ROJI, DAUGHTER OF MD. AFTAB ALAM, RESIDENT OF VILLAGE Vs. THE BIHAR PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner herein is a candidate in 28th Bihar Judicial Service Competitive Examination, 2012, for appointment of Judicial Officers in the State. The Petitioner claims a writ of mandamus for declaring her as a successful candidate for appointment.

(3.) The facts, in brief, leading to the claim of the petitioner, are that Advertisement No. 01 of 2012 was published inviting applications for 118 posts (General-59, Scheduled Castes-19, Scheduled Tribes-02, Extremely Backward Class-21, Backward Class-14, Backward Class Female-3). The petitioner was successful in Preliminary Examination conducted on 27th of July, 2013, and in the Main Examination held in April, 2014. She appeared in interview on 10th of Oct., 2014. The final result was published on 18th of Oct., 2014. The petitioner, an Extremely Backward Class category candidate, was not a successful candidate.