VINOD PRASAD Vs. BIHAR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) NONE appears for the petitioner. However, in the absence of the petitioner or his counsel and with the assistance of the counsel for the Bihar Public Service Commission, we perused the available material.

(2.) FROM perusal of the application dated 20th August, 2007 made by the petitioner, it is apparent that he sought reassessment/re -evaluation of two papers,namely,(1) Elementary General Science, and (2) Law of Transfer and Property. We are afraid, the Rules do not provide re -assessment/re -evaluation and, therefore, the grievance of the petitioner cannot be examined on merit.

(3.) THE writ petition is liable to be dismissed and is dismissed, accordingly.