BIHAR STAFF SELECTION COMMISSION Vs. PRAMOD KUMAR

JUDGEMENT

(1.) Heard the learned Advocates.

(2.) With the consent of the learned Advocates, the Appeal is heard and decided today.

(3.) This Appeal preferred under Clause 10 of the Letters Patent arises from the judgment and order dated 23th December, 2009 passed by the learned Single Judge in above C.W.J.C. No. 3107 of 2009. The appellant before us is the Bihar State Staff Selection Commission, the respondent no. 4 in the writ petition (hereinafter referred to as the Commission).