BISHUN DUTTA JHA Vs. B P S C

JUDGEMENT

(1.) Heard the parties.

(2.) Both the matters relate to the advertisement No. 18/99 issued by the Bihar Public Service Commissioner (in short the Commission) for holding 25th Bihar Judicial Service Competitive Examination, 1999 and as such they have been hoard together on the I.A. Nos. 4423 & 4873/99.

(3.) The prayer made in both the interlocutory application is for a direction to the Commission to accept the form and fee of the candidates of the age of 31 years and also permit the candidates to appear in the examination who became over age due to non -holding of examination in terms of the Bihar Civil Services (Judicial Branch)(Recruitment) Rules, 1955.