Patna High Court - Orders
Amar Kant Kumar & Ors. vs The State Of Bihar & Ors on 17 August, 2017
Author: Rajeev Ranjan Prasad
Bench: Ajay Kumar Tripathi, Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.500 of 2016
IN
Civil Writ Jurisdiction Case No. 15487 of 2011
=========================================================
1. The State Of Bihar through the Director General of Police, Bihar,
Patna.
2. The Director General of Police (DGP), Bihar, Patna.
3. The Superintendent of Police, District - Nalanda.
.... Respondent nos. 1 to 3 .... Appellants
Versus
1. Kamlesh Dikshit Raj Son of Shashi Bhushan Prasad, Resident of
Village Gauri, Police Station - Chandi, District - Nalanda.
................. Petitioner .......... Respondent 1 set
2. The Chairman, Central Selection Board, Back Harding Road, Patna,
District - Patna.
.... Respondent no. 4 .... Respondent 2nd set.
with
=========================================================
Letters Patent Appeal No. 1237 of 2015
IN
Civil Writ Jurisdiction Case No. 20029 of 2011
=========================================================
1. The Central Selection Board ( Constable Recruitment ), Bihar, Patna
through its Secretary.
2. The Chairman of the Central Selection Board ( Constable
Recruitment ), Bihar, Patna.
3. The Secretary of the Central Selection Board ( Constable
Recruitment ), Bihar, Patna.
.... .... Respondents / Appellants
Versus
1. Sunita Kumari, W/O Sri Bindalal Prasad, Resident of Village- Karan
Bigha Poteri, P.S.- Mhediya, Distt- Arwal. .... Petitioner / Respdt 1st set.
2. The State of Bihar through D.G.P., Bihar, Patna.
.... .... Respondent / Respondent 2nd set.
with
=========================================================
Letters Patent Appeal No. 1080 of 2016
IN
Civil Writ Jurisdiction Case No. 17086 of 2011
=========================================================
Patna High Court LPA No.500 of 2016 dt. 17-08-2017
2/141
1. The State of Bihar through the Director General of Police, State of
Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government
of Bihar, Patna
3. The Principal Secretary, General Administrative Department,
(Pesonal Administrative Reforms Department), Government of Bihar,
Patna
.... .... Respondents-----Appellants
Versus
1. Mamta Kumari D/o Janardan Yadav, R/o Mohalla- Balughat Road,
P.S. Sultanganj, District- Bhagalpur
......Petitioner ....Respondent.
2. The Central Selection Board of Constable, Bihar, Patna through its
Secretary
3. The Chairman of Central Selection Board of Constable, Bihar, Patna
.... Respondent nos. 4 & 5 .... Respondents 2nd Set.
With
=========================================================
Letters Patent Appeal No. 1084 of 2016
IN
Civil Writ Jurisdiction Case No. 15171 of 2011
=========================================================
1. The State of Bihar through the Director General of Police, State of
Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government
of Bihar, Patna
3. The Principal Secretary, General Administrative Department,
(Pesonal Administrative Reforms Department), Government of Bihar,
Patna
.... Respondents.... Appellants
Versus
1. Kumari Anandmayi Yadava D/o Kamal Kishore Yadav, R/O Village-
Ushri, P.S.- Gogri, District- Khagaria
.... Petitioner.... Respondent
With
=========================================================
Letters Patent Appeal No. 1086 of 2016
IN
Civil Writ Jurisdiction Case No.412 of 2012
=========================================================
1. The State of Bihar through the Director General of Police, Bihar,
Patna High Court LPA No.500 of 2016 dt. 17-08-2017
3/141
Patna
2. The Principal Secretary, Department of Home (Police), Government
of Bihar, Patna
3. The Principal Secretary, General Administration Department,
Pesonal Administrative Reforms, Government of Bihar, Patna
.... Respondents.... Appellants
Versus
1. Pradeep Kumar Bharti Son of Umesh Paswan, Resident of village-
Chakand Bazar, P.O.- Chakand Bazar, P.S.- Chandauti, District- Gaya
...Petitioner......Respondent 1st Set.
2. The General Selection Board of Constable, Bihar, Patna through its
Secretary
3. The Chairman of Central Selection Board Constable, Bihar, Patna
.... Respondent nos. 4 & 5.... Respondent 2nd Set.
With
=========================================================
Letters Patent Appeal No. 1090 of 2016
IN
Civil Writ Jurisdiction Case No. 16367 of 2011
=========================================================
1. The State Of Bihar through the Director General Police, Bihar, Patna.
2. The Principal Secretary, Department of Home (Police) Government
of Bihar, Patna.
3. The Principal Secretary, General Administration Department
Personnal Administration Reforms, Government of Bihar, Patna.
.... Respondents nos. 1, 2 & 3.... Appellants
Versus
1. Rekha Kumari W/o Sri Rajeev Prasad@Raju Kumar R/o Village-
Berath, PS Chauree, Distt Bhojpur,Ara.
...,........Petitioner ......Respondent 1st Set.
2. The Central Selection Board of Constable, Bihar Patna through its
Secretary.
3. The Chairman of Central Selection Board of Constable, Bihar Patna.
.... Respondent nos. 4 & 5 .... Respondents 2nd set.
With
=========================================================
Letters Patent Appeal No. 1145 of 2016
IN
Civil Writ Jurisdiction Case No.22632 of 2011
=========================================================
1. The State Of Bihar through its Chief Secretary, Old Secretariat, Patna
Patna High Court LPA No.500 of 2016 dt. 17-08-2017
4/141
2. Secretary Home (Police) Department, Government of Bihar, Patna
3. Director General of Police, Government of Bihar, Patna
.... Respondent nos. 1, 2 & 3 .....Appellants
Versus
1. Santoshi Kumari, D/O Mr. Raja Ram Prasad Khuguni, resident of
village Khuguni, P.O. Parsauna Madan, Via Ramgarhwa, District East
Champaran
2. Madhu Prasad, S/O Mr. Gauri Shankar Prasad, resident of village
and P.O.- Telhua, P.S. Nautan, District West Champaran.
....Petitioners.........Respondents 1st Set.
3. Chairman, Central Selection Board, Back of Hardinge Road, Patna
.... Respondent no. 4 .... Respondent 2nd Set
With
=========================================================
Letters Patent Appeal No. 1352 of 2015
IN
Civil Writ Jurisdiction Case No. 13800 of 2011
=========================================================
1. Rajesh Kumar Chaudhary, Son of Prabhu Chaudhary, Resident of
Village- Tarwan Mangarpal, P.S- Dariyapur, District Saran, Roll no.
75100104, Category- ST, PET on 29.09.2010.
2. Anil Kumar Mitra, Son of bans Raj Mitra, Resident of Village + P.O-
Januaon, P.S- Piro, District Bhojpur, Roll No. 66140363, Category SC,
PET on 27.09.2010
3. Ram Bharash Kumar, Son of nand Kishor Paswan, Resident of
Village- Chauhar, P.S- Magadh Midical, District- Gaya, Roll No.
62250392, Category SC, PET on 30.09.2010.
4. Raj Kumar Paswan, Son of Sri Rajendra Paswan, Resident of Village-
Gamhariya, P.O- Gamhariya, P.S- Akodhi Gola, District Rohtas, Roll No.
6870168, PET on 27.09.2010
5. Rakesh Kumar, Son of Balkeshwar Yadav, Resident of village-
Kharkhura Bhat Bigha, Post- R.S Gaya, P.S- Delha, District- Gaya, Roll
No. 62240508.
6. Vinita Kumari, Wife of Rajesh Kumar Singh, Resident of village +
Post- Paluhara, via- Sherghat, District- Gaya, Roll No. 62130071,
Category-BC.
7. Brijesh Kumar, Son of Sri Jawahir Prasad, Resident of Narbatpur
Chausa, Post- Chausa, P.S- Buxar, District- Buxar, Roll No. 60150155,
Category OBC.
8. Sabita Kumari, Daughter of Sri Mahendra Prasad, Resident of Village
+ Post + P.S- Koilwar, District- Bhojpur, Ara, Roll No. 66280403
Patna High Court LPA No.500 of 2016 dt. 17-08-2017
5/141
9. Sudhir Paswan, Son of Sri Kapil Paswan, Resident of Village Harhi
Makdumpur, P.S- Ali Pur, District- Gaya, Roll 62013107, Category SC.
10. Ranjeet Paswan, Son of Lakhan Paswan, Resident of Village-
Ashadhi, P.O- Ashadhi, P.S- Muffasil Nawada, District- Nawada, Roll
No. 65020519, Category SC.
11. Baby Kumari, Daughter of Ram Bhajan Singh, Resident of Village-
Jaijiya, P.O- Jagpura, P.S- Makhdumpur, Jehanabad, Category OBC, Roll
No. 63040447
12. Sushil Kumar, Son of Shio Prasann Ram, Resident of village- Sikraul
Bal Tola, P.O- Sikraul P.S- Sikrahta, District- Bhojpur Ara.
13. Ritesh Kumar Son of Ambika Paswan, Resident of Village- Elara,
P.S- Cherki, District- Gaya, Category SC, Roll No. 62020548
14. Pradip Kumar Roy, Son of Bhola Rai, Resident of village-
Lohiyanagar, Near Ram Home, P.O- Shuhirda Nagar, Begusarai, Roll
No. 95040703
15. Shambhu Kumar, Son of Ram Prawesh Paswan, Resident of Village
+ P.O- Aranda, P.S- Obra, District- Aurangabad, Bihar, Roll No.
64100455
16. Shambhu Prasad, Son of Ramdhari Prasad Yadav, Resident of
village- Rustampur, P.O- Kena Saray, P.S- Mufasil, District- Nawada,
Roll No. 65010370
17. Ranjeet Kumar, Son of Arjun Prasad Yadav, Resident of village-
Mliyatri, Post- Rajauli, District- Nawada, Roll No. 65050323
18. Pramod Kumar, Son of Sri Parmeshwar Dayal Prasad, Resident of
village- Mahuli, P.S- Mufasil Arah, District- Bhojpur, Roll No. 66080623
19. Bharti Kumari, Wife of Birendra Yadav, Resident of Village- Titoiya,
P.S- Bodh Gaya, Roll No. 62170204
20. Jitendra Kumar, Son of Krishna Ram Resident of village- Itwan, P.O-
Haspura District Aurangabad, Roll No. 64140736
21. Manish Kumar, Son of Dinesh Paswan, Resident of Village- Kolhar
Bahadurpur, P.O- Fatuha, District- Patna, Roll No. 61170875, Category
SC.
.... Interveners.... Appellants
Versus
1. The State of Bihar, through the Director General of Police, State of
Bihar, Patna.
2. The Principal Secretary, Department of Home (Police), Government
of Bihar, Patna.
3. The Principle Secretary, General Administrative Department
(Personnel Administrative Reform Department), Government of Bihar,
Patna.
4. The Central Selection Board of Constable, Bihar, Patna, through its
Patna High Court LPA No.500 of 2016 dt. 17-08-2017
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Secretary.
5. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... Respondents.... Respondents
With
=========================================================
Letters Patent Appeal No. 1359 of 2015
IN
Civil Writ Jurisdiction Case No. 16308 of 2011
=========================================================
1. Vinod Kumar Yadav, Son of Upendra Prasad Yadav Resident of
Village - Baliya, P.O. - Baliya, Purnea, Roll No. 89010108.
2. Mukesh Kumar Son of Jalim Prasad Yadav Resident of Village -
Jhuria, P.O. Pachan, District Lakhisarai, Roll No. 8002133281.
3. Umesh Kumar Son of Balram Yadav Resident of Village Thakur Patti,
Post Chandpur Bhagha, P.S. Janki Nagar, Purnea 82060005.
4. Ajay Prasad Son of Akhilesh Prasad Sah Resident of Village and Post
Sahoriya, P.S. Janki Nagar, Purnea, Roll No. 82010237.
5. Ramesh Kumar Raman Son of Nitya Nand Yadav Resident of Village -
Bela Chand, P.O. - Mauniya Chakla, P.S. - Banmankhi, District - Purnea,
Roll No. 84090250.
6. Arbind Kumar Son of Chandradeo Prasad @ Chandradeo Prasad
resident of Village Bhatha, P.O. Gopalpur, District - Nalanda.
7. Ajay Kumar Sah Son of Sushil Kumar Sah Resident of Village -
Dharhara, P.S. - Banmankhi, District - Purnea, Roll No. 84010086.
8. Sunil Kumar Son of Bilas Mehta Resident of Village - Surma, P.O. -
Kishanpur, District - Saharsa, Roll No. 81040411.
9. Ashok Kumar Son of Sri Kishori Prasad Sarswati Niwas, Ram Nagar,
P.O. - Polytechnic Purnea.
10. Rakesh Kumar Son of Madho Yadav Resident of Village - Vijay
Bazar, P.O. Dholbajja Bazar, Via Nawgachhiya, P.S. Ruauli, District
Purnea.
11. Mukesh Kumar Gupta Son of Manoj Kumar Gupta Resident of
Village Basant Bihar Housing Colony, Mahadeo Nagar, P.O. - Lalganj,
P.O. - O.P. Maranga, District - Purnea.
12. Nawal Bharti Son of Krishna Bharti Resident of Village and Post -
Gariya Balua, P.S. - B.K. Nagar, Purnea, Roll No. 84010590.
13. Sushil Kumar Yadav Son of Devi Lal Yadav Resident of Village -
Bhawanipur Kamakhya Asthan, P.O. - B.K. Asthan, District - Purnea.
14. Pankaj Kumar Sah Son of Laxman Sah Resident of Village + Post -
Mogaliya, Puranda, P.S. - Dhamdaha, District - Purnea.
15. Babu Lal Yadav Son of Late Saryug Yadav Maheshpur, P.O. -
Mananpur, P.S. - Chanan, District - Lakhisarai.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017
7/141
16. Pankaj Yadav S/o - Gore Yadav Resident of Village Gohri, P.O. -
Pachan, P.S. - Chanan, Lakhisarai.
17. Kuldeep Yadav Son of Ganesh Prasad Yadav Resident of Village -
Manik Chak, Post + P.S. + District - Banka.
18. Pradeep Yadav Son of Sri Sahdeo Prasad Yadav Resident of Village -
Deoghara, P.O. - Auriya, P.S. - Barahat, District - Banka , Roll No.
88070062.
19. Gautam Kumar Panjiyar Son of Shambhu Panjiyar Resident of
Village - Haripur, P.O. + P.S. - Barahat, District - Banka, Roll No. -
88040045.
20. Champion Kumar Son of Bahadur Prasad Yadav Resident of Village
Majlishpur, Post Lakhnadih, P.S. - Banka, District - Banka, Roll No.
88010023.
21. Deepak Kumar Son of Nakul Yadav Resident of Village Kishanpur,
Post - Jotha, P.S. - Rajaun, District Banka, Roll No. 88040419.
22. Raju Kumar Son of Deena Nath Rai Resident of Village and Post -
Subhepur, District - Chapra, Roll No. 75210239, Category - OBC, PET on
29.09.2010.
23. Gurucharan Rai Son of Madhura Rai @ Madhura Rai Resident of Village - Hakikatpur, P.O. - Dumariya (Dewariya), P.S. - Awtarnagar, District - Chapra, Roll No. 75270791.
24. Ram Babu Ram Son of Saryug Rai Resident of Hakikatpur, P.S. Awtarnagar, District - Chapra, Roll No. 75210055.
25. Raju Kumar Yadav Son of Satyanarayan Yadav Resident of Village - Chainpur, P.O. and P.S. - Manjhi, District - Chapra, Roll No. 75400129, Category OBC, PET on 30.09.2010.
26. Om Prakash Yadav Son of Late Shiv Prasad Yadav Resident of Village - Chainpur, P.S. - Manjhi, District - Chapra, Roll No. 75270442, Categroy OBC.
27. Manoj Kumar Yadav Son of Ram Naresh Yadav Resident of Village Kamta Kosh, P.S. Manihari, District - Katihar, Roll No. 86130028.
28. Ranjeet Kumar Yadav Son of Shiv Dayal Yadav Resident of Village - Mirjapur, P.S. - Manihari, District - Katihar, Roll No. 86040293.
29. Surendra Kumar Yadav Son of Baldeo Yadav Resident of Village Kamta Kosh, P.S. Manihari, District - Katihar, Roll No. 86020418.
30. Mukesh Kumar Yadav Son of Parmatma Yadav Resident of Village - Mirjapur, P.S. - Manihari, District - Katihar, Roll No. 86040232.
31. Rana Pratap Yadav Son of Vijay Yadav Resident of Village Mirjapur, P.O. - T.M. Baghar, P.S. - Manihari, District - Katihar, Roll No. 86030281.
.... .... Petitioners/Appellants Versus Patna High Court LPA No.500 of 2016 dt. 17-08-2017 8/141
1. The State of Bihar through the Director General of Police, State of Bihar, Patna.
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna.
3. The Principal Secretary, General Administrative Department (Personnel Administrative Reform Department), Government of Bihar, Patna.
4. The Central Selection Board of Constable, Bihar, Patna, through its Secretary.
5. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... .... Respondents/Respondents With ========================================================= Letters Patent Appeal No. 1545 of 2015 IN Civil Writ Jurisdiction Case No. 18023 of 2011 =========================================================
1. Dibiya Kumari Daughter of Bijay Kumar Gupta (T.M), @ Bijay Gupta (T.M) Resident of Telephone Exchange, P.O.- Jhauganj, Patna City, P.S.- Chowk, Patna City District- Patna.
.... .... Petitioner/Appellant Versus
1. The State of Bihar
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna, (Old Secretariat), Patna.
3. The Central Selection Board of Constable, Bihar, Patna through its Secretary, (Constable Recruitment, Bihar) Harding Road, Patna.
4. The Chairman, Central Selection Board of Constable, Bihar, Patna (Constable Recruitment, Bihar) Harding Road, Patna.
.... .... Respondents/Respondents With ========================================================= Letters Patent Appeal No. 1386 of 2015 IN Civil Writ Jurisdiction Case No. 19376 of 2012 =========================================================
1. Sunil Sah Son of Ram Dayal Sah Resident of Village - Gangpaliya, Post - Belaw, P.S. - Sarauli, District - Siwan, Roll No. 76020214, Catetory ST
2. Sarita Kumari @ Savita Kumari D/o Chandeshwar Prasad Resident of Tikbigha, Post - Narayanpur, P.S. Telhara, District - Nalanda, Roll No. 61080143.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 9/141 .... .... Petitioners/Appellants Versus
1. The State of Bihar, through the Director General of Police, State of Bihar, Patna.
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna.
3. The Principal Secretary, General Administrative Department (Personnel Administrative Reform Department), Government of Bihar, Patna.
4. The Central Selection Board of Constable, Bihar, Patna, through its Secretary.
5. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... .... Respondents/ Respondents With ========================================================= Letters Patent Appeal No. 1366 of 2015 IN Civil Writ Jurisdiction Case No. 14754 of 2012 =========================================================
1. Neelam Kumari @ Nilamkumari W/o Bablu Prasad Yadav, Resident of -Tilkamanjhi Sitlasthan, P.O.- Tilkamanjhi, P.S.- Tilkamanjhi, District- Bhagalpur, Category- OBC, PET on- 24-09-2010, Roll No. 87160498
2. Premkala Kumari, D/o- Sudama Yadav @ Dudama Yadav, Resident of Village + Post + P.S.- Ekama, Saran, District- Saran, Category- OBC, PET On- 23-09-2010, Roll No. 75250150
3. Akhilesh Kumar, son of Brahmdev Ram, Resident of Village- Khajuri, Post- Banjari, District- Rohtas, Roll No. 68050375, Category- SC, PET On 05.10.2010
4. Anil Kumar, Son of- Dadan Ram, Resident of Village Nasriganj(Nasrigani), Harijan Mohalla, Ward No. 8, P.O.+ P.S.- Nasriganj (Nasrigani), District- Rohtas, Roll No. 68011157, PET On 04.10.2010, Category- SC
5. Kumari Runi Sinha, D/o Amarnath Singh, Resident of Village + Post- Murgaon, P.O.- Hulasganj, Via- Islampur, District- Jehanabad, Roll No. 61160446, PET On 23.09.2010
6. Indra Kumari, D/o- Sri Chalu Ram, Resident of - Mevra (Menuda), Post- Derva (Dekha), P.S.- Kudra (Kuwra), District- Kaimur (Bhabhua), Category SC, Roll No. 69040798, PET On 23.09.2010
7. Santosh Kumar, Son- Rameshwar Paswan, Resident of VillageJhadpa, P.O+ P.S.- Adhaura, District- Kaimur (Bhabua), At present- Welfare Hostel No. 4, Beside of Mundeshwari Hall, Ward No. 12, P.O. + P.S.- Bhabhua, District- Kaimur (Bhabhua), Roll No. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 10/141 69090089, Categeory ST, PET On 29.09.2010
8. Sapna Kumari, D/o- Bihari Paswan, Resident of- New Housing Board Colony, Room No. 6LH- 100, Post + P.S.- Barari, District- Bhagalpur, Roll No.- 87310004, Pet On 23.09.2010, Category- SC
9. Sinuta Kumari, W/o- Dasrath Kumar Paswan, Resident of Village- Jhunathi, P.O.- Kjhunathi, P.S.- Kinjar, Arwal, Category- S.C., P.E.T. On- 23-09-2010, At Resident of Village + P.O.- Khadasone, P.S.- Karpa, District- Arwal, Roll NO.- 62013384
10. Puspa Kumari, D/o- Shiv Bacchan Thakur, Resident of - E.C. Rly. New Colony (New Colony),Garhara, Qrt. No.- 323(k), P.O.- Garhara, District- Begusarai, At present Village- Telia Chapra (Baital Chowk), P.O.- Kurnowl, P.S.- Sahebganj, District- Muzaffarpur, Roll No. 95090079
11. Anjali Kumari Son of Jay Kishor Yadav Resident of Village - Auliabad, P.O. - Jhandapur, P.S. - Bihpur, District - Bhagalpur, Roll No. - 87200628, Category - OBC, PET On - 24-09-2010.
12. Barun Kumar Son of Akshya Paswan Resident of Village - Kabilpur, P.O. - Laheriasarai, P.S. - Bahadurpur, Darbhanga, Roll No. 78100007, Category SC.
13. Deonath Kumar Himanshu Son of Late Sheo Datt Prasad @ Shivdatt Prasad Resident of Village - Bilaru, P.O. - Tiyap, P.S. - Uphara, District - Aurangabad, Bihar, Roll No. 64170046, Category - SC.
14. Reema Kumari @ Rima Kumari Daughter of Chandra Deo Ray Resident of Village - Nisahara, P.O. - Guru Bazar, P.S. - Barari, District - Katihar, Roll No. - 86020122, Category - SC, PET On 24-09-2010.
15. Lalan Kumar Son of Nandkishor Roy Resident of Nishara, P.O. - Gurubazar, P.S. - Barari, District - Katihar At present Sakucha, P.O. - Nagrah, P.S. - Naughachia, District - Bhagalpur, Roll No. - 89010351 (89010350), Category - SC, PET On - 28-09-2010.
16. Jay Prakash Kumar Son of Yogender Paswan Resident of Village - Barkurwa, P.O. - Rupdih, P.S. - Mufasil Motihari, District - East Champaran, Roll No. 73020494, Category - SC.
17. Anand Kumar Son of Harihar Prasad Resident of Village + Post Shamsher Nagar, P.S. - Daud Nagar, District - Aurangabad, Roll No. 64080161, Category - SC, PET On 01.10.2010.
18. Manju Kumari Wife of Amlendu Shekhar Resident of Village + P.O. - Amaiya, P.S. - Asarganj, District - Munger, Roll No. - 90050402, PET On
- 29-09-2010.
19. Sumit Raj Pal Son of Pramod Raj Pal Resident of Village - Naya Sijkewala (Naya Singh Kewalia), P.O. - Dilarpur, P.S. - Manihari (Mahiti), District - Katihar, Category OBC, Roll No. 89030457 (8903457), PET On
- 29-09-2010.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 11/141
20. Juli Ranjan Daughter of Ram Dahin Singh Resident of Village - Nirmea Shrinagar Mahendru Chian Tola More, P.O. - Mahendru, P.S. - Sultanganj, District - Patna, Roll No. - 60140268, Category - BC I, PET On - 23-09-2010.
21. Mithilesh @ Mithilesh Kumar Chaudhary Son of Shambhu Chaudhary Resident of Village + P.O. - Babhnouz (Bambhanaw), Tola - Najirganj, P.S. - Dawath, District - Rohtas, Category - SC,Roll No. - 68010521.
22. Ramjatan Paswan Son of Sitaram Paswan Resident of Village - Maheshpur, P.O. - Mirjanhar, P.S. - Mojahidpur (Mahahidpur), District
- Bhagalpur, Roll No. 87040046, Category - SC, PET On - 25-09-2010.
23. Munni Kumari Wife of Vivekanand Resident of Village - Mansitola, P.O. - Gopalpur, P.S. - Maheshkunt, District - Khagaria, Category - OBC, Roll No. - 94110483, PET On - 23-09-2010.
24. Upendra Kumar Majhi Son of Rajendra Manjhi Resident of Pratappur, P.S. - Autar Nagar, Post - Pratappur, District - Saran, Roll No. 75290197, PET On 04-10-2010, Category SC.
25. Naresh Chaudhary Son of Tulsi Chaudhary Resident of Village - Ganjpar (Ganipur), P.O. - Nawtan, P.S. - Ekna, District - Saran, Roll No. - 75460133, Category - SC, PET On - 05-10-2010.
26. Gita Kumari @ Geeta Kumari Son of Ramdayal Ram Resident of Village - KeshopurBakri, P.O. - Karwan (Karvan), P.S. - Udwant Nagar, District - Bhojpur, Category - SC, Roll No. 66150801, PET On - 23-09- 2010.
27. Ranju Kumari Daughter of Baleshwar Prasad Resident of Village + P.O. - Mai (Lekhraj), P.S. - Hilsa, District - Nalanda, Roll No. - 61160599, Category - OBC, PET On - 24-09-2010.
28. Rajesh Kumar Son of Nirmal Kumar Resident of Village + P.O. - Mahuli, P.S. - Mufasil (Ara), District - Bhojpur (Ara), Roll No. - 66300206, Category - SC, PET On - 29-09-2010.
29. Ranjan Kumar Son of Ramashish Prasad Resident of Village - Hasanpur, P.O. + P.S. - Belaganj, District - Gaya, Roll No. - 62040871, Category - SC, PET On - 04-10-2010.
30. Kumari Priyanka Sinha Wife of Kumar Rakesh Sinha Resident of Village - Dhanhar, P.O. + P.S. Ekangarsarai, District - Nalanda, Roll No. - 61020572, Category - OBC, PET On - 23-09-2010.
31. Dharmendra Kumar Das (Dai) Son of Shankar Das Resident of Village - Tetarpur, P.O. - Panchanpur (Panchangpur), P.S. - Tekari, District - Gaya, Roll No. 62030814, Category - SC, PET On - 01-10-2010.
32. Brajesh Kumar Son of sri Laldhari Chaudhary Resident of Village- MugalBigha, P.o.- Sathanda, P.s Makdumpur, District- Jehanabad, category Sc Roll No. 63110544 ,PET On -27-09-2010 Patna High Court LPA No.500 of 2016 dt. 17-08-2017 12/141
33. Pentar Paswan Son of Bhadrupaswan Resident of Village Simri Bakulaha (Baklaha) Patti, Po +P.s - Simri District Buxar, Roll No. 671401564,PET On -27-09-2010
34. Bhikan Kumar son of Jageshwar Das Resident of Village- Shivnagar, P.o. Masudanpur, P.s Balliya, Via-Lakhminia, District Begusarai, Roll N o. -94080435, Category -Sc ,PET on 04-10-2010
35. Anjali Kumari Daughter of Sri Tulsi Thakur , Wife of Anjani Kumar Resident of Village- Gaurichak, P.o. Fatehpur, thana- Gaurichak P.s sultanpur, District Patna Presently residing at Ansari Hostel , Room No. 20, Post Mahendru ,Patna Roll No. 60811059, Category -OBC , Pet On 23-09-2010
36. Rajdev@Rajdeo kumar Das son of Sudarshan Ram Resident of Village- Brahampur (Chapra) P.o. Chapra , P.s Bhagwan Bazar, District Chapra ,Roll No. 75100041, Category -SC, PET on 28-01-2010
37. Dhananjay Kumar son of Krishna Prasad Gupta Resident of Village +P.o. Gheghta,P.s Mufasil Chapra, District Chapra (Saran) Roll No. 75240203, Category -EBC, On 25-09-2010
38. Jay Prakash Son of Jaglal Manjhi Resident of Village -Sultanganj, P.o Phulwariya, P.s Amnour (Mahur) District Chapra (Saran) Roll No. 75370251,Category SC
39. Kanchan Kumari Daughter of Anil Kumar Sinha Resident of Village- valipur, Po Bhagwanpur, P.s -Hussainganj, District- Jehanabad, At present -NavratanpurMandir ,South Postal Park, Category OBC, District Patna Roll no. 60330289, PET on 24-09-2010
40. Sushma kumari Daughter of Brahmdev Prasad Sharma Reisdent of Village- Sikaria, P.o. -Muksudpur, P.s -Tekari, District-Gaya, Roll no. - 62010178, Category, OBC, PET On.- 24-09-2010
41. Anish Kumar Son of Nityanand Paswan Resident of Mogalsarai, P.o.-Sanha, P.s-Sahebpur Kamal, District Begusarai-, Roll No. 95020649,Category ,SC, PET on , 01-10-2010
42. Shailesh kumar son of- BabulalSah Resident of Village - Babhanawalia, P.o.-Dharampur, Ps. Daudpur,District Chapra (Saran), Roll No. -75010711, Category-Sc, PET on- 29-09-2010
43. Vinay kumar@Vijay kumar son of- Surendra Gupta Resident of Village- Lauwalagan (East) (Lauwagangan),P.o. -lauwalagan (East), P.s+Via-Chousa, District- Madhepura ,Roll No. 82070099, Category - OBC, PET on- 01-10-2010
44. Sanjay kumar son of Pradeep Ram Resident of Village- Banaili, Rampur Chauram, P.s -Rampur,District -Arwal, Roll No. 62270004, Category SC PET -29-09-2010
45. Munna Paswan son of Ramadhar Paswan Resident of Village+P.O. Boksa, P.s -Buxar, District Buxar,Roll No. 67200188, Category -SC, PET Patna High Court LPA No.500 of 2016 dt. 17-08-2017 13/141 on- 30-09-2010
46. Sharmila Kumari Daughter of Mundrika Singh Resident of Village - Balabigha, P.O. - Uber, P.S. - Makhdumpur, District - Jehanabad, Bihar, Roll No. - 63110016, Category - OBC, PET on - 23-09-2010.
