Rabindra Prasad Singh vs The State Of Bihar
2022 Latest Caselaw 2856 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11331 of 2019
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Rabindra Prasad Singh Son of Rameshwar Prasad Singh, Resident of Village - Sherpur, P.S. Barbigha, District- Sheikhpura, Pin Code- 811101

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Govt....

2. The District Magistrate, Saran at Chapra.

3. The District Welfatre Officer, Saran at Chapra.

4. The District Information and Techenolision Officer Saran at Chhapra.

5. The Senior Deputy Collector Saran at Chhapra.,

6. The District Water Supply Officer, Saran at Chhapra.

7. The Deputy Collector, Establishment Saran at Chhapra.

8. The District Magistrate-Cum-Collector, Sheikhpura.

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

     For the Petitioner/s   :        None.
     For the Respondent/s   :        Mr. Md. N.H. Khan (SC 1)

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 13-05-2022 This matter is heard via video conferencing.

None appears for the petitioner.

In the instant petition, petitioner has prayed for the fol-

lowing reliefs:-

"(i) For issuance of an appropri-

ate writ in the nature of MANDAMUS com- manding and directing the respondent au- thorities to appoint the petitioner pursuant to his selection made on 16.02.2018 wherein name of the petitioner figured at S.No. 114 of the panel.

(ii) Further for direction to the respondent authorities to accept the joining Patna High Court CWJC No.11331 of 2019 dt.13-05-2022

after appointing the petitioner and pay the entire consequential benefit.

(iii) Further for issuance of an appropriate writ in the nature of MAN- DAMUS commanding and directing the re- spondent authorities to take appropriate decision over the representation filed by the petitioner pursuant to his appointment as per panel published on 16.02.2018."

Short question for consideration is whether the petitioner

is eligible to be selected and appointed to the Group (D) post or

not?

The petitioner has claimed that his name is reflected in

the final panel and he has not been appointed. In this regard, he

has submitted representation on 02.01.2019. Whereas in para 7 of

the counter affidavit filed on behalf of the respondents it is stated

as under:-

"7. That it, it is also important to mention here that on the fixed date for his counselling i.e. on 23.02.2018, the writ pe- titioner did not turn up for his counselling and on the reserved date i.e. 24.02.2018 again he didn't appeared for his coun- selling."

In the light of the aforesaid averment on behalf of the re-

spondents the petitioner is not entitled to selection and appoint-

ment to the post of Group (D). If the petitioner is disputing the

communication for his appearance in the counselling on

23/24.02.2018 in that event petitioner is hereby directed to ap-

Patna High Court CWJC No.11331 of 2019 dt.13-05-2022

proach the concerned respondent in filing detailed representation.

The concerned authority is hereby directed to pass a speaking or-

der relating to communication of notice of petitioner's appearance

for counselling in other words by what mode notice was issued for

petitioner's appearance for counselling on the assigned date of

counselling. These information be reflected in the order to be

passed by the concerned authority. Such order shall be passed

within a period of one month from the date of receipt of fresh ap-

plication/representation.

With the aforesaid observations, the present writ petition

stands disposed off.

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

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