BIHAR PUBLIC SERVICE COMMISSION Vs. RENU SINGH

JUDGEMENT

(1.) By common judgment and order, dated 04.10.2016, four appeals, under the Letters Patent of this Court, viz., L.P.A. Nos.651 of 2016, 1019 of 2016, 1083 of 2016 and 1139 of 2016, were allowed by a Division Bench of this Court. Whereas the judgment in respect of rest of the appellants has been accepted and directions implemented, the Bihar Public Service Commission is seeking a review of the said judgment and order by filing the present review application only to the extent the same relates to respondent No. 1, who was the appellant in L.P.A. No. 1083 of 2016.

(2.) We note, at the very outset, that, indisputably, cases of the appellants, which came to be adjudicated upon by the judgment and order under review, were identical, with no distinguishing feature at all. Paragraph 9 of the review application, is being reproduced hereinbelow to indicate that even the petitioner, Bihar Public Service Commission, while seeking review of the judgment and order, only in respect of Respondent No.1, has admitted that the respondent was similarly situated to other appellants of the appeals decided by common judgment and order:-

(3.) Evidently, thus, the judgment and order, though has been accepted in respect of other appellants, the Bihar Public Service Commission has elected to seek review of the judgment only against respondent No.1.