47. Anupam Kumari, Wife of Ramu Chaudhary, Resident of Village + Post- Surhan, P.S. Makhdumpur, District Jehanabad, Roll No. 63050245, Category Sc, Pet On 23.09.2010
48. Binita Kumari, Daughter of Bimal Prasad Singh, Resident of Village + P.O. - Ratanpur, P.S. - Baniyapur, District- Munger, At Present rEsident of Village -Khaira, Near Panchat Bhawan, P.O. - Kharia, Via - Bariarpur, District -Munger, RollNo. 90250215, PET on 24.09.2010
49. Bandana Kumari @ Vandana Kumari, Daughter of Ritlal Sah, Resident of Village -Pain (Payut), P.O. - Tilakpur, PS. - Sultanganj, District - Bhagalpur, Roll No. 87240280
50. Vandana Kumari, Daughter of Kishor Prasad Singh, Resident of Village + P.O. - Kharia, P.S.- Bariyarpur, District- Munger, Roll No. 90180085, Category Obc, Pet On 23.09.2010
51. Sujeet Kumar Ravi, Son of Vijay Prasad, Resident of Village - Stuwarganj, Awari, P.O. + P.S. -Mohaniya, District -Kaimur (Bhabhua), Roll No. 69170662, Category - SC, PET on 04.09.2010
52. Laxmi Kumari, C/o + Daughter of Shree Prasad Gupta, Resident of Village -Pushpa Daillshakchak Mirjan Hat Road, P.O. + P.S. - Ishakchak, District - Bhagalpur, AT present Resident of Village - Angari, P.O. - Puraini, P.S. - Jagdishpur, District - Bhagalpur, Roll NO. 87080255, Category - OBC, PET on 23.09.2010
53. Mamta Kumari, Daughter of Ramshebak Mahto, Resident of Village - Bagaul, P.O. - Maheshvar, Via - Khagauli, District - Madhubani, RollNO. 79010718
54. Subhas Kumar, Son of Ganesh Prasad Resident of Village Sadipur, Post Aima Chaokt (Chaokt), P.S.- Khizer Sarai, Gaya, Roll No. 62080584, Category Sc, Pet On 27.09.2010
55. Pankaj Kumar Thakur, Son of Vishundeo Thakur, Resident of VillageSiropatti, P.O.- Iimas Nagar, P.S.- Khan Pur, District- Samastipur, Category- Obc, Roll No. 80050380, Pet On 25.09.2010
56. Nirmala Kumari, Daughter of Sri Ram Prit Singh, Resident of Village + P.O. - Daulatpur, Simri, P.S. - Bihta, District- Patna, New Capital Divisional (NCD: RCD), Lodipur, Patna, Roll No. 60020155, Category Obc Ii, Pet On 23.10.2010
57. Sarswati Sinha, Daughter of Subodh Kumar Singh, Resident of Village -Khaira, P.O. - Khaira, P.S. - Haveli Kharagpur, District- Munger, Roll No. 90340137, Category - OBC , PET on 23.09.2010
58. Akhilesh Kumar, Son of Ram Chandra Pandit, Resident of Village - Patna High Court LPA No.500 of 2016 dt. 17-08-2017 14/141 Vidyapati Nagar, P.S. Vidyapati Nagar, P.O.- Vidyapati Nagar, District - Samastipur, Roll No. 80020472, Category- Obc, Pet On 05.10.2010
59. Sweety Kumari, Daughter of Sri Dwarika Prasad, Resident of Village - Dahour Bigha, P.O. - Telhara, District- Nalanda, Roll NO. 61170985, PET on 24.09.2010.
.... .... Petitioners/Appellants Versus
1. The State of Bihar, through the Director General of Police, State of Bihar, Patna.
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna.
3. The Principal Secretary, General Administrative Department (Personnel Administrative Reform Department), Government of Bihar, Patna.
4. The Central Selection Board of Constable, Bihar, Patna, through its Secretary.
5. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.........Respondents/ Respondents
6. Rani Kumari Wife of Arun Singh Resident of Village Jhavwa Ram, P.O. Karshiya, Via Dhaka, East Champaran, Roll No. 73050427, Category OBC, PET On 23.09.2010.
7. Raj Kumar Son of Sri Kamlesh Das Resident of Village - Simuaara, Post - Medanipur, Badahiya, P.S. - Kurtha, Distt - Arwal, Bihar, Roll No. 62120250, Category SC, PET On 25-09-2010.
8. Ajay Kumar Son of Doman Paswan Resident of Village - Gajendar Bigaa, Post - Bhokila Par, P.S. - Hilsa, District - Nalanda, Roll No. 61070249, Category - SC, PET On 29.09.2010.
9. Rupesh Paswan Son of Navarang Paswan Resident of Village - Naughar, P.O. Kharendra, P.S. - Bhagwanpur, District - Kaimur, Roll No. 69170130, Category - SC, PET on 25-09.2010.
10. Kusum Kumari Daughter of Sri Narayan Singh @ Suresh Prasad Resident of Village - Ramdas Tola, P.O. - Jagdishpur, P.O. - Tendoni, District - Bhojpur, Category - OBC, PET on - 24-09-2010.
11. Anju Kumari Daughter of Sanjay Singh Resident of Village Dusadhi Tenduaa, Post - Pahleja, P.S. - Dehri, District - Rohtas, Roll No. 68080418, Category - BC.
12. Sangeeta Kumari Wife of Vikash Singh Resident of Village Patanawakhurd, P.S. - Indrapuri, District - Rohtas, Roll No. 68080342, Category OBC, PET on 24.09.2010.
13. Pratima Kumari Son of Deshwar Prasad Singh Resident of Village & Post - Patharkatti, P.S. - Nimchak, Bathani, District - Gaya, Category - Patna High Court LPA No.500 of 2016 dt. 17-08-2017 15/141 OBC, PET on 24.09.2010.
14. Nitu Bharti Daughter of Satyendra Kumar Resident of Village - Sagarchtta, Post - Tanruppa, P.S. - Wazirganj, District - Gaya, Roll No. 62320251, Category - OBC, PET on 23.09.2010.
15. Durga Kumari Daughter of Ramayan Singh Resident of Village - Malbar, Post - Malbar, P.S. - Shiv Sagar, District - Sasaram, Rohtas, Category OBC, PET on 24.09.2010.
16. Sanjay Kumar Mehta Son of Bindeshwar Prasad Mehta Resident of Village Sirgia, P.O. - Pothia, P.S. - Forbesganj, District - Araria, Roll No. 8503193, Category - OBC, PET in 07.10.2010.
17. Panchanand Paswan Son of Navin Paswan Resident of Village - Nawabganj, P.S. - Manihari, District - Katihar, Roll No. 86020321, Category SC, PET on 05.10.2010.
18. Usha Kumari Wife of Sarwan Poddar Resident of Village - Maraiya, Post - Piprahatf, P.S. - Parbatta, District - Khagaria, Roll No. 94090060, PET on 24.09.2010.
19. Mithilesh Kumar Son of Ramanand Saw Resident of Village - Makaria, P.O. - Mushepur, P.S. - Noor Sara, District - Nalanda, Roll No.
- 61050447, Category EBC, PET on 29-09-2010.
20. Sangeeta Kumari Daughter of Pramanand Chaurasiya Resident of Village and Post - Shahjadpur, P.S. Jay Nagar, District - Bhagalpur, Category OBC, PET on 23.09.2010.
21. Ritu Kumari Daughter of Gagan Mishra Resident of Village Uma Nagar, P.O. - Bishanpur, P.S. - Ayahipur, District - Muzaffarpur, PET on 23.09.2010, Category OBC, Roll No. 70340295.
22. Mantu Kumar Son of Kameshwar Das Resident of Village Pindrakhurd, P.O. - Ghoraghat, P.S. - Dobhi, District - Gaya, Roll No. 62280294, Category - SC, PET on 24.09.2010.
23. Ranjeet Kumar Son of Ajju Das Resident of Village Jaitipur, P.O. - Jaitipur, Kurua, P.S. - Ghoshi, District Jehanabad, Roll No. 63040493, Category SC PET on 30.09.2010.
24. Pallav Prem Son of Arun Rai Resident of Village Singhpur, P.O. Gabrayn, P.S. Sajaur, Bhagalpur, Roll No, 87260133, Category - EBC, PET on 07.10.2010.
25. Sudheshwar Kumar, Sonof Huiash Chaudhary, Resident of Katari Sudhi Bigha, Post - Gaya, P.S. - Chandauti, District -Gaya, RollNo. 62070090, Category - SC, PET on 27.09.2010
26. Punam Kumari, Wife of Rabindar Kumar, Resident of Village - Chilkawar (Manjhi Tola, P.S. - Manjhouni, P.S. - Rajoun, District - Banka, Roll No. 88020485
27. Khushboo Kumari, Daughter of Late Shiv Nandan Singh, C/o NavalKishor Mandal, Resident of Kasba,P.O. -Manikpur, Via - tarapur, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 16/141 District - Munger. Roll No. 23.09.2010, Category - OBC, PET on 23.09.2010
28. Rajni Kumari, Daughter of Dhanu Sah, Wife of Ashok Sah, Resident of Village -PakkiHaveli ShivajiNagar, P.O. - Lalbagh, P.S. -Town Thana, Darbhanga, Roll No. 78130137, Category OBC, PET on 23.09.2010
29. Radha Kumari, Daughter of BhagirathPrasad, Resident of - Tilhar, Post - Ekdanga,P.S. - Balchhi, District - Patna, Category - OBC.
30. Rajesh Paswan, Son of Hari Paswan, Resident of Village - Rai Dhurwa, P.O. - Bettiah Dih, P.O. - Manuapul, West Champaran, Roll NO. 74040627, Category SC, PET on 27.09.2010
31. Guru Charan Mandal Sonof Ganeshu Mandal, Resident of Village - Meharpur, Post - Chutiya, District - Banka Roll No. 88010460
32. Vijayant Kumar Gaurav, Son of Naresh Chaudhary, Resident of Village +Post + P.S. - Bank, District -Nalanda, Category, SC, PET on 25.09.2010
33. Ratesh Kumar, Son of Munnilal Ram, Resident of Village - Matiyriya, Post Makhuwa, Via - Tukoliya, East - Champaran, RollNo. 73110076.
34. Balram Ravidas, Son of Shrikhan Ravidas, Resident of Village - Haribari, P.O. Imbrahimpur, P.S. - Aurangabad, District - Aurangabad, Category - SC,l Roll No. 64120128, PET on 04.09.2010
35. Saroj Kumari, Daughter of Sri Samrath Rai, Resident of Village - Samhauta Chandan Tola, P.S. - Kopa, District - Chapra, Roll No. 7510832, Category OBC.
36. Bishwabhansh Paswan, Son of Ram Bharosha Paswan, Resident of Village - Ulley Mahmadpur, P.O. - Jamuara, P.S. - Allipur, District - Gaya, Roll No. 62030801, Category SC, PET on 01.10.2010.
37. Srawan Kumar, Son of Ramanand Mochi, Residentof Village- Pharpur, P.O. - Pandly Parsawa, Police Station - M.M. Chak, Gaya, Roll No. 62080140, Category SC, PET on 25.09.2010
38. Brij Mohan Kumar, Son of Ramadhar Rajak, Resident of Village - Rupaichk, Post - Usri, District - Arwal, Roll No. 62011862, Category OBC, PET on 25.09.2010
39. Mukesh Kumar Ram Son of Yogendra Ram Resident of Village Ujan, P.S.- Bithan, District- Samastipur, Roll No. 80070580, Category Sc, Pet On 25.09.2010
40. Dharmendra Kumar Son of Kameshwar Ram Resident of VillageTelarh, Post + P.S.- Arihond Bazar, Bhojpur, Roll No. 66250271, Category Sc, Pet On 25.09.2010
41. Anupa Kumari Wife of Sri Muna Paswan Resident of Village Hardaspur, Post- Khurmabad, District- Kaimur Bhabhua, Roll No. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 17/141 69120254, Category Sc, Pet On 24.09.2010
42. Gita Kumar Daughter of Ram Bali Singh Resident of VillageBhaishan, P.O.- Manikpur, P.S.- Indrapuri, District- Rohtas, Roll No. 68040499, Category Obc, Pet On 29.09.2010
43. Ramanand Kumar Son of Reku Das Resident of Village- Balna, P.O.- Cahatubag, P.S.- Chandauti, District- Gaya, Roll No. 62220344, Pet On 28.09.2010, Category- Sc
44. Ritesh Kumar Son of Uma Shankar Prasad Resident of VillagePandeypur, Post- Mukaradh, P.S.- Karghar, District- Rohtas Sasaram, Roll No. 68040177, Pet On 30.09.2010
45. Sanjay Kumar Paswan Son of Shri Bishwanath Paswan Resident of Village- Sarahwa, P.O.- Murli, P.S.- Sikarkpur, District- East Champaran, (Bihar), Roll No. 7460284, Category Sc, Pet On 01.05.2010
46. Pramod Kumar Son of Batasa Hazra Resident of Village Kanchedwa, P.O. Kanchedwa, P.S.- Harshdhi, District- East Champaran, Category Sc, Pet On 01.10.2010
47. Pramod Kumar Son of Batasa Hazra Resident of Village Kanchedwa, P.O. Kanchedwa, P.S.- Harshdhi, District- East Champaran, Category Sc, Pet On 01.10.2010
48. Sadhna Kumari, Daughter of Sumant Kumar, Resident of VillageDihra, Post- Dihra, P.S.- Lakhisarai, District- Lakhisarai, Roll No. 92020109, Category- Obc, Pet 23.09.2010
49. Amarjeet Son of Sri Ram Jatan Rajak, Resident of Village Pidhauli, P.O.- Pirhauli, P.S.- Teghra, District- Begusarai, Roll No. 95030411, Category- SC, Pet On 28.09.2010
50. Anwar Ali, Son of Md.Hadis Ansari, Resident of Village Jaitpur Tiwari Tola, Post- Jaitpur Bharwaliya, P.S.- Daudpur, Chapra, Roll No. 75130212, Category- Obc (Ebc), Pet On 29.09.2010
51. Dharmendra Kumar, Son of Bisheshwar Paswan, Resident of Village- Khorampur, Post- Chhitrur, P.S.- Mati Hani, DistrictBegusarai, Category Sc, Pet On 28.09.2010
52. Mira Kumari, Daughter of Srilal, Chaudhary, Resident of Village - Khairahi, P.O. - Bahuara, P.S. - Dawth, District - Rohtas, OBC, Roll No. 68160266, PET on 24.09.2010.
53. Suraj Kumar, Son of Naresh Prasad Singh, Resident of Village - Pubari Tola Farda, P.O.- Farda, P.S.- Naya Ram Nagar, DistrictMunger (Bihar), At Present Village- Lakshmipur, P.O.- Lohchi, ViaBariarpur, District- Munger, Bihar, Roll No. 90340157 .... .... Petitioners / Respondents With ========================================================= Civil Writ Jurisdiction Case No. 15195 of 2015 Patna High Court LPA No.500 of 2016 dt. 17-08-2017 18/141 =========================================================
1. Guriya Kumari, Wife of Sri Chandan Pramod Pandey, D/O- Sri Bhuneshi Pandey, Resident of Village + P.O- Purana Haripur, P.S.- Koilwar, District- Bhpjpur (Ara), Roll No. 66060554
2. Man Lal Rajak, Son of Ghughuli Baitha, Resident of Village- Chandaupur, P.O.- Chenful, P.S.- Daudpur, District- Chapra, Saran.
3. Raj Kumar, son of Kamlesh Das, Resident of Village- Simuaara P.O.- Medani Pur, Badahiya, P.S.- Kurtha, District- Arwal, Bihar, Roll No. - 62120250
4. Kushum Kumari, Daughter of Suresh Prasad, Resident of Village- Ramdas Tola, P.O.- Jagdishpur, P.S.- Tendoni, District- Bhojpur, Category OBC, Pet on- 24-09-2010
5. Balram Ravidas, Son of Sharikahn Ravi Das, strict- Bhojpur, Category OBC, Pet on- 24-09-2010
6. Srawan Kumar, Son of Ramanand Mochi Resident of Village - Pharpur, P.O.- Pandly Parsawa,, P.S.-M.M. Chak, Gaya, Roll No.- 62082140, Category-SC, Pet on- 25-09-2010,
7. Sanjay Kumar Paswan, Son of Shri Bishwanath Paswan, Resident of Village- Sarahwa, P.O.- Murli, P.S.- Sikarpur, District- East Champaran (Bihar), Roll No. 7460284, Category-SC, Pet on-01-05-2010
8. Sadhna Kumari, Daughter of Sumant kumar, Resident of Village- Dihra, P.O.- Dihra, P.S.- Lakhisarai, District- Lakhisarai, Roll No. - 92020109, Category- OBC. Pet on 23-09-2010
9. Dharmendra Kumar, Son of Bishehwar Paswan, Resident of Village- Khorampur, P.O.- Chhitrur, P.S.- Mati Hani, District- Begusarai, Category-SC, Pet on 28-09-2010 .... .... Petitioners Versus
1. The State of Bihar, through the Principal Secretary, Home Police Department, Government of Bihar, Patna.
2. The Director General of Police, Bihar, Patna.
3. The Chairman, Central Selection Board of Constable, Bihar, Patna.
.... .... Respondents With ========================================================= Letters Patent Appeal No. 1079 of 2016 IN Civil Writ Jurisdiction Case No. 19664 of 2011 =========================================================
1. The State of Bihar through the Director General of Police, State of Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government Patna High Court LPA No.500 of 2016 dt. 17-08-2017 19/141 of Bihar, Patna
3. The Principal Secretary, General Administrative Department, (Pesonal Administrative Reforms Department), Government of Bihar, Patna .... Respondent nos. 1, 2 & 3 .... Appellants Versus
1. Sudhir Paswan S/o Banarsi Paswan, Resident of village- Nakuch, P.O.- Mainagram, P.S.- Mahishi, Distt.- Saharsa, Roll No.- 81030235 ....Petitioner.........Respondent 1st Set.
2. The Central Selection Board of Constable, Bihar, Patna through its Secretary
3. The Chairman of Central Selection Board of Constable, Bihar, Patna .... Respondent nos. 4 & 5.... Respondents 2nd Set.
With ========================================================= Letters Patent Appeal No. 1088 of 2016 IN Civil Writ Jurisdiction Case No. 18901 of 2011 =========================================================
1. The State of Bihar through the Director General of Police, Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna
3. The Principal Secretary, General Administrative Department, Pesonal Administrative Reforms Department, Government of Bihar, Patna .... Respondent nos. 1, 2 & 3 .... Appellants Versus
1. Naresh Kumar Chaudhari Son of Sri Ram Pratap Choudhari, Resident of village and P.O.- Jandaha, P.S.- Ramgarh, District- Kaimur (Bhabhua)
2. Sandesh Kumar, Son of Sri Ram Awadh Chaudhary, Resident of village- Kariram, P.O. and P.s.- Muon, District- Kaimur (Bhabhua) ....... Petitioners ...... Respondents 1st Set.
3. The Central Selection Board of Constable, Bihar, Patna through its Secretary
4. The Chairman of Central Selection Board of Constable, Bihar, Patna .... Respondent nos. 4 & 5.... Respondents 2nd Set. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 20/141 With ========================================================= Letters Patent Appeal No. 1187 of 2015 IN Civil Writ Jurisdiction Case No. 18901 of 2011 =========================================================
1. The Central Selection Board of Constable, Bihar, Patna through its Secretary.
2. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... Respondents.... Appellants Versus
1. Naresh Kumar Chaudhari, S/o Sri Ram Pratap Choudhari, Resident of Village + P.O.- Jandaha, P.S.- Ramgarh, Distt.- Kaimur (Bhabhua).
2. Sandesh Kumar, S/O Sri Ram Awadh Chaudhary, Resident of Village- Kariram, P.O.+P.S.- Nuon, Distt.- Kaimur (Bhabhua).
.... Petitioner....Respondents 1st Set.
3. The State of Bihar through the Director General of Police, Bihar, Patna.
4. The Principal Secretary, Department of Home (Police), Govt. of Bihar, Patna.
5. The Principal Secretary, General Administrative Department, Personnel Administrative Reform Department, Govt. of Bihar, Patna.
.... Respondents.... Respondents 2nd Set.
With ========================================================= Letters Patent Appeal No. 974 of 2015 IN Civil Writ Jurisdiction Case No. 15487 of 2011 =========================================================
1. Neelam Kumari@ Nilamkumari Wife of Bablu Prasad Yadav Resident of - Tilkamanjhi Sitlasthan , P.S.- Tilkamanjhi, P.O.- Tilakmanjhi, District- Bhagalpur, Category- OBC, PET On- 24-09-2010 Roll No. - 87160498.
2. Premkala Kumari Daughter of - Sudama Yadav @ Dudama Yadav Resident of Village + P.O. + P.S.- Ekama, Saran , District- Saran, Category- OBC, PET On - 23-09-2010, Roll No. - 75250150
3. Akhilesh Kumar Son of - Brahmdev Ram Resident of Village- Khajuri, P.O. - Banjari , District- Rohtas, Roll No.- 68050375. Category- SC , PET On- 05-10-2010.
4. Anil Kumar Son of - Dadan Ram Resident of Village- Nasriganj (Nasrigani), Harijan Mohalla, Ward No. - 8 , P.O. + P.S. - Nasriaganj Patna High Court LPA No.500 of 2016 dt. 17-08-2017 21/141 (Nasrigani), District- Rohtas , Roll No. - 68011157, PET On - 04-10- 2010, Category- SC.
5. Kumari Rani Sinha Daughter of Amarnath Singh Resident of Village+ P.O.- Murgaon , P.S.- Hulasganj, Cia- Islampur, District- Jehanabad, Roll No. - 61160446, PET On - 23-09-2010.
6. Indra Kumari Daughter of Sri Chalu Ram Resident of- Mevra (Menuda), P.O.- Derva (Dekha), P.S.- Kudra (Kuwra) District- Kaimur (Bhabua), Category- SC, Roll No. - 69040798. PET On- 20-09-2010.
7. Santosh Kumar Son of - Rameshwar Paswan Resident of Village- Jhadpa, P.O. + P.S. - Adhaura, District- Kaimur (Bhabua), At present - Welfair Hostel No. 4. Beside of Mundeshwari Hall, Ward No.- 2, P.O. + P.S.- Bhabua, District- Kaimur (Bhabua), Roll No.- 69090089, Category- ST, PET On-29-09-2010.
8. Sapna Kumari Daughter of - Bihari Paswan Resident of- New Housing Board Colony, Barari, Room No. - 6LH-100, P.O.+ P.S.- Barari, District- Bhagalpur, Roll No. - 8710004. PET On- 20-09-2010, Category- SC.
9. Sunita Kumari Wife of Dasrath Kumar Paswan Resident of - Jhunathi, P.O. - Kjhunathi, P.S.- Kimgar, Arwal , Category- S.C., PET On- 20-09-2010, At Resident of Village + P.O.- Khasasone, P.S.- Karpa, District- Arwal , Roll No. - 62013384.
10. Puspa Kumari Daughter of - Shiv Bacchan Thakur, Resident of - E.C. Rly . (New Colony ), Garhara , Qrt. No.- 323 (k) , P.O.- Garhara , District- Begusarai, At Present Village- Telia Chapra (Baital Chowk), P.O.- Kurnowl, P.S.- Sahebganj, District- Muzaffarpur, Roll No.- 95090079.
11. Anjani Kumari Son of - Jay Kishor Yadav Resident of Village- Auliabad, P.O.- Jhandapur, P.S.- Bihpur, District- Bhagalpur, Roll No.- 87200628, Category- OBC, PET On- 24-09-2010.
12. Deonath Kumar Himanshu Son of Late Sheo Datt Prasad @ Shivdatt Prasad, Resident of Village- Bilaru, P.O.- Tiyap, P.S.- Uphara, District- Aurangabad, Bihar, Roll No. 64170046, Category- SC.
13. Reema Kumari @ Rima Kumari Daughter of - Chandra Deo Ray Resident of Village- Nisahara, P.O.- Guru Bazar, P.S.- Barari, District- Katihar, Roll No. - 86020122, Category- SC, PET On- 24-09-2010.
14. Lalan Kumar Son of - Nandkishor Roy Resident of - Nishara, P.O.- Gurubazar, P.S.- Naughachia, District- Bhagalpur, Roll No. - 89010351 (89010350), Category- SC
15. Jay Prakash Kumar Son of - Yogender Paswan , Resident of Village- Barkurwa, P.O.- Rupdih, P.S.- Mufasil Motihari, District- East Champaran, Roll No.- 73020494, Category- SC.
16. Manju Kumari Wife of - Amlendu Dhekhar , Resident of Village + Patna High Court LPA No.500 of 2016 dt. 17-08-2017 22/141 P.O.- Amaiya, P.S.- Asarganj, District- Munger, Roll No. - 90050402, PET On- 29-09-2010.
17. Sumit Raj Pal Son of Pramod Raj Pal Resident of Villae- Nayasij Kewala (Naya Singh Kewalia), P.O.- Dilarpur, P.S.- Manihari (Mahiti), District- Katihari, Cagegory OBC, Roll No. 89030457 (8903457), PET On- 29-09-2010.
18. Juli Ranjan Daughter of Ram Dahin Singh Residnet of Village- Nirmea Shrinagar Mahendru Chian Tolamore, P.O.- Mahendru, P.S.- Sultanganj, District- Patna, Roll No. - 60140268, Category- BC I, PET On- 23-09-2010.
19. Mithlesh @ Mithelesh Kumar Chaudhary, son of - Shambhu Chaudhary, Resident of Village + P.O.- Babhunouz (Bambhanaw), Tola
- Najirganj, P.S.- Dawath, District- Rohtas, Category- SC, Roll No. - 68010521.
20. Ramjatan Paswan Son of Sitaram Paswan Resident of Village- Maheshpur, P.O.- Mirjanhat, P.S.- Mojahidpur (Mahahidpur), District- Bhagalpur, Roll No. - 87040046, Category- SC , PET On- 20-09-2010.
21. Munni Kumari Wife of Vivekanand Resident of Village- Mansitola , P.O.- Gopalpur, P.S.- Maheshkunt, District- Khagaria, Category- OBC, Roll No. - 94110483, PET On- 23-09-2010.
22. Naresh Chaudhary , Son of Tulsi Chaudhary Resident of Village- Ganjpar (Ganipur), P.O.- Nawtan, P.S.- Ekna , District- Saran , Roll No.- 75460133, Category- SC, Pet On- 05-10-2010.
23. Gita Kumari @ Geeta Kumari , Son of Ramdayal Ram , Resident of Village- Keshopur Bakri, P.O.- Karwan (Karvan), P.S.- Udwant Nagar, District- Bhojpur, Category- SC, Roll No. - 66150801, PET On- 23-09- 2010.
24. Ranju Kumari Daughter of Baleshwar Prasad Resident of Village + P.O.- mai (Lekhraj), P.S.- Hilsa, District- Nalanda, Roll No.- 61160599, Category- OBC, PET On - 24-09-2010.
25. Rajesh Kumar Son of Nirmal Kumar Resident of Village + P.O.- Mahuli, P.S.- Mufasil (Ara), District- Bhojpur (Ara), Roll No. - 66300206, Category- SC , PET On- 29-09-2010.
