Anup Kumar Chaubey vs The State Of Bihar
2025 Latest Caselaw 4144 Patna

Patna High Court

Anup Kumar Chaubey vs The State Of Bihar on 14 October, 2025

Author: Alok Kumar Sinha

Bench: Alok Kumar Sinha

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Letters Patent Appeal No.1223 of 2024
                                         In
                   Civil Writ Jurisdiction Case No.14235 of 2024
     ======================================================
     Anup Kumar Chaubey son of Uma Shankar Chaubey resident of Village-
     Chhap, P.O.- Chhap Mathiya, P.S.- Mirganj, District- Gopalganj

                                                               ... ... Appellant/s
                                       Versus
1.   The State of Bihar through Principal Secretary, Home (Police) Department,
     Govt, of Bihar, Patna.
2.   The Director General of Police, Bihar, Patna.
3.   The Chairman, Central Recruitment Board (Constable Recruitment), Sardar
     Patel Bhawan, 6th Floor, Block- A/626, Jawaharlal Nehru Marg, Patna-23.
4.   The Secretary, Central Recruitment Board (Constable Recruitment), Sardar
     Patel Bhawan, 6th Floor Block- A/626, Jawaharlal Nehru Marg, Patna-23

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s   :       Mr.Sandeep Jha, Advocate
     For the State         :       Mr. Mankeshwar Tiwari, AC to AAG-3
     For the CSBC          :       Mr. Sanjay Pandey, Advocate
                                   Mr. Binod Kumar Mishra, Advocate
                                   Mr. Vivek Anand Amritesh, Advocate
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
     ORAL JUDGMENT
     (Per: HONOURABLE THE CHIEF JUSTICE)

      Date : 14-10-2025


                 The appellant has assailed the order of the learned

       Single Judge dated 19.09.2024 passed in CWJC No.14235 of

       2024.

                 2. Appellant is a candidate for recruitment to the post

       of Constable pursuant to the advertisement issued on

       11.11.2020

. Appellant has presented CWJC No. 14235 of Patna High Court L.P.A No.1223 of 2024 dt.14-10-2025

2024 in the year 2024, whereas the select list was notified

before filing of the writ petition on 02.09.2022 and it must

have been operated for the purpose of issuance of order of

appointment to such of those selected candidates.

3. In this backdrop, the petitioner in all fairness should

have assailed the selection and appointment of last candidate

to the post of Constable under EWS category. In the event of

allowing the present lis the third party right would be affected

who is not before this Court. For non-assailing the select list

or last selected candidate under EWS category, the appellant

has not made out a case so as to examine the grievance of the

appellant.

4. Accordingly, LPA stands dismissed.

5. Pending I.A., if any, stands disposed of.

(P. B. Bajanthri, CJ)

(Alok Kumar Sinha, J) ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          15.10.2025
Transmission Date       NA