- (1.) Leave granted.
(2.) Applications for Impleadment/ Intervention are allowed.
(3.) The refusal of the High Court to interfere with the result of the 53rd to 55th Combined (Mains) Competitive Examinations, 2011 held by the Bihar Public Service Commission (hereinafter referred to as "the Commission") in May-June, 2012 is the subject matter of challenge in the present appeals.;