Mani Bhushan Sharma vs The State Of Bihar And Ors
2024 Latest Caselaw 546 Patna

Patna High Court

Mani Bhushan Sharma vs The State Of Bihar And Ors on 22 January, 2024

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.12868 of 2012

     ======================================================
1.    Mani Bhushan Sharma S/O Shailendra Prasad Singh R/O village + P.O.-
      Adauri, P.S.-Pipradhi, District- Sheohar
2.   Raju Kumar Singh S/O Nandlal Singh R/O Chiraiya, P.O.- Barahi Jagdish,
     P.S.- Purnahiya, District- Sheohar

                                                                ... ... Petitioner/s
                                        Versus


1.   The State of Bihar through the Secretary, Home Department, Secretariat,
     Bihar.
2.   The Director General Of Police, Bihar, Patna
3.   The Chairman, Central Selection Board Of Constables, Pant Bhawan, 4th
     Floor, Bailey Road, Patna
4.   The Secretary Central Selection Board Of Constables, Back Harding Road,
     Patna-1


                                                              ... ... Respondent/s

     Appearance :
     For the Petitioner/s   :      Mrs. Madhubala Verma
                                   Mr. Ritesh Kumar Narain Singh, Advocates
     For the State          :      Mr. Rajesh Kumar, GP-21
     For the C.S.B.C.       :      Mr. Sanjay Pandey
                                   Mr. Binod Kumar Mishra
                                   mr. Vivek Anand Amritesh, Advocates

     CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
     ORAL JUDGMENT

Date : 22-01-2024

Heard learned counsel for the petitioners, learned

counsel appearing on behalf of the State and learned counsel

appearing on behalf of the Central Selection Board of Constable. Patna High Court CWJC No.12868 of 2012 dt.22-01-2024

2. The present writ petition has been filed for declaring

the result of the written test given by the petitioner for the post of

Constable from Home Guard Quota.

3. Earlier the petitioner Mani Bhushan Sharma has

moved before this Court in C.W.J.C. No. 1000 of 2011 which was

disposed of vide order dated 05.07.2011 in which the petitioner

has submitted that his case is covered by the decision rendered in

L.P.A. No. 831 of 2009 and for this submissions made by learned

counsel for the petitioner, the writ petition is disposed of but the

petitioner approached again this Hon'ble Court for the same relief

and petitioner is seeking in his writ petition for publishing the

result of the petitioners.

4. Learned counsel for the respondent no. 4 (Central

Selection Board of Constables) has filed a counter affidavit stating

therein that LPA No. 831 of 2009 is pertaining to the

Advertisement No. 01 of 2004 and 02 of 2004 and the present

Advertisement No. 02 of 2009 in which the present petitioners

have appeared in the written test and candidature of both the writ

petitioners were rejected due to filing their wrong roll number in

their answer sheets during the examination and due to this reason,

the result of the petitioners were not published and the candidature Patna High Court CWJC No.12868 of 2012 dt.22-01-2024

of both the petitioners were rejected due to invalid roll number

mentioned in the answer sheets.

5. Considering the aforesaid facts, that the Board has

rightly rejected the candidature of the petitioners in terms of the

advertisement and, accordingly, the present writ petition stands

dismissed.

(Rajesh Kumar Verma, J) Ibrar//-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          23.01.2024
Transmission Date       N.A.