STATE OF BIHAR Vs. JYOTI JOSHI

JUDGEMENT

(1.) The MJC application has been filed on behalf of respondent nos. 3 to 6 (Bihar Public Service Commission (hereinafter referred to as as the 'BPSC') for modification of the order dtd. 9/2/2022 passed in CWJC No. 7751 of 2020 by this Court whereby the writ petition filed by the petitioner was allowed and a direction was issued to the State Government to send requisition for all the posts which had remained vacant due to non- joining of the recommended candidates. The BPSC and its authorities were directed to recommend the name of the candidates from the combined merit list/select list in order of merit for appointment on the post of Civil Judge (Junior Division) against Advertisement No. 6 of 2018.

(2.) The Civil Review No. 93 of 2022 has been filed on behalf of the State of Bihar for review of the aforesaid judgment dtd. 9/2/2022 passed in CWJC No. 7751 of 2020.

(3.) Since the facts involved in both the applications are common and the relief sought for is also common, they have been heard together and are being disposed of by a common order.