Farooque Azam vs The State Of Bihar And Ors
2023 Latest Caselaw 5313 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.12663 of 2014
     ======================================================

Farooque Azam Son of Late Abdul Fateh Md. Taiyeb Resident of Mohalla- Sultanganj Bangala, P.S. Sultanganj, Patna, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Principal Secretary, Human Resources Development Department, Bihar, Patna.

3. The Joint Secretary, Human Resources Development Department, Bihar, Patna.

4. The Director, Secondary Education, Human Resources Development Department, Bihar, Patn.

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

     For the Petitioner/s      :       None
     For the State             :       Mr. K.K. Singh, AC to GP-22

====================================================== CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT

Date : 12-10-2023

1. No one appears for the petitioner. Learned counsel

for the respondent-State of Bihar is present.

2. The petitioner has filed the instant application for

the following relief(s):-

"1. I. To direct the respondent authorities for KXECE relaxing the eligibility Criteria relating to upper age limit of 37 years, in the appointment of labrarian, advertised vide Notification No. 1337 dated 25.8.2008 in the Case of petitioner. II. To direct the respondent authorities to allow the petitioner to submit their application form for the post of librarian in terms of letter No.287 dated 16th December, 2011 issued by the Department of Education, Government of Bihar, by which the rider Patna High Court CWJC No.12663 of 2014 dt.12-10-2023

of upper age limit has already been relaxed in this appointment of Librarian.

III. To pass any other appropriate order (S), which may deem fit and proper."

3. The relief prayed for by the petitioner relates to

appointment of Librarian pursuant to advertisement published

more than 15 years ago on 25.8.2008.

4. Learned counsel for the respondents submits that

similar prayer in other writ applications filed much subsequent

to the instant case vide CWJC no.3650 of 2015 (Mritunjay

Kumar & Ors. vs. The State of Bihar & Ors.) has been

dismissed vide order dated 15.4.2015 (Annexure-C to the

counter affidavit of respondent no.4).

4. In view of the above facts, the relief being prayed

for in the process of selection more than 15 years ago and

similar writ application as stated above having been dismissed,

the Court finds no merit in the instant application and the same

is dismissed.

(Partha Sarthy, J)

avinash/-

AFR/NAFR
CAV DATE                N/A
Uploading Date          16.10.2023
Transmission Date       N/A