Harendra Kumar vs The State Of Bihar
2021 Latest Caselaw 6150 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5503 of 2020
     ======================================================

1. Harendra Kumar Son of Vishwanath Ram Resident of Village- Sareyan, P.O.- Karghar, P.S.- Karghar, District- Rohtas, PIN Code- 821107.

2. Suman Kumar Son of Umesh Prasad Sah Resident of Village- Rajadih, P.S.-

Rajadih, District- Munger.

3. Ram Lakhan Prasad Son of Bachan Sah Resident of Village and P.O.-

Alampur, P.S.- Shivsagar, District- Rohtas.

4. Umesh Kumar Son of Rajnandan Singh Resident of Village- Sakri Khurd, P.S.- Parasis, District- Arwal.

5. Prabhanshu Kumar Prabhakar Son of Surendra Kumar Resident of Village and Post- Majhaulia, Ward No.8, P.S.- Bathnaha, District- Sitamarhi.

6. Sushil Kumar Sah Son of Chhutaharu Sah Resident of Village- Tharuwahi, P.S. and P.O.- Laukahi, District- Madhubani.

7. Rohit Kumar Son of Brajnandan Pd. Singh Resident of Village- Subhandpur, P.S.- Jayrampur, District- Shekhpura.

8. Deelip Kumar Son of Badri Nath Singh Resident of Village- Imalia Tikar, P.S.- Naihatta, District- Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The Principal Secretary, Land Reforms and Revenue Department, Govt. of Bihar, Patna.

3. The Principal Secretary, Panchayati Raj Department, Govt. of Bihar, Patna.

4. The Director, Land Reforms and Revenue Department, Govt. of Bihar, Patna.

5. The District Niyojan Committee, Saran through its Chairman namely District Collector Saran Chhapra.

6. The District Magistrate, Saran Chhapra.

7. The District Science Information Officer, Saran, Chhapra.

8. The Sub Divisional Officer, Saran (Sender).

9. The Sub Divisional Officer, Sonepur, Saran.

10. The Sub Divisional Officer, Madhaura Saran.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Gagan Deo Yadav For the Respondent/s : Mr.Raj Kishore Roy (Gp18) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 15-12-2021 Patna High Court CWJC No.5503 of 2020 dt.15-12-2021

Heard the learned counsels for the parties.

In the instant petition, petitioner has assailed the

provisional merit list dated 05.02.2020. Prayer for selection to the

post of Kanungo is without impleading such of those names which

are reflected in the provisional merit list. Therefore, for non-

joinder of necessary and proper party, the present petition stands

dismissed. That apart writ petition is not maintainable against

provisional merit list. Petitioner has a remedy of filing objections

and if objections are not considered in that event cause of action

would arise.

(P. B. Bajanthri, J) rakhi/-

AFR/NAFR
CAV DATE
Uploading Date          22.12.2021
Transmission Date