Patna High Court
Md. Jahir vs The State Of Bihar on 20 January, 2025
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.295 of 2025
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1. Md. Jahir, S/o Md. Tazim, R/o Village - Sadhua Masjid Purb Tola Sadhua,
P.O. Sadhua, P.S.- Rangra Chowk, Dist.-Bhagalpur.
2. Md. Minhazul Haque, S/o Md. Mohammad Ketabul Haque, R/o Village-
Sadhua, Post- Sadhua, P.S.- Rangra Chowk, Dist.- Bhagalpur.
3. Md. Karim, S/o Md. Safid, R/o Village- Sudhua, Post- Sadhua, P.S.-Rangra
Chowk, Dist.- Bhagalpur.
4. Bulet Kumar Yadav, S/o Manton Yadav, R/o Village- Pachrukhi, P.S.-
Pisepur, Bharhogt, District- Bhagalpur.
5. Pankaj Kumar Mandal, S/o- Bhagrat Mandal, R/o Village- 519-Sodagar
Mandal Tola, Post- Joth Gabind, P.S Ismailpur, District- Bhagalpur.
6. Md. Mansoor, Son of Mohammad Makabul Ali, R/o Village- Sahua, Ward
no.-12, P.O.-Sadhua, P.S.- Rangra Chowk, District- Bhagalpur.
7. Md. Irak Ali, Son of Md. Sainul Ali, R/o Village and P.O.- Sadhua, P.S.-
Gopalpur, Via-Navgachhiya, District- Bhagalpur.
8. Md. Guddu, Son of Md. Afjal Ali, R/o Village and P.O.- Sadhua, P.S.-
Rangra Chawk, District- Bhagalpur.
9. Amaljeet Pal, Son of Sudhir Prasad, Resident of Near Samudayik Bhawan
Sadhua, P.O. - Sadhua, P.S.- Rangra Chowk, District-Bhagalpur.
10. Sumit Kumar Pal, Son of Dinesh Prasad Pal, R/o Village and P.O. Sadhua,
P.S. Rangra Chawk, District- Bhagalpur.
11. Md. Intiyaj Alam, Son of Md. Farid, R/o Village and P.O. - Sadhua, P.S.-
Rangra Chawk, District- Bhagalpur.
12. Deep Jawala Deep, Son of Widhan Singh, R/o Village Sadhua, P.S.- Rangra
Chawk, District- Bhagalpur.
13. Ravi Ranjan, Son of Yogendra Sharma, R/o Village Sadhua, P.S. Rangra
Chawk, District- Bhagalpur.
14. Dilip Kumar, Son of Jaganarayan Yadav, R/o Village Ward No.14,
Govindpur Sadipur Pirpainti, P.S. - Pirpainti, District- Bhagalpur.
15. Md. Altaf, Son of Md. Anul, R/o Village -Sadhua, Post - Sadhua, P.S. Rangra
Chawk, District- Bhagalpur.
16. Rohit Kumar, Son of Khantar Sharma, R/o Sadhua, P.O. Sadhua, P.S. Rangra
Chawk, District Bhagalpur.
17. Mukesh Kumar Sharma, Son of Shatrughan Sharma, R/o Village and P.O.
Sadhua, P.S. Rangra Chawk, District- Bhagalpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Home Secretary, Government of Bihar, Main
Secretariat Building, Patna.
2. The Home Secretary, Govt. of Bihar, Main Building, Patna.
3. The Director General of Police, Home Guard, Main Secretariat, Patna.
Patna High Court CWJC No.295 of 2025 dt.20-01-2025
2/3
4. The District Magistrate-cum-Chairman, District Selection Committee,
Bhagalpur, District-Bhagalpur.
5. The Commandant Home Guard, Bhagalpur, District- Bhagalpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar Mandal, Advocate
For the Respondent/s : Mr. Raghwanand, GA-11
Mr. Rajnish Shandilya, AC to GA-11
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 20-01-2025
Heard the parties.
2. The petitioners are aggrieved with the final merit
list of the Home Guard under the district of Bhagalpur, issued
pursuant to Advertisement No. 02 of 2011.
3. Learned Advocate for the petitioners contended that
instead of issuing the merit list as district wise, the same has
been prepared and issued on block wise basis, contrary to the
advertisement.
4. The issue came up for consideration before this
Court in CWJC No. 11645 of 2019 along with other analogous
cases, wherein the learned Single Judge vide its order dated
05.02.2021
has pleased to hold that the final merit list shall be
published district wise, in respect of selection of Home Guard.
The order passed by the learned Single Judge of this Court has
been upheld by the learned Division Bench of this Court in LPA
No. 645 of 2021 and other analogous cases vide order dated
Patna High Court CWJC No.295 of 2025 dt.20-01-2025
20.06.2024.
5. On the other hand, learned Advocate for the State
submits that the grievance, as has been raised before this Court,
is required to be considered by the concerned authorities.
6. Considering the submissions advanced on behalf of
the respective parties, the present writ petition stands disposed
off with a liberty to the petitioners to approach before the
respondent no. 4, preferably within a period of four weeks' from
today.
7. In case, the petitioners approach before the
respondent no. 4 and file a detailed representation along with
the order of this Court, preferably within the period stipulated,
the same shall be considered and disposed off by a reasoned and
speaking order, in the light of the order of this Court as
aforenoted, within a further period of eight weeks.
8. The writ petition stands disposed off.
(Harish Kumar, J)
shivank/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 21.01.2025
Transmission Date NA
