Birendra Kumar vs The State Of Bihar
2022 Latest Caselaw 2873 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.3377 of 2021
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Birendra Kumar Sono f Baldev Singh Resident of Gyanbigha, P.O. and P.S.- Nimchak Bathani, District-Gaya.

... ... Petitioner/s Versus

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

2. The Director General of Police, Bihar, Patna.

3. The D.G. of Police, Military Police, Bihar, Patna.

4. The D.I.G. of Police, Military Police, Central Zone, Patna.

5. The Commandant, B.M.P.-16, Phulwari Sharif, Patna.

6. The Additional Secretary of Government, General Administration Department, Government of Bihar, Patna.

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

For the Petitioner/s : Mr. Ram Hriday Prasad For the Respondent/s : Mr. Sheo Shankar Prasad, SC-8 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 16-05-2022

Heard learned counsel for the respective parties.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That this is an application for issuance of appropriate writ, order or direction to quash the order dated 16.11.2019 (Annexure-4) by which the prayer of petitioner for giving seniority on the post of Hawildar according to previous seniority list has been rejected. It is further prayed to direct the respondents to give seniority to the petitioner as per previous Patna High Court CWJC No.3377 of 2021 dt.16-05-2022

seniority list of Hawildar and for grant of all consequential benefits including promotion on the post of Sub-Inspector of Police."

Petitioner's grievance is relating to assigning

particular ranking in a cadre, in the absence of challenge to the

ranking assigned in the final seniority list. The petitioner has

questioned only rejection of his representation. Unless and until

his ranking is challenged, the petitioner is not entitled to the

relief in respect of Annexure-4.

Accordingly, the present petition stands dismissed,

reserving liberty to the petitioner to question the validity of

ranking assigned in the final select list in a particular cadre in a

accordance with law.

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

AFR/NAFR                         NAFR
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Uploading Date                18.05.2022
Transmission Date                 NA