RAMASHISH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE are three petitioner in this case who seek to challenge the recommendation made by the High Court, in so far as it omitted their names, for appointments as District Judges in terms of Article 233 of the Constitution.

(2.) THE selection was made on the basis of a written test followed by an interview of the candidates who qualified on the basis of the written test. The interview of the qualified candidates was taken by a Committee consisting of five Judges of this court presided over by the Hon'ble the Chief Justice and the select list prepared on the basis of the marks obtained in the written test and the oral interview was later ratified by the Full Court.

(3.) ALL the three petitioners had qualified in the written test and in the list of the qualified candidates figured at serial nos. 5, 11 and 15. respectively. In the oral interview, however, they presumably failed to do well and were therefore unable to find a place among the selected candidates recommended by the High Court for appointments.