The State Of Bihar And Ors vs Rina Devi
2023 Latest Caselaw 5949 Patna

Patna High Court

The State Of Bihar And Ors vs Rina Devi on 11 December, 2023

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.256 of 2019
                                          In
                    Civil Writ Jurisdiction Case No.5995 of 2016
     ======================================================
1.    The State of Bihar through the Home Secretary, Government of Bihar, Patna.
2.   The District Magistrate, Sheikhpura.
3.   The Superintendent of Police, Sheikhpura.
4.   The District Commandant, Home Guards, Sheikhpura.
5.   The District Welfare Officer, Sheikhpura.

                                                     ... ... Appellants.
                                Versus
     Rina Devi D/o- Chhotan Mahto R/o- Village-Baughat, P.S.- Korma,
     Sheikhpura.

                                               ... ... Respondent.
     ======================================================
     Appearance :
     For the Appellants    :       Mr. Sanjay Kumar Ghosarvey (AC to AAG-3).
     For the Respondent    :       Mr. Sanjay Prasad, Advocate.
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND
     MALVIYA
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 11-12-2023

I.A. No.2 of 2019:

Heard I.A. No.2 of 2019 for condonation of delay of

about 299 days in filing the present L.P.A. No.256 of 2019

against the order dated 12.04.2018 passed in C.W.J.C. No.5995

of 2016 with C.W.J.C. No.4512 of 2016.

2. We are satisfied with the reasons stated in the

application (I.A. No.2 of 2019) read with affidavit.

3. Accordingly, I.A. No.2 of 2019 stands allowed. Patna High Court L.P.A No.256 of 2019 dt.11-12-2023

L.P.A. No.256 of 2019:

4. The present L.P.A. is filed in assailing the order

dated 12.04.2018 passed in C.W.J.C. No.5995 of 2016 with

C.W.J.C. No.4512 of 2016 so far as the petitioner in C.W.J.C.

No.5995 of 2016 is concerned.

5. Core issue involved in the present lis is that the

respondent Rina Devi who is a female candidate for the

recruitment to the post of Home Guard is not entitled to

participate in the process of Home Guards recruitment, since no

post is reserved for female candidate in the District-Sheikhpura.

6. We have perused the advertisement. There is no

classification of reservation. In order to apprise that there is no

classification of reservation like General Merit, SC, ST, OBC,

EBC and further no woman reservation etc., it is necessary to

reproduce the relevant portion of the advertisement which is as

under:

fcgkj x`g j{kk okfguh esa LoPN ukekadu gsrq foKkiu La/ 02@11 x`g ¼fo"ks'k½ foHkkx] fcgkj] iVuk ds i=kad ,y-@,p-th- 1703@02&866 fnukad 31-1-11 }kjk ftykokj vko";drkuqlkj Lohd`r cy ds u;s xzkeh.k ,oa "kgjh x`g j{kdksa dk LoPN ukekadu gsrq fuxZr vkns"k ds vkyksd esa 10032 xzkeh.k ,oa 1090 "kgjh dqy 11122 ¼X;kjg gtkj ,d lkS ckbZl½ x`g j{kdksa ds LoPN ukekadu gsrq bPNqd mEehnokjksa ls vkosnu }kjk vkeaf=r fd;s tkrs gSA jkT; ds fofHkUu ftyksa esa budh la[;k fuEukafdr fu/kkZfjr dh tkrh gSA fjfDr;kWa dz0 ftyk

xzkeh.k "kgjh ;ksx

1 iVuk 2000 200 2200

Patna High Court L.P.A No.256 of 2019 dt.11-12-2023

dqy& 10032 1090 11122

7. The present matter is relating to item no.37. This

is only identification of urban and rural area and number of

posts. Further, there is no classification of reservation laid down

in the communication dated 20th of January, 2014 issued by the

Home (Special) Department, Government of Bihar, Patna. The

communication dated 20th of January, 2014 has been issued by Patna High Court L.P.A No.256 of 2019 dt.11-12-2023

the Home (Special) Department, Government of Bihar, Patna, in

the following manner:

i=kad& ,y@,p0th0& 1703@2002 ----------------------

fcgkj ljdkj x`g (fo"ks'k) foHkkxA izs'kd] lqjsUnz izlkn flUgk ljdkj ds voj lfpoA lsok esa] mi egkfujh{kd&lg&mi egklekns'Vk] eq[;ky;] fcgkj x`g j{kk okfguh iVukA iVuk] fnukad& ------------- tuojh] 2014 fo'k;%& x`g j{kdksa ds LoPN ukekadu esa xzkeh.k efgykvksa dks vyx ls 10 izfr"kr vkj{k.k jksLVj fcUnq lalwfpr djus ds laca/k esaA izlax%& vkidk i=kad& 3673 fnukad& 12-12-2013 egk"k;] funs"kkuqlkj izlaxk/khu i= dh vksj vkidk /;ku vkd`'V djrs gq, dguk gS fd foHkkxh; ladYi Kkikad&4099 fnukad& 05-05-2011 }kjk fiNM+s oxZ dh efgykvksa dks 03 izfr"kr m/okZ/kj (Vertical) vkj{k.k dk izko/kku iwoZ ls gS vkSj jksLVj fcanq Hkh lalwfpr gSA

tgkWa rd LokPN ukekadu esa efgykvksa dks 10 izfr"kr {kSfrt (Horizontal) vkj{k.k esa jksLVj fcanq dh ckr gS] blds laca/k esa dguk gS fd izR;sd dksfV esa vFkkZr lkekU;] fiNM+k oxZ] vfr fiNM+k oxZ] vuqlwfpr tkfr] vuqlwfpr tutkfr ds dqy fjfDr;ksa esa 10 izfr"kr in efgykvksa dks nsrs gq, "ks'k in ij iq:'k vH;kfFkZ;ksa dh fu;qfDr dh tk;sxhA bl 10 izfr"kr {kSfrt (Horizontal) vkj{k.k ds fy, vyx ls jksLVj fcUnq fuxZr djus dh vko";drk ugh gSA

fo"oklHkktu g0@& ljdkj ds voj lfpoA Kkikad& ,y@,p0th0& 1703@2002 418@ iVuk fnukad 20 tuojh] 2014 izfrfyfi%&lHkh ftyk inkf/kdkjh dks lwpuk ,oa vko";d dkjZokbZ gsrq izsf'krA

ljdkj ds voj lfpoA

8. In the light of the aforementioned issues, the

State-Appellants have not made out a case.

Patna High Court L.P.A No.256 of 2019 dt.11-12-2023

9. Accordingly, the present L.P.A. stands dismissed

with cost of Rs.5000/-. Cost shall be paid to the respondent

within eight weeks from today.

(P. B. Bajanthri, J)

( Ramesh Chand Malviya, J)

P.S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          18.12.2023.
Transmission Date       NA