LAWS(PAT)-2020-3-14

PIYUSH KAMAL Vs. STATE OF BIHAR

Decided On March 06, 2020
Piyush Kamal Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the petitioners in person as well as the learned State Counsel. Learned counsel for the Bihar Public Service Commission (for brevity, the Commission) has also made submissions.

(2.) The petitioners are final year students of the Chanakya Law University, Patna. They are in the 05 th year and to appear in the final examination scheduled to be held from 20.04.2020 for which results are to be declared on 15.05.2020.

(3.) They are aggrieved by an Advertisement brought out by the Respondent-Commission in respect of the selection process for appointment of Assistant Prosecution Officer. The requisite qualification in the said Advertisement is the Law Graduate.