RAM PRATAP Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE purpose of the writ petition is to challenge the final results of the 25th Bihar Judicial Sen/ice Examination and the process of the Bihar Public Service Commission, Patna.

(2.) AT the out set the Court may place on record that it is not about to interfere with the selection processed by the Bihar Public Service Commission.

(3.) THE reason why the State of Bihar made the reservation, is available in a communication addressed from the Government of Bihar to the Bihar Public Service Commission. This communication is numbered as 1038/91 Ka. -70 dated 11 June, 2000, Annexure 6 to the writ petition. The States of Uttar Pradesh and Madhya Pradesh apparently had made reservations available to candidates within their States. Bihar only followed the pattern of other two States in making reservation in this particular category to candidates from the State of Bihar.