JYOTIKUMARTRIPATHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has prayed for initiation of a proceeding of contempt of this Court's order dated 3.7.1990 passed in C.W.J.C. Nos. 9285 of 1989, against the respondents.

(2.) The petitioner had filed C W J.C. No. 9285 of 1989 along with the petitioner of C.W.J.C. No. 9257 of 1989. In the aforesaid writ applications, a prayer was made for a direction to the Bihar Public Service Commission (hereinafter referred to as the 'Commission') to recommend more names from amongst the successful candidates who had appeared at the 23rd Bihar Judicial Service Examination.

(3.) In the said writ petitions, the State Government, the Commission and this High Court filed their respective counter-affidavits The claim of the petitioners was examined in the light of the principle laid down by this Court that the vacancies occurring till the last date of interview, i. e. 16 5 1989 should be filled from amongst the successful candidates of the 23rd Judicial Service Examination in order of merit. At that time, the exact number of the vacancies could not be calculated but on the basis of the materials on the record, it was found that at least 14 vacancies were available.