LAWS(SC)-2022-5-105

AARAV JAIN Vs. BIHAR PUBLIC SERVICE COMMISSION

Decided On May 23, 2022
Aarav Jain Appellant
V/S
BIHAR PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) For recruitment of 349 posts of Civil Judge (Junior Division), the Bihar Public Service Commission issued an Advertisement No. 6 of 2018, dtd. 23/8/2018 for conducting 30th Bihar Judicial Services Examination. The break-up of the 349 posts is as follows:

(3.) After conducting the Screening Test, Written Test and Interview, the Commission vide letter dtd. 2/12/2019 recommended names of 349 candidates in order of merit.