BIHAR PUBLIC SERVICE COMMISSION Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners Bihar Public Service Commission, the State of Bihar and for Opposite party Nos.4 and 5, petitioners in original writ application.

(2.) In CWJC No.7594 of 2000 the petitioner Commission had itself consented for examination of the original records by the Department of Personnel and Administrative Reforms, Government of Bihar. LPA No. 518 of 2008 was dismissed. The order dated 14.7.2008 of the Letters Patent Appeal does reflect that any challenge was made to the direction for examination of the records by the Department of Personnel and Administrative Reforms, Government of Bihar passed on a consent given by the Commission itself. The Division Bench at paragraph 5 noticed as follows:

(3.) Be that as it may, counsel for the parties are agreed, more particularly consent is specifically given on behalf of the Commission after full appreciation of the queries put by the Court that it has no objection whatsoever to the issue being examined by Sri R.J.M. Pillai, the retired Chief Secretary of the State of Bihar and who is also presently the Chairman of the Commission.