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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.