ANITA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State, learned counsel for the BPSC as well as learned counsel for the Patna High Court.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition -

(3.) At the outset itself, learned counsel for the petitioner fairly accepts that the issues involved in the present writ petition stand already decided in the case of another similarly situated person in C.W.J.C. No. 24282 of 2019 (Aarav Jain Vs. The Bihar Public Service Commission and Ors.) reported in2021 (2) PLJR 867, which was dismissed with the following observations -