26. Ranjan Kumar Son of Ramashish Prasad Resident of Village- Hasanpur, P.O.+ P.S.- Belaganj, District- Gaya, Roll No. - 62040871, Category- SC, PET On - 04-10-2010
27. Kumari Priyanka Sinha Wife of - Kumar Rakesh Sinha, Resident of Village- Dhanhar, P.O.+ P.S. - Ekangar Sarai, , District- Nalanda, Roll No.
- 61020572, Category- OBC, PET On- 23-09-2010.
28. Dharmendra Kumar Das (Dai), Son of Shankar Das Resident of Village- Tetarpur, P.O. - Panchanpur (Panchangpur), P.S.- Tekari, District- G aya, Roll No. - 62030814, Category- SC, PET On-01-10-2010. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 23/141
29. Brajesh Kumar Son of Sri Lal Dhari Chaudhary, Resident of Village- Mugal Bigha, P.O.- Sathanda, P.S.- Makdumpur, District- jahanabad, Category- SC Roll No. 63110544, PET On - 27-09-2010.
30. Pentar Paswan , Son of - Bhadru Paswan Resident of Village- Simri Bakulaha (Baklaha) Patti, P.O.+ P.S. - Simri, District- Buxar, Roll No. - 67140156, Category- SC, PET On- 27-09-2010.
31. Bhikan Kumar Son of - Jageshwar Das Resident of Village - Shivnagar, P.O.- Masudanpur, P.S.- Balliya , Via- Lakhminia, District- Begusarai, Roll No. - 94080435, Category- SC, PET On- 04-10-2010.
32. Anjali Kumari Daughter of Sri Tulsi Thakur , Wife of Anjani Kumar, Resident of Village- Gaurichak , P.O.- Fatehpur, Thana- Gaurichak, P.S.
- Sultanpur, District- Patna, presently residing at - Ansari Hostel, Room No. 20, Post- Mahendru, Patna, Roll No. - 60811059, Category- OBC, PET On- 23-09-2010.
33. Rajdev @ Rajdeo Kumar Das Son of - Sudarshan Ram Resident of Village- Brahampur (Chapra), P.O. - Chapra, P.S.- Bhagwanpur (Chapra), P.O.- Chapra, P.S.- Bhagwan Bazar, District- Chapra, Roll No. - 75100041, Category- SC , PET On- 28-1-2010.
34. Dhananjay Kumar Son of- Krishna Prasad Gupta, Resident of Village + P.O.- Gheghta, P.S.- Mufasil Chapra, District- Chapra (Saran), Roll No. - 75240203, Category- EBC, PET On- 25-09-2010.
35. Jay Prakash Son of Jaglal Manjhi, Resident of Village- Sultanganj, P.O.- Phulwariya, P.S.- Amnour (Mahur), District- Chapra (Saran), Roll No.- 75370251, ategory- SC.
36. Kanchan Kumari Daughter of Anil Kumar Sinha, Resident of Village- Valipur, P.O.- Bhagwanpur, P.S.- Hussainganj, District- Jehanabad, At present - Navratanpur Mandir, South Postal Park, Category- OBC, District- Patna, Roll No. - 60330289, PET On - 24-09- 2010.
37. Sushma Kumari Daughter of - Brahmdev Prasad Sharma, Resident of of Village- Sikaria, P.O.- Muksudpur, P.S.- Tekari, District- Gaya, Roll No. - 62010178, Category- OBC, PET On- 24-09-2010.
38. Anish Kumar Son of Nityanand Paswan, Resident of Mogalsarai, P.O. - Sanha, P.S.- Sahebpur Kamal , District- Begusarai, Roll No. - 95020649, Category- SC , PET On- 01-10-2010.
39. Shailesh Kumar, Son of BabulalSah, Resident of Village- Babhanawalia, P.O.- Dharmpura, P.S.- Daudnagar, District- Chapra (Saran), Roll No.- 75010711, Category- SC, PET ON- 29-09-2010.
40. Vinay Kumar @ Vijay Kumar, Son of Surendra Gupta, Resdient of Village- Lauwalagan (East) (Lauwagangan), P.O.- Lauwalagan (East) (Lauwalagan), P.S. + Via- Chousa, District- Madhepura, Roll No.- 82070099, Category-OBC, PET On-01-10-2010. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 24/141
41. Munna Paswan, Son of Ramadhar Paswan, Resident of Village + P.O.- Boksa, P.S.- Buxer, District- Buxer, Rol No.- 67200188, Category- SC, PET On- 30-09-2010.
42. Sharmila Kumari, Daughter of Mundrika Singh, Resident of Village- Balabigha, P.O.- Uber, P.S.- Makhdumpur, District- Jehanabad, Bihar, Roll No.- 63110016, Category- OBC, PET On- 23-09-2010.
43. Anupam Kumari, Wife of Ramu Chaudhari, Resident of Village + P.O.- Surhan, P.S.- Makhdumpur, Istrict- Jehanabad, Roll No.- 63050254, Category- SC, PET On- 23-09-2010
44. Binita Kumari, Daughter of Bimal Prasad Singh, Resident of Village + P.O.- Ratanpur, P.S.- Baniyapur, District- Munger, At Present Resdient of village- Kharia, Near Panchayat Bhawan, P.O.- Kharia, Via- Bariarpur, District- Munger, Roll No.-90250215, PET On- 24-09-2010
45. Bandana Kumari @ Vandana Kumari, Daughter of RitalSah, Resdient of Village- Pain (Payut), P.O.- Tilakpur, P.S.- Sultanganj, District- Bhagalpur, Roll No.-87240280.
46. Vandana Kumari, Daughter of Kishor Prasad Singh, Resdient of Village + P.O.- Kharia, P.S.- Bariyarpur, District- Munger, Roll No.- 90180085, Category- OBC, PET On- 23-09-2010.
47. Sujeet Kumar Ravi, Son of Vijay Prasad, Resdient of Village- Stuwarganj, Awari, P.O. + P.S.- Maohaniya, District- Kaimur (Bhabhua), Roll No.- 69170662, Category- SC, PET On- 04-09-2010.
48. Laxmi Kumari C/o +Daughter of - Shree Prasad Gupta, Resident of Village- Pushpa Daillshakchak Mirjan Hat Road , P.O. + P.S.- Ishakchak , District- Bhagalpur, At present Resident of Village- Angari, P.O.- Puraini, P.S.- Jagsishpur, District- Bhagalpur, Roll No. - 87080255, Category- OBC, PET On- 23-09-2010.
49. Mamta Kumari Daughter of Ramshebak Mahto, Resident of Village- Bagaul, P.O.- Maheshvar, Via- Khagauli, District- Madhubani, Roll No. - 79010718
50. Subhas Kumar Son of Ganesh Prasad Resident of Village- Sadipur, P.O.- Aima Chouki (Chaokt), P.S.- Kheezersarai, (Khizersarai), District- Gaya, Roll No. - 62080584, Category- SC , PET On- 27-09-2010.
51. Pankaj Kumar Thakur Son of Vishnudeo Thakur Resident of Village- Siropatti, P.O.- Ilmasnagar, P.S.- Khanpur, District- Samastipur, Roll No.- 80050380, Category- OBC, Pet On- 25-09-2010.
52. Nirmala Kumari Daughter of - Sri Ram Prit Singh Resident of Village + P.O. - Daulatpur, Simri, P.S.- Bihta, District- Patna, Roll No.- 60020155, Category- OBC II , PET On- 23-10-2010.
53. Sarswati Sinha, Daughter of Subodh Kumar Singh Resident of Village - Khaira, P.O. - Khaira, P.S.- Haveli, Kharagpur, District- Munger, Roll No. 90340137, Category- OBC, PET On- 23-09-2010 Patna High Court LPA No.500 of 2016 dt. 17-08-2017 25/141
54. Akhilesh Kumar Son of Ram Chandra Pandit, Resident of village- Bidyapati Nagar, P.O.+ P.S.- Bidyapati Nagar, District Samastipur, Roll No. 80020472, Category- OBC (EBC), PET On- 05-10-2010.
55. Sweety Kumari Daughter of - Sri Dwarika Prasad Resident of Village - Dahour Bigha , P.O.- Telhara, District- Nalanda , Roll No. - 61170985, PET On- 24- 09-2010.
.... Petitioners.... Appellants Versus
1. The State of Bihar, through the Director General of Police , State of Bihar, Patna.
2. The Principal Secretary , Department of Home (Police), Government of Bihar, Patna.
3. The Principal Secretary , General Administrative Department (Pesonnel Administrative Reform Department ), Government of Bihar, Patna.
4. The Central Selection Board of Constable , Bihar, Patna, through its Secretary.
5. The Chairman of Central Selection Board of Constable , Bihar, Patna.
........Respondents..........Respondents.
6. Rani Kumari Wife of Arun Singh Resident of Village Jhavwa Ram , P.O. Karshiya, via Dhaka, East Champaran, Roll No. 73050427, Category OBC , PET on 23.09.2010.
7. Raj Kumar Son of Sri Kamlesh Das Resident of Village= Simuaara, Post - Medanipur, Badahiya, P.S. - Kurtha, District- Arwal , Bihar, Roll No. 62120250, Category SC , PET on 25.09.2010.
8. Ajay Kumar Son of Doman Paswan Resident of Village- Gajendar Bigaa, Post- Bhokila Par , P.S.- Hilsa , District- Nalanda, Roll No. 61070249, Category- SC PET on 29.09.2010.
9. Rupesh Paswan Son of Navarang Paswan , Resident of Village Naughar, P.O. - Kharendra, P.s.- Bhagwanpur, District- Nalanda , Roll No. 69170130, Category - SC, PET on 25.09.2010.
10. Kusum Kumari Daughter of Sri Narayan Singh @ Suresh Prasad , Resident of Village- Ramdas Tola , P.O.- Jagdishpur, P.O.- Tendoni, District- Bhojpur, Category- OBC, PET On- 24-09-2010.
11. Anju Kumari Daughter of Sanjay Singh Resident of Village Dusadhi Tenduaa, Post- Panleja, P.S.- Dehri, District- Rohtas, Roll No. 68080418, Category BC,
12. Sangeeta Kumari Wife of Vikash Singh Resident of Village Patanawa Khurd, P.S.- Indrpuri, District- Rohtas, Roll No. 68080342, Category OBC, PET On 24.09.2010.
13. Pratima Kumari Son of Deshwar Prasad Singh Resident of Village Patna High Court LPA No.500 of 2016 dt. 17-08-2017 26/141 & Post- Patharkatti, P.S. - Nimchak, Bathani, District- Gaya, Category- OBC, PET On 24.09.2010,
14. Barun Kumar Son of Akshya Paswan Resident of Village Kabilpur, P.O. - Laheriasarai, P.S.- Bahadurpur, Darbhanga, Roll No. 78100007, Category SC.
15. Nitu Bharti, Daughter of Satyendra Kumar Resident of Village - Sagarchtta, Post- Tanruppa, P.S.- Wazirganj, District- Gaya, Roll No. 623202251, Category- OBC, PET on 23.09.2010
16. Durga Kumari Daughter of Ramayan Singh Resident of Village- Malbar, Post - Malbar, P.S.- Shiv Sagar, District- Sasaram Rohtash, Category, OBC, PET on 24.09.2010.
17. Sanjay Kumar Mehta Son of Bindeshwar Prasad Mehta, Resident of Village Sirgia, P.O. - Pothia, P.S.- Forbesganj, District- Araria, Roll No. 8503193, Category- OBC, PET on 07.10.2010.
18. Panchanand Paswan Son of Navin Paswan Resident of Village- Nawabganj, P.S. - Manihari, District- Katihar, Roll No. 86020321, Category SC, PET on 05.10.2010
19. Usha Mumari Wife of Sarwan Poddar , Resident of Village- Maraiya, Post - Piprahatf, P.S.- Parbatta, Distrct- Khagaria, Roll No. 94090060, PET on 24.09.2010.
20. Anand Kumar Son of Harihar Prasad Resident of Village+ Post Shamsher Nagar , P.S.- Daud Nagar, District Aurangabad, Roll No. 64080161, Category- SC , PET on 01.10.2010.
21. Mithilish Kumar Son of Ramananad Saw Resident of Village- Makaria, P.O.- Mushepur, P.S.- Noor Sara, District- Nalanda, Roll No. - 61050447, Category- EBC, PET On.- 29-09-2010
22. Upendra Kumar Majhi Son of Rajendra Manjhi Resident of Pratap Pur, P.S. - Autar Nagar , Post - Pratap Pur, District Saran , roll No. 75290197, PET on 04-10-2010, Catego SC.
23. Sangeeta Kumari Daughter of Pramanand Chaurashiya, Resident of Village and Post - Shahjadpur, P.S. Jay Nagar , District- Bhagalpur, Category OBC , PET on 23.09.2010.
24. Ritu Kumari Daughter of Gagan Mishra Resident of Village Uma Nagar , P.O.- Bishanpur, P.S. - Ayahipur, District- Muzaffarpur, PET On 23.09.2010, Category OBC , Roll No. 70340295.
25. Mantu Kumar Son of Kameshwar Das Resident of Village Pindra Khurd, P.O.- Ghora Ghat , P.S. - Dobhi, District- Gaya, Roll No. 62280294, Category- SC, PET on o 24.09.2010
26. Ranjeet Kumar Son of Ajju Das Resident of Village JaitiPur, P.O.- Jaitipur, Kurua, P.S.- Ghoshi, District Jahanabad, Roll No. 63040493, Category SC PET on 30.09.2010.
27. Pallav Prem Son of Arun Rai Resident of Village Singhpur, P.O. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 27/141 Gabrayn, P.S. Sajaur, Bhagalpur, Roll No. 87260133, Category- EBC, PET on 07.10.2010.
28. Sudheshwar Kumar Son of Huiash Chaudhary Resident of of - Katari Sudhi Bigha, Post - Gaya, P.S.- Chandauti, District- Gaya, Roll No.
- 62070090, Category- SC , PET on 27.09.2010.
29. Punam Kumar Wife of Rabindar Kumar Resident of Village- Chilkawar (Manjhi Tola, P. O. - Manjhouni, P.S.- Rajoun, District- Babka , Roll No. 88020485,
30. Khushboo Kumari Daughter of Late Shiv Nandan Singh C/o Naval Kishor Mandal , Resident of - Kasba , P.O. - Manikpur, Via- Tarapur, District- Munger, Roll No. 23.09.2010, Category- OBC, PET on 23.09.2010.
31. Rajni Kumari Daughter of Dhannu Sah, Wife of Ashok Sah, Resident of Village- Pakki Haveli Shivaji Nagar, P.O.- Lalbagh, P.S.- Town Thana, Darbhanga, Roll No. 78130137, Category OBC, PET On 23.09.2010.
32. Radha Kumari Daughter of - Bhagirath Prasad Resident of - Tilhar, Post - Ekdanga, P.S. - Balchhi, District- Patna, Category- OBC.
33. Rajesh Paswan Son of Hari Paswan Resident of Village- Rai Dhurwa, P.O. - Bettiah Dih, P.O.- Manuapul , West Champaran, Roll No. 74040627, Category SC , PET on 27.09.2010.
34. Guru Charan Mandal Son of Ganeshu Mandal Resident of village- Meharpur, Post- Chutiya, District- Banka, Roll No. 88010460
35. Vijayant Kumar Gaurav Son of Naresh Chaudhary, Resident of village + Post+ P.S.- Band, District- Nalanda, Category SC, PET on 25.09.2010.
36. Ratesh Kumar Son of MunniLal Ram, Resident of Village- Matiyriya, Post Makhuwa, Via- Tukoliya, East - Champaran, Roll No.- 73110076.
37. Balram Ravidas Son of Shrikhan Ravidas Resident of Village- Haribari, P.O.- Imbrahimpur, P.S.- Aurangabad, District- Aurangabad, Category-SC, Roll No.- 64120128, PET On - 04-09-2010.
38. Saroj Kumari Daughter of Sri Samrath Rai Resident of Village- Samhauta Chandan Tola, P.S.- Kopa, District Chapra, Roll No. 75010832, Category OBC.
39. Bishwabhansh Paswan son of Ram Bharosha Paswan Resident of Village Ulley Mahmadpur, P.O. Jamuara, P.S. - Allipur, District Gaya, Roll No. 62030801, Category SC , PET on 01.10.2010.
40. Srawan Kumar Son of Ramanand Machi, Resident of Village Pharpur, P.O.- Pandly Parsawa, Police Station M.M. Chak, Gaya, Roll No. 62080140, Category SC , PET on 25.09.2010.
41. Brij Mohan Kumar Son of Ramadhar Rajak Resident of Village Patna High Court LPA No.500 of 2016 dt. 17-08-2017 28/141 Rupaich, Post - Usri, Distrct- Arwal , Roll No. 62011862, Category OBC , PET on 25.09.2010.
42. Sanjay Kumar Son of Pradeep Ram Resident of Village Banaili, Rampur Chauram , P.S.- Rampur, District- Arwal , Roll No. 60070004, Category, SC PET- 29.09.2010.
43. Mukesh Kumar Ram Son of Yogendra Ram Resident of Village Ujan, P.S. - Bithan , District- Samastipur, Roll NO. 80070580, Category SC, PET on 25.09.2010.
44. Dharmendra Kumar Son of Kameshwar Ram Resident of Village- Telarh, Post + P.S.- Arihond Bazar, Bhojpur, Roll No. 66250271, Category SC , PET on 25.09.2010.
45. Anupa Kumari Wife of Muna Paswan Resident of Village- Hardaspur, Post- Khurmabad, District- Kaimur Bhabua, Roll No. 69120254, Category SC , PET on 24.09.2010.
46. Gita Kumar Daughter of Ram Bali Singh Resident of Village- Bhaishn , P.O.- Manikpur, P.S.- Indrapuri, District- Rohtas, Roll No. 68040499, Category OBC, PET on 24.09.2010.
47. Ramanand Kumar Son of Reku Das Resident of Village- Balna, P.O.- Cahatubag, P.S.- Chandauti, District- Gaya, Roll No. 62220344, PET on 28.09.2010, Category- SC.
48. Ritesh Kumar Son of Uma Shankar Prasad, Resdient of Village- Paneypur, Pst- Mujaradh, P.S.- Karghar, District- Rohtas, Sasaram, Roll No. 68040177, PET on 30.09.2010.
49. sanjay Kumar Paswan, Son of Shri Bishwanath Paswan, Resdient of Village- Sarahwa, P.O.- Murli, P.S.- Sikarpur, District- East Champaran, (Bihar), Roll No- 7460284, Category SC, PET on 01.05.2010..
50. Pramod Kumar, Son of Batasa Hazra, Resdient of Village- Kanchedwa, P.O. Kanchedwa, P.S.- Harshdhi, District- East Champaran, Category SC, PET on 01.10.2010.
51. Narendra Kumar Ram, Son of Harendra Ram, Resident of Village Don, Post Don, P.S.- Darauli, District- Siwan, Roll No. 76230145, PET on 05.10.2010.Category SC.
52. Sadhna Kumari, Daughter of Sumant Kumar, Resdient of Village- Pidhauli, P.O.- Pirhauli, P.S.- Teghra, District- Begusarai, Roll No. 95030411, Category- SC, PET on 28.09.2010.
53. Amarjeet Son of Sri Ram Jatan Rajak Resident of Village- Pidhauli, P.O.- Pirhauli, P.S.- Teghra, District- Begusarai , Roll No. 95030411, Category- SC, PET on 28.09.2010.
54. Anwar Ali Son of Md. Hadis Ansari Resident of Village Jaitpur Tiwari Tola, Post- Jaitpur Bharwaliya, P.S.- Daudpur, Chapra, Roll No. 75130212, Category- OBC (EBC), PET on 29.09.2010.
55. Dharmendra Kumar Son of Bisheshwar Paswan Resident of Patna High Court LPA No.500 of 2016 dt. 17-08-2017 29/141 Village- Khorampur, Post - Chhitrur, P.S.- Mati Hani, District- Begusarai, Category SC, PET on 28.09.2010.
56. Mira Kumari Daughter of Srilal Chaudhary, Resident of Village Khairahi, P.O. Bahuara, P.S.- Dawth , District- Rohtas, OBC , Roll No. 68160266, PET on 24.09.2010.
57. Suraj Kumar Son of Naresh Prasad Singh Resident of Village Pubari Tola Farda, P.O.- Farda, P.S.- Naya Ram Nager, District- Munger(Bihar), at present Village- Lakshmipur, P.O.- Lohchi, Via Bariarpur, District- Munger, Bihar, Roll No. 90340157.
.... Respondents.... Respondents With ========================================================= Letters Patent Appeal No. 659 of 2015 IN Civil Writ Jurisdiction Case No. 16598 of 2011 ========================================================= 1, The Central Selection Board Of Constable, Bihar, Patna through its Secretary.
2. The Chairman, Central Selection Board Of Constable, Bihar, Patna.
.... Respondents.... Appellants Versus
1. Alok Prakash, son of Sri Ram Ram resident of village - Atimiganj, P.O. Mahadeva, P.S. - Nasriganj, District - Rohtas.
2. Surendra Paswan, son of Shivmurt Paswan, resident of village - Sonbarsa, P.O. Khajura, P.S. - Belaon, District - Kaimur (Bhabhua)
3. Amit Kumar Rajak, son of Brinda Rajak Resident of village + P.O. Nawada, P.S. Sahar, District - Bhojpur.
4. Raju Kumar, son of Ramlal Bharti, resident of village - itimha, P.O. - Karma, P.S. - Nasriganj, District - Rohtas.
5. Jitendra Kumar Paswan, son of Vijay Prasad, resident of village - Lohri, P.S. - Ayar, P.S. - Agiaon Bazar, Via - Dalipur, District - Bhojpur .......Petitioners.......Respondents 1st Set.
6. The State of Bihar through the Director General of Police State of Bihar, Patna.
7. The Principal Secretary, Department of Home (police), Govt. of Bihar, Patna.
8. The Principal Secretary, General Administrative Department (Personnel Administrative Reform Department), Govt. of Bihar, Patna.
.... Respondents.... Respondents 2nd Set.
With Patna High Court LPA No.500 of 2016 dt. 17-08-2017 30/141 ========================================================= Letters Patent Appeal No. 1067 of 2015 IN Civil Writ Jurisdiction Case No. 13800 of 2011 =========================================================
1. The Central Selection Board Of Constable , Bihar , Patna through its Secretary.
2. The Chairman of Central Selection Board of Constable ,Bihar, Patna.
.... Respondents.... Appellants Versus
1. Amar Kant Kumar S/o Karmdev Paswan Resident of Village- Ranipur, Po-Lagmahat, Via-Mithurapur, P.s kahalgaon, Bhagalpur, Roll no. 87020126.
2. Dharmendra Paswan S/o Sri Sarvan Paswan Resident of Village+ Po Margaon, P.s Hulasganj, Jehanabad Rollno. 61120252
3. Rakesh kumar S/o Laxman Ram Resident of Village-Navranga, Bettiah, ward no. Near Vishkarmma Mandir, Sipahi Lall General Store, P.s Bettiah, West Champaran, Roll NO. 74060533
4. Chandan kumar S/o Satish Prasad Mahto Address -C/o Dr. Maheshwar Pandey, Benta Chowk, Laheria Sarai, Darbhanga, Roll No. 78130118
5. Julie Kumari D/o Dharmnath Prasad Resident of Shivpur , Khash Mahal, Mahendru , Near of Pani Tanky ,Patna Roll No. 60470278
6. Brijesh Baitha S/o Rajesh Baitha Resident of Village+Po Ram Prasawa Na, Ps. Sathi, Via Lauriya, West Champaran Roll NO. 74090301
7. Kumari Premlata Sinha D/O LUV Kush Sinha Resident of Habibpur Po Habbipur, Ps. Prawalpur, District Nalanda Roll No. 61020402
8. Shiwnarayan Paswan s/o Balwan Paswan Resident of Village- Chanawakh , Po+P.s- Kudra, Distt -Kaimur ,Roll NO. 30220302.
9. Bhola kumara S/o Ram Balak Paswan Resident of Village-Rastha, Po Gunjarchak, P.S Chandi distt Nalanda.
10. Balkishor Ram S/o Bindeshwari Ram Resident of Bhelwa, P.O - Simrana, Via Mathani ,Distt Madhepura.
11. Jitendra kumar S/o Sushil kumar Bage Resident of Village- Makhdumpur, Dumra, PO Barkh Dumra, P.s Mufasil (Ara), Bhojpur.
12. Yogendra Kumar Ram S/o Jhamlal Ram Resident of Village- Garbhu Das Block Staff, Basant Vihar Colony , Dighi Near Gumti No. 54 A/C Hajipur, Vaishali.
13. Rukmini Kumari C/o Rahl kumar Village +P.O. Labhganw, P.S. +Via Khagaria Distt Khagaria.
14. Ganga Ram Paswan S/o Raj Kumar Paswan Resident of Village Patna High Court LPA No.500 of 2016 dt. 17-08-2017 31/141 Bikrampur Balia , PO Sakri, P.s Sakri Distt Madhubani.
15. Pravind Kumar Manjhi S/O Ranglal Manjhi Resident of Village- Panchpatr, PO Mukrera, P.s Rivilganj, Saran.
16. Krishna Kant Paswan S/o Ram Naresh Paswan Resident of Village- Jethuli, Po Kachchi Dargah, P.s Gatuha, Distt Patna.
17. Pyare lal Choudhary S/o Sarju Choudhary Resident of Village_Par Nawadah Dobhra Par, P.O. Nawada, Ps. Nawada, Distt Nawada.
18. Balmiki Prasad Choudhary S/o Muneshwar Choudhary Resident of Village -Gangta, PO. Chhotashekhpura, P.s Narhat, Distt- Nawada.
19. Nishi Ranjan Kumar Nirala S/o Ramdhyan Paswan Resident of Village -Manjhos, PO. Manjhos, Ps. Makhdumpur,Jehanabad.
20. Ajay kumar Ram S/o Ujiyar Ram Resident of Village- Simri Dudhi, Patti, Po Simri P.s Simri Buxar.
21. Md. Akhtar Ali S/oN Md. Haidar Ali Resident of Village-Quazipur, Po Dumri P.s Simri , Buxar.
22. Dharmendra Kumar Manjhi S/o Pathloo Manjhi Resident of Village Galimapur, Po Rampur(Garkha), P.s Garkha, Distt Chapra, Saran.
23. Rinku Kumari C/o Jethan Paswan Resident of Village- Fulsaiher, Po Kurtha, Ps. Kurtha, Arwal.
24. Satyendra Kumar S/o Late Shambhu Sharma Resident of Village- Kewali, Po churi, P.s Chadauri, Gaya.
25. Dhanjee Kumari S/o Bishwanath Ram Resident of Village+PO - Ratanpur, P.s Ara Mufassil, Via Chadawa, Bhojpur.
26. Pankaj Kumar Rajak S/o Bhola Rajak Resident of Village- Madhsudanpur(Math), PO-Dubha, Ps.Sakra, Distt- Muzaffarpur.
27. Sailesh Kumar Ram S/o Lakhi Ram Resident of Village+PO- Sonabarsa, Via-Dullahpur, P .s-I.A. Buxar, Bihar.
28. Bimla Prasad Singh S/o Atul Kumar Singh Resident of Village- Kharia , Near Panchayat Bhawan, P.O- Kharia, Via- Bariarpur, Munger.
29. Sunita kumari C/o Rajesh kumar Resident of Village- Mobarakpur, P.s Sanda, P.s Islampur, Nalanda.
30. Rita Kumar C/o Subhash Chandra Mourya Resident of Village- Amadhi,Po Saitha, P.s sonhan, Distt Kaimur.
31. Rata Kumar C/o Vijay Prasad Resident of Village-Barau, Po- Khanjhapur, P.s Mofashil Distt Gaya.
32. Manita Kumari C/o Dharmendra Kumar Resident of Village+PO- Aungari,P.s Aungari, Distt Nalanda.
33. Priyanka Kumari C/on Arun Kumar Resident of Village- Madanpur, Po Madanpur, P.s Ekangarsarai, Nalanda.
34. Abhishek Kumar S/o Mithilesh Sharma Resident of Village- Mumedan tola, Po Sitabad, P.s Bakhtiyarpur, Saharsa.
35. Dinesh Chaudhary S/o Ram Pravesh Chaudhary Resident of Village- Patna High Court LPA No.500 of 2016 dt. 17-08-2017 32/141 Daulta Bad, P.O- Panditganj, P.s Kadirganj, Patna.
36. Chandan Kumar S/o Dhiraj Ram Resident of Village- Kashimpuri, PO Gorgama, P.s Nayaganw, Begusarai.
37. Sabita Kumari C/o Vishwanath Singh Resident of Village-Shiuri, PO Sharaw, P.S. Rasulpur, chapra.
38. Anjan Bharti C/o Shiv shankar Kuar Resident of Village- Kaithiyan, PO- Khagaul, P.s Shahpur, Distt Patna.
39. Aratee Kumari W/o Arun Kumar Paswan Resident of Village+ PO Bariyarpur, P.s Sakara, Muzaffarpur.
40. Anima Kumari W/o Sanjay Singh Resident of Village- Bhuapur, PO Kara, P.s Jamhor, Aurangabad.
41. Kavita Kumari C/O Bacha Singh Resident of Village+PO- Masurhi, Via-Jagdishpur, Bhojpur.
42. Surya Deo Prakash S/o Ram Prakash Resident of Village- Narayanpur, PO Kalyanpur, Ps. Bihiya, Bhojpur ,Ara.
43. Rajeev Kumar S/o Rash Narayan Mahto Resident of Village- Sakaddi, PO Sakaddi, P.s JalalPur, Chapra.
44. Sunita Kumari D/o Kishor Kumar Resident of Village- Dhanmapur, Gosi, PO Babndhuganj, Jehanabad.
45. Pramod Paswan S/o Rambalak Paswan Resident of Village- patori, Po Patory, Via Anandpur, Darbhanga.
46. Rakesh Kumar Ram S/o Lalan Ram Resident of Village-Tikari, PO Pratap Pur, Hussainganj, Siwan.
47. Santosh Kumar Chaudhary Resident of Village-Dulour, P.s Jagdishpur, Dist Bhojpur.
48. Krishna Deo manjhi S/o Ram Pratap Manjhi Resident of Village- Musehari, PO Kopa , Samhota, Saran.
49. Kiranj Kumari C/o late Gopal Singh Resident of Village-Barh Bigha, P.s Ghosi, Jehanabad.
50. Madhu Prasad S/o Gauri Shankar Prasad Resident of Village+P.S- Telhua, P.s Nautan ,West Champaran.
51. The State of Bihar through the Director General of Police, Govt. of Bihar, Patna.
52. The Principal Secretary, Department of Home (Police), Govt. of Bihar, Patna.
53. The Principal Secretary, General Administration Department (Personnel Administration Reform Department ) Govt. of Bihar, Patna.
.... Respondents .... Respondents 2nd Set.
With ========================================================= Letters Patent Appeal No. 1081 of 2016 IN Patna High Court LPA No.500 of 2016 dt. 17-08-2017 33/141 Civil Writ Jurisdiction Case No.15126 of 2011 ========================================================= The State Of Bihar through the Secretary, The Department of Home, Old Secretariat, Government of Bihar (Patna) .... .... Appellant Versus
1. Mithilesh Kumar S/O Devnarayan Singh, R/o Vill.- Manjia, P.O.- Bakshama, P.S.- Gouraul, Distt. Vaishali ....Petitioner ......Respondent 1st Set.
2. The Chairman, Kendriya Chayan Parishad (Central Selection Council), Bank Harding Road, Patna- 2
3. The Secretary, Kendriya Chayan Parishad (Central Selection Council), Bank Harding Road, Patna- 2 .... Respondents 2 & 3.... Respondent 2nd Set.
With ========================================================= Letters Patent Appeal No. 676 of 2015 IN Civil Writ Jurisdiction Case No. 22632 of 2011 =========================================================
1. Chairman, Central Selection Board, Back of Harding Road, Patna.
.... .... Respondent/Appellant Versus
1. Santoshi Kumari, D/O Mr. Raja Ram Prasad, R/o village- Khuguni, P.O.- Parsauna Madan, Via-Ramgarhwa, Distt.- East Champaran.
2. Madhu Prasad, D/O Mr. Gauri Shankar Prasad, R/o Village and P.O. Telhua, P.S.- Nautan, Distt.- West Champaran.
............Petitioner/Respondent 1st Set.
3. The State of Bihar through its Chief Secretary, Old Secretariat, Patna.
4. Secretary, Home (Police) Department, Govt. of Bihar, Patna.
5. Director General of Police, Govt. of Bihar, Patna.
......Respondents/Respondents 2nd Set.
With ========================================================= Letters Patent Appeal No. 611 of 2015 IN Civil Writ Jurisdiction Case No. 22799 of 2011 =========================================================
1. The Central Selection Board Of Constable, Bihar, Patna through its Secretary Patna High Court LPA No.500 of 2016 dt. 17-08-2017 34/141
2. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... .... Respondents/Appellants Versus
1. Punam Saxena, D/O Kapildeo Prasad, P.S.- Biharsharif, Distt.- Nalanda.
2. Babita Kumari, D/O Ajay Paswan, Resident of Village / Mohalla- Kosuk,P.S.- Dipnagar, Distt.- Nalanda.
........Petitioners/Respondents 1st Set
3. The State of Bihar through the Director General of Police, State of Bihar, Patna.
4. The Principal Secretary, Department Home (Police), Govt. of Bihar, Patna.
5. The Principal Secretary, General Administrative Department, Personnel Administrative Reforms Department), Govt. of Bihar, Patna.
.... Respondents.... Respondents With ========================================================= Letters Patent Appeal No. 1082 of 2016 IN Civil Writ Jurisdiction Case No.19376 of 2012 =========================================================
1. The State of Bihar through the Director General of Police, Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna
3. The Principal Secretary, General Administration Department, Pesonal Administrative Reforms, Government of Bihar, Patna .... Respondent nos. 1, 2 & 3.... Appellants Versus
1. Sunil Sah S/O Ram Dayal Sah, R/o Vill.- Gangpaliya, P.O.- Belaw, P.S.- Darauli, Distt.- Siwan, Roll No. 76020214, Category- ST, Pet. On 04.10.2010
2. Savita Kumari D/o Chandeshwar Prasad, R/O Tikabigha, P.O.- Narayanpur, P.S.- Telhara, Distt- City Nalanda .....Petitioners/Respondents 1st Set.
3. The Central Selection Board of Constable, Bihar, Patna through its Secretary
4. The Chairman of Central Selection Board of Constable, Bihar, Patna .... Respondent nos. 4 & 5.... Respondent 2nd Set.
With ========================================================= Patna High Court LPA No.500 of 2016 dt. 17-08-2017 35/141 Letters Patent Appeal No. 326 of 2015 IN Civil Writ Jurisdiction Case No. 19376 of 2012 =========================================================
1. The Central Selection Board of Constable, Bihar, Patna through its Secretary
2. The Chairman of Central Selection Board of Constable, Bihar, Patna .... Respondents.... Appellants Versus
1. Sunil Sah S/o Ram Dayal Sah Resident of village - Gangapalia, P.O. Belaw, P.S. Darauli, Distt. - Siwan, Roll No. 76020214, Category - ST, PET on 04.10.2010
2. Savita Kumari D/o Chandeshwar Prasad Resident of Tikabigha, P.O. Narayanpur, P.S. Telhara, District - Nalanda ...... Petitioners/Respondents 1st Set.
3. The State of Bihar through the Director General of Police, State of Bihar, Patna
4. The Principal Secretary, Department of Home ( Police ), Govt. of Bihar, Patna
5. The Principal Secretary, General Administration, Department (Personnel Administrative Reforms Department), Govt. of Bihar, Patna .... .... Respondents/Respondents 2nd set.
With ========================================================= Letters Patent Appeal No. 166 of 2015 IN Civil Writ Jurisdiction Case No. 412 of 2012 =========================================================
1. The Central Selection Board of Constable, Bihar, Patna through its Secretary.
2. The Chairman of Central Selection Board of Constable of Bihar, Patna.
.... .... Respondents/Appellants Versus
1. Pradeep Kumar Bharti S/o Umesh Paswan Resident of Village- Chakand Bazar, P.O-Chakand Bazar, P.S.-Chandauti, Distt.- Gaya.
........Petitioner/Respondent 1st Set.
2. The State of Bihar through the Director General of Police, Bihar, Patna.
3. The Principal Seceretary, Department of Home (Police), Govt. of Bihar, Patna.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 36/141
4. The Principal Secretary, General Administrative Department of Personnel Administrative Reforms Department, Govt. of Bihar, Patna.
.... .... Respondents/ Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 623 of 2015 IN Civil Writ Jurisdiction Case No. 21167 of 2011 =========================================================
1. The Central Selection Board Of Constable , Bihar , Patna through its Secretary.
2. The Chairman , Central Selection Board of Constable, Bihar, Patna.
.... .... Respondents/Appellants Versus
1. Diwakar Kumar S/O Shri Rang Lal Paswan Resident of Village+ P.O. - Kajhoin , P.S. - Bikramganj, Distt.- Rohtas.
2. Rameshwar Kumar Choudhary, S/o Shri Bhagwan Choudhary, Residnt of Village + P.O. - Ghosiakala , P.S. - Bikramganj, Distt. - Rohtas.
3. Dharmavir Kumar Patel, S/o Shri Ramashray Choudhary, Resident of Village - Darekha, P.O. - Thukrai, Parasia, P.S. - Rajpur, Distt. - Rohtas.
4. The State of Bihar through the Director General of Police , Patna.
5. The Principal Secretary, Department of Home (Police) , Govt. of Bihar, Patna.'
6. The Principal Secretary, General Administrative Department (Personnel Administrative Reforms Department), Govt. of Bihar, Patna.
.... .... Respondents/Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 641 of 2015 IN Civil Writ Jurisdiction Case No. 19664 of 2011 =========================================================
1. The Central Selection Board Of Constable , Bihar, Patna through its Secretary.
2. The Chairman of Cetral Selection Board of Constable, Bihar, Patna.
.... .... Respondents/ Appellants Versus
1. Sudhir Paswan S/O Banarasi Paswan Resident of Village- Nakuch, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 37/141 P.O. - Mainagaram, P.S.- Maheshi, Distt. - Saharsa, Roll No. 81030235.
.........Petitioner/Respondent 1st Set.
2. The State of Bihar through the Director General of Police , State of Bihar, Patna.
3. The Principal Secretary, Department of Home (Police) , Govt. of Bihar, Patna.
4. The Principal Secretary, General Administrative Department (Personnel Administrative Reforms Department), Govt. of Bihar, Patna.
.... .... Respondents/Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 783 of 2015 IN Civil Writ Jurisdiction Case No. 15171 of 2011 ========================================================= The Central Selection Board Of Constable, Bihar, Patna through its Secretary.
.... .... Respondent/Appellant Versus
1. Kumari Anandmayi Yadava. D/o Kamal Kishore Yadav. Resident of Village - Ushri, P.S.- Gogari, Distt.- Khagaria.
...............Petitioner/Respondent 1st Set.
2. The State of Bihar through the Director General of Police, State of Bihar, Patna.
3. The Principal Secretary, Department of Home (Police), Govt. of Bihar, Patna.
4. The Principal Secretary, General Administration Department, (Personnel Administrative Reforms Department), Govt. of Bihar, Patna.
.... .... Respondents/Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 638 of 2015 IN Civil Writ Jurisdiction Case No. 17086 of 2011 =========================================================
1. The Central Selection Board Of Constable, Bihar, Patna through its Secretary.
2. The Chairman of Central Selection Board of Constable, Bihar, Bihar, Patna.
.... .... Respondents/Appellants Versus Patna High Court LPA No.500 of 2016 dt. 17-08-2017 38/141
1. Mamta Kumari D/o Janardan Yadav , Resident of Mohalla- Balughat Road, P.S. - Sultanganj, District- Bhagalpur.
......................Petitioner/Respondent 1st Set.
2. The State of Bihar through the Director General of Police, State of Bihar, Patna.
3. The Principal Secretary , Department of Home (Police), Govt. of Bihar, Patna.
4. The Principal Secretary m General Administrative Department (Personnel Administrative Reforms Department), Govt. of Bihar, Patna.
.... .... Respondents/Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 833 of 2015 IN Civil Writ Jurisdiction Case No. 13801 of 2011 =========================================================
1. The Central Selection Board Of Constable , Bihar, Patna through its Secretary.
2. The Chairman of Central Section Board of Constable, Bihar, Patna.
.... .... Respondents/Appellants Versus
1. Albela Kumar, S/O Yamuna Prasad R/O Vill. Marki Chak, P.O.- Telari, P.S.-Nimchak Bathani, Distt.-Gaya Roll No. 62050716
2. Bishal Kumar, S/O Bhola Ray R/O Vill. Gonwan, P.O.-Sadisopur, Distt.-Patna Roll No. 60490052
3. Mithilesh Kumar, S/O Ram Bhawan Singh R/O Vill.- Sipahi Tila Ganesh Bigha, P.O. + Distt. Arwal Roll No. 62110693
4. Sanjay Kumar, S/O Ramdeo Yadav R/O Vill. Kakar Ghati, P.O. Bhuskaul, Distt.-Darbhanga Roll No. 78080081
5. Sunil Kumar, S/O Bindeshwari Singh R/O Vill. And P.O.-Kodra, P.S.- Paliganj, Distt. Patna.Roll No. 62040049
6. Raj Kishore Ranjan, S/O Laxman Yadav R/O Vill. + P.O. Vasalia, P.S.- Sadar, Distt. Darbhanga Roll No. 78020564
7. Ranjeet Kumar, S/O Shankar Prasad R/O Vill.- Jalalpur, P.O.-Sahay Nagar, P.S.-Rupasur, Distt.-Patna.Roll No. 60360141
8. Ashok Kumar Yadav S/O Jai Narayan Yadav R/O Vill. Jai, P.O. Gujrauli, P.S.-Banghi, Distt.-Darbhanga
9. Akhilesh Kumar, S/O Kailash Prasad Yadav R/O Vill. Gamanpura, P.O.-Aadampur, P.S. Girimak, Distt. NalandaRoll No. 61150466
10. Dharmendra Kumar S/O Umesh Prasad R/O Vill. Barda, P.O.- Sadapur, P.S.-Rani Talab Kanpa, Distt.-Patna
11. Vijay Kumar S/O Bisndeo Yadav R/O Vill.-Chhotki Amwan, P.S.- Patna High Court LPA No.500 of 2016 dt. 17-08-2017 39/141 Akarbarpur, Distt. Nawada.
12. Mithilesh Kumar S/O Ram Naresh Prasad Yadav R/O Vill. Badheta, P.O. Adampur, P.S. Girithek, Distt.-Nalanda
13. Birendra Kumar, S/O Bhoju Prasad Yadav R/O Vill. + P.O. Rajwara, P.S.-Atrai, Distt. Gaya Roll No. 62010054
14. Satendra Kumar, S/O Heera Lal Prasad R/O Naya Gaon, P.O.- Sohajpur, P.O.-Hathua, Distt.-Gopalganj.Roll No. 77050737
15. Anil Prasad Yadav, S/O Humer Prasad Yadav R/O Vill. Mahaniya Saledpur, P.O.-Saledpu, P.S.-Bisambharpur, Distt. Gopalganj Roll No. 77040236
16. Dular Yadav, S/O Sri Suraj Yadav R/O Vill. Lohijai, P.S.- Sindhwaliya, Distt. Gopalganj.Roll No. 77010673
17. Sanjiv Kumar Grauy, S/O Ravindra Prasad R/O Vill.-Toil Bigha, P.O.-Gorawan, P.S.-Silao, Distt.-Nalanda Roll No. 61010116
18. Vijay Kumar, S/O Parmeshwar Rai R/O Vill.- Khajwatta Sultanpur, P.O.-Sikandar, Distt.-Vaishali Roll No. 71240006
19. Pankaj Kumar, S/O Suresh Rai R/O Vill. Nd P.O. Warishpur, Distt. Vaishali Roll No. 71030429
20. Nanheshwar Kumar, S/O Kariyu Singh R/O Vill.- Yawhar, P.O.- Anandpur, P.S.-Karpi, Distt. Arwal Roll No. 62320639
21. Sunil Kumar, S/O Suryadeo Prasad R/O Vill. Pahla Bigha, P.O. Kanko, Distt.-Jehanabad Roll No. 62330145
22. Jitendra Kumar, S/O Basudeo Rai R/O Vill. Chakmusha, P.O. Mahammadpur, P.S. Jainpur, Distt. Patna Roll NO. 60180110
23. Satendra Prasad, S/O Dhanwi Prasad R/O Vill. Mishri, P.S. Bhaktiyarpur, Distt. Patna Roll No. 61050237
24. Prince Kumar, S/O Shyam Deo Prasad R/O Vill.- Baikathpur, Sadrichak, P.S.-Khushrupur, Distt. Patna Roll No. 60190288
25. Chandrahash Kumar, S/O Ram Janam Prasad R/O Vill.-Baikathpur, Krishnsuta, P.S.-Khushrupur, Distt. Patna.Roll No. 73020528
26. Santosh Kumar Singh, S/O Sahdeo Singh R/O Vill.- Sawari, P.O. Khiriya, P.S.-Kachhwa, Distt.-Rohtas.Roll No. 68020620
27. Awadhesh Kumar, S/O Gurucharan Rai R/O Vill. + P.O.-Dumri, P.S.- Motipur, Distt.-Muzaffarpur. Roll No. 80020403
28. Laxuman Prasad, S/O Anandi Prasad R/O Vill. + P.O.-Mahbal, P.S.- Motipur, Distt.-Muzaffarpur.Roll No. 70130030
29. Munna Kumar, S/O Yogendra Rai R/O Vill.- Raksha, P.S.-Karja, Distt.-Muzaffarpur.Roll No. 70120349
30. Prem Shankar Kumar, S/O Baidyanath Singh R/O Vill. Adda, P.O. Haridaspur, P.S.-Kanti, Distt.-Muzaffarpur.Roll No. 70400018
31. Vishal Kumar Rana S/O Ram Janam Rana R/O Vill.-Bhatwaliya, P.O. + P.S.-Meenapur, District.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 40/141
32. Nawal Kumar, S/O Chhote Yadav R/O Vill.- Golapur, P.O.- Manhara, P.S.-Deep Nagar, Distt.-Nalanda.Roll No. 61160304
33. Arvind Kumar, S/O Ramashis Yadav R/O Vill. Takaya, P.O.-Kuriyan, P.S.-Kurtha, Distt.-Arwal.Roll No. 62240183
34. Sanoj Kumar, S/O Sushil Kumar Mehta R/O Vill.- Barewa, P.S.- Khajhapur, Distt.-Ufasil, Distt. Gaya.Roll No. 62012378
35. Rajiv Kumar, S/O Ritu Yadav R/O Vill.-Sinduwar, P.O.-Dangra, P.S.- Mohanpur, Distt.-Gaya.Roll No.62230342
36. Rajiv Ranjan, S/O Indradeo Prasad R/O Vill.- Mamaraha, Khawad, P.O. + P.S.-Pandarak, Distt.-Patna.Roll No. 60600484
37. Sujit Kumar, S/O Rajendra Rai R/O Vill.-Gop Kita, P.O. + P.S.- Pandarak, Distt.-Patna Roll No. 60330422
38. Sanjeet Kumar, S/O Ramashray Prasad R/O Vill. + P.O.-More, P.S.- Mokama, Distt.-Patna.Roll No. 60380123
39. Arvind Kumar, S/O Sri Ratneshwar Prasad R/O Vill.-Bitali Gali, Gola Road, P.O. + P.S.-Danapur, Distt.-Patna.Roll No. 60190106
40. Abhay Kumar, S/O Sakhi Chandra Yadav R/O Vill. + P.O. + P.S.- Danapur Cant, Distt. Patna.Roll No. 60040168
41. Vijendra Kumar, S/O Ramesh Yadav R/O Vill.-Bhat Bigha, P.O. + P.S.-Rampur, Distt.-Gaya Roll No. 62300062
42. Ujjawal Narayan Singh, S/O Shiv Ram Singh R/O Mahadeopur, P.O. Guraru, P.S.-Kora, Distt.-Gaya.Roll No. 62040753
43. Suresh Aazad, S/O Sri Bansi Yadav R/O Vill.- Ramdhanpur Pipal Gali, P.O.-R.S. Gaya, P.S.-Kotwali, Distt. Gaya Roll No. 62150300
44. Mithilesh Kumar, S/O Sri Sahdeo Yadav R/O Resident of Angraily, P.O. Bithosarif, P.S.-Chadaity, Distt.-Gaya Roll No. 62012644
45. Shailendra Kumar, S/O Jamadar Ray R/O Vill. + P.O.-Anandpur, P.S. Bihata, Distt.-Patna Roll No. 60370123
46. Sohan Lal Yadav, S/O Sri Jagdeo Singh R/O Vill. Darar, P.O.-Jaitiya, P.S.-Goh, Distt.-Aurangabad Roll No.64110169
47. Pramod Kumar Singh, S/O Sri Dinesh Singh R/O Vill. Beni Kethi, P.O. Sighari, P.S.-Goh, Dstt. Aurangabad. Roll No. 64120199
48. Shashikant Ray, S/O Late Brahmdeo Ray R/O Vill. Ashelempur, P.O. Chauri, P.S.-Daudnagar, Distt. Aurangabad.Roll No. 62230359
49. Munna Kumar, S/O Sri Amar Nath Yadav R/O Vill. And P.O. Kasahi Taranwa, P.S.-Kopa, Distt.-Chhapra.Roll No. 75180109
50. Pintu Kumar, S/O Sri Lalu Ray R/O Vill. Lal Pokhar, P.O.-Dighikala, P.S.-Hajipur Sadar, Distt.-Vaishali.Roll No. 71100366
51. Shyam Narayan Ydav, S/O Sri Bigan Yadav R/O Vill. Girdhar Bigaha, P.O.-Mongiya, P.S.-Tandawa, Distt.-Aurangabad.Roll No. 64010516
52. Shiv Bahadar Kumar, S/o Sri Ram Khelawan Singh R/O Vill.-Aeraki, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 41/141 P.O. + P.S. + Distt.-Jehanabad.Roll No. 63030012 ................Petitioners/Respondents 1st Set.
53. The State of Bihar through The Director General of Police, State of Bihar, Patna.
54. The Principal Secretary, Deptt. of Home (Police), Govt. Of Bihar, Patna.
55. The Principal Secretary, General Administration Deptt. (Personnel Administration Reform Deptt.), Govt. Of Bihar, Patna.
.... .... Respondents/ Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 1048 of 2016 IN Civil Writ Jurisdiction Case No.16871 of 2011 =========================================================
1. The State of Bihar through the Director General of Police, Government of Bihar, Patna.
2. Commissioner-cum-Secretary, Department of Home (Police), Government of Bihar, Patna.
.... .... Respondent Nos.1 and 2.......Appellants Versus
1. Anshu Raj, Son of Sri Ram Prit Yadav Resident of Village Kokarsa, P.S.- Hulasganj, District- Jehanabad.
...........Petitioner........Respondent 1st Set
2. Central Selection Board (Constable Recruitment), Bihar, Patna, through its Secretary.
3. Chairman, Central Selection Board (Constable Recruitment), Bihar, Patna.
4. The Secretary, Central Selection Board (Constable Recruitment), Bihar, Patna .... .... Respondent Nos.3, 4 and 5....Respondent 2nd Set.
with ========================================================= Letters Patent Appeal No. 1049 of 2016 IN Civil Writ Jurisdiction Case No.20029 of 2011 ========================================================= The State Of Bihar through the D. G. P. Bihar Patna Respondent no.1.... .... Appellant/s Versus
1. Sunita Kumari, wife of Sri Bindala Prasad, resident of village- karanbigha Poteri, P.S.-Mhediya, District-Arwal.
...................Petitioner....Respondent 1st Set. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 42/141
2. The Central Selection Board (Constable Recruitment), Bihar, Patna Through its Secretary.
3. The Chairman of Central Selection Board (Constable Recruitment), Bihar, Patna.
4. The Secretary of the Central Selection Board (Constable Recruitment), Bihar, Patna.
.... .... Respondent nos.2, 3 and 4.......Respondent 2nd Set.
with ========================================================= Letters Patent Appeal No. 1051 of 2016 IN Civil Writ Jurisdiction Case No.762 of 2012 =========================================================
1. The State of Bihar
2. The Dierctor General of Police, Government of Bihar, Main Secretariat, Patna.
3. The Superintendent of Police Shekhpura.
.... .... Respondent nos.1, 2 and 4/Appellants Versus
1. Shobha Kumari D/o Sri Sidheshwar Prasad & Wife of Sri Sudhanshu Kumar R/o Village Lodhipur, P.S.- Hulasganj, Distt- Jehanabad. at present Residing at Road No.4, in the Campus of Maa Hospital, Rajendra Nagar, P.S.- Kadamkuan at & Distt- Patna.
.........Petitioner...Respondent 1st Set.
2. The Secretary, Central Selection Board of Constable (CSBC) Bihar at Patna .... .... Respondent no.3..... Respondent 2nd Set.
with ========================================================= Letters Patent Appeal No. 1052 of 2016 IN Civil Writ Jurisdiction Case No.16937 of 2011 ========================================================= The State of Bihar Respondent no.1.... .... Appellant Versus
1. Anup Kumar S/o Pramod Kumar Singh Roll No. 68120415 R/o Village- Garura, P.O.- Devmarkandey, P.S.- Karakat (Gorari), District- Rohtas at Sasaram.
2. Sulekha Kumari D/o Kamal Prasad Yadav Roll No. 86060247 R/o Patna High Court LPA No.500 of 2016 dt. 17-08-2017 43/141 Village- Aminabad, P.O.- Semapur, P.S.- Barari, District- District- Katihar.
3. Bipin Kumar S/o Jagdish Ram Roll No. 68050913, R/o Village- Raghunathpur, P.O.- Motha, P.S.- Karakat (Gorari), District- Rohtas
4. Neha Kumari D/o Vijay Kumar Goswami Roll No. 84050181 R/o At+P.O.- B.K. Sthan, Via- Polytechnic, Distt- Purnea.
5. Pradip Kumar S/o Nepal Prasad Singh Roll No. 86010357 R/o Village- Bawan Ganj, P.O.- Binjee, Via- Semapur, Distt- Katihar.
6. Vikesh Kumar S/o Ramswarath Paswan Roll No. 610660015, R/o Village- Railly, P.S.- Pandarar, District- Patna.
7. Dular Paswan, S/o Keshav Ram, Roll No. 68010399, R/o Village- Dahiyari, P.O.- Sikariya, P.S.- Karakat (Gorari), District- Rohtas at Sasaram.
8. Mrityunjay Prasad, S/o Ramashankar Prasad Roll No. 67100002, R/o Village- Puraina, P.O.- Nachap, P.S.- Murar, Distt- Buxar.
9. Sanjeev Kumar S/o Jageshwar Saw Roll No. 6101602, R/o Mohalla- Mangalasthan (Ramchandrapur), P.O.- Biharsharif, P.S.- Laheri, District- Nalanda.
10. Birju Kumar S/o Late Kanhaiya Prasad Sonkar Roll No. 69010466, R/o Mohalla- Kila, Near of Police Station, P.O.- Sasaram, P.S.- Sasaram, District- Rohtas.
11. Suraj Kumar S/o Upendra Prasad Roll No. 61151255 R/o Village- Kalyanpur Bali, P.O.- Jagatpur, P.S.- Chandi, Distt- Nalanda.
12. Pankaj Kumar Paswan, S/o Rajbansh Paswan Roll No. 69150126 R/o Village Gajaundha, P.O.- Baraila, P.S.- Sheosagar, District- Rohtas.
13. Santosh Ram S/o Dashrath Ram Roll No. 69060453 R/o Village- Rampur, P.O.- Sabar, P.S.- Karamchat, District- Kaimur at Bhabhua.
14. Birendra Kumar S/o Lalan Ram Roll No. 69030666 R/o Village- Mouni, P.O.- Baraila, P.S.- Sheosagar, District- Rohtas.
15. Pradeep Kumar S/o Heeralal Mandal Roll No. 87280362 R/o Village- Purani Sarai, P.O.- Champanagar, via- Nathnagar, District- Bhagalpur.
16. Arvind Kumar S/o Shyamlal Ram Roll No. 7532-452 R/o At + P.O.- Bigha, P.S.- Manjhi, District- Chapra
17. Shatrughan Prasad Gupta, S/o Sri Ram Ayodhya Sao R/o Village+P.O.- Barka Dumka, P.S.- Muffasil, Arrah, District- Bhojpur.
18. Santosh Kumar, S/o Rajendra Paswan Roll No, 60330421 R/o Village- Chauharmal Nagar, P.O.- Anishabad, P.S.- Phulwarisharif, District- Patna.
19. Raj Kumar, S/o Suresh Sahai Roll No. 58929726, R/o Village- Subhai South Tola, P.O.- Subhai, P.S.- Hajipur (Sadar), Distt- Patna.
20. Rima Kumari D/o Ram Vinay Singh Roll No. 60340057 R/o Village- Patna High Court LPA No.500 of 2016 dt. 17-08-2017 44/141 Patut, P.O.- Patut, P.s.- Rani Talab Kanpa, District- Patna.
21. Dhirendra Kumar Ray S/o Kailash Ray Roll No. 63080262, R/o Village Prabhat Nagar, P.O.- Bhaikh, P.S.- Makhdumpur, Distt- Jehanabad.
22. Shardhanjali Kumari D/o Balmukund Sharma, R/o Village- Shampur, P.O. Damodarpur (Bldha), P.S.- Nagar Nausa, District- Nalanda.
23. Shrawan Kumar S/o Ramanand Mochi Roll No. 62080140, R/o Village- Paharpur, P.S.- Medical College, Gaya, District- Gaya.
