Rajiv Kumar Ranjan vs The State Of Bihar
2026 Latest Caselaw 280 Patna

Patna High Court

Rajiv Kumar Ranjan vs The State Of Bihar on 3 February, 2026

Author: Anshuman

Bench: Anshuman

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.1214 of 2026
     ======================================================
     Rajiv Kumar Ranjan Son of Ram Suresh Ram, Resident of Village- Urda,
     P.S.- Chenari, District- Rohtas.
                                                                    ... ... Petitioner/s
                                         Versus


1.   The State of Bihar through the Additional Chief Secretary, General
     Administration Department, Govt. of Bihar, Patna.
2.   The Additional Chief Secretary, General Administration Department,
     Government of Bihar, Patna.
3.   The Secretary, Bihar Technical Service Commission, 19, Harding Road,
     Patna.
4.   The Examination Controller, Bihar Technical Service Commission, 19,
     Harding Road, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr.Pranav Kumar Jha, Advocate
     For the State          :       Mr. Sunil Kr. Mandal, SC-3
                                    Mr. Arjun Prasad, AC to SC-3
     For the BTSC           :       Mr. Nikesh Kumar, Advocate
                                    Mr. Praveen Tewari, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN

                                  ORAL JUDGMENT

Date : 03-02-2026 Heard learned counsel for the petitioner, learned

counsel for the State and learned counsel for the Bihar Technical

Service Commission.

2. The present writ petition has been filed for a

direction to the respondent to revise the Score card of the Patna High Court CWJC No.1214 of 2026 dt.03-02-2026

petitioner in Advertisement No. 21/25 Dresser Examination on

the basis of policy made by Bihar Technical Service

Commission and to add seven marks in the Score Card to the

petitioner and to issue fresh Score Card in favour of the

petitioner.

3. Learned counsel appearing for the petitioner

submits that he has filed representation for redressal of his

grievances which is Annexure P/7 to the writ petition but no

decision has been taken on his representation.

4. Learned counsel appearing for the Bihar Technical

Service Commission submits that from the Annexure-P/7 to the

writ petition it does not transpire that whether it is received or

not. Hence, direction may be issued to the petitioner to file a

fresh representation for the redressal of his grievances.

5. In the aforesaid background, the petitioner is

directed to file a fresh representation before respondent No. 3,

namely, the Secretary, Bihar Technical Service Commission,

along with a copy of this order, within 30 days from today.

Upon receipt of the representation, the respondent No. 3,

namely, the Secretary, Bihar Technical Service Commission, is

directed to take a decision on the said representation within 90

days from the date of its filing, with a reasoned and speaking Patna High Court CWJC No.1214 of 2026 dt.03-02-2026

order.

6. With the aforesaid observation and direction, the

writ petition stands disposed off.

(Dr. Anshuman, J)

Ashwini/-

AFR/NAFR
CAV DATE                NA
Uploading Date          04/02/2026
Transmission Date       NA