SATISH KUMAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mrigank Mauli, learned counsel appearing on behalf of the petitioner and Mr. Sanjay Pandey, learned counsel appearing on behalf of the Bihar Public Service Commission as well as the State.

(2.) The present writ application has been filed for a direction to the respondents for preparation of wait list in terms of Statute of 2014 Clause 5.7.

(3.) In the counter affidavit the respondent- BPSC has come out with a plea that preparation of waiting list is not possible for the Commission and therefore, the Statute which enjoins a duty on the Commission to prepare wait list, cannot be acted upon.