Dr. Kiran Kumari vs The State Of Bihar
2025 Latest Caselaw 2424 Patna

Patna High Court

Dr. Kiran Kumari vs The State Of Bihar on 25 March, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4687 of 2025
     ======================================================
     Dr. Kiran Kumari D/o Yogendra Sah, resident of Vidyapati Nagar, Ward No.
     16 at present Gandhi Path, Ward No. 10, Near Niraj Gupta House, P.O.-
     Saharsa Sadar, P.S.-Saharsa, Distt-Saharsa.

                                                              ... ... Petitioner/s
                                     Versus
1.   The State of Bihar through the Additional Chief Secretary, Department of
     Education, Bihar, Patna.
2.   The Principal Secretary, Department of Education, Government of Bihar,
     Patna.
3.   The Chariman, Bihar State Unviersity Service Commission, 8th Floor, Bihar
     School Examination Board, Academic Building, Budh Marg, Patna (Bihar).
4.   The Secretary, Bihar State Unviersity Service Commission, Budh Marg,
     Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Amarjeet Prabhakar, Advocate
     For the Respondent/s   :      Mr. Addl. Advocate Generel 04
     For the BSUSC          :      Mr. Rakesh Kumar Singh, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
     ORAL JUDGMENT

Date : 25-03-2025

Heard learned counsel for the parties.

2. The petitioner has filed this writ petition seeking a

direction to the respondent-Bihar State University Service

Commission / respondent No. 3 & 4 to allow the petitioner to

appear in the interview for the post of Assistant Professor (History)

pursuant to advertisement No. AP-HIST-08/20-21.

3. Learned counsel for the respondent-Bihar State

University Service Commission submits that the interview for the Patna High Court CWJC No.4687 of 2025 dt.25-03-2025

post of Assistant Professor (History) pursuant to advertisement No.

AP-HIST-08/20-21 has been concluded on 24.02.2025.

4. Since, the interview in which the petitioner seeks to

participate, has already been concluded, in the considered view of

this Court, relief sought for by the petitioner cannot be granted

after the interview scheduled by the Commission has been

concluded.

5. Accordingly, the writ petition is disposed of with no

consequential order.

(Nani Tagia, J) Siddharth Sagar/-

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Uploading Date          25.03.2025
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