AMAR DEV PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) In the present case, the petitioner is raising his grievance with respect to three questions i.e. Question Nos. 58, 126 and 133of Set -D of question booklet of 31st Bihar Judicial Services (Preliminary) Competitive Examination.

(3.) Counsel for the petitioner submits that he has wrongly been declared unsuccessful in the aforesaid Preliminary Examination as his name could not find place in the list of successful candidates.