Full Judgment Text
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PETITIONER:
DR. RAM ASHRAY YADAV,CHAIRMAN
Vs.
RESPONDENT:
BIHAR PUBLIC SERVICE COMMISSION
DATE OF JUDGMENT: 29/03/2000
BENCH:
S.Rajendra Babu, Doraiswamy Raju
JUDGMENT:
DR. A.S. ANAND. CJI :
Founding Fathers of the Indian Constitution relying
upon the experience in other countries wherever democratic
institutions exist, intended to secure an efficient civil
service. This is the genesis for setting up an autonomous
and independent bodies like the Public Service Commission at
the Centre and in the States. The values of independence,
impartiality and integrity are the basic determinants of the
constitutional conception of Public Service Commissions and
their role and functions.
The Constitution has made provisions to protect civil
service, as far as possible, from political or personal
influence and give it that position of stability and
security, which is vital to its successful working as an
impartial and efficient instrument of the State.