DOCTOR RAM PRAVESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Rewati Kant Raman for the petitioner, Mr. Ram Subhash Singh, JC to AAG VI, and Mr. Sanjay Pandey for respondent nos. 2 and 3 (Bihar Public Service Commission).

(2.) THIS writ petition relates to the selection process conducted by the Bihar Public Service Commission (hereinafter referred to as 'the Commission ') to fill up 225 posts of Block Veterinary Officer/Travelling Veterinary Officer/Junior Veterinary Officer, sought to be done on the basis of viva -voce test alone. The petitioner complains before this Court that such a selection process comprising of viva -voce alone is capable of grave misuse, it is, therefore, submitted that a viva -voce test should be preceded by a written test which should carry more marks than viva -voce test.

(3.) THE present writ petition is therefore disposed of in terms of the said order dated 8.8.2006 read with the order dated 20.11.2006. I would, however, like to observe that the Commission is passing through a very unhappy period of great crisis where its credibility has been shaken to its foundations. Repeated FIR are being lodged against the functionaries of the Commission including its Chairman, Members, the previous Chairman and other functionaries of the Commission, leading to their arrest during the course of investigation. The founding fathers of the Constitution have reposed great faith in the commission and vested it with wide and diverse powers which is rudely disturbed by its working.