Dr. Ram Ashray Yadav ,Chairman Vs. Bihar Public Service Commission [2000] INSC 159 (29 March 2000)
S.Rajendra Babu, Doraiswamy Raju
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.
