TARIQUE SHAMIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The four petitioners herein who were applicants in the 29th Bihar Subordinate Judicial Services Examination are before us praying for the following reliefs:

(2.) The four petitioners herein were applicants to the 29 th Bihar Subordinate Judicial Services Examination under BC-I category coming from the Extremely Backward Class and are aggrieved because 41 seats earmarked for them in the advertisement have been reduced to 34 which reduction has taken away their right to appointment against one of such seats.

(3.) The entire argument canvassed to question this reduction by Mr. Mustafa and the explanation given by the counsel represented the State, the 'BPSC' and the High Court revolves around the directions present at paragraph 19 of the judgment of the Hon'ble Supreme Court rendered in the case of State of Bihar and others vs. Daya Nand Singh since reported in (2016) 16 SCC 101 which runs under: