Sikandar Kumar vs The State Of Bihar
2022 Latest Caselaw 281 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6124 of 2020
     ======================================================

Sikandar Kumar Son of Bechan Mandal Resident of Village and P.O. Lakhanpur, P.S.- Tarapur Asarganj, District- Munger.

... ... Petitioner/s Versus

1. The State of Bihar Through Secretary, Home Department, Govt. of Bihar, Patna.

2. The Chairman Central Selection Board, Patna.

3. The Director General of Police Patna.

4. The Senior Superintendent of Police Patna.

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

For the Petitioner/s : Mr.Vijay Kumar Mishra For the Respondent/s : Mr.Md. N.H. Khan (Sc1) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 10-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19

pandemic.

2. In the instant petition, petitioner has prayed for

following reliefs:-

"1. That this is an application for issuance of appointment letter to the petitioner on the post of Constable has name is recommended for appointment by the Central Selection Board, Patna vide letter no. 23/453635/P-03, dated 16.01.2020 issued by Director General of Police, Patna in compliance of order dated 25.11.2019 passed in M.J.C. No. 125/2015 by Hon'ble Patna High Court for selection of 1308 constable candidate Patna High Court CWJC No.6124 of 2020 dt.10-01-2022

through Advertisement no. 2/2009 the petitioner constable candidate is at Sr. No. 18, Roll No. 87120133, Date of birth on 05.02.1987 Category Backward caste, marks obtained 112."

3. In the counter statement, the respondents have

contended that petitioner is not entitled for selection and

appointment to the post of Constable. In this regard, there is no

speaking order so as to enable the petitioner to question the

validity of his non-selection read with the reasons for his non-

selection.

4. Therefore, the competent authority is hereby

directed to pass speaking order and communicate the same to the

petitioner as to why petitioner is not entitled for selection and

appointment to the post of Constable. The above exercise shall be

completed within a period of one month from the date of receipt

of this order.

5. With the above observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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