NANDLALKUMARSINGH Vs. BIHAR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard the parties. This writ application has been filed inter alia for quashing holding of written test of 24th Bihar Judicial Service Examination, evaluation of answer books and result of written test.

(2.) The written test was held in the year 1991 and thereafter unfortunately, because of pendency of certain litigation from High Court to Supreme court, the candidates could not be interviewed for the purpose of making selection. Ultimately, in the year 1994, candidates were interviewed and thereafter Bihar Public Service Commission recommended names of 195 candidates against 245 vacancies which were notified in the advertisement published in news papers.

(3.) Both parties agree that 123 vacancies out of 245 would go to general category candidates and the remaining 122 are meant for reserved category candidates. It is further said that so far general category candidates are concerned, the commission has recommended names of 123 persons and so far reserved category candidates are concerned, only 72 candidates were found eligible and accordingly the Commission has recommended names of 72 candidates for being appointed in reserved category.