MRIDULAKUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In all these writ applications the petitioners have inter alia, questioned the result of the screeing test examination held by the Bihar Public Service Commission, Patna (hereinafter referred to as the Commission') on 10-1-93 and its subsequent actions for the purpose of appointment of Ayurvedic Medical Officer on various grounds.

(2.) In CWJC No. 2512 and 2646 of 1993 petitioners have filed these applications on the ground of various irregularities allegedly committed by the Bihar Public Service Commission (In CWJC No. 2367 and 2927 of 1993, petitioners thereof, however, raised an additional point that they are eligible to appear at the interview on completion of period of six months of internship but all of a sudden interviews were held on 15-3-93 and subsequent date without giving the petitioners an opportunity to complete their term of internship.

(3.) In these writ applications two intervention applications have been filed on behalf of the successful candidates.