Dr. Hazari Kumar Singh vs The State Of Bihar Through The ...
2021 Latest Caselaw 5448 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1534 of 2021
     ======================================================

1. Dr. Hazari Kumar Singh Son of Hari Shankar Singh, Resident of Village-

Akma, Police Station-Akma in the district of Saran.

2. Dr. Sreekant Pathak @ Sreekant, Son of Shiv Kishore Pathak, Resident of Village-Dewariya, Police Station-Jehanabad in the district of Jehanabad.

3. Dr. Binod Kumar Mishra, Son of Ganesh Nath Mishra, Resident of Mohalla-

Shivpuri, Ward No. 9, Araria, Police Station-Araria in the district of Araria.

4. Dr. Avinash Kumar, Son of Late Ram Prasad Singh, Resident of Mohalla-

Shiv Colony, Raza Bazar, Patna, Police Station-Shastrinagar in the district of Patna.

5. Dr. Arvind Kumar Singh, Son of Triyoginath Singh, Resident of Village-

Raghunathpur, Police Station-Raghunathpur in the district of Siwan.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Health, Government of Bihar, Patna.

2. The Principal Secretary, Department of Health, Government of Bihar, Patna.

3. The Additional Secretary, Health Department, Government of Bihar, Patna.

4. The Director-in-Chief, Health Services, Government of Bihar, Patna.

5. The Bihar Technical Service Commission, Harding Road, Patna through its Secretary.

6. The Chairman, Bihar Technical Service Commission, Harding Road, Patna.

7. The Secretary, Bihar Technical Service Commission, Harding Road, Patna.

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

For the Petitioner/s : Mr. Navin Sharma, Advocate For the State : Mr. Narendra Kumar, AC to GP -25 For the BTSC : Mr. Nilesh Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 23-11-2021

Heard learned counsel for the parties.

In the instant petition, the petitioner has prayed for the

following reliefs:-

"(I) To direct the respondents to grant upper age relaxation for 16 years Patna High Court CWJC No.1534 of 2021 dt.23-11-2021

instead of 12 years to the petitioners in pursuance to Advertisement No. 04/2020 to 09 of 2020 issued from Bihar Technical Service Commission, Bihar, Patna (hereinafter referred in short as the Commission) by which application was invited for regular appointment against the vacant sanctioned post of Ayush Doctor/Ayush Physician from the candidates working on Contract under the Government of Bihar.

(II) Also for any other relief/reliefs for which the petitioners are found entitled in the eye of law."

Learned counsel for the State on instruction

submitted that the present petition is identical of CWJC No.

8690 of 2020 decided on 25.10.2021.

In the light of the aforesaid submission, the present

petition stands disposed off in terms of CWJC No. 8690 of

2020 decided on 25.10.2021.

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

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