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As per the case facts several writ petitions challenged the legality of rules that set minimum passing marks for interviews in judicial appointments in Bihar and Gujarat arguing that these
...rules violated fundamental rights The petitioners appealed to the Supreme Court seeking to strike down these rules The question arose whether prescribing minimum qualifying marks for the viva voce test goes against the law established in the All India Judges case Finally the Supreme Court ruled that minimum qualifying marks for interviews are permissible and do not violate the All India Judges judgment The Court upheld the validity of the Bihar Rules Clause and the Gujarat Rules Rule as amended in It also found the selection processes in both states legally valid and affirmed that non-consultation with the Public Service Commission does not invalidate the Gujarat Rules as amended in
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