Manoj Kumar vs The State Of Bihar And Ors
2024 Latest Caselaw 700 Patna

Patna High Court

Manoj Kumar vs The State Of Bihar And Ors on 29 January, 2024

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4891 of 2012
     ======================================================
     Manoj Kumar S/O Sri Ramchandra Chaudhary R/O Village- Srinath Paran,
     P.O.-Jagdish Paran, P.S.- Chak Mahsi, District- Samastipur
                                                                ... ... Petitioner/s
                                        Versus
1.    The State Of Bihar
2.   The Executive Director State Health Committee, Bihar, Family Welfare
     Building, Sheikhpura, Patna-14
3.   The District Magistrate, Samastipur
4.   The Additional Collector, Samastipur
5.   The Civil Surgeon-Cum-Chief Medical Officer, Samastipur
6.   The District Malaria Officer, Samastipur
7.    The District Programme Manager, District Health Society, Samastipur
                                                              ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr. Suraj Narain Yadav, Advocate
     For the Respondent/s   :       Mr. Syed Hussain Majeed, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
                       ORAL JUDGMENT

Date : 29-01-2024

Heard learned counsel for the petitioner and learned

counsel appearing on behalf of the State.

2. The present writ petition has been filed for

directing the respondents to appoint the petitioner as Kalazar

Technical Supervisor (K.T.S) in the district of Samastipur.

3. Learned counsel for the petitioner submits that

pursuant to the advertisement the petitioner has applied for the

post in question and as per the advertisement, in each district 6

K.T.S were to be appointed out of which 3 post was for general

category, 1 post was for E.B.C., 1 post was for S.C and 1 post

was for B.C category. Accordingly, the petitioner had applied Patna High Court CWJC No.4891 of 2012 dt.29-01-2024

for the post in question before the respondent no. 5 and the

petitioner has received the interview letter and has participated

in the selection process but till date the petitioner has not

received any letter from the authority concerned with regard to

his appointment.

4. Learned counsel for the State on the other hand

refers to the paragraph nos. 8, 9 and 10 of the counter affidavit

and submits that the petitioner has got only 43 marks in total

and on that ground he was not selected for the said post as the

highest marks obtained was 94. He further submits that the

qualifying marks was 50% and the petitioner was not qualified

for the said post and hence, no appointment letter was issued to

him. And the persons who have secured higher marks than that

of the petitioner have been appointed on the post in question.

5. Considering the aforesaid facts and circumstances,

there is no merit in the writ petition and the same stands

dismissed.

(Rajesh Kumar Verma, J) Vanisha/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          19.02.2024
Transmission Date       N/A