24. Sunita Kumari W/o Rajesh Kumar Roll No. 62220067, R/o Village- Sonaut, P.O.- Goga, P.S.- Mufassil, District- Patna.
..........Petitioners......Respondent 1st Set.
25. Niranjan Kumar S/o Akhilesh Thakur Roll No. 64010070, R/o Vill+Post- Tomara, P.S.- Pauthu, District- Aurangabad.
26. The Central Selection Board (Constable Recruitment), Bihar, Patna through its Secretary.
27. The Chairman of the Central Selection Board (Constable Recruitment), Bihar, Patna.
28. The Secretary of the Central Selection Board (Constable Recruitment), Bihar, Patna.
Respondent nos.2, 3 and 4.... .... Respondent 2nd Set.
with ========================================================= Letters Patent Appeal No. 1078 of 2016 IN Civil Writ Jurisdiction Case No.21167 of 2011 =========================================================
1. The State of Bihar through the Director General of Police, Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna
3. The Principal Secretary, General Administrative Department, Pesonal Administrative Reforms, Government of Bihar, Patna Respondent nos.1, 2 and 3.... .... Appellant/s Versus
1. Diwakar Kumar son of Shri Rang Lal Paswan, Resident of village and P.O.- Kajhoin, P.S.- Bikramganj, District- Rohtas
2. Rameshwar Kumar Choudhary, Son of Shri Bhagwan Choudhary, Resident of village and Post Office- Ghosiakala, P.S.- Bikramganj, District- Rohtas
3. Dharmavir Kumar Patel son of Shri Ramashrya Choudhary, Resident Patna High Court LPA No.500 of 2016 dt. 17-08-2017 45/141 of village- Darekha, P.O.- Thukrai, Parasia, P.S.- Rajpur, District- Rohtas ............Petitioners....Respondent 1st Set.
4. The Central Selection Board of Constable, Bihar, Patna through its Secretary
5. The Chairman of Central Selection Board of Constable, Bihar, Patna .............. Respondent nos.4 and 5.... .... Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 702 of 2015 IN Civil Writ Jurisdiction Case No. 14426 of 2011 =========================================================
1. The Central Selection Board ( Constable Recruitment ) , Bihar, Patna, through its Secretary.
2. The Chairman Of Central Selection Board Of (Constable Recruitment), Bihar, Patna.
3. The Secretary, the Central Selection Board (Constable Recruitment) , Bihar, Patna, .... .... Respondents/Appellants Versus
1. Prakash Kumar Badal , R.No. 61200039, Cat - Gen S/O Sri Amresh Kumar Singh At + P.O. Laranpur, P.S. Islampur, Distt. - Nalanda
2. Lalbiahri Kum ar, Cat - Ebc, R.No. 60330342 S/O Balmiki Ram Vill. - Molanabigha, P.O. Onda, P.S. Sara, Distt. - Nalanda.
3. Mahesh Paswan S/O Late Chhotan Paswan Vill. - Imadpur, P.O. Baraila, P.S. Bajirganj, Distt. - Gaya.
4. Arvind Kumar, R.No. 62060587, Cat - Sc S/O Mukhlal Pasw an Vill. - Dowarika, P.O. Utali Bara, P.S. Bajirganj, Distt. - Gaya
5. Lalbahadur Shastri, R.No.6115 - 14, Cat BC - 2 S/O Late Anandi Prasad Vill. - Mandachh, P.O. Sohsarai, P.S. Nursarai, Distt. - Nalanda.
6. Alok Kumar, R.No. 61170376, Cat - Bc - 2 S/O Uday Prasad Vill . - Sherpur, P.O. Mohammadpur, P.S. Asthawan, Distt. - Nalanda
7. Sanotsh Kumar, R.No. 61090593, Cat - Sc S/O Brikesh Prasad Paswan At - Bardaha, P.O. - Khodaganj, P.S. Khodaganj, Distt. - Nalanda
8. Arvind Kumar, Roll 6201189 S/O Sri Ram Swarup Das R/O Vill. - Jamari Ashram, P.O. Arodram, P.S. Cherki, Distt. - Gaya
9. Pradip Kumar, R.No. 8302044, Cat - Ebc S/O Sri Suvelal Singh R/O Vill. - Dudhari, P.O. Motipur, P.S. Karjhain, Distt. Supaul.
10. Sharmila Kumari, R.No. 62260326 D/O Ishwari Pradad Yadav R/O Vill. - Kharkhura V aluai Gaya, P.O. R.S. Gaya, P.S. Delha Gaya, Distt. - Gaya
11. Amit Kumar Pandit, R.No. 89050255 S/O Suresh Pandit R/O Vill. - Patna High Court LPA No.500 of 2016 dt. 17-08-2017 46/141 Dharahara, P.O. Dharahara, P.S. Gopalpur, Distt. - Bhagalpur.
12. Rajiv Kumar, R.No. 76030224 S/O Kanhaiya Harijan Das R/O Vill. - Engli sh, P.S. Mairwa, Distt. - Siwan
13. Binod Kumar, R.No. 83040414, Cat - Bc - 2 S/O Sri Kameshwar Yadav R/O Vill. - Manshapur, P.O. + P.S. Karjain Bagh, Distt. - Supaul
14. Md. Kurban Alam, R.No. 69190669, Bc - 1 S/O Md. Jalil Shekh R/O Vill. - Rasulpur, P.O. Samardiha, P.S. Sasaram, Distt. - Rohtas
15. Pradeep Kumar, R.No. 81010313 S/O Sri Kari Prasad Yadav R/O Vill. + P.O. Gadhiya, Via - Saharsa Kacheri, Distt. - Saharsa
16. Virendra Kumar, Roll No. 62200151 S/O Sri Ratan Ram R/O Vill. - Mahadevpur, P.O. + P.S. Paraiya, Distt. - Gaya
17. Mukesh Kumar Verma, R. No. 66300269 S/O Sri Baidya Nath Mahto R/O Vill. - Tenua, P.O. Dhampur, P.S. Ara Mufassil, Dis tt. - Bhojpur
18. Vijay Shankar Yadav, R.No. 69010760 S/O Sri Rajgrihi Singh R/O Vill. + P.O. + P.S. Mu - Urda Chenari, Distt. - Rohtas
19. Manoj Kumar Pandit, R.No. 83060129 S/O Sri Nageshwar Pandit R/O Vill. - Manic Chand Chakla, P.O. + P.S. Raghopur, Distt. - S upaul.
20. Golden Kumar, R.No. 67180793 S/O Ashok Thakur R/O Vill. - Ahirouli, P.O. Ahirouli, P.S. Industrial Area Buxar, Distt. - Buxar
21. Raj Kishore Pal, R.No. 66240868 S/O Shiv Shankar Prasad R/O Vill. - Maujampur, P.O. Mahulighat, P.S. Krishangarg, Distt . - Bhojpur (Arah)
22. Surendra Kumar, R.No. 65040065 S/O Sri Nanhaku Chaudhari Vill. - Nad, P.O. G.B/Kendua, P.S. Sirdala, Distt. - Nawada
23. Nirbhay Kumar, R.No. 60050118 S/O Ramdahin Singh Vill. + P.O. Nargada, P.S. Shahpur, Distt. - Patna
24. Ramashish Yad av, R.No. 64010067 S/O Sriu Ram Pravesh Yadav Vill. - Nirmal Bigha, P.O. + P.S. + Distt. - Aurangabad.
25. Yaswant Kumar Das, R.No. 71090497 S/O Sri Vishunupat Ram Vill. + P.O. Bitandipur, P.S. Jandaha, Distt. - Vaishali
26. Randhir Kumar Singh, Roll No. 607501 05, Bc - 2 S/O Sri Binod Kumar Vill. - Dilawarpur, P.O. + P.S. Bihta, Distt. - Patna
27. Sanjeet Kumar, R.No. 60510127, Bc - 1 S/O Ram Prit Pandit Mahavir Nagar Colony, P.O. Anishabad, P.S. Gardanibagh, Distt. - Patna
28. Mahendra Aditya, R.No. 60180232, Bc - 1 S/O Ram Prit Pandit Mahavir Nagar Colony, P.O. Anishabad, P.S. Gardanibagh, Distt. - Patna
29. Navin Kumar Paswan, R.No. 78130089 S/O Ram Sakal Paswan Vill.
- Sasarma, P.O. Bhataura, P.S. Bisfi, Via - Pindaruch, Distt. - Madhubani
30. Raj Kumar, R. No. 66180224, Cat - Bc - 2 S/O Bhagwan Rai Vill. + P.O. Kulhariya, P.S. Koilwar, Distt. - Bhojpur
31. Chandan Kumar, Cat - Obc - Ii, R.No. 81100244 S/O Balbir Yadav Vill. - Saptiyahi, P.O. Sisai, P.S. + Distt. - Saharsa Patna High Court LPA No.500 of 2016 dt. 17-08-2017 47/141
32. Sanjeev Kumar Pandit, R.No. 86010387, Cat - Ebc - I S/O Ramawtar Vill. - Nayasij Kewala, P.O. Dilarpur, P.S. Manihari, Distt. - Katihar
33. Sunil Singh, R. No. 69090331, Cat - Obc - Ii S/O Shri Suresh Singh Vill. - Kalyanipur, P.O. Parbatpur, P.S. Chainpur, Distt. - Kaimur Bhabhua
34. Papu Kumar, R. No. 68090246, Cat - Bc Ii S/O S hri Ram Bachan Singh Vill. - Chaknama, P.O. Indrapuri, P.S. Indrapuri, Distt. - Rohtas.
35. Sanjeev Kumar Paswan, R. No. 69040447, Cat - Sc S/O Late Hridya Paswan Vill. - Urda, P.O. Chenari, P.S. Chenari, Distt. - Rohtas
36. Manish Kumar, R. No. 65030274, Cat - Ebc S /O Krishnandan Bhagat At - Dhanpur, P.O. Bhatta, P.S. Kashichek, Distt. - Nawada
37. Shivram Kumar Singh, Aged About 22 Years, R. No. 80080237 S/O Sri Ram Binod Singh R/O Vill. - Chaper, P.S. Mahiddin Nagar, Distt. - Samastipur
38. Bandana Kumari, Aged About 23 Years, R. No. 95020684 D/O Sri Ram Kumar Singh R/O Vill. - Nayagaon, P.S. Parwatta, Distt. - Khargia
39. Pankaj Kumar, R.No. 94010705, Pet Test Date - 1/10/2020, Cat - Bc
- Ii S/O Prabhu Prasad At - Barahara, P.O. Bari Malia, P.S. Gogri, Distt. - Khagaria, Pin Code - 851 203
40. Nirma Kumari, R.No. 87220249, Pet Test Date - 24/09/2010, Cat - General W/O Raman Kumar At - Ramgarh, P.O. Kharik Bazar, Distt. - Bhagalpur (Bihar), Pin Code - 853202
41. Ruby Kumari W/O Narayan Kumar Vill. - Khatalpura, P.S. Sare, Distt. - Nalanda.
42. Binda Kumar Nirala, R.No. 62360076, Category - Bc - Ii S/O Shri Chandradeo Prasad Yadav R/O Vill. - Shiri Bigha, P.O. Telari, P.S. Nimchak Bathani, Distt. - Gaya (Bihar), Pin Code - 821122m
43. Roma Kumari D/O Gopalji Upadhyay R/O Vill. Gulamichak, P.O. Anadpu r Camp, P.S. Bihta Distt. Patna.
Petitioners/Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 830 of 2015 IN Civil Writ Jurisdiction Case No. 16367 of 2011 ========================================================
1. The Central Selection Board of Constable, Bihar, Patna through its Secretary.
2. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... .... Respondents/Appellants Versus Patna High Court LPA No.500 of 2016 dt. 17-08-2017 48/141
1. Rekha Kumari, W/O Sri Rajeev Kumar, Resident of Village- Berath, P.S.-Chauree, Distt.- Bhojpur, Ara.
2. The State of Bihar through the Director General of Police, Bihar, Patna.
3. The Principal Secretary, Department of Home (Police), Govt. of Bihar, Patna.
4. The Principal Secretary, General Administrative Department, Personnel Administrative Reforms, Govt. of Bihar, Patna.
.... .... Respondents/ Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 634 of 2015 IN Civil Writ Jurisdiction Case No. 15126 of 2011 =========================================================
1. The Chairman Kendriya Chayan Parishad (Central Selection Council) Bank Harding Road, Patna-1.
2. The Secretary, Kendriya Chayan Parishad (Central Selection Council), Bank Harding Road, Patna- 1.
.... .... Respondents/ Appellants Versus
1. Mithilesh Kumar S/o Dev Narayan Singh , Resident of Village- Manjia, P.O. - Bakshama, P.S.- Gouraul , Distt. - Vaishali.
................Petitioner/Respondent 1st Set.
2. The State of Bihar through the Secretary, the Department of Home , Old Secretariat, Govt. of Bihar, Patna.
.... .... Respondent/Respondent 2nd Set.
with ========================================================= Letters Patent Appeal No. 1135 of 2015 IN Civil Writ Jurisdiction Case No. 16937 of 2011 =========================================================
1. The Central Selection Board (Constable Recruitment), Bihar, Patna through its Secretary
2. The Chairman of the Central Selection Board (Constable Recruitment), Bihar, Patna
3. The Secretary of the Central Selection Board (Constable Recruitment), Bihar, Patna .... .... Respondents/Appellants Patna High Court LPA No.500 of 2016 dt. 17-08-2017 49/141 Versus
1. Anup Kumar S/o Pramod Kumar Singh Roll No. 68120415, R/O Village - Garura, P.O. - Devmarkandey, P.S. - Karakat (Gorari), District - Rohtas At Sasaram
2. Sulekha Kumari D/O Kamal Prasad Yadav, Roll No. 86060247, R/O Village - Aminabad, P.O. - Semapur, P. S. - Barari, District - Katihar
3. Bipin Kumar S/O Jagdish Ram, Roll No. 68050913, R/O Village - Raghunathpur, P.O. - Motha, P.S. - Karakat (Gorari), District - Rohtas
4. Neha Kumari D/O Vijay Kumar Goswami Roll No. 84050181, R/O At + P.O. - B.K. Sthan, Via - Polytechnic, Distt. - Purnea
5. Pradip Kumar S/O Nepal Prasad Singh Roll No. 86010357, R/O Village - Bawan Ganj, P.O. - Binjee, Via - Semapur, Distt. - Katihar
6. Vikesh Kumar S/O Ramswarath Paswan Roll No. 610660015, R/O Village - Railly, P.S. - Pandarar, District - Patna
7. Dular Paswan S/O Keshav Ram Roll No. 68010399, R/O Village - Dahiyari, P.O. - Sikariya, P.S. - Karakat (Gorari), District - Rohtas At Sasaram
8. Mritunjay Kumar S/O Ramashankar Prasad Roll No. 67100002, R/O Village - Puraina, P.O. - Nachap, P.S. - Murar, Distt. - Buxar
9. Sanjeev Kumar S/O Jageshwar Saw R/O Mohalla- Mangalasthan (Ramchandrapur), P.O. - Biharsharif, P.S. - Laheri, District - Nalanda
10. Birju Kumar S/O Late Kanhaiya Prasad Sonkar Roll No. 69010466, R/O Mohalla - Kila, Nhear Of Police Station, P.O. - Sasaram, P.S. - Sasaram, District - Rohtas
11. Suraj Kumar S/o Upendra Prasad Roll No. 61151255, R/O Village
- Kalyanpur Bali, P.O. - Jagatpur, P.S. - Chandi, Distt. - Nalanda
12. Pankaj Kumar Paswan S/O Rajbansh Paswan Roll No. 69150126, R/O Village - Gajaundha, P.O. - Baraila, P.S. - Sheosagar, District - Rohtas
13. Santosh Ram S/O Dashrath Ram Roll No. 69060453, R/O Village - Rampur, P.O. - Sabar, P. S. - Karamchat, District - Kaimur At Bhabhua
14. Birendra Kumar S/O Lalan Ram Roll No. 69030666, R/O Village - Mouni, P.O. - Baraila, P.S. - Sheosagar, District - Rohtas
15. Pradeep Kumar S/O Heeralal Mandal Roll No. 87280362, R/O Village - Purani Sarai, P.O. - Cha mpanagar, Via - Nathnagar, District - Bhagalpur
16. Arvind Kumar S/O Shyamlal Ram Roll No. 7532 - 452, R/O At + P.O.
- Bigha, P.S. - Manjhi, District - Chapra
17. Shatrughan Prasad Gupta S/o Sri Ram Ayodhya Sao, R/O Village + P.O. - Barka Dumra, P.S. - Muffasil, A rrah, District - Bhojpur
18. Santosh Kumar S/O Rajendra Paswan Roll No. 60330421, R/O Village - Chauharmal Nagar, P.O. - Anishabad, P.S. - Phulwarisharif, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 50/141 District - Patna
19. Raj Kumar S/O Suresh Sahai Roll No. 58929726, R/O Village - Subhai South Tola, P.O. - Subhai, P.S. - Hajipur (Sadar), Distt. - Vaishali
20. Rima Kumari D/o Ram Vinay Singh Roll No. 60340057, R/O Village - Patut, P.O. - Patut, P.S. - Rani Talab Kanpa, District - Patna
21. Dhirendra Kumar Ray S/O Kailash Ray Roll No. 63080262, R/O Village - Prabhat Nagar, P.O. - Bhaikh, P.S. - Makhdumpur, Distt. - Jehanabad
22. Shardhanjali Kumari, D/o Balmukund Sharma, Roll No. .........................., R/O Village - Shampur, P.O. - Damodarpur (Baldha), P.S. - Nagar Nausa, District - Nalanda
23. Shrawan Kumar S/O Ramanand Mochi, Roll No. 62080140, R/O Village - Paharpur, P.S. - Medical College, Gaya, District - Gaya
24. Sunita Kumari W/O Rajesh Kumar Roll No. 62220067, R/O Village
- Sonaut, P.O. - Goga, P.S. - Muffasil, District - Patna
25. Niranjan Kumar S/O Akhilesh Thakur Roll No. 64010070, R/O Vill.+Post - Tomara, P.S. - Pauthu, District - Aurangabad .................Petitioners/Respondents 1st Set.
26. The State of Bihar thorugh DGP, Bihar, Patna .... .... Respondent/Respondent 2nd Set.
with ========================================================= Letters Patent Appeal No. 837 of 2015 IN Civil Writ Jurisdiction Case No. 13800 of 2011 =========================================================
1. Amar Kant Kumar, S/ O Karmdev Paswan R/O Vill. Ranipur, P.O. Lagmahat, Via Mathurapur, P.S. Kahalgaon, Bhagalpur, Roll No. 87020126
2. Dharmendra Paswan, S/O Sri Sarvan Paswan R/O Vill. + P.O. Margaon, P.S. Hulasganj, Jehanabad Roll No. 61120252
3. Rakesh Kumar S/O Laxman Ram R/O Navranga Bettiah Ward No. 33, Near Vishkarmma Mandir SipahiLall General Store, P.S. Bettiah, West Champaran.Roll No. 74060533
4. Chandan Kumar, S/O Satish Prasad Mahto Address C/O Dr. Maheshwar Panday, Benta Chowk Laheria Sarai, Darbhanga, Roll No. 78130118
5. Lulie Kumari, @ Juli Kumari D/O Dharmnath Prasad R/O Shivpur Khash Mahal Mahendru Near Of Pani Tandy (Near Pani Tanki) Patna, Roll No. 60470278
6. Brijesh Matiha, S/O Rajesh Baitha R/O Vill. And P.O. Ram Prasawa Na, P.S. Sathi (Santhi), Via Lauriya, West Champaran,(Pin- 845453), Patna High Court LPA No.500 of 2016 dt. 17-08-2017 51/141 Roll No. 74090301
7. Kumari Premlata Sinha, D/O Luv Kush Sinha R/O Habibpur, P.O. Habibpur, P.S. Prawalpur, Distt. Nalanda Roll No. 61020402
8. Shiwnarayan Paswan, S/O Balwan Paswan R/O Vill. Chanawakh, P.O. And P.S. Kudra, Distt. Kaimur, (Bhabua), Roll No. 60220302
9. Bhola Kumar, S/O Ram Balak Paswan R/O Vil. Rastha, (Raith), P.O. Gunjarchak, P.S. Chandi, Distt. Nalanda. Roll No. 61160490
10. Balkishor Ram, S/O Bindeshwari Ram R/O Bhelwa, P.O. Simrana, (Simraha), Via Mathani, (Mathahi), Distt. Madhepura, Roll No. 82070065.
11. Jitendra Kumar S/O Sushil Kumar Bage (Bahge), R/O Vill. Makhdumpur, Dumra, P.O. Barkh Dumra, P.S. Mufasil (Ara), Bhdipur. Roll No. 66010718
12. Yogendra Kumar Ram S/O Jhamlal Ram R/O Vill. Garbhu Das Block Staff, Basant Vihar Collony Dighi, Near Gumti No. 54 A/C Hajipur, Vaishali, Roll No.71090478
13. Rukmini Kumari C/O (W/O) Rahl Kumar, Vill. And P.O. - Labhganw, P.S. Via Khagaria, District Khagaria, Roll No. 94030445
14. Nishi Ranjan Kumar Nirala S/O Ramdhyan Paswan R/O Vill. Manjhos P.S. Manjhos, P.S. Makhdumpur, Jehanabad, Roll No. - 63060108
15. Ajay Kumar Ram S/O Ujiyar Ram R/O Vill. Simri Dudhi Patti, Post Simri, Police Station Simri,Buxar, Roll No. 67180415
16. Akhtar Ali @ Md. Akhtar Ali S/O Md. Haidar Ali R/O Vill. Quazipur, P.O. Dumri, (Simri), P.S. Simri, (Dumri), Buxar, Roll No- 60780335
17. Dharmendra Kumar Manjhi S/O Pathloo Manjhi R/O Vill. Galimapur, P.O. Rampur [Garkha], P.S. Garkha, Distt. Chapra, Saran. Roll No. 75370212
18. Rinki Kumari @ Rinku Kumari C/O Jethan Paswan, R/O Vill. Fulsaiher, (Phulsathar) P.O. Kurtha, P.S. Kurtha, Arwal, Roll No. 62160517
19. Dhanjee Kumar S/O Bishwannath Ram R/O Vill. P.O. Ratanpur, P.S. Ara Mufasil, Vaya Chandwa, Bhojpur. Roll No. 66360384
20. Manita Kumari C/O (W/O)- Dharmendra Kumar, R/O Vill. And P.O. Aungari, P.S. Aungari, Distt. Nalandam, Roll No.- 61170416
21. Abhishek Kumar S/O Mithilesh Sharma R/O Vill. Mumedan Tola, P.O. Sitanbad, P.S. Bakhtiyarpur, Saharsa
22. Dinesh Chaudhary S/O Ram Pravesh Chaudhary R/O Vill. Daultabad, P.O. Panditganj, P.S. Kadirganj, Patna. Roll No.- 60460607
23. Anjana Bharti C/O (W/O) Shiv Shankar Kuar R/O Vill. Kaithiyan Kothian), P.O. Khagaul, P.S. Shahpur, Distt. - Patna, Roll No.- 60811174
24. Aratee Kumari W/O Arun Arun Kumar Paswan R/O Vill. And P.O. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 52/141 Bariyarpur (Baniyapur), P.S. Sakara, Muzaffarpur, Roll No.- 70280051
25. Anima Kumari W/O Sanjay Singh R/O Vill. Bhuapur + P.O. - Kara, P.S. Jamhor, Aurangabad. Roll No. 64020232
26. Kavita Kumari @ Kavita Devi C/O Bacha Singh, W/O- OmPrakash Singh R/O Vill. And P.O. - Masurhi, Via Jagdishpur, Bhojpur, Roll No.- 66020261
27. Surya Deo Prakash S/O Ram Prakash R/O Vill. Narayanpur, P.O. Kalyanpur, P.S. - Bihiya, Bhojpur, Ara, Roll No. 66260304
28. Rajeev Kumar S/O Rash Narayan Mahto R/O Vill. Sakaddi, P.O. - Sakaddi, P.S. - Jalalpur, Chapra,Roll No.- 75210089
29. Sunita Kumari Daughter of Kishor Kumar R/O Vill. Dhanmapur, Ghosi, P.O. Bandhuganj, P.S.- Ghosi, Jehanabad, Roll No.- 63110137
30. Krishna Deo Manjhi S/O Ram Pratap Manjhi R/O Vill. Musehari, P.O. Kopa, Samhota, District- Saran. Roll No.-7520057
31. Kiran Kumari C/O + D/O Let (Late) Gopal Singh, R/O Vill. Barh ( Barhi), Bigha, P.S. Ghosi, Jehanabad, Roll No.- 62210499
32. Madhu Prasad S/O Gauri Shankar Prasad R/O Vill. And P.O. Telhua, P.S. Nautan, West Champaran. Roll No.- 74060222
33. Chandan Kumar Son of Dhiraj Ram Resident of Village- Kashimpurl Post Gorgama, P.S. Nayaganw, Begusarai, Roll No.- 94080364
34. Sabita Kumari C/O Vishwanath Singh Resident of Village Shiuri, Post Sharaw, P.S Rasulpur, Chapra (Saran), Roll No.- 75070264 .... .... Petitioners/Appellants Versus
1. The State of Bihar, through the Director General of Police, State of Bihar, Patna.
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna.
3. The Principal Secretary, General Administrative Department (Personnel Administrative Reform Department), Government of Bihar Patna.
4. The Central Selection Board of Constable, Bihar, Patna, through its Secretary.
5. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.............. Respondents/Respondents
6. Ganga Ram Paswan Raj Kumar Paswan, R/O Vill. Bikrampr Balia, P.O. Sakri, P.S. Sakri, Distt. Madhubani
7. Pravind Kumar Manjhi S/O Ranglal Manjhi R/O Vill. Panchpatr, P.O. Mukrera, P. S. Rivilganj, Saran.
8. Krishna Kant Paswan S/O Ram Naresh Paswan R/O Vill. Jethuli, P.S. Kachchi Dargah, P.S. Gatuha, Distt. - Patna
9. Pyare Lal Choudhary S/O Sarju Choudhary R/O Vill. Par Nawadah Patna High Court LPA No.500 of 2016 dt. 17-08-2017 53/141 Dobhra Par, P.O. Nawada, P.O. Nawada, Distt. Nawada
10. Balmiki Prasad Choudhary S/O Muneswar Choudhary R/O Vill. Gangta, P.O. Chhotashekhpura, P.S. Narhat, Distt. Nawada
11. Satyendra Kumar S/O Late Shambhu Sharma R/O Vill. Kewali, P.O. Churi, P.S. Chandauri, Gaya.
12. Pankaj Kumar Rajak S/O Bhola Rajak R/O Vill. Madhsudanpur, (Math), P.O. Dubha, P.S. Sakra, Distt. Muzaffarpur
13. Sailesh Kumar Ram S/O Lakhi Ram R/O Vill. And P.O. Sonabarsa, Via Dullahpur, P.S. I.A. Buxar , Bihar
14. Bimla Prasad Singh S/O Atul Kumar Singh R/O Vill. Kharia [Near Panchayat Bhawan], P.O. Kharia, Via Bariarpur, Munger
15. Sunita Kumari C/O Rajesh Kumar, R/O Vill. Mobarakpur, P.O. Sanda, P.S. Islampurm, Nalanda
16. Rita Kumari Null C/O Subash Chandra Mourya, R/O Vill. Amadhi, P.O. Saitha, P.S. Sonhan, Distt. Kaimur
17. Rata Kumar C/O Vijay Prasad, R/O Vill. Barau, P.O. Khanjhapur, P.S. Mofasil, Distt. Gaya.
18. Priyanka Kumari C/O Arun Kumari, R/O Vill. Madanpur, P.O. Madanpur, P.S. Ekangar Saar, Nalanda
19. Pramod Paswan S/O Rambalak Paswan R/O Vill. Patori, P.O. Potory, Via Anadpur, Darbhanga
20. Rakesh Kumar Ram S/O Lalan Ram R/O Vill. Tikari, P.O. PratapPur, Husainganj, Siwan
21. Santosh Kumar Chaudhary Santosh Kumar Chaudhary, R/O Vill. Dulour, P.S.- Jagdishpur, Distt. Bhojpur .... .... Petitioners/Respondents with ========================================================= Letters Patent Appeal No. 1091 of 2016 IN Civil Writ Jurisdiction Case No.15343 of 2011 =========================================================
1. The State Of Bihar through the Director General of Police State of Bihar, Patna.
2. The Principal Secretary, Department of Home (Police) Government of Bihar.
3. The Principal Secretary, General Administrative Department Government of Bihar, Patna.
.... .... Respondent nos.1, 2 and 3/Appellants Versus
1. Rina Kumari D/o Bhola Manjhi R/o Village- Barkagaon, PO Patna High Court LPA No.500 of 2016 dt. 17-08-2017 54/141 Barkagaon, PS Bhagwanpur Hat, District Siwan.
