RAMCHANDRA PRASAD Vs. B P S C

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the Bihar Public Service Commission.

(2.) THE petitioner at the 26th Bihar Judicial Examination on 7.7.2006 was expelled on allegations of use of unfair means. He is now been denied the right to appear at the Preliminary test of the 27th Bihar Judicial Examination to be held from 30th December, 2009.

(3.) THE impugned order dated 27.3.2008 and the notice issued by the respondents as contained in Annexures-3 and 3A to the I.A. No. 8457 of 2009 is not sustainable in so far as the petitioner is concerned. It is, accordingly, set aside. THE petitioner is entitled to appear at the 27th Judicial Examination if he fulfils all other requirements for the same.