Chandan Bhartiya Son of Ram Sukh Bhartiya, Resident of Town Area Dostpur, Post Office-Dostpur, District-Sultanpur, Uttar Pradesh.

... ... Petitioner Versus

1. The Bihar Public Service Commission 15, Jawaharlal Nehru Road (Bailey Road), Patna-800001.

2. The Chairman, Bihar Public Service Commission, 15, Jawaharlal Nehru Road (Bailey Road), Patna-800001.

3. The Secretary, Bihar Public Service Commission, 15, Jawaharlal Nehru Road (Bailey Road), Patna-800001.

4. The Examination Controller, Bihar Public Service Commission, 15, Jawaharlal Nehru Road (Bailey Road), Patna-800001.

... ... Respondents ====================================================== Appearance :

For the Petitioner : Mr. Animesh, Advocate For the Respondents : Mr. Sanjay Pandey Mr. Binod Kr. Mishra, Advocates ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN and HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE VIKASH JAIN)

Date : 02-09-2021

This matter has been taken up through video conference.

2. The following reliefs as formulated by the petitioner have

been claimed in the writ petition -

" (i) For issuance of an appropriate writ, order or direction in the nature of mandamus commanding and directing the respondent no. 1 to publish result of petitioner of 30th Bihar Judicial Service Competitive Examination in which examination petitioner had appeared in the interview.

(ii) For issuance of an appropriate writ, order or direction in the nature of mandamus set aside the final result of 30th Bihar Judicial Service Competitive Examination with respect to Patna High Court CWJC No.6076 of 2020 dt.02-09-2021

petitioner is concern by which candidature of petitioner has been cancelled and held petitioner's candidature as valid.

(iii) To any other relief/reliefs to which petitioner may be found entitled for."

3. A prayer for adjournment is made on the ground of

indisposition of learned counsel for the petitioner.

4. Learned counsel for the BPSC states that the issue involved

in the present writ petition is similar to those in other matters disposed

of by this Bench today itself.

5. Having regard to the stand of the BPSC, this Court is of the

view that no fruitful purpose would be served by adjourning the matter.

In almost identical circumstances, other writ petitions i.e. C.W.J.C. No.

25241 of 2019, C.W.J.C. No. 25760 of 2019 and C.W.J.C. No. 345 of 2020

have been disposed of by us today.

6. The present writ petition is accordingly dismissed for the

same reasons and in line with the judgments passed in C.W.J.C. No. 24282

of 2019 (Aarav Jain Vs. The Bihar Public Service Commission and Ors.) and

C.W.J.C. No. 2172 of 2020 (Ratnakar Dubey and Ors. Vs. The State of Bihar

and Ors.).

(Vikash Jain, J)

Ibrar//-

( Anjani Kumar Sharan, J)

AFR/NAFR NAFR CAV DATE N.A.

Uploading Date        08.09.2021
Transmission Date     N.A.