Bineeta Kumari vs The State Of Bihar
2025 Latest Caselaw 448 Patna

Patna High Court

Bineeta Kumari vs The State Of Bihar on 7 July, 2025

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.10296 of 2025
     ======================================================
     Bineeta Kumari W/o Pankaj Kumar Mandal, Resident of Village-
     Gowabakhar, P.S.-Banka, District-Banka.

                                                      ... ... Petitioner/s
                                      Versus
1.   The State of Bihar through the Additional Chief Secretary, Home
     Department, Government of Bihar.
2.   The Director General of Home Guard Force, Government of Bihar, Patna.
3.   The District Magistrate, Banka, Bihar.
4.   The Superintendent of Police, Banka, Bihar.
5.   The District Commandent, Home Guard Force, Banka, Bihar.
6.   The District Development Officer, Banka, Bihar.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Akash Keshav, Adv.
     For the Respondent/s   :      Mr. Sunil Kumar Mandal, SC 3
                                   Ms. Neelam Kumari, AC to SC 3
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
                         ORAL JUDGMENT

Date : 07-07-2025 Heard the parties.

2. The petitioner, who is one of the aspirants for

the post of Home Guard in relation to Advertisement No.

01/2025 published on 21.03.2025, has approached this Court on

being aggrieved with the action of the respondent, especially the

recruiting agency who failed to consider the discrepancies took

place during the selection procedure of Home Guard conducted

on 28.05.2025.

3. It is the specific contention of the petitioner that

on 28.05.2025 she was directed to appear in the physical test Patna High Court CWJC No.10296 of 2025 dt.07-07-2025

where she qualified all the physical test except high Jump. On

being dissatisfied the manner in which the score was awarded,

the petitioner immediately filed a representation on 29.05.2025

itself before all the authorities concerned, including the District

Magistrate, Buxar for re conducting her physical efficiency test

after watching videography, as had been done by the recruiting

agency at the time of physical efficiency test. It has fairly been

contended that during the pendency of the writ petition, now the

merit list has also been published, however, till date

representation/objection filed by the petitioner did not even take

note of.

4. Learned Advocate for the State while refuting

the prayer has submitted that now the merit list has been

published, any interference by this Court shall hamper the

selection process.

5. Having considered the limited grievance of the

petitioner and the fact that soon after the physical efficiency

test, the petitioner has made an objection by filing a detailed

representation, at least in the opinion of this Court, the same is

required to be taken note of and brought to its logical

conclusion.

6. In view thereof, this Court directs the Patna High Court CWJC No.10296 of 2025 dt.07-07-2025

respondent No. 5 to verify the averments made in the

representation/objection, the copy of which placed on record,

and dispose off the same within a period of two weeks from the

date of receipt/production of a copy of this order.

7. The writ petition stands disposed off.

(Harish Kumar, J) Anjani/-

AFR/NAFR
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Uploading Date            08.07.2025
Transmission Date