HEENA NAZ Vs. BIHAR PUBLIC SERVICE COMMISSION PATNA

JUDGEMENT

(1.) The two writ petitions viz. CWJC No. 15325 of 2022 (Heena Naz and Another) and CWJC No. 17276 of 2022 (Ankita) have been taken up together and are being disposed of by this common judgment.

(2.) In CWJC No. 15325 of 2022 (Heena Naz and Another), the candidature of the two petitioners, one of EBC Category and the other of EWS Category respectively, have been rejected on the ground that they have made a wrong disclosure while registering themselves for depositing the fee and making on-line application for being considered for appointment to the post of Civil Judge (Junior Division) in connection with 31st Bihar Judicial Services Examination.

(3.) The writ applications were filed challenging the result published by the Bihar Public Service Commission (hereinafter called 'the Commission') as regards their candidature.