Navin Kumar vs The State Of Bihar And Ors
2023 Latest Caselaw 5473 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.22477 of 2011
     ======================================================

Navin Kumar Son Of Sri Bhupendra Narayan Singh Resident Of Village Athri, P.S.-Runni Saidpur, Dist.-Sitamarhi.

... ... Petitioner/s Versus

1. The State Of Bihar, through the Principal Secretary, Personnel and Administrative Reforms Department, Government of Bihar, Patna.

2. The Principal Secretary, Personnel And Administrative Reforms Department, Government Of Bihar, Patna.

3. Bihar Administrative Reforms Mission Society (General Administration Department), Bihar, Patna through the Mission Director.

4. The Mission Director, Bihar Administrative Reforms Mission Society (General Administrative Department), Bihar, Patna.

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

For the Petitioner/s : Mr. Vaidehi Raman Prasad Singh For the Respondent/s : Dr. Mankeshwar Tiwari, AC to AAG-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA ORAL JUDGMENT Date : 31-10-2023

Heard Mr. Vaidehi Raman Prasad Singh, learned counsel

for the petitioner and Dr. Mankeshwar Tiwari, learned AC to AAG-3

for the State.

2. The present writ petition has been filed for a direction

to the respondent to include the name of the petitioner in

provisional merit list of General Category for appointment on

contract basis on the vacant post of IT Manager.

3. Pursuant to the advertisement issued by the Bihar

Administrative Reforms Mission Society, the petitioner had applied

for the post of IT Manager on contract basis in the year 2011 and

thereafter the Society has issued a provisional merit list (Annexure-

Patna High Court CWJC No.22477 of 2011 dt.31-10-2023

4) in which the petitioner's name is not included in the merit list.

Aggrieved by the action of the respondent, the petitioner has filed

the present writ application to include the name of the petitioner in

the panel list.

4. Learned counsel for the State has filed a counter

affidavit stating therein that the provisional merit list was prepared

(Annexure-4) on the basis of information received through online

application subject to verification of the original documents.

Although the petitioner has got M. Tech degree but he does not have

the basic qualification required for appointment decided for the

said post i.e. Engineering Graduate in I.T./Computer

Science/Computer Engineering. Since the petitioner does not have

the basis qualification required for appointment to the said post so,

the instant Committee did not recommend the name of the

petitioner for provisional merit list.

5. Considering the stand of the State Government, there

is no merit in the writ petition and hence the writ petition stands

dismissed.

Ibrar//-                                                               (Rajesh Kumar Verma, J)

AFR/NAFR              NAFR
CAV DATE              NIL
Uploading Date        01.11.2023
Transmission Date     NIL