BIPIN KUMAR BIPIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application has been filed to quash the Junior Engineer Civil final result published on 26.10.1998.

(3.) It is submitted by learned counsel for the petitioner that the Bihar Public Service Commission (hereinafter to be referred to as "Commission") has arbitrarily published the result of Junior Engineer (Civil) without considering the claim of the petitioner and others and without observing the reservation policy etc.