........Petitioner.....Respondent
2. The Central Selection Board (Constable Recruitment) Bihar through its Secretary.
3. The Chairman Central Selection Board (Constable Recruitment) Bihar Patna.
4. The Secretary Central Selection Board (Constable Recruitment) Bihar Patna.
.... .... Respondent nos.4, 5 and 6 ....Respondents 2nd Set.
with ========================================================= Letters Patent Appeal No. 1144 of 2016 In Civil Writ Jurisdiction Case No. 13801 of 2011 ========================================================
1. The State Of Bihar through the Director General of Police, State of Bihar, Patna
2. The Principal Secretary, Deptt. Of Home (Police), Govt. of Bihar, Patna
3. The Principal Secretary, General Administration Department (Personnel Administration Reforms Deptt.) (now General Administration Department), Govt. of Bihar, Patna .... Respondent nos. 1, 2 & 3 .... Appellants Versus
1. Bishal Kumar, Roll No. 60490052, S/o Bhola Ray, R/o Vill. Gonwan, P.O. Sadisopur, Distt. Patna
2. Mithilesh Kumar, Roll No. 62110693 S/o Ram Bhawan Singh, R/o vill. Sipahi Tila Ganesh bigha, P.O. + Distt. Arwal
3. Sanjay Kumar, Roll No. 78080081 S/o Ramdeo Yadav, R/o vill. Kakar Ghati, P.O. Bhuskaul, Distt. Darbhanga
4. Sunil Kumar, Roll No. 62040049 S/o Bindeshwari Singh, R/o Vill. And P.O. Kodra, P.S. Paliganj, Distt. Patna,
5. Raj Kishore Ranjan, Roll No. 78020564, S/o Laxman Yadav, R/o Vill. + P.O. Vasalia, P.S. Sadar, Distt. Darbhanga,
6. Ranjeet Kumar, Roll No. 60360141 S/o Shankar Prasad, R/o vill. Jalalpur, P.O. Sahay Nagar, P.S. Rupaspur, Distt. Patna
7. Ashok Kumar Yadav, S/o Jai Narayan Yadav, R/o Vill. Jai, P.O. Gujrauli, P.S. Banghi, Distt. Darbhanga,
8. Akhilesh Kumar, Roll No. 61150466, S/o Kailash Prasad Yadav, R/o Vill. Gamanpura, P.O. Aadampur, P.S. Girimak, Distt. Nalanda
9. Dharmendra Kumar, S/o Umesh Prasad, R/o Vill. Barda, P.O. Sadapur, P.S. Rani Talab Kanpa, Distt. Panta Patna High Court LPA No.500 of 2016 dt. 17-08-2017 55/141
10.Vijay Kumar, S/o Bisndeo Yadav, R/o Vill. Chhotki Amwan, P.s. Akarbarpur, Distt. Nawada
11.Mithilesh Kumar, S/o Ram Naresh Prasad Yadav, R/o Vill. Badheta, P.O. Adampur, P.S. Girithek, Distt. Nalanda,
12.Birendra Kumar, Roll No. 62010054, S/o Bhoju Prasad Yadav, R/o Vill. + P.O. Rajwara, P.S. Atrai, Distt. Gaya
13.Satendra Kumar, Roll No. 77050737 S/o Heera Lal Prasad, R/o Naya Gaon, P.O. Sohajpur, P.O. Hathua, Distt. Gopalganj,
14.Anil Prasad Yadav, Roll No. 77040236 S/o Humer Prasad Yadav, R/o vill. Mahaniya Saledpur, P.O. Saledpu, P.S. Bisambharpur, Distt. Gopalganj,
15.Dular Yadav, Roll. No. 77010673 S/o Sri Suraj Yadav, R/o Vill. Lohijai, P.S. Sindhwaliya, Distt. Gopalganj,
16.Sanjiv Kumar Grauy, Roll No. 61010116 S/o Ravindra Prasad, R/o Vill. Toil Bigha, P.O. Gorawan, P.s. Silao, Distt. Nalanda,
17.Vijay Kumar, Roll No. 71240006, S/o Parmeshwar Rai, R/o Vill. Khajwatta Sultanpur, P.O. Sikandar, Distt. Vaishali,
18.Pankaj Kumar, Roll No. 71030429, S/o Suresh Rai, R/o Vill. Nd P.O. Warishpur, Distt. Vaishali,
19.Nanheshwar Kumar, Roll No. 62320639, S/o Kariyu Singh, R/o Vill. Yawhar, P.O. Anandpur, P.S. Karpi, Distt. Arwal,
20.Sunil Kumar, Roll No. 62330145, S/o Suryadeo Prasad, R/o Vill. Pahla Bigha, P.O. Kanko, Distt. Jehanabad,
21.Albela Kumar, Roll No. 62050716, S/o Yamuna Prasad, R/o Vill. Marki Chak, P.O. Telari, P.S. Nimchak Bathani, Distt. Gaya
22.Jitendra Kumar, 60180110, S/o Basudeo Rai, R/o vill. Chakmusha, P.O. Mahammadpur, P.S. Jainpur, Distt. Patna,
23.Satendra Prasad, Roll No. 61050237 S/o Dhanwi Prasad, R/o vill. Mishri, P.S. Bhaktiyarpur, Distt. Patna
24.Prince Kumar, Roll No. 60190288 S/o Shyam Deo Prasad, R/o Vill. Baikathpur, Sadrichak, P.S. Khushrupur, Distt. Patna,
25.Chandrahash Kumar, Roll No. 73020528 S/o Ram Janam Prasad, R/o vill. Baikathpur, Krishnauta, P.S. Khushrupur, Distt. Patna,
26.Santosh Kumar Singh, Roll No. 68020620 S/o Sahdeo Singh, R/o Vill. Sawari, P.O. Khiriya, P.S. Kachhwa, Distt. Rohtas,
27.Awadhesh Kumar, Roll No. 80020403, S/o Gurucharan Rai, R/o Vill. + P.O. Dumri, P.S. Motipur, Distt. Muzaffarpur,
28.Laxuman Prasad, Roll No. 70130030 S/o Anandi Prasad R/o Vill. + P.O. Mahbal, P.S. Motipur, Distt. Muzaffarpur
29.Munna Kumar, Roll No. 70120349, S/o Yogendra Rai, R/o vill. Raksha, P.S. Karja, Distt. Muzaffarpur
30.Prem Shankar Kumar, Roll No. 70400018 S/o Baidhyanath Singh, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 56/141 R/o Vill. Adda, P.o. Haridaspur, P.S. Kanti, Distt. Muzaffarpur,
31.Vishal Kumar Rana, S/o Ram Janam Rana, R/o Vill. Bhatwaliya, P.O. + P.s. Meenapur, District
32.Nawal Kumar, Roll No. 61160304, S/o Chhote Yadav, R/o Vill. Golapur, P.O. Manhara, P.S. Deep Nagar, Distt. Nalanda,
33.Arvind Kumar, Roll No. 62240183, S/o Ramashis Yadav, R/o Vill. Takaya, P.O. Kuriya, P.S. Kurtha, Distt. Arwal,
34.Sanoj Kumar, Roll No. 62012378 S/o Sushil Kumar Mehta, R/o Vill. Barewa, P.S. Khajhapur, Distt. Ufasil, Distt. Gaya,
35.Rajiv Kumar, Roll No. 62230342 S/o Ritu yadav, R/o Vill. Sinduwar, P.O. Dangra, P.S. Mohanpur, Distt. Gaya,
36.Rajiv Ranjan, Roll No. 60600484 S/o Indradeo Prasad, R/o Vill. Mamaraha, Khawad, P.O. + P.S. Pandarak, Distt. Patna,
37.Sunil Kumar, Roll No. 60330422 S/o Rajendra Rai, R/o Vill. Gop Kita, P.O. + P.S. Pandarak, Distt. Patna,
38.Sanjeet Kumar, Roll No. 60380123, S/o Ramashray Prasad, R/o vill. + P.O. More, P.S. Mokama, Distt. Patna,
39.Arvind Kumar, Roll No. 60190106 S/o Sri Ratneshwar Prasad, R/o Vill. Bitali Gali, Gola Road, P.O. + P.S. Danapur, Distt. Patna,
40.Abhay Kumar, Roll No. 60040168 S/o Sakhi Chandra Yadav, R/o Vill. + P.O. + P.S. Danapur Cant. Distt. Patna
41.Vijendra Kumar, Roll No. 62300062 S/o Ramesh Yadav, R/o Vill. Bhat Bigha, P.O. + P.S. Rampur, Distt. Gaya,
42.Ujjawal Narayan Singh, Roll No. 62040753 S/o Shiv Ram Singh, R/o Mahadeopur, P.O. Guraru, P.S. Kora, Distt. Gaya,
43.Suresh Aazad, Roll No. 62150300 S/o Sri Bansi Yadav, R/o Vill. Ramdhanpur Pipal Gali, P.O. - R.S. Gaya, P.S. Kotwali, Distt. Gaya,
44.Mithilesh Kumar, Roll No. 62012644 S/o Sri Sahdeo Yadav, R/o Angraily, P.O. Bithosarif, P.S. Chadaity, Distt. Gaya,
45.Shailendra Kumar, Roll No. 60370123 S/o Jamadar Ray, R/o Vill. + P.O. Anandpur, P.S. Bihata, Distt. Patna
46.Sohan Lal Yadav, Roll No. 64110169 S/o Sri Jagdeo Singh, R/o Vill. Darar, P.o. Jaitiya, P.S. Goh, Distt. Aurangabad,
47.Pramod Kumar Singh, Roll No. 64120199 S/o Sri Dinesh Singh, R/o Vill. Beni Kethi, P.O. Sighari, P.S. Goh, Distt. Aurangabad,
48.Shashikant Ray, Roll No. 62230359, S/o Late Brahmdeo Ray, R/o Vill. Ashelempur, P.O. Chauri, P.S. Daudnagar, Distt. Aurangabad,
49.Munna Kumar, Roll No. 75180109 S/o Sri Amar Nath Yadav R/o Vill. And P.O. Kasahi Taranwa, P.S. Kopa, Distt. Chhapra,
50.Pintu Kumar, Roll No. 71100366 S/o Sri Lalu Ray, R/o Vill. Lal Pokhar, P.O. Dighikala, P.S. Hajipur Sadar, Distt. Vaishali,
51.Shyam Narayan Ydav, Roll No. 64010516 S/o Sri Bigan Yadav, R/o Patna High Court LPA No.500 of 2016 dt. 17-08-2017 57/141 Vill. Girdhar Bigaha, P.O. Mongiya, P.S. Tandawa, Distt. Aurangabad,
52.Shiv Bahadar Kumar, Roll No. 63030012 S/o Srti Ram Khelawan Singh, R/o Vill. Aeraki, P.O. + P.S. + Distt. Jehanabad, ........... Petitioners ........ Respondents 1st set.
53.The Central Selection Board of Constable, Bihar, Patna through its Secretary,
54.The Chairman of Central Selection Board of Constable, Bihar, Patna .... Respondent nos. 4 & 5 .... Respondents 2nd set.
with ========================================================= Letters Patent Appeal No. 972 of 2015 IN Civil Writ Jurisdiction Case No. 13801 of 2011 =========================================================
1. Bishal Kumar, Roll No. 60490052 S/O Bhola Ray R/O Vill. Gonwan, P.O. - Sadisopur, Distt. - Patna.
2. Mithilesh Kumar, Roll No. 62110693 S/O Ram Bhawan Singh R/O Vill. - Sipahi Tila Ganesh Bigha, P.O. + Distt. Arwal.
3. Sanjay Kumar, Roll No. 78080081 S/O Ramdeo Yadav R/O Vill. Kakar Ghati, P.O. Bh uskaul, Distt. - Darbhanga
4. Sunil Kumar, Roll No. 62040049 S/O Bindeshwari Singh R/O Vill. And P.O. - Kodra, P.S. - Paliganj, Distt. Patna
5. Raj Kishore Ranjan, Roll No. 78020564 S/O Laxman Yadav R/O Vill. + P.O. Vasalia, P.S. - Sadar, Distt. Darbhanga
6. Ranjeet Kumar, Roll No. 60360141 S/O Shankar Prasad R/O Vill. - Jalalpur, P.O. - Sahay Nagar, P.S. - Rupasur, Distt. - Patna
7. Ashok Kumar Yadav S/O Jai Narayan Yadav R/O Vill. Jai, P.O. Gujrauli, P.S. - Banghi, Distt. - Darbhanga
8. Akhilesh Kumar, Roll No. 611 50466 S/O Kailash Prasad Yadav R/O Vill. Gamanpura, P.O. - Aadampur, P.S. Girimak, Distt. Nalanda
9. Dharmendra Kumar S/O Umesh Prasad R/O Vill. Barda, P.O. - Sadapur, P.S. - Rani Talab Kanpa, Distt. - Patna
10. Vijay Kumar S/O Bisndeo Yadav R/O Vill. - Chhotki Am wan, P.S. - Akarbarpur, Distt. Nawada
11. Mithilesh Kumar S/O Ram Naresh Prasad Yadav R/O Vill. Badheta, P.O. Adampur, P.S. Girithek, Distt. - Nalanda
12. Birendra Kumar, Roll No. 62010054 S/O Bhoju Prasad Yadav R/O Vill. + P.O. Rajwara, P.S. - Atrai, Distt. G aya
13. Satendra Kumar, Roll No. 77050737 S/O Heera Lal Prasad R/O Naya Gaon, P.O. - Sohajpur, P.O. - Hathua, Distt. - Gopalganj.
14. Anil Prasad Yadav, Roll No. 77040236 S/O Humer Prasad Yadav Patna High Court LPA No.500 of 2016 dt. 17-08-2017 58/141 R/O Vill. Mahaniya Saledpur, P.O. - Saledpu, P.S. - Bisambharpur, Distt . Gopalganj.
15. Dular Yadav, Roll No. 77010673 S/O Sri Suraj Yadav R/O Vill. Lohijai, P.S. - Sindhwaliya, Distt. Gopalganj
16. Sanjiv Kumar Grauy, Roll No. 61010116 S/O Ravindra Prasad R/O Vill. - Toil Bigha, P.O. - Gorawan, P.S. - Silao, Distt. - Nalanda
17. Vijay Kumar, Roll No. 71240006 S/O Parmeshwar Rai R/O Vill. - Khajwatta Sultanpur, P.O. - Sikandar, Distt. - Vaishali
18. Pankaj Kumar, Roll No. 71030429 S/O Suresh Rai R/O Vill. Nd P.O. Warishpur, Distt. Vaishali.
19. Nanheshwar Kumar, Roll No. 62320639 S/O Kariy u Singh R/O Vill. - Yawhar, P.O. - Anandpur, P.S. - Karpi, Distt. Arwal.
20. Sunil Kumar, Roll No. 62330145 S/O Suryadeo Prasad R/O Vill. Pahla Bigha, P.O. Kanko, Distt. - Jehanabad.
21. Albela Kumar, Roll No. 62050716 S/O Yamuna Prasad R/O Vill. Marki Chak, P.O. - Telari, P.S. - Nimchak Bathani, Distt. - Gaya.
22. Jitendra Kumar, 60180110 S/O Basudeo Rai R/O Vill. Chakmusha, P.O. Mahammadpur, P.S. Jainpur, Distt. Patna.
23. Satendra Prasad, Roll No. 61050237 S/O Dhanwi Prasad R/O Vill. Mishri, P.S. Bhaktiyarpur, Distt. Patna.
24. Prince Kumar, Roll No. 60190288 S/O Shyam Deo Prasad R/O Vill.
- Baikathpur, Sadrichak, P.S. - Khushrupur, Distt. Patna
25. Chandrahash Kumar, Roll No. 73020528 S/O Ram Janam Prasad R/O Vill. - Baikathpur, Krishnsuta, P.S. - Khushrupur, Distt. Patna
26. Santosh Kumar Singh, Roll No. 68020620 S/O Sahdeo Singh R/O Vill. - Sawari, P.O. Khiriya, P.S. - Kachhwa, Distt. - Rohtas
27. Awadhesh Kumar, Roll No. 80020403 S/O Gurucharan Rai R/O Vill. + P.O. - Dumri, P.S. - Motipur, Distt. - Muzaffarpur
28. Laxuman Prasad, R oll No. 70130030 S/O Anandi Prasad R/O Vill. + P.O. - Mahbal, P.S. - Motipur, Distt. - Muzaffarpur
29. Munna Kumar, Roll No. 70120349 S/O Yogendra Rai R/O Vill. - Raksha, P.S. - Karja, Distt. - Muzaffarpur.
30. Prem Shankar Kumar, Roll No. 70400018 S/O Baidyanath Sin gh R/O Vill. Adda, P.O. Haridaspur, P.S. - Kanti, Distt. - Muzaffarpur.
31. . Vishal Kumar Rana S/O Ram Janam Rana R/O Vill. - Bhatwaliya, P.O. + P.S. - Meenapur, District.
32. Nawal Kumar, Roll No. 61160304 S/O Chhote Yadav R/O Vill. - Golapur, P.O. - Manhara, P.S. - Deep Nagar, Distt. - Nalanda
33. Arvind Kumar, Roll No. 62240183 S/O Ramashis Yadav R/O Vill. Takaya, P.O. - Kuriyan, P.S. - Kurtha, Distt. - Arwal
34. Sanoj Kumar, Roll No . 62012378 S/O Sushil Kumar Mehta R/O Vill. - Barewa, P.S. - Khajhapur, Distt. - Ufasil, Distt. Gaya Patna High Court LPA No.500 of 2016 dt. 17-08-2017 59/141
35. Rajiv Kumar, Roll No.62230342 S/O Ritu Yadav R/O Vill. - Sinduwar, P.O. - Dangra, P.S. - Mohanpur, Distt. - Gaya.
36. Rajiv Ranjan, Roll No. 60600484 S/O Indradeo P rasad R/O Vill. - Mamaraha, Khawad, P.O. + P.S. - Pandarak, Distt. - Patna.
37. Sunil Kumar, Roll No. 60330422 S/O Rajendra Rai R/O Vill. - Gop Kita, P.O. + P.S. - Pandarak, Distt. - Patna
38. Sanjeet Kumar, Roll No. 60380123 S/O Ramashray Prasad R/O Vill. + P.O. - Mor e, P.S. - Mokama, Distt. - Patna
39. Arvind Kumar, Roll No. 60190106 S/O Sri Ratneshwar Prasad R/O Vill. - Bitali Gali, Gola Road, P.O. + P.S. - Danapur, Distt. - Patna
40. Abhay Kumar, Roll No. 60040168 S/O Sakhi Chandra Yadav R/O Vill. -Tarachak, P.O. + P.S. - Danapur Cant , Distt. Patna.
41. Vijendra Kumar, Roll No. 62300062 S/O Ramesh Yadav R/O Vill. - Bhat Bigha, P.O. + P.S. - Rampur, Distt. - Gaya
42. Ujjawal Narayan Singh, Roll No. 62040753 S/O Shiv Ram Singh R/O Mahadeopur, P.O. Guraru, P.S. - Kora, Distt. - Gaya
43. Suresh Aa zad, Roll No. 62150300 S/O Sri Bansi Yadav R/O Vill. - Ramdhanpur Pipal Gali, P.O. - R.S. Gaya, P.S. - Kotwali, Distt. Gaya
44. Mithilesh Kumar, Roll No. 62012644 S/O Sri Sahdeo Yadav R/O Angraily, P.O. Bithosarif, P.S. - Chadaity, Distt. - Gaya
45. Shailendra Kum ar, Roll No. 60370123 S/O Jamadar Ray R/O Vill. + P.O. - Anandpur, P.S. Bihata, Distt. - Patna
46. Sohan Lal Yadav, Roll No.64110169 S/O Sri Jagdeo Singh R/O Vill. Darar, P.O. - Jaitiya, P.S. - Goh, Distt. - Aurangabad.
47. Pramod Kumar Singh, Roll No. 64120199 S/O Sri Dinesh Singh R/O Vill. Beni Kethi, P.O. Sighari, P.S. - Goh, Dstt. Aurangabad.
48. Shashikant Ray, Roll No. 62230359 S/O Late Brahmdeo Ray R/O Vill. Ashelempur, P.O. Chauri, P.S. - Daudnagar, Distt. Aurangabad
49. Munna Kumar, Roll No. 75180109 S/O Sri A mar Nath Yadav R/O Vill. And P.O. Kasahi Taranwa, P.S. - Kopa, Distt. - Chhapra
50. Pintu Kumar, Roll No. 71100366 S/O Sri Lalu Ray R/O Vill. Lal Pokhar, P.O. - Dighikala, P.S. - Hajipur Sadar, Distt. - Vaishali.
51. Shyam Narayan Ydav, Roll No. 64010516 S/O Sri Bi gan Yadav R/O Vill. Girdhar Bigaha, P.O. - Mongiya, P.S. - Tandawa, Distt. - Aurangabad
52. Shiv Bahadar Kumar, Roll No. 63030012 S/O Sri Ram Khelawan Singh R/O Vill. - Aeraki, P.O. + P.S. + Distt. - Jehanabad .... .... Petitioners / Appellants Versus
1. The State Of Bihar through the Director General of Police, State Of Bihar, Patna.
2. . The Principal Secretary, Deptt. Of Home (Police), Govt. Of Bihar, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 60/141 Patna.
3. The Principal Secretary, General Administration Deptt. (Personnel Administration Reform Deptt.), Govt. Of Bihar, Patna.
4. The Central Selection Board Of Constable, Bihar, Patna, Through Its Secretary
5. The Chairman Of Central Selection Board Of Constable, Bihar, Patna.
.... .... Respondents / Respondents with ========================================================= Letters Patent Appeal No. 973 of 2015 IN Civil Writ Jurisdiction Case No. 13801 of 2011 =========================================================
1. Rajnish Kumar, Son of Sri Braj Kishor Singh, Resident of Village Madari Chak, PO- Tehta, P.S- Makhdumpur, District- Jahanabad, Roll No. 62010119, Category OBC, Home Guard, PET on 29.09.2010.
2. Amit Kumar Yadav, Son of Shiv Prasad Yadav, Resident of Village + Post- Majhawa, P.S- Farbishganj, District- Arariya, Roll No. 85040059, Category OBC, Home Guard, PET on 29.09.2010.
3. Ashok Kumar Yadav, Son of Shiv Prasad Yadav, Resident of Village + Post- Majhawa, P.S- Farbishganj, District- Aariya, Roll No. 85040439, OBC, Home Guard, PET on 29.09.2010.
4. Deepak Kumar Yadav, Son of Shiva Nand Yadav, Resident of Village- Kochgama, P.O- Bag Nagar, Via Garhbanaili, P.S + District- Arariya, Category- OBC, Home Guard, PET on 04.10.2010, Roll No. 84020409.
5. Chandradeep Kumar Mandal, Son of Rameshwar Mandal, Resident of Village + Post- Bag Nagar, P.S- Mahal Gaon, District Arariya, Roll No. 84070274, OBC, Home Guard, PET on 27.09.2010.
6. Ashok Kumar, Son of Sri Mishri Prasad, Resident of Ram Nagar, Post- Polytechnic, District- Purnea, Roll No. 84010126
7. Mithelesh Kumar Son of Ram Bhawan Singh, Resident of Village- Sipahi Tila Ganesh Bigha, Post + District Arwal, Roll No. 62110693
8. Chhabila Kumar, Son of Late Ram Kishun, Resident of Village- Babuchak, Post- Mohammadpur, P.S- Fulwari, District- Patna, (Roll No. 60230187,OBC).
9. Shivnandan Prasad, Son of Keshwar Yadav, Resident of Village Shivpur, Post- Kochi, P.S- Gurath, District- Gaya, (Roll No. 62012645,OBC).
10. Shashi Kumar Shashi, Son of Suryadeo Prasad, Resident of Village Sahbajpur, Post- Fatehpur (Nepa), P.S- Takari, District- Gaya, Roll No. 62070596. OBC.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 61/141
11. Santosh Kumar Son of Ramsharan Yadav, Resident of Andhar, Post- Makhdumpur, P.S- Tankuppa, District- Gaya, Roll No. 62250026, OBC.
12. Uday Kumar Son of Sri Rajendra Prasad, Resident of Chahal Mundera, Post- Dhareya, P.S- Antari, District- Gaya, Roll No. 62150310.
13. Prashant Kumar Son of Sri Angad Prasad, Resident of Village & Post- Lemuaabad, P.S- Pandarak, District- Patna, Roll No. 60610224.
14. Kavindra Kumar, Son of Ram Sevak Roy, Resident of Village- Tata Coloney Byapur, P.S- Maner, District- Patna, Roll No. 60320720, OBC.
15. Prabhash Kumar Prabhakar, Son of Late Mahendra Yadav, Resident of Village Khoja Bazar, Post- Munger, P.S- Kashim Bazar, District- Munger, Roll No. 90100110, OBC
16. Shyam Biswas, Son of Yogendra Biswas, Resident of Sajuaa, Post- Hathichouk, P.S- Asganj, District- Munger.
17. Sudhanshu Kumar, Son of Madan Prasad Yadav, Resident of Kanchangarh, Post- Banka, P.S- Mufasil, District- Munger, Roll No. 90070410.
18. Arvind Kumar Akela, Son of Narendra Chaudhary, Resident of Jhigga Jhal, Post & P.S- Chandan, District- Banka, Roll No. 88100497.
19. Ajay Kumar Son of Bal Kishun Singh, Resident of Village- Post- Majhauli, P.S- Bakhtiyarpur, District- Patna.
20. Sudama Singh Son of Biswanath Singh, Resident of Khutha, Post- Pwani, P.S- Nasriganj, District- Rohtas, Roll No. 68050485. OBC.
21. Anil Kumar, Son of Ram Narayan Singh, Resident of Village Bhurphor, P.S & Post- Andhaura, District- Kaimur, Roll No. 69030691, OBC.
22. Upendra Singh, Yadav, Son of Ram Ashis Singh, Resident of Village- Kariram, Post & P.S- Nuwaw, District Kaimur, Roll No. 62290634, OBC.
23. Sudhir Kumar Nirala, Son of Nathuni Prasad Yadav, Resident of Village- Chahal Mundera, Post Dharesha, P.S - Antari, District- Gaya.
24. Mukesh Kumar, So of Sitaram Yadav, Resident of Village Koriman, Post - Masumganj, P.S- Asharganj, District- Munger, Roll No. 87110119
25. Ranjeet Singh Yadav, Son of Rambhaju Singh Yadav, Resident of Village- Mathiyapar, Post- Alipur, P.S- Bunyadganj, District- Gaya, Roll No. 62040508. OBC.
26. Badshah Kumar, Son of Satendra Singh, Resident of Village Jinpura, Post- Bhadasi, ost + District Arwal.
27. Anil Kumar, Son of Gulab Chandra Yadav, Resident of Village- Shankarpur, P.S- Bhargawa, District- Arariya, Roll No. 85040195, OBC.
28. Ranjeet Kumar, Son of Arjun Prasad Yadav, Resident of village Matiya Taw, P.S Rajauli, District Nawada, Roll No. 66050323, Category OBC Patna High Court LPA No.500 of 2016 dt. 17-08-2017 62/141
29. Upendra Kumar Son of Sudheshwar Prasad, Resident of Karma Kurd, P.S- Sirdalla, District- Nawada, Roll No. 65050354, Category OBC
30. Yogi Kumar, Son of Bhola Yadav, Resident of village- Barharwa, P.S- Mufassil Motichand, District- East Champaran.
31. Sudhir Kumar, Son of Suresh Yadav, Resident of village- Bikkam, P.O- Kachiyanai, P.S + District Lakhi Sarai, Roll No. 91050086, Category OBC
32. Baldeo Kumar, Son of Punyadeo Singh, Resident of village- Manga Bigha, P.O- Malo, P.S- Karki, District- Arwal, Roll No. 62070129
33. Pankaj Kumar Yadav, Son of Mahendra Prasad Yadav, Resident of village- Radha Nagar, P.S- Barahat, District- Banka, Roll No. 88100742
34. Surendra Prasad, Son of Sri Ganga Prasad, Resident of village- Madna, P.O- Panda Laxmipur, P.S- Khajauti, District Madhubani, Roll No. 79080438, Category OBC.
35. Anil Kumar, SOn of Shree Sakal Chand Yadav, Resident of village + P.O- Raghunathpur, P.S- Bhargawa, District- Arariya, Roll No. 85040003, Category OBC.
36. Sunil Kumar, Son of Sri Prabhunath Rai, Rsident of village- Tenua, P.O- Musehari, District- Chapra, Roll No. 75060054
37. Pintu Kumar, Son of Sri Jawahar Rai, Resident of village- Dahiyawan, P.O- Chapra, District- Chapra, Saran, Roll No. 45040188, Category BC, Home Guard.
38. Manoj Kumar, Son of Deo Nath Prasad Yadav, Resident of village Chhota Telpa Near Police Line, P.O Saheb Ganj, Chapra, Saran Roll No. 75350146, Category BC, Home Guard.
.... .... Interveners / Appellants Versus
1. The State of Bihar, through the Director General of Police, State of Bihar, Patna.
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna.
