RAJ KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Pursuant to the order of this Court dated 25.8.2010 a 2nd Supplementary show-cause has been filed by opposite party No. 5 containing the order, Annexure- J disposing of the representation of the Petitioner by way of compliance order of this Court in C.W.J.C. No. 1215/2009 in C.W.J.C. No. 5930 of 2009.

(3.) Learned Counsel for the Petitioner would very fairly submit that the aforesaid order of this Court has been complied. He would, however submit that as the Petitioner was made to suffer on account of an incorrect decision taken by the Commission depriving the Petitioner in getting Bihar Police Service despite his higher marks, to which he was entitled to and now when the Commission, pursuant to the direction of this Court, has decided to amend its recommendation, a consequential direction may be given to the State Government to act upon such modified recommendation of the Commission expeditiously.