Patna High Court
Vijay Kumar vs The State Of Bihar on 7 December, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9936 of 2021
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Vijay Kumar S/o-Nawal Kishor Sharma, R/o Village-Muriya Bigha, P.S.-
Okari, District-Jahanabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Home Department of
Bihar, Patna.
2. The Director General of Police, Bihar, Patna.
3. The Deputy Inspector General of Police Bihar (Personnel) BIhar, Patna.
4. The Bihar Staff Selection Commission, through its Secretary, Bihar, Patna.
5. The Chairman, Bihar Staff Selection Commission, Patna.
6. Uttam Kumar Jha S/o Dinesh Jha R/o Village-Dobhi, P.S.-Dobhi, District-
Gaya.
7. Sanjiv Kumar Rajak S/o Shayam Das Rajak, R/o Village-Chhotki Delha
Gusal Khan Road Gaya, P.S.-Gaya, District-Gaya.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Avinash, Advocate
For the State : Mr. Ajay Kumar, AC to GP 4
For the BSSC : Mr. Jitendra Kumar Rai, Advocate
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 07-12-2021
Heard learned counsels for respective parties.
In the instant petition, petitioner has prayed for the
following reliefs:-
"1. For issuance of a writ
in the nature of "mandamus"
commanding and directing the
respondent authorities to allow the
petitioner for Medical verification, on
the basis of departmental notification
whereby and whereunder respondent
no. 6 to 7 who have obtained lesser
marks than the petitioner and allowed
for Medical verification for the
Patna High Court CWJC No.9936 of 2021 dt.07-12-2021
appointment to the post of Sub-
Inspector of Police against the
advertisement no.704/2004 and
advertisement no. 511/2011 and
further directed the petitioner to join
the post of Sub-Inspector of Police.
(1A) For commanding the
State respondents and Bihar Staff
Selection Commission to give the
petitioner made treatment as has been
given to the candidates who have got
lesser marks than the Petitioner on
the ground of equity after amending
the departmental order.
(1B) And also for
consequential service benefit and
monetary relief to the Petitioner like
other candidates who have got lesser
marks to the Petitioner/Appellants to
the post of Sub-Inspector of Police
against the Advertisement no.
704/2004 and Advertisement no.
511/2011.
(1C) For any other
relief/reliefs, order/orders,
direction/directions, for which the
Petitioner is found to be entitled in
the facts and circumstances of the
case."
Learned counsel for the State furnishes judgment dated
26.04.2019 passed in CWJC No. 6913 of 2019 by which similarly
situated persons' petition to that of the petitioner has been
dismissed. He has pointed out paragraph 5 of the said judgment
which reads as under:-
Patna High Court CWJC No.9936 of 2021 dt.07-12-2021
"5. In any view of the
matter, considering the fat that the
issue now stands closed with the
selection process having been
completed long time back, this Court
is not inclined to entertain such
petitions seeking appointment on the
post of Sub-Inspectors against the
advertisement of the year 2004."
In the light of the aforesaid decision, the present petition
stands dismissed.
(P. B. Bajanthri, J)
Vikash/-
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