3. The Principle Secretary, General Administrative Department (Personnel Administrative Reform Department), Government of Bihar, Patna.
4. The Central Selection Board of Constable, Bihar, Patna, through its Secretary.
5. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... .... Respondents / Respondents with ========================================================= Letters Patent Appeal No. 1039 of 2016 In Patna High Court LPA No.500 of 2016 dt. 17-08-2017 63/141 Civil Writ Jurisdiction Case No. 16598 of 2011 =========================================================
1. The State of Bihar through the Director General of Police, State of Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna
3. The Principal Secretary, General Administration Department (Personnel Administration Reforms Department), Government of Bihar, Patna .... .... Respondent nos. 1, 2 & 3 ...... Appellants Versus
1. Alok Prakash, S/O Sri Ram Ram, R/O Village- Atimiganj, P.O.- Mahadev, Police Station- Nasriganj, District- Rohtas
2. Surendra Paswan, S/O Shivmurt Paswan, R/O Village- Sonbarsa, P.O.- Khajura, Police Station Belaon, District- Kaimur (Bhabua)
3. Amit Kumar Rajak, S/O Brinda Rajak, R/O Village And P.O.- Nawada, Police Station- Sahar, District- Bhojpur
4. Raju Kumar, S/O Ramlal Bharti, R/O Village- Itimha, P.O.- Karma, Police Station- Nasriganj, District- Rohtas
5. Jitendra Kumar Paswan, S/O Vijay Prasad, R/O Village- Lohri, P.O.- Ayar, Police Station- Agiaon Bazar Via Dalipur, District- Bhojpur.
..... Petitioners .... Respondent 1st set.
6. The Central Selection Board of Constable, Bihar, Patna, Through Its Secretary
7. The Chairman of Central Selection Board of Constable, Bihar, Patna .... Respondent nos. 4 & 5 .... Respondents 2nd set with ========================================================= Letters Patent Appeal No. 1040 of 2016 In Civil Writ Jurisdiction Case No. 2822 of 2012 =========================================================
1. The State of Bihar through the Director General of Police, State of Bihar, Patna
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna
3. The Principal Secretary, General Adminsitration Department, (Personnel Administrative Reform Department), Government of Bihar, Patna .... Respondent nos. 1 to 3 .... Appellants Versus
1. Raj Kumar Yadav Son Of Harsensra Yadav Resident Of Village- Diulia- Patna High Court LPA No.500 of 2016 dt. 17-08-2017 64/141 Babhani Police Station, Ramnagar, District- West Champaran
2. Shashi Kant Yadav Son Of Binod Prasad Yadav Resident Of Village- Diulia- Babhani Police Station, Ramnagar, District- West Champaran ........ Petitioners ..... Respondent 1st set.
3. The Central Selection Board of Constable, Bihar, Patna through Its Secretary
4. The Chairman of Central Selection Board of Constable, Bihar, Patna .... Respondent nos. 4 & 5 .... Respondent 2nd set.
with ========================================================= Letters Patent Appeal No. 1146 of 2016 In Civil Writ Jurisdiction Case No. 14426 of 2011 ========================================================= The State of Bihar .... Respondent no. 1 .... Appellant Versus
1. Prakash Kumar Badal, R.No. 61200039, Cat- Gen, S/o Sri Amresh Kumar Singh At+P.O.- Laranpur, P.S. Islampur, Distt- Nalanda.
2. Lalbihari Kumar, Cat- EBC, R. No. 60330342 S/o Balmiki Ram, Vill- Molanabigha, P.O. Onda, P.S. Sara, Distt- Nalanda.
3. Mahesh Paswan S/o Late Chhotan Paswan Vill- Imadpur, P.O. Baraila, P.S. Bajirganj, Distt- Gaya. R. No. 60330342 Cat- EBC.
4. Arvind Kumar, R. No. 62060587, Cat- SC S/o Mukhlal Paswan Vill- Dowarika, P.O. Utali Bara, P.S. Bajirganj, Distt- Gaya.
5. Lalbahadur Shastri, R. No. 61150014, Cat BC-2 S/o Late Anandi Prasad Vil- Mandachh, P.O. Sohsarai, P.S. Nursarai, Distt- Nalanda.
6. Alok Kumar, R. No. 61170376, Cat-BC-2, S/o Uday Prasad, Vill- Sherpur, P.O. Mohammadpur, P.S. Asthawan, Distt- Nalanda.
7. Santosh Kumar, R. No. 61090593, Cat-SC S/o Brikesh Prasad Paswan, At- Bardaha, P.O.- Khodaganj, P.S. Khodaganj, Distt- Nalanda.
8. Arvind Kumar, Roll 6201189, S/o Sri Ram Swarup Das, R/o Vill- Jamari Ashram, P.O. Arodram, P.S. Cherki, Distt- Gaya.
9. Pradip Kumar, R. No. 83020440, Cat- EBC S/o Sri Suvelal Singh R/o Vill- Dudhari, P.O.- Motipur, P.S.- Karjhain, Distt- Supaul.
10. Sharmila Kumari, R. No. 62260326 D/o Ishwari Prasad Yadav R/o Vill- Kharkhura Valuai Gaya, P.O. R.S. Gaya, P.S. Delha Gaya, Distt- Gaya.
11. Amit Kumar Pandit, R. No. 89050255 S/o Suresh Pandit, R/o Vill- Dharahara, P.O.- Dharahara, P.s. Gopalpur, Distt- Bhagalpur.
12. Rajiv Kumar, R No. 76030224 S/o Kanhaiya Harijan Das, R/o Vill- English, P.S. Mairwa, Distt- Siwan.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 65/141
13. Binod Kumar, R. No. 83040414, Cat-BC-2 S/o Sri Kameshwar Yadav, R/o Vill- Manshapur, P.O.+P.S.- Karjain Bagh, Distt- Supaul.
14. Md. Kurban Alam, R. No. 69190669, BC-1 S/o Md. Jalil Shekh, R/o Vill- Rasulpur, P.O. Samardiha, P.S. Sasaram, Distt- Rohtas.
15. Pradeep Kumar, R. No. 81010313 S/o Sri Kari Prasad Yadav R/o Vill+P.O. Gadhiya, Via- Saharsa Kacheri, Distt- Saharsa.
16. Virendra Kumar, Roll No. 62200151 S/o Sri Ratan Ram, R/o Vill- Mahadevpur, P.O.+P.S.- Paraiya, Distt- Gaya.
17. Mukesh Kumar Verma, R. No. 663300269 S/o Sri Baidya Nath Mahto R/o Vill- Tenua, P.O.- Dhampur, P.S. Ara Mufassil, Distt- Bhojpur.
18. Vijay Shankar Yadav, R. No. 69010760 S/o Sri Rajgrihi Singh R/o Vill+P.O.+P.S.- Mu-Urda Chenari, Distt- Rohtas.
19. Manoj Kumar Pandit, R. No. 83060129 S/o Sri Nageshwar Pandit, R/o Vill- Manic Chand Chakla, P.O.+P.S.- Raghopur, Distt- Supaul.
20. Golden Kumar, R. No. 67180793 S/o Ashok Thakur, R/o Vill- Ahirouli, P.O. Ahirouli, P.S. Industrial Area Buxar, distt- Buxar.
21. Raj Kishore Pal, R.N. 66240868 S/o Shiv Shankar Prasad R/o Vill- Maujampur, P.O.- Mahulighat, P.S. Krishangarg, Distt- Bhojpur (Arah).
22. Surendra Kumar, R.No. 65040066 S/o Sri Nanhaku Chaudhari Vill- Nad, P.O. G.B./Kendua, P.S. Sirdala, Distt- Nawada.
23. Nirbhay Kumar, R.No. 60050118 S/o Ramdahin Singh Vill+P.O. Nargada, P.S. Shahpur, Distt- Patna.
24. Ramashish Yadav, R. No. 64010067 S/o Sri Ram Pravesh Yadav, Vill- Nirmal Bigha, P.O.+P.S.+Distt- Aurangabad.
25. Yaswant Kumar Das, R.No. 71090497 S/o Sri Vishunupat Ram, Vill+P.O. Bitandipur, P.S. Jandaha, Distt- Vaishali.
26. Randhir Kumar Singh, Roll No. 60750105, BC-2 S/o Sri Binod Kumar, Vill- Dilawarpur, P.O.+P.S.- Bihta, Distt- Patna.
27. Sanjeet Kumar, R. No. 60510127, BC-1 S/o Ram Prit Pandit Mahavir Nagar Colony, P.O. Anisabad, P.S. Gardanibagh, Distt- Patna.
28. Mahendra Aditya, R.No. 60180232, BC-1, S/o Ram Prit Pandit Mahavir Nagar Colony, P.O. Anisabad, P.S. Gardanibagh, Distt- Patna.
29. Navin Kumar Paswan, R.No. 78130089 S/o Ram Sakal Paswan Vill- Sasarma, P.O.- Bhataura, P.S.- Bisfi, Via- Pindaruch, Distt- Madhubani.
30. Raj Kumar, R. No. 66180224, Cat-BC-2 S/o Bhagwan Rai, Vill+P.O.- Kulhariya, P.S. Koilwar, Distt- Bhojpur.
31. Chandan Kumar, Cat-OBC-li, R.No. 81100244 S/o Balbir Yadav Vill- Saptiyahi, P.O.- Sisai, P.S.+Distt- Saharsa.
32. Sanjeev Kumar Pandit, R. No. 86010387, Cat-EBC-l S/o Ramawtar , Vill- Nayasij Kewala, P.O. Dilarpur, P.S. Manihari, Distt- Katihar.
33. Sunil Singh, R. No. 69090331, Cat-OBC-II, S/o Shri Suresh Singh, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 66/141 Vill- Kalyanipur, P.O. Parbatpur, P.S. Chainpur, Distt- Kaimur Bhabhua.
34. Papu Kumar, R. No. 68090246, Cat-Bc-II S/o Shri Ram Bachan Singh Vill- Chaknama, P.O. Indrapuri, P.S. Indrapuri, Distt- Rohtas.
35. Sanjeev Kumar Paswan, R.No. 69040447, Cat-SC S/o Late Hridya Paswan, Vill- Urda, P.O. Chenari, P.S. Chenari, Distt- Rohtas.
36. Manish Kumar, R. No. 65030274, Cat-EBC S/o Krishnandan Bhagat, At- Dhanpur, P.O. Bhatta, P.S. Kashichak, Distt- Nawada.
37. Shivram Kumar Singh, R.No. 80080237 S/o Sri Ram Binod Singh, R/o Vill- Chaper, P.S. Mahiddin Nagar, Distt- Samastipur.
38. Bandana Kumari, R.No. 95020684 D/o Sri Ram Kumar Singh, R/o Vill- Nayagaon, P.S. Parwatta, Distt- Khargia.
39. Pankaj Kumar, R. No. 94010705, Pet Test Date- 1/10/2020, Cat- BC- li S/o Prabhu Prasad At- Barahara, P.O. Bari Malia, P.S. Gogri, Distt- Khagaria, Pin Code-851203.
40. Nirma Kumari, R.No. 87220249, Pet Test Date- 24/09/2010 Cat- General W/o Raman Kumar At- Ramgarh, P.O. Kharik Bazar, Distt- Bhagalpur (Bihar), Pin Code- 853202.
41. Ruby Kumari W/o Narayan Kumar, Vill- Khatalpura, P.S. Sare, Distt- Nalanda.
42. Binda Kumar Nirala, R. No. 62360076, Category BC-II S/o Sri Chandradeo Prasad Yadav, R/o Vill- Shiri Bigha, P.O.- Telari, P.S. Nimchak Bathani, Distt- Gaya (Bihar), Pin code- 821122.
43. Roma Kumari D/o Gopalji Upadhyay, R/o Vill Gulamichak, P.O. Anandpur Camp, P.s. Bihta Distt- Patna.
.... Petitioners ... Respondents 1 set.
44. The Central Selection Board (Constable Recruitment), Bihar, Patna through its Secretary.
45. The Chairman of the Central Selection Board of Constable, Bihar, Patna.
46. The Secretary of the Central Selection Board (Constable Recruitment), Bihar, Patna.
.... Respondent nos. 2, 3 & 4 .... Respondents 2nd set.
with ========================================================= Letters Patent Appeal No. 1753 of 2015 IN Civil Writ Jurisdiction Case No. 15343 of 2011 =========================================================
1. The Central Selection Board (Constable Recruitment), Bihar through its Secretary.
2. The Chairman, Central Selection Board (Constable Recruitment), Bihar, Patna.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 67/141
3. The Secretary, Central Selection Boad (Constable Recruitment), Bihar, Patna.
.... .... Respondents / Appellants Versus
1. Rina Kumari D/o Bhola Manjhi Resident of Village Barkagaon, P.O. Barkagaon, P.S. Bhagwanpur Hatt, District Siwan.
2. The State of Bihar through the Director General of Police, Govt. of Bihar, Patna Secretariat, Patna.
3. The Principal Secretary, Home (Police) Department, Govt. of Bihar, Patna.
4. The Principal Secretary, General Administrative Department, Govt. of Bihar, Patna. .... .... Respondents / Respondents 2nd set.
with ========================================================= Letters Patent Appeal No. 1050 of 2016 In Civil Writ Jurisdiction Case No. 13800 of 2011 =========================================================
1. The State of Bihar through the Director General of Police, State of Bihar, Patna.
2. The Principal Secretary, Department of Home (Police), Government of Bihar, Patna.
3. The Principal Secretary, General Administrative Department (Personnel Administrative Reform Deptt.) Govt. of Bihar, Patna.
.... Respondent nos. 1, 2 & 3 .... Appellants Versus
1. Amar Kant Kumar, Roll No. 87020126 S/o Karmdev Paswan R/o Vill Ranipur, P.O. Lagmahat, Via Mathurapur, P.S. Kahalgaon, Bhagalpur.
2. Dharmendra Paswan, Roll No. 61120252 S/o Sri Sarvan Paswan R/o Vill+P.O.- Margaon, P.S.- Hulasganj, Jehanabad.
3. Rakesh Kumar, Roll No, 74060533 S/o Laxman Ram R/o Navranga Bettiah Ward No.33, Near Vishwakarma Mandir Sipahi Lall General Store, P.S. Bettiah, West Champaran.
4. Chandan Kumar, Roll No. 78130118 S/o Satish Prasad Mahto Address C/o Dr. Maheshwar Pandey, Benta Chowk Laheria Sarai, Darbhanga.
5. Lulie Kumari, Roll No. 60470278 D/o Dharmnath Prasad R/o Shivpur Khash Mahal Mahendru Near of Pani Tandy Patna.
6. Brijesh Matiha, Roll No. 74090301 S/o Rajesh Baitha R/o Vill and P.O. Ram Prasawa Na, P.S. Sathi, Via Lauriya, West Champaran.
7. Kumari Premlata Sinha, Roll No. 61020402 D/o Luv Kush Sinha R/o Patna High Court LPA No.500 of 2016 dt. 17-08-2017 68/141 Habibpur, P.O. Habibpur, P.S. Prawalpur, Distt- Nalanda.
8. Shiwnarayan Paswan, Roll No. 60220302 S/o Balwan Paswan R/o Vill Chanawakh, P.O. and P.S. Kudra, Distt- Kaimur.
9. Bhola Kumar, S/o Ram Balak Paswan R/o Vill- Rastha, P.O.- Gunjarchak, P.S. Chandi, Distt- Nalanda.
10. Balkishor Ram, S/o Bindeshwari Ram R/o Bhelwa, P.O. Simrana, Via Mathani, Distt- Madhepura.
11. Jitendra Kumar, S/o Sushil Kumar Bage R/o Vill Makhdumpur, Dumra, P.O. Barkh Dumra, P.S. Mufasil (Ara), Bhdipur.
12. Yogendra Kumar Ram, S/o Jhamlal Ram, R/o Vill- Garbhu Das Block Staff, Basant Vihar Colony Dighi, Near Gumti No. 54 A/C Hajipur, Vaishali.
13. Rukmini Kumaaari C/o Rahi Kumar, Vill and P.O.- Labhganw, P.S. Via Khagaria, Vaishali.
14. Ganga Ram Paswan, Raj Kumar Paswan R/o Vill Bikrampur Balia, P.O. Sakri, P.S.- Sakri, Distt- Madhubani.
15. Pravind Kumar Manjhi, S/o Ranglal Manjhi R/o Vill- Panchpatr, P.O. Mukera, P.S.- Rivilganj, Saran.
16. Krishna Kant Paswan, S/o Ram Naresh Paswan, R/o Vil Jethuli, P.S. Kachchi Dargah, P.S.- Gatuha, Distt- Patna.
17. Pyare Lal Choudhary, S/o Sarju Choudhary, R/o Vill Par Nawadah Dobhra Par, P.O. Nawada, P.O. Nawada, Distt- Nawada.
18. Balmiki Prasad Choudhary, S/o Muneshwar Choudhary R/o Vill- Gangta, P.O. Chhotashekhpura, P.S.- Narhat, Distt- Nawada.
19. Nishi Ranjan Kumar Nirala, S/o Ramdhyan Paswan, R/o Vill Manjhos, P.S. Makhdumpur, Jehanabad.
20. Ajay Kumar Ram, S/o Ujiyar Ram, R/o Vill Quazipur, P.O. Dumri, P.S. Simri, Buxar.
21. Akhtar Ali, S/o Md. Haidar Ali, R/o Vill Quazipur, P.O. Dumri, P.S. Simri, Buxar.
22. Dharmendra Kumar Manjhi, S/o Pathloo Manjhi, R/o Vill Galimapur, P.O. Rampur (Garkha), P.S. Garkha, Distt- Chapra, Saran.
23. Rinki Kumari, C/o Jethan Paswan, R/o Vill- Fulsaiher, P.O. Kurtha, P.S. Kurtha, Arwal.
24. Satyendra Kumar, S/o Late Shambhu Sharma, R/o Vill- Kewali, P.O. Churi, P.S. Chandauri, Gaya.
25. Dhanjee Kumar, S/o Bishwannath Ram, R/o Vill P.O. Ratanpur, P.S. Ara Mufassil, Vaya Chandwa, Bhojpur.
26. Pankaj Kumar Rajak, S/o Bhola Rajak, R/o Vill Madhusudanpur (Math), P.O. Dobha, P.S. Sakra, Distt- Muzaffarpur.
27. Sailesh Kumar Ram, S/o Lakhi Ram, R/o Vill and P.O. Sonabarsa, Via Dullahpur, P.S. I.A. Buxar, Bihar.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 69/141
28. Bimla Prasad Singh S/o Atul Kumar Singh, R/o Vill Kharia (Near Panchayat Bhawan), P.O. Kharia, Via Bariarpur, Munger.
29. Sunita Kumari C/o Rajesh Kumar, R/o Vill Mobarakpur, P.O. Sanda, P.S. Islampurm, Nalanda.
30. Rita Kumari, C/o Subash Chandra Mourua, R/o Vill Amadhi, P.O. Saitha, P.S. Sonhan, Distt- Kaimur.
31. Rata Kumar, C/o Vijay Prasad, R/o Vill Barau, P.O. Khajhapur, P.S. Mofasil, Distt- Gaya.
32. Manita Kumari C/o Dharmendra Kumar, R/o Vill and P.O. Aungari, P.S.- Aungari, Distt- Nalanda.
33. Priyanka Kumari, C/o Arun Kumari, R/o Vill Madanpur, P.O. Madanpur, P.S. Ekangar Saar, Nalanda.
34. Abhishek Kumar, S/o Mithilesh Sharma, R/o Vill Mumedan Tola, P.O. Sitanbad, P.S. Bakhtiyarpur, Saharsa.
35. Sinesh Chaudhary, S/o Ram Pravesh Chaudhary, R/o Vill Daulta Bad, P.O. Panditganj, P.S. Kadirganj, Patna.
36. Chandan Kumar, S/o Dhiraj Ram, R/o Vill Kashimpuri, P.. Gorgama, P.S. Nayaganw, Begusarai.
37. Sabita Kumari C/o Vishwanath Singh R/o Vill Shiuri, P.O. Sharaw, P.S. Rasulpur, Chapra.
38. Anjana Bharti, C/o Shiv Shankar Kuar, R/o Vill- Kaithiyan, P.O. Khagaul, P.S. Shahpur, Distt- Patna.
39. Aratee Kumari, W/o Arun Kumar Paswan, R/o Vill and P.O. Bariyarpur, P.S. Sakara, Muzaffarpur.
40. Anima Kumari, W/o Sanjay Singh R?o Vill Bhuapur+P.O.- Kara, P.S. Jamhor, Aurangabad.
41. Kavita Kumari, C/o Bacha Singh, R/o Vill and P.O. Masurhi, Via Jagdishpur, Bhojpur.
42. Surya Deo Prakash, S/o Ram Prakash, R/o Vill Narayanpur, P.O. Kalyanpur, P.S.- Bihiya, Bhojpur, Ara.
43. Rajeev Kumar, S/o Rash Narayan Mahto, R/o Vill Sakaddi, P.O.- Sakaddi, P.S.- Jalalpur, Chapra.
44. Sunita Kumari, S/o Kishor Kumar, R/o Vill Dhanmapur ghosi, P.O. Bandhuganj, Jehanabad.
45. Pramod Paswan, S/o Rambalak Paswan, R/o Vill Patori, P.O. Potory, Via Anandpur, Darbhanga.
46. Rakesh Kumar Ram, S/o Lalan Ram R/o Vill Tikari, P.O. Pratap Pur, Husainganj, Siwan.
47. Santosh Kumar Chaudhary, R/o Vill Dulour, P.s. Jagdishpur, Distt- Bhojpur.
48. Krishna Deo Manjhi, S/o Ram Pratap Manjhi R/o Vill Musehari, P.O. Kopa, Samhota, Saran.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 70/141
49. Kiran Kumari, C/o Lat Gopal Singh, R/o Vill Barh, Bigha, P.S. Ghosi, Jehanabad.
50. Madhu Prasad, S/o Gauri Shankar Prasad, R/o Vill and P.O. Telhua, P.s. Nautan, West Champaran. .... Petitioners ..... Respondents 1st set.
51. The Central Selection Board of Constable, Bihar, Patna through its Secretary.
52. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... Respondent nos. 4 & 5 .... Respondents 2nd set.
with ========================================================= Letters Patent Appeal No. 666 of 2015 IN Civil Writ Jurisdiction Case No. 2822 of 2012 =========================================================
1. The Central Selection Board Of Constable, Bihar, Patna through its Secretary.
2. The Chairman of Central Selection Board of Constable, Bihar, Patna.
.... .... Respondents / Appellants Versus
1. Raj Kumar Yadav Son Of Harensra Yadav
2. Shashi Kant Yadav Son Of Binod Prasad Yadav Resident Of Village - Diulia - Babhani Police Station, Ramnagar, District - West Champaran ............ Petitioners / Respondents 1st set.
3. The State Of Bihar through the Director General Of Police, State Of Bihar, Patna
4. The Princ ipal Secretary, Department Of Home (Police), Government Of Bihar, Patna
5. The Principal Secretary, General Administration Department, (Personnel Administrative Reform Department), Government Of Bihar, Patna .... .... Respondents / Respondents 2nd set.
with ========================================================= Letters Patent Appeal No. 167 of 2015 IN Civil Writ Jurisdiction Case No. 762 of 2012 =========================================================
1. The Secretary Central Selection Board of Constable (CSBC), Bihar at Patna.
.... .... Respondent / Appellant Versus Patna High Court LPA No.500 of 2016 dt. 17-08-2017 71/141
1. Shobha Kumari D/o Sri Sidheshwar Prasad and W/o Sudhanshu Kumar resident of Village - Lodipur, P.S. - Hulashganj, Distt. - Jehanabad at present residing at Road No. 4 in the Campus of Maa Hospital, Rajendra Nagar, P.S. - Kadamkuan at and Distt. - Patna.
............... Petitioner / Respondent 1st set.
2. The State of Bihar.
3. The Director General of Police, Govt. of Bihar, Main Secretariat, Patna.
4. The Superintendent of Police, Sheikhpura.
.... .... Respondents / Respondents 2nd set.
with ========================================================= Letters Patent Appeal No. 786 of 2015 IN Civil Writ Jurisdiction Case No. 16871 of 2011 =========================================================
1. Central Selection Board ( Constable Recruitment ), Bihar , Patna through its Secretary.
2. Chairman, Central Selection Board ( Constable Recruitment ), Bihar, Patna.
3. The Secretary, Central Selection Board ( Constable Recruitment ), Bihar, Patna.
.... .... Respondents / Appellants Versus
1. Anshu Raj, S/O Sri Ram Prit Yadav, Resident of Village- Kokarsa, P.S.- Hulashganj, Distt.- Jehanabad.
2. The State of Bihar through Director General of Police, Govt. of Bihar, Patna.
3. Commissioner cum Secretary, Department of Home (Police), Govt. of Bihar, Patna.
.... .... Respondents / Respondents 2nd set.
with ========================================================= Letters Patent Appeal No. 1089 of 2016 In Civil Writ Jurisdiction Case No. 22799 of 2011 =========================================================
1. The State Of Bihar though the Director General of Police , Bihar, Patna.
2. The Principal Secretary, Department of Home (Police) Government of Bihar, Patna.
3. The Principal Secretary, General Administrative Department, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 72/141 (Pesonal Administrative Reforms Department), Government of Bihar, Patna .... Respondent nos. 1, 2, & 3 .... Appellants Versus
1. Punam Saxena D/o Kapildeo Prasad Police Station- Biharsharif, District Nalanda.
2. Babita Kumari D/o Ajay Paswan Resident of Village/Mohalla- Kosuk, Police Station -Dipnagar, District Nalanda.
........... Petitioners .......... Respondent 1 set.
3. The Central Selection Board of Constable Bihar Patna through its Secretary.
4. The Chairman of Central Selection Board of Constable, Bihar, Patna .... .... Respondent nos. 4 & 5 ..... Respondents. ========================================================= Appearance:
(In LPA No.500 of 2016) For the Appellant/s : Mr. P.N. Shahi, Sr. Advocate, Mr. Mritunjay Kumar, Advocate.
For the Respondent-CSBC: Mr. Sanjay Pandey, Mr. Binod Kumar Mishra and Mr.Vivek Anand Amritesh, Advocates For Respondent No. 1 : Mr. Rajendra Prasad Singh, Sr.Adv.
Mr. Ravi Kumar Singh, Advocate.
For the pvt. Respondent: Mr. Chittaranjan Sinha, Sr.Adv. For the Intervenor: Mr. Azhar Kareen, Advocate. For the Intervenor: Mr. Shivpujan Sahay, Advocate.
(In LPA No.1237 of 2015)
For the Appellant/s : Mr. Sanjay Pandey
For the Respondent/s : Mr. Ajeet Kumar
(In LPA No.1080 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
(In LPA No.1084 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
(In LPA No.1086 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 73/141 (In LPA No.1090 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.1145 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.1352 of 2015) For the Appellant/s : Mr. Ranjeet Kumar For the Respondent/s : Mr. M.K. SINHA- SC1 (In LPA No.1359 of 2015) For the Appellant/s : Mr. Ranjeet Kumar For the Respondent/s : Mr. J.S. BARNWAL- GA5 (In LPA No.1545 of 2015) For the Appellant/s : Mr. Ranjeet Kumar For the Respondent/s : Mr. A.UJJWAL (In LPA No.1386 of 2015) For the Appellant/s : Mr. Ranjeet Kumar For the Respondent/s : Mr. (In LPA No.1366 of 2015) For the Appellant/s : Mr. Ranjeet Kumar For the Respondent/s : Mr. AVNISH NANDAN SINHA (In CWJC No.15195 of 2015) For the Petitioner/s : Mr. For the Respondent/s : Mr. (In LPA No.1079 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.1088 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.1187 of 2015) Patna High Court LPA No.500 of 2016 dt. 17-08-2017 74/141 For the Appellant/s : Mr. P.N. Shahi, Sr. Adv.
Mr. Sanjay Pandey and Mr. Binod Kr. Mishra, Advocates.
For the Respondent/s : Mr. Rishi Raj Sinha, S.C. 19 Mr. A.K. Sinha, AC to SC 19.
(In LPA No.974 of 2015)
For the Appellant/s : Mr. Ranjeet Kumar
For the Respondent/s : Mr.
(In LPA No.659 of 2015)
For the Appellant/s : Mr. Sanjay Pandey
For the Respondent/s : Mr. NIVEDITA NIRVIKAR- GA10
(In LPA No.1067 of 2015)
For the Appellant/s : Mr. Sanjay Pandey
For the Respondent/s : Mr. M.K. SINHA- SC1
(In LPA No.1081 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
(In LPA No.676 of 2015)
For the Appellant/s : Mr. Sanjay Pandey
For the Respondent/s : Mr. SC18- N. HODA KHAN
(In LPA No.611 of 2015)
For the Appellant/s : Mr. Sanjay Pandey
For the Respondent/s : Mr. GP18-VIVEK PRASAD
(In LPA No.1082 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
(In LPA No.326 of 2015)
For the Appellant/s : Mr. Sanjay Pandey
For the Respondent/s : Mr. SC20-DR. A.K. U PADHYAYA
(In LPA No.166 of 2015)
For the Appellant/s : Mr. Sanjay Pandey
For the Respondent/s : Mr. SC25- A. UJJWAL
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 75/141 (In LPA No.623 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. AAG6- ANJANI KUMAR (In LPA No.641 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. GA11- PARTHA SARTHI (In LPA No.783 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. P.N. SAHI- AAG10 (In LPA No.638 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. AAG8- GAUTAM BOSE (In LPA No.833 of 2015) For the Appellant/s : Mr. P.N. Shahi, Sr. Adv.
