VIJAY KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) By way of this writ petition the petitioner has prayed for a direction to the Bihar Public Service Commission (hereinafter referred to as, "the B.P.S.C.") to grant marks for M.Phil with NET as per Schedule-V of the advertisement and revise the merit of the petitioner accordingly by giving him 4 marks instead of 2 marks as given by the B.P.S.C.

(3.) The case was heard at length and the judgment was reserved whereafter written submission has been filed by both the petitioner and respondent-B.P.S.C.