MD ARIF KHAN Vs. BIHAR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) HEARD Shri Jagdish Pandey for the petitioner and Shri K.K.Mandal and Shri Anil Kumar Tiwary for the respondents on the question of admission.

(2.) THIS petition is for directing the respondents to make proper arrangement for petitioner 's appearance in the Drugs Inspector 's examination scheduled to be held on 11.11.1998.

(3.) ACCORDING to the terms and conditions of the advertisement, the application forms were invited through postal department. Thus, the postal department has acted as an agent of the Public Service Commission and if the agent commits a mistake, indeed it is attributable to the Public Service Commission, for which the petitioner cannot be blamed. Therefore, in our opinion arguable prima facie case is made out for admission as well as directing the Public Sen/ice Commission to make proper arrangement for petitioner 's appearance in the ensuing examination of Drugs Inspector commencing from 11.11.1998.