RAJ KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Yogesh Chandra Verma, learned counsel for the petitioner and Mr. Lalit Kishore, learned counsel appearing on behalf of the Bihar Public Service Commission.

(2.) IN this writ application, the grievance of the petitioner is that he had secured higher marks to respondent no. 9, Md. Aashfaque Ansari who ought to have recommended for Bihar Police Service in his place (respondent no. 9).

(3.) THIS Court would find that the respondent no. 9 has also been recommended and probably has already started working in Bihar Police Service whereas the petitioner is working in Bihar Education Service. Nonetheless, if the petitioner had secured higher marks and was a better candidate in all respect than the respondent no. 9, it is he who ought to have been recommended by the Commission for Bihar Police Service.