PAWAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these writ applications since involve common questions of law and similar facts have been heard together and are being disposed of by this order.

(3.) FROM the pleadings of the parties in both the writ applications, it appears that the petitioner Dr. Pawan Kumar of C.W.J.C. No. 11055. of 2004.who was a Homeopathic doctor, applied for the post of Deputy Director, Homeopathic pursuant to the advertisement no. 3 of 2004. The private respondent also applied for the same. The petitioner and private respondent along with twenty eight persons were called for interview by the Bihar Public Service Commission (hereinafter referred to as the Commission). The result finally was published on 29.8.2004 where the private respondent was declared as a successful candidate.