Patna High Court
Ramdhyan Prasad vs The State Of Bihar on 20 June, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No 8048 of 2021
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Ramdhyan Prasad Son of Late Chandrapat Mahto, Resident of Village-
Padariya, P.S.-Madanpur, District-Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary Panchayat Raj
Department, Bihar, Patna.
2. The District Magistrate, Aurangabad.
3. The District Panchayat Raj Officer, Aurangabad.
4. The Block Development Officer, Nabinagar, Aurangabad.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr Arvind Kumar Singh, Advocate
For the Respondent/s : Mr Anwar Karim, AC to GP X
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CORAM: HONOURABLE MR JUSTICE MADHURESH PRASAD
ORAL JUDGMENT
Date : 20-06-2022
Heard learned counsel for the petitioner and the
respondents.
2 The two candidates under the backward female
category were selected as Nyay Mitra. Petitioner's case is that
they have joined in another Panchayat as Nyay Mitra leaving the
two posts, which were reserved for backward female category
vacant. Placing reliance on Regulation 4 (C) of the Bihar Gram
Kutchery Nyay Mitra (Niyojan, Sevashart avam Kartavya)
Patna High Court CWJC No.8048 of 2021 dt.20-06-2022
Niyamawali, 2007, it is submitted that in case of non-availability
of female category candidate, petitioner, who is a male, can be
appointed against the vacancy falling vacant on account of non-
joining of the two selected candidates because he also belongs to
the backward category. The petitioner has placed specific reliance
upon communication dated 20.03.2020 issued by the District
Pancyayat Raj Officer, Aurangabad to the Block Development
Officer, Nabinagar in this regard (Annexure 5). The same reads as
follows:
ÞJh jke/;ku izlkn] firk& Lo0 pUnzir egrks] xzke
iM+fj;k] Fkkuk& enuiqj us vkosnu ds }kjk lwfpr fd;k gS fd eSa
xzke iapk;r eqafx;k esa U;k;fe= ds in ij fu;kstu gsrq vkosnu
lefiZr fd;k gSA ;g in fiNM+k oxZ efgyk gsrq vkjf{kr gS rFkk bl
in gsrq nks efgyk vH;fFkZ;ksa us vkosnu lefiZr fd;k FkkA vkosnu
fd;s nksuksa efgyk vH;FkhZ vU; iapk;rksa esa U;k;fe= ds in ij
;ksxnku dj fy;s gSa] Qyr% ;g in fjDr gSA mUgksaus bl fjDr in
ij fu;kstu djus gsrq vuqjks/k fd;k gSA
KkrO; gks fd fcgkj xzke dpgjh U;k;fe= ¼fu;kstu]
lsok"krZ ,oa drZO;½ fu;ekoyh] 2007 ds fu;e 4 ¼lh½ esa izko/kfur gS
fd efgyk vH;fFkZ;ksa dh vuqiyC/krk dh fLFkfr esa mlh dksfV ds
iq:'k vH;fFkZ;ksa ls Hkjk tk ldrk gSA vr% mijksDr ds vkyksd esa
fu;ekuqlkj dkjZokbZ djsaAß
3 Based on this communication, this Court does not find
that petitioner can claim any vested right for appointment against
the post falling vacant due to non-joining of two selected
backward female category candidates. Also the pleadings do not
disclose that the petitioner was an applicant in the process of
selection leading to selection of the two backward female category
candidates.
Patna High Court CWJC No.8048 of 2021 dt.20-06-2022
4 No case is made out for issuance of a direction in
favour of the petitioner. This writ application stands dismissed.
(Madhuresh Prasad, J)
M.E.H./-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 24.06.2022
Transmission Date NA
