Vicky Kumar vs The State Of Bihar
2022 Latest Caselaw 2871 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6995 of 2020
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1. Vicky Kumar S/o Ram Babu Ram R R/o Vill.- Mahadev Nagar Police Colony, Mahuabagh Road, P.o.- Bihar Veterinary College, P.s.- Rupaspur, Distt.- Patna

2. Sujit Kumar Singh S/o Sundar Lal Singh R R/o Vill.- Tegachhia, P.o.-

Pategna, P.s.- Tarabari, Distt.- Araria

3. Sunil Kumar S/o Kuldip Kumar R R/o Vill.- Amjora, P.o.- Sondiha Babangama, P.s.- Dhoraiya, Distt.- Banka

4. Kuldip Yadav, S/o Ganesh Prasad Yadav, R R/o Vill.- Manichak, P.o. and P.s.- Banka, Distt.- Banka

5. Kamlesh Kumar Ram S/o Jawahar Ram R R/o Vill.- Khudura, P.o. and P.s.-

Noan, Distt.- Kaimur (Bhabua)

6. Amresh Kumar S/o Yugal Kishore Yadav, R R/o Vill.- Chandaul, P.o.- Sihuli, P.s.- Fafiganj, Distt.- Aurangabad

7. Rajanti Kumari S/o Bandhu Singh R R/o Vill. and P.o.- Tejpura, P.s.- Obra, Distt.- Aurangabad

8. Ravi Chauhan S/o Chamari Chauhan R R/o Vill.- Barari Bigha, P.o.-

Chakandra, P.s.- Chewara, Distt.- Sheikhpura

9. Pawan Kumar Yadav S/o Jitan Yadav, R R/o Vill.- Andema, P.o.- Koila Asthan, P.s.- Kewti, Distt.- Darbhanga

10. Siya Kumari Daughter of Madheshwar Prasad Resident of Village-

Lalabhadsara, Bhadsara, P.S.- Dulhin Bazar, District- Patna.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Home Department, Govt. of Bihar, Patna

3. The Principal Secretary, General Administrative Department, Govt. of Bihar, Patna

4. The Director General of Police, Bihar, Patna

5. The Inspector General (Head Quarter) Bihar, Patna

6. The Chairman, Central Selection Board (Constable Recruitment), Pant Bhawan, Bailey Road, Patna

7. TheSecretary, Central Selection Board (Constable Recruitment), Pant Bhawan, Bailey Road, Patna

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

For the Petitioner/s : Mr. Rajeev Kumar Singh, Advocate For the Respondent/s : Md. Nadim Seraj, GP 5 For C.S.B.C. : Mr. Sanjay Pandey, Advocate Mr. Binod Kr. Mishra, Advocate Mr. Vivek Anand Amritesh, Advocate Patna High Court CWJC No.6995 of 2020 dt.16-05-2022

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 16-05-2022

Heard learned counsel for the respective parties.

2. In the instant petition, petitioners have prayed for the

following relief/reliefs:

"(i) To quash the notice dated 16.01.2020

published in the daily newspaper namely Prabhat Khabar,

issued from the office of Director General of Police, Bihar

whereby and whereunder list 1308 candidates have been

published and recommended for appointment on the post of

constable in Bihar Police. A copy of notice dated 16.01.2020

published in the daily newspaper namely Prabhat Khabar is

annexed as Annexure - 1 to this application.

(ii) To quash the revised list dated 30.01.2020,

issued by the Central Selection Board (Constable

Recruitment), Bihar, Patna whereby and whereunder, contrary

to the list contained in Annexure- 1, again revised selection

list has been published in which out of 1308 candidates 60

have been ousted and recommendation for appointment of

1248 candidates on the post of constable has been made. A

copy of revised list dated 30.01.2020, issued by the Central

Selection Board (Constable Recruitment), Bihar, Patna is

annexed as Annexure - 2 to this application. Patna High Court CWJC No.6995 of 2020 dt.16-05-2022

(iii) To direct the Central Selection Board

(Constable Recruitment), Bihar, Patna to produce/disclose the

marks obtained by the petitioners before this Hon'ble Court

and accordingly appoint them in their respective category.

(iv) To restrain the respondents from appointment

and accepting the joining of the persons recommended for

appointment on the post of constable in Bihar Police.

And for any other relief(s) for which the

petitioners may be found entitled in the facts and

circumstances of the case."

3. In respect of challenge to the list of 1308 candidates

whose names have been recommended for appointment on the post

of Constable in Bihar Police, the aforesaid recommended

candidates have not been arrayed as necessary and proper party. In

the light of Apex Court decision in the case of Ranjan Kumar v.

State of Bihar, (2014) 16 SCC 187, the present petition stands

dismissed, reserving liberty to file fresh petition.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          18.05.2022
Transmission Date