Patna High Court
Ravindra Kishor vs The State Of Bihar on 8 December, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2155 of 2021
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1. Ravindra Kishor S/o-Madan Pd. R/o-At-North S.K. Puri, Boring Road,
District-Patna
2. Sanjay Kumar S/o-Late Dashrath pd. Singh R/o-Atand PO-Parbita, PS-
Parbita, District-Khagaria
3. Chandra Bhan Gupta S/o-Sri Laxmi Praad Gupta R/o-Baliya Kothi, PO-
Nasriganj, PS-Nasriganj, District-Rohtas.
4. Ashish Kumar S/o Sri Bishwanath Prasad R/o-Near of Motihari, PO-
Motihari Court, District-East Champaran.
5. Natwar Kumar Singh S/o-Onkar Prasad Singh R/o-Khandbihari, PS-Haweli
Kharagpur Munger, Distt-Bihar.
6. Bablu Kumar S/o-Arjun Mistri, R/o-Maniyar Chak, PO and PS-Piri
Bazar,District-Lakhisarai.
7. Sanjeev Kumar Priyadarshi, S/o-Yogendra Prasad Yadav R/o-At and PO-
Kendaur, PS- Amarpur, District-Banka.
8. Jitendra Kumar Chaudhary S/o-Rajkant Chaudhary, R/o-At and PO-Alola,
PS- Ghurdiha, District-Madhubani.
9. Manish Kumar S/o-Surendra Kumar Sinha, R/o-At-Agrwa, Near J.M.A.
Womens College Mothihari, PS-Chhatauni, Distt-East Champaran
10. Sandeep Kumar S/o-Dashrath Prasad, At-Rajisitri Officer Road, PO-
Narkatiaganj, PS-Shikarpur, Distt.-West Champaran.
11. Jyoti Kumar Sharma S/o-Dudheshwar ray R/o-Utari Nepali Nagar Sector-7
Ashish Nagar, PS-Rajiv Nagar, District-Patna.
12. Md. Firoj S/o-Md Jumma Rahim, R/o-Lalapur, P.S.-Parsa, PO-Baksanda,
Distt.-Saran.
13. Dravesh Khan S/o-Jahir Khan R/o-Dahowa, PO-Taulaha, PS-Dhanaha,
Distt-West Champaran.
14. Neel Kusum Kumar S/o-Sri Ram Prasad R/o-Dahiwar, PO-Dahiwar, PS-
Udyogik, Distt-Buxar.
15. Pankaj Kumar S/o-Late Shyam Suder Singh R/o-R/o-Baagodar, PO and PS-
Hisua, Distt.-Nawada.
... ... Petitioner/s
Versus
1. The State of Bihar through the Director General of Police, Bihar, Patna.
2. The Principal Secretary, Home Department, Government of Bihar, Patna.
3. The BIhar Staff Selection Commission, Post Veterinary College, District-
Patna, through its Secretary.
4. The Chairman, Bihar Staff Selection Commission, Post Veterinary College,
District-Patna.
5. The Secretary, Bihar Staff Selection Commission, Post Veterinary College,
District-Patna.
Patna High Court CWJC No.2155 of 2021 dt.08-12-2021
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Rajeev Kumar Singh
For the Respondent/s : Mr.Lalit Kishore (Ag)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 08-12-2021
In the instant petition, petitioner has prayed for
following relief/reliefs:
"(i) To quash the final result contained in memo no.-2031 dated
29.10.2020 published by the Bihar Staff Selection Commission
[hereinafter referred as the Selection Commission] for the post of
Driver for which vacancies had been issued vide Advertisement No.
13010116/2016, as the same is result of mass bungling and
malpractice as also neither cut-off marks nor individual results of the
candidates have been disclosed at any stage of the selection process
by the Selection Board. A copy of memo no-2031 dated 29.10.2020
is annexed as Annexure-1 to this application.
(ii) To direct the Selection Board to produce the CCTV Footage,
specially, Footage of Driving Test held between 14.09.2020 to
25.09.2020 before this Hon'ble Court as the same was carried out
under CCTV surveillance, which would establish the claim of the
petitioners.
(iii) To hold proper enquiry/investigation from any independent
agency so that the mass bungling committed during the entire process
of selection may be unfolded.
(iv) Further, pending disposal of this application, stay the joining
of successful candidates, whose roll numbers have been published in
the impugned result.
And, for any other relief, which may deem fit and proper in
the facts and circumstances of the case."
During pendency of the present petition, on 01.04.2021 the
official respondents have passed a final revised list by means of an
Application. It has been placed on record.
Patna High Court CWJC No.2155 of 2021 dt.08-12-2021
Perusal of the entire records, it is evident that if the petition
is allowed large number of private party rights are likely to be
affected without they being part to the present petition.
Accordingly, present petition is dismissed for non-joinder
of necessary and proper party reserving liberty to file a fresh
petition.
(P. B. Bajanthri, J)
GAURAV S./-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 15.12.2021
Transmission Date NA