Mr. Sanjay Pandey and Mr. Binod Kr. Mishra, Advocates.
For the Respondent/s : Mr. N.K. SINGH- SC2
(In LPA No.1048 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.Rajendra Prasad, Sr.Adv.
Mr. Ritesh Kumar and
Mr. Pramod Kumar, Advocates.
(In LPA No.1049 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr. Shiv Shankar Pd. Singh, Adv.
(In LPA No.1051 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
(In LPA No.1052 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
(In LPA No.1078 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 76/141 For the Respondent/s : Mr. (In LPA No.702 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. SUBHASH PD. SINGH (In LPA No.830 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. SC11- ASHOK KUMAR (In LPA No.634 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. GP22- G.P. OJHA (In LPA No.1135 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. AAG14- KAUSHAL KUMAR JHA (In LPA No.837 of 2015) For the Appellant/s : Mr. Ranjeet Kumar For the Respondent/s : Mr. (In LPA No.16 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. GP10-KUMARI AMRITA (In LPA No.1091 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.1144 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.972 of 2015) For the Appellant/s : Mr. Ranjeet Kumar For the Respondent/s : Mr. (In LPA No.973 of 2015) For the Appellant/s : Mr. Ranjeet Kumar For the Respondent/s : Mr. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 77/141 (In LPA No.1039 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.1040 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.1146 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.1753 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. SC24 S.K.MANDAL (In LPA No.1050 of 2016) For the Appellant/s : Mr. Mritunjay Kumar For the Respondent/s : Mr. (In LPA No.666 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. J.S. BARNWAL- GA5 (In LPA No.167 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. SC27- KINKAR KUMAR (In LPA No.786 of 2015) For the Appellant/s : Mr. Sanjay Pandey For the Respondent/s : Mr. Rajendra Prasad, Sr. Adv.
Mr. Ritesh Kumar and Mr. Pramod Kumar, Advocates.
(In LPA No.1089 of 2016) For the Appellant/s : Mr. Mritunjay Kumar, Advocate.
For the Respondent/s : Mr. CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI and HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD CAV JUDGMENT Patna High Court LPA No.500 of 2016 dt. 17-08-2017 78/141 (Per: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD) Date: 17-08-2017 These batch of cases have come up for consideration before this Court pursuant to the order dated 14.09.2016 passed by a bench of the Hon'ble Supreme Court of India in Civil Appeal No. 9073 of 2016 (Chairman, Central Selection Board Vs. Kamlesh Dikshit Raj & Ors.). It would be essential to recapitulate the history of events which led to filing of the Civil Appeal No. 9073 of 2016 and the circumstances under which the present appeals have arisen and are pending for consideration before this Court.
CONSTITUION OF SELECTION BOARD - ADVERTISEMENT FOR SELECTION OF CONSTABLES
2. By a Notification contained in Memo No. 6843 dated 11.08.2008, certain amendments in the Bihar Police Manual were introduced, the prevailing system of selection and appointment of constables in the State by multiple Regional Boards, was substituted by selection and recommendation through a Central Selection Board (hereinafter referred to as 'the Board') to be constituted by the Director General of Police. It is an admitted position that in terms of the said notification, a Board was duly constituted and then a newly constituted Board initiated the process of selection for filling up Patna High Court LPA No.500 of 2016 dt. 17-08-2017 79/141 10110 vacancies of Constables in the State Services. An Advertisement bearing no. 2 of 2009 was published in the newspaper on 11.12.2009 for filling up the vacancies for Non-Home Guard (N-
H.G.) and Home Guard (H.G.) categories. The total number of vacancies comprised 1602 vacancies for Scheduled Castes, 212 vacancies for Scheduled Tribes, 1973 vacancies for Extremely Backward Class, 1217 vacancies for Backward Class, 278 vacancies for Backward Class (Women) and 4868 vacancies for General Category.
The advertisement contained a stipulation that out of these 10110 vacancies, half had to be filled up from Home Guards trained and registered in the State, and other half had to be filled up from open market, i.e., from Non-Home Guard (N-H.G.) candidates. For both the quota of vacancies, category-wise reservation, as laid down in Act 3 of 1992, was to apply.
CASE OF THE PARTIES
3. Hence, as per the case of the parties, out of 10110 vacancies, 5052 vacancies were earmarked for being filled up from Home Guards and 5058 vacancies were earmarked for being filled up from Non-Home Guard (N-H.G.) candidates.
4. As against the previous procedure for selection, in which physical fitness test was the only mode of selection, by Patna High Court LPA No.500 of 2016 dt. 17-08-2017 80/141 amendment in the Police Manual an objective type written test of Class X standard of 300 marks with provision of negative markings, was prescribed. It is an accepted position that for declaring the candidates who have cleared the written examination, the Board decided to apply the minimum percentage of marks prescribed for different reservation categories of candidates, as per Memo No. 10258 dated 05.08.1991 of the Administrative and Personnel Reforms Department, which prescribed that for being declared successful in a written examination held either by Bihar Public Service Commission or Bihar State Subordinate Services Selection Board, a General Category candidate was to secure minimum 40% marks, a Backward Category candidate was required to secure 36.5% marks, Backward and Annexure-1 Category candidate was required to secure 34% marks and SC, ST and Female candidates were required to secure 32% marks. The written test was to precede Physical Evaluation Test ('PET' in short) for which the candidates were to be called on the basis of the merit list of written test in the ratio of 1:5.
5. PET-I was completed on 18.08.2010 in which out of 19616, only 5676 candidates were found to have cleared all the physical tests. Out of this 5676, 5545 were N-H.G. candidates against Patna High Court LPA No.500 of 2016 dt. 17-08-2017 81/141 5058 vacancies available for them but only 131 were in H.G. Category against 5052 vacancies earmarked for them. The Board having realized that large number of vacancies in H.G. quota were not going to be filled up and even in the N-H.G. category sufficient number of candidates had not cleared the Physical Test, as per the respective reservation category, as provided in the Police Manual by the State amendment, hence, by Memo No. 695/P-II dated 28.07.2010 the Board wanted a guideline from the Government in respect of procedure to be adopted for filling up of the remaining vacancies, particularly of H.G. quota. Pursuant to the above State Government through letter of the Secretary, Department of Home, as contained in Memo No. 699 dated 04.08.2010, originally addressed to the Director General of Police issued certain guidelines, in respect of steps to be taken for filling up of remaining vacancies, with a request to him to communicate the said guidelines to the Board and ensure action accordingly and report compliance.
6. In the aforementioned circumstance, guidelines suggesting calling of names in the ratio of 1:5 for Physical Test was initiated and a list of 31552 more candidates was published on 13.08.2010 declaring them passed in the written test. Out of 31552, 24641 were N-H.G. candidates and 6911 were H.G. candidates. While Patna High Court LPA No.500 of 2016 dt. 17-08-2017 82/141 the process of Physical Test of those 31552 candidates was in progress (PET-II), the Board published the result of only 2228 candidates on 18.10.2010, out of 5545 who had cleared PET-I in N-
H.G. Category and put on hold the result of rest 3317 successful candidates. Out of the said 2228 candidates, 2095 were of General Category, 131 were Home Guards and 2 were Gurkhas. No recommendation was made in respect of 85 vacancies of General Category, although finally successful candidates were available on the ground that after the last candidate of the category recommended, large number of candidates had same marks in the written test.
FIRST ROUND OF LITIGATION BEFORE LEARNED SINGLE JUDGE AND RESULT THEREOF
7. At this stage the candidates aggrieved by the action of the State in not declaring their result pursuant to the first round of Physical Evaluation Test moved this Court by filing Writ Applications which were considered together. The lead case being the case of Pinku Kumar Singh Vs. State of Bihar & Ors., reported in 2011 (2) PLJR 405. Prayer of the petitioners in those Writ Applications were for a direction to the respondents to consider their cases and declare their result, pursuant to the first round of Physical Evaluation Test Patna High Court LPA No.500 of 2016 dt. 17-08-2017 83/141 itself and appoint them as constables against quota of current vacancies for Non-Home Guard candidates advertised through Advertisement No. 2/2009. The grievance of the writ petitioners were that they were finally found selected and eligible for appointment after PET-I, there were sufficient number of candidates available after the PET-I for appointment against the entire 50% quota of the advertised vacancies (5058), earmarked for being filled up from N-H.G. candidates. Since the respondents declared result of only 2228 candidates after PET-I leaving out the writ petitioners and others and leaving out the unfilled large number of vacancies of the said quota, therefore, their simple prayer was to issue a direction that those who were found eligible in the first round of PET-I should be directed to be appointed on the remaining vacancies of the State quota for Non-Home Guard candidates.
8. A learned Single Judge of this Court considered the Writ Petitions of Pinku Kumar Singh and Ors. (Supra) and rightly noted that although the prayer of the petitioners prima facie appeared very simple and straightforward but in fact was an intricate one and required the Court to go into the reasons for their non-consideration in spite of their being declared successful in the selection process held by the respondents for appointment of constables pursuant to Patna High Court LPA No.500 of 2016 dt. 17-08-2017 84/141 the said advertisement. The learned Single Judge noticed the facts of the case which have been briefly stated hereinbelow and the Court, passed the following order:-
"28. Thus, considering the entire facts and circumstances of the case, this Court finds that the Board has committed errors in complying with the Guidelines dated 4.8.2010 issued by the Government. Clearly, the Board took into account paragraph 1(ka) of the Guidelines alone for change in procedure, but completely overlooked the letter and spirit of paragraph 1(kha) as made clear by first sentence of paragraph 1(gha). Contrary to these Guidelines, the Board wrongly published the result of half of the candidates, who had cleared PET-I, and kept half of the vacancies of N-H.G. quota vacant, in spite of availability of the candidates, and wrongly merged the vacancies as well as candidates of PET-1 with the vacancies and candidates of PET-2. Similarly, the Board committed error in applying sub-section (3) of Section 4 of Act 3 of 1992 in the second phase of selection when, comparative merit position of the candidates, called in the second phase, in the ratio of 1:5, was not at all discernable, as demonstrated above. The Board also committed error in misreading the provisions of the Police Manual as amended by the said Notification and the stipulation in last sentence of paragraph 1(gha) of the said Guidelines, which required the left over Patna High Court LPA No.500 of 2016 dt. 17-08-2017 85/141 vacancies of Home Guards to be filled up from the candidates of that very category, as the reservation quota had already been worked out in respect of vacancies for Home Guards also, and seats for particular reservation category had also been already worked out. This Court further finds that calling of 19616 candidates found qualified in the written test for PET-1 was in substantial compliance of the requirement of calling candidates in the ratio of 1:5 and sufficient number of candidates had become available after PET-1 for filling up of almost all vacancies for N-H.G. quota, applying the reservation policy as well as said sub-section (3) of Section 4 of Act 3 of 1992, which indeed were applied. Hence, there was no justification with the Board to publish result of only 2095 general category candidates (besides 131 Home Guards and 2 Gorkhas) and 'put on hold' result of other 3317 candidates. Similarly, there was no justification with the Board to keep 85 vacancies of general category candidates unfilled on the ground of large number of candidates having secured the same marks when the date of birth of the candidate is well known accepted criterion for picking up candidates, out of those having secured same marks, for filling up available vacancies."
"29. In fact, it appears to this Court that prescribing negative markings in written test and for selection of candidates for appointment of police constables, was Patna High Court LPA No.500 of 2016 dt. 17-08-2017 86/141 itself, perhaps not appropriate. Then relaxation of minimum qualifying marks of the written test to get more candidates, instead of removing the negative markings awarded to the candidates in the test was also, perhaps, not correct. However, since no arguments have been advanced in the case from these angles, the views expressed by this Court, as above, should not be taken as findings of this Court, but only a tentative opinion. In any case, as held above, the application of said sub-section (3) of Section 4 of Act 3 of 1992 for the second phase results, treating such defective markings as reflection of comparative merit of the candidates was definitely a mistake."
"30. The respondents have held the second phase of Physical Evaluation Test and have selected candidates and out of the candidates found physically fit, have already published the result of 7879 candidates on 18.12.2010. Therefore, this Court does not consider it appropriate to quash the entire list on account of above discussed infractions committed by the respondents in the selection process. However, this Court directs the respondents to re-draw the final result of selected candidates on the basis of two stages of Physical Evaluation Test separately. Accordingly, result of all the remaining candidates of PET-1 must be published separately and they must be recommended for appointment against remaining available vacancies of different category out of 5058 vacancies allotted to Patna High Court LPA No.500 of 2016 dt. 17-08-2017 87/141 the quota of N-H.G. Thereafter only remaining vacancies out of 5058 be filled up category-wise from the candidates of respective category who may have cleared the PET-1. Similarly, the remaining vacancies of H.G. category shall thereafter be filled up strictly from the candidates of respective category becoming available after PET-2, in which the left over candidates of PET-1, who may have been found surplus, and the left over vacancies of PET-1 shall also be taken into account strictly as per their category and ranking in the merit list of written test. The separate lists in the above manner shall be drawn and finally published by the respondents within one month from the date of receipt / production of a copy of this order."
"31. When this case was taken up on 21.9.2010, learned counsel for the petitioners prayed for interim relief. However, instead of restraining the respondents from making appointments, a Bench of this Court observed that 'any appointment made during the pendency of the writ petition, in so far as it may prejudice the petitioner at the time of final decision, shall not be an impediment for grant of final relief to the petitioner'. Case was thereafter directed to be listed on 28.10.2010 for final disposal. The result of PET-2 was published on 18.12.2010 recommending 7879 candidates for appointment. Thereafter, matter was taken up on 20.12.2010 when the same was brought to the notice of this Court. As the said result Patna High Court LPA No.500 of 2016 dt. 17-08-2017 88/141 had been published during the pendency of the writ application, this Court directed that 'vacancies shall not be filled up pursuant to the result published on 18th December, 2010. Hence, this Court is of the view that no right has accrued to any of the candidates declared successful and recommended by the said result dated 18.12.2010 which may have necessitated any opportunity to him of hearing in this matter. In any case, the said result dated 18.12.2010 has not been quashed by this Court and the respondents have only been directed to re-draw the results in the manner indicated, which does not prejudice any candidate at this stage."
DIVISION BENCH JUDGMENT IN FIRST ROUND OF LITIGATION
9. Being aggrieved by the order of the learned Single Judge in the case of Pinku Kumar Singh & Ors. (Supra) the respondents State of Bihar and others moved in LPAs No. 634, 635 and 638 of 2011. The appellants before the Division Bench contended that the Writ Court should have held that lowering down of qualifying marks in the written test was of no significance because if the result of written test was published on 18.06.2010 by applying cut-off marks as per 1991 Personnel and Administrative Reforms Department Circular, it was found that only 19616 candidates, out of 3.6 lacs applicants, passed whereas out of 5052 vacancies which were the subject matter of advertisement were meant for the Home Patna High Court LPA No.500 of 2016 dt. 17-08-2017 89/141 Guard category of candidates but only 389 applicants from this category passed the written test and only 131 of them qualified in the PET-1. The appellants also relied upon fresh guidelines which were issued by the State Government on 04.08.2010 to declare that provisions in the Bihar Police Act, 2007 for calling candidates for the Physical Evaluation Test, after holding of the written examination in the ratio of 1:5 was mandatory and, hence, the executive circulars of Personnel Department laying down cut-off marks for various categories were not required to be followed in the matter of recruitment to the post of constables. It was the submission of the State of Bihar and others, who were the appellants before the Division Bench, that the guidelines clarified that the minimum eligibility marks were, therefore, relaxed and in that light, candidates in each category (reserved category) be called in the ratio of 1:5. The guidelines directed for revising the result of written examination simply on the basis of 1:5 ratio of the vacancies vis-à-vis the candidates required to be called for interview and to publish the result accordingly on the basis of PET-1 and to hold PET-2 so as to publish final result within 30 days of the result published on the basis of PET-1. According to the appellants, the guidelines, thus, directed for final results in two stages but with a stipulation that ultimately Patna High Court LPA No.500 of 2016 dt. 17-08-2017 90/141 one merit list will be prepared of all the successful candidates for fixing their inter se seniority though they may have succeeded in two different stages. The guidelines further provided that 50% of the vacancies should be filled up with candidates belonging to the category of Home Guards but if such posts remained vacant due to non-availability of candidates then the remaining vacancies of Home Guard category should be made available to open market. It was further highlighted in the guidelines that for filling up the vacancies of Home Guard category, candidates from each reserved category should also be called for in the proportion of 1:5 for the Physical Evaluation Test. In order to understand the judgment of the Hon'ble Division Bench in the case of the State of Bihar & Ors. Vs. Pinku Kumar Singh & Ors., reported in 2011 (3) PLJR 584, it would be just and proper to quote paragraphs 7, 8, 9 and 10 as under:-
"7. It may be relevant to notice some relevant judgments on the issue of fixing of cut off marks. In the case of State of Punjab vs. Manjit Singh, (2003) 11 SCC 559, while considering validity of short listing of scheduled caste candidates by a written scrutiny test, the Apex Court in paragraphs 8, 9 and 10 held that the best candidates in different categories should be permitted to come in the zone of consideration depending upon the number of vacancies but the State Government may decide as a matter of policy the Patna High Court LPA No.500 of 2016 dt. 17-08-2017 91/141 measures, if necessary, to be provided regarding reservations vis-à-vis maintenance of efficiency in services. In the case of Pitta Naveen Kumar & Ors. Vs. Raja Narasaiah Zangiti & Ors., (2006) 10 SCC 261, the issue was whether eligibility conditions in relation to a recruitment process could be relaxed by subsequent issuance of administrative instructions. The Court held it could not be done and reduction of cut off marks was held to be arbitrary."
"8. The requirement of calling candidates in the ratio of 1:5 for Physical Evaluation Test must be held to be directory and this ratio should be adhered to, to the extent possible, depending upon the number of candidates who qualified in the written examination. If a contrary view is taken, then holding of written examination, though required by the statutory rules, may become meaningless and redundant in case the number of candidates is less than the number of vacancies in any particular class or category. Further, such requirement can not be followed strictly if the number of candidates in any category is less than five times the number of vacancies for such category. Hence, the view of the writ court is correct that such a requirement needs only substantial compliance."
"9. It is also well established in law that once a selection process commences, it should be conducted and concluded as per rules and guidelines then prevailing and subsequent amendment in the rules or Patna High Court LPA No.500 of 2016 dt. 17-08-2017 92/141 guidelines should normally govern subsequent recruitment process initiated after amendment of the rules or guidelines. In the present case, the writ court on account of some consideration has chosen not to interfere with the decision of the appellants to follow the amended guidelines although they were issued after the publication of the result of the written examination and after the PET-1 was held. There is no appeal before us challenging this part of the judgment and order otherwise, in exercise of appellate jurisdiction we would have been required to consider whether to allow or not the operation of subsequent guidelines in respect of present recruitment process."
"10. In the fact of the case, in our view the prayer made in these appeals seeking to amalgamate the results of PET-1 and PET-2 and to implement reservation rules in respect of such combined result on the basis of no cut off marks, has no merit and hence, we are not inclined to interfere with the judgment and order under appeal. All the appeals are, accordingly, dismissed."
RE-DRAWING OF LIST OF SUCCESSFUL CANDIDATES AND CHALLENGE TO THE SAME BY OUSTED CANDIDATES
10. In the aforementioned background of facts, the list of successful candidates for appointment of constables was redrawn for Physical Evaluation Test-2 and appointments were made by the respondents in purported compliance of the orders and directions of Patna High Court LPA No.500 of 2016 dt. 17-08-2017 93/141 this Court contained in Pinku Kumar Singh's case [2011 (2) PLJR 405] and as affirmed by the Hon'ble Division Bench of this Court in the judgment reported in The State of Bihar & Ors. V. Pinku Kumar Singh & Ors., reported in 2011 (3) PLJR 584. As a result of redrawing of the list, a large number of candidates who were selected in the first round of Physical Evaluation Test and whose names were incorporated in the list of successful candidates after the result of first round was published, were ousted. The candidates who were ousted felt aggrieved and they moved this Court giving rise to a batch of writ applications raising common questions and issues. As such those batch of writ applications were heard together, the lead case being CWJC No. 15487/2011 (Kamlesh Dikshit Raj Vs. The State of Bihar & Ors.). In all these writ applications, the Chairman of Central Selection Board of Constables was also impleaded as one of the respondents. The learned Single Judge of this Court, who had occasion to decide the first round of litigation in the case of Pinku Kumar Singh (Supra), once again took upon himself the whole exercise of examining the grievance of the writ petitioners. The learned Single Judge noticed the stand of the petitioners in the very first paragraph of the judgment dated 12.08.2014 which is impugned in the present appeals. The relevant part of paragraph 1 of the Patna High Court LPA No.500 of 2016 dt. 17-08-2017 94/141 impugned judgment are quoted hereunder for a ready reference:-
"..... They are all aggrieved by the manner in which the list of successful candidates for appointment of constables was redrawn for Physical Evaluation Test-2 (PET-2) and appointments were made by the respondents in purported compliance of the orders and directions of this Court contained in Pinku Kumar Singh's case [2011 (2) PLJR 405] and as affirmed by the Division Bench in L.P.A. Nos. 634 and others of 2011 by order dated 13.07.2011 [2011 (3) PLJR 584]. Their stand is that the orders and directions of this Court in Pinku Kumar Singh's case (Supra), for redrawing the list of successful candidates, were very explicit and specific. Still the respondents have again committed mistakes in preparing the final list after redrawing the result, due to which all of them have been illegally left out or ousted from getting selected. Petitioners have not raised any issue specifically claiming any violation of their constitutional or statutory rights. They have only claimed that, had the judgment and order of this Court in Pinku Kumar Singh's case (Supra) been properly and correctly followed by the respondents, they would have got berth in the final select list in place of their juniors in the panel and less meritorious who have been wrongly included and appointed. Thus, in substance, they allege violation of their rights guaranteed under Articles 14 and 16 of the Constitution of Inda."
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 95/141 I have already quoted the findings of the learned Single Judge in the case of Pinku Kumar Singh, in paragraph '7' hereinabove.
WHAT WAS REQUIRED TO BE DONE BY THE SELECTION BOARD
11. In paragraph 10 of the impugned judgment the learned Single Judge has noted thus:-
"10. The above findings and directions of this Court in Pinku Kumar Singh's case (Supra) were approved by the Division Bench in its order passed in LPAs, as referred to above. Hence, what the Board was required to do, in chronological order, in terms of the directions of this Court in Pinku Kumar Singh's case (Supra), was that;
(i) it had to fill up 85 general category vacancies, withheld on account of large number of candidates having secured equal marks by applying the established principles of selection of candidates from amongst those having secured equal marks (eg. date of birth etc.);
(ii) thereafter it was required to publish the result of the remaining 3317 candidates successful in PET-1 category-wise and recommend them for appointment against N-HG vacancies of their respective category;
(iii) after completing the above exercise, the Board Patna High Court LPA No.500 of 2016 dt. 17-08-2017 96/141 would have been left with 29 vacancies of SC category, 52 vacancies of ST category, 255 vacancies of EBC category, 139 vacancies of BC(W) category and 82 vacancies of Gorkha, and would have been left over with 457 candidates of general category and 788 candidates of BC category. This picture would have emerged after completion of entire process of selection of candidates after PET-1;
(iv) these vacancies would have been thereafter added to the vacancies of respective category of Home Guard quota;
(v) after thus adding, the total available vacancies would have been 2217 of general category, 830 (801+29) of SC category, 157 (105+52) of ST category, 1223 (968+255) of EBC category, 278 (139+139) of BC(W) category and 165 (82+83) of Gorkha category;
(vi) then surplus candidate of general category from PET-1 (457) were required to be adjusted against available vacancies (2217) bringing now the available vacancy of general category to 1760 (2217-457) and all the available vacancies of BC category (608) should have been filled up from the surplus available candidates of PET-1 (788) leaving out surplus BC category candidates (180). After this exercise, final vacancies available with the Board would have been Patna High Court LPA No.500 of 2016 dt. 17-08-2017 97/141 general - 1760; SC -830; ST - 157; EBC - 1223; BC(W) -
278 and Gorkha - 165.
(vii) now from the category wise result of written test the Board ought to have called five times candidates of each category i.e. General-8800 (1760x5); SC-4150 (830x5); ST-785 (157x5); EBC-6115 (1223x5); BC(W)- 1390 (278x5) and Gorkha-825 (165x5) for second Physical Evaluation Test (PET-2) and then should have filed up the said available vacancies strictly from the candidates of each category being declared successful after the Test. This only would have been in strict compliance of the notification no. 6843 dated 11.08.2008 and the said clarifications / guidelines issued by the Home (Police) Department through the said memo dated 04.08.2010."
FINDINGS OF THE LEARNED SINGLE JUDGE IN THIS ROUND OF THE PROCEEDING
12. While examining the writ application in the second round, the learned Single Judge called upon the parties to produce detailed break-up of category-wise vacancies, allotment of seats and appointments made. A comprehensive chart with figures was filed on behalf of the Board with its third Supplementary Counter Affidavit filed on 05.05.2014. In paragraph 14 of the impugned judgment, the learned Single Judge has shown the details of vacancies of each Patna High Court LPA No.500 of 2016 dt. 17-08-2017 98/141 category and in paragraph 16, the vacancies actually allotted for N-
H.G. and H.G. candidates have been shown by dividing the same into sub-categories also. We need not reproduce the same as those are not in dispute. The learned Single Judge has further noted that Act 3 of 1992 does not provide for any vertical reservation for any category / sub-category of women separately, except in the case of BC (Women), for whom a separte 3% reservation is provided. It also does not provide for vertical reservation for candidates of particular race/region/ethnic group or the like. Further, neither in the amendments to the Police Manual nor in the advertisement there is any mention of any law or any government decision providing for any separate vertical reservation for women, for other different category or for Gurkhas. The learned Single Judge has taken note of the fact that during the arguments, learned senior counsel for the respondents did not make any claim in this respect. Hence, the division of vacancies shown by the learned Single Judge have again been clubbed together and rearranged giving the picture which emerges in respect of reservations of vacancies as follows:-
Category Vacancies allotted as Vacancies actually per reservation allotted percentage N-HG - HG N-HG - HG General 2529 2526 2433 2431 Patna High Court LPA No.500 of 2016 dt. 17-08-2017 99/141 SC 809 808 801 801 ST 51 51 107 105 EBC 910 909 969 968 BC 607 606 609 608 BCW 152 152 139 139
13. Having taken note of the facts and figures which were available with the learned Single Judge in the second round of litigation, the learned Single Judge proceeded to consider the issues raised by the writ petitioners. In this connection, the findings recorded by the learned Single Judge in the impugned judgment are quoted hereunder for a ready reference:-
"52. But in this round of litigation, the unsuccessful candidates have raised the issue of the Board having made a mess of the matter by wrong calculations in working out the vacancies, availability of candidates, preparation of panel after the judgment and placement of candidates and their appointments. This necessitated calling for the entire data in a chart form and its analysis by the Court.
53. The Board claims that, after first round of appointments, and obviously after the judgment of the Division Bench, remaining vacancies were filled up by available candidates first, in compliance to the orders of this Court. As per the said Chart, at this stage, in the Patna High Court LPA No.500 of 2016 dt. 17-08-2017 100/141 category of SC, the Board had 747 vacancies of N-HG quota and had 755 candidates available, but surprisingly they appointed 618. Why ? There is no explanation in the pleadings. Similarly, in ST category they had 103 vacancies available and 56 candidates, but appointed only 41. In EBC category they had 909 vacancies and 691 candidates, but appointed only 488. In BC category they had 568 vacancies and 1294 candidates, but appointed 624. How and why ? From where did this surplus vacancies come from? Did they encroach upon the quota of vacancies for HG in this category at this stage itself ? In General category, they claim available vacancies as 118 only and available candidates as 431, but they appointed 1515 ! How ? This Court totally fails to appreciate the rationale behind this. From where did the surplus candidates and vacancies come from ? For SC Women, 54 vacancies and 5 candidates were available, but none was appointed. For EBC Women, against 60 vacancies, 9 candidates were available, but only 1 was appointed. For BC Women 41 vacancies were available, 65 candidates were available, but only 25 were appointed. For unreserved open, against 145 vacancies, 36 candidates were available, but 30 were appointed.
54. Up to this stage, in terms of the said Letter No. 699 dated 04.08.2010 of the Home (Police) Department, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 101/141 the remaining vacancies of the N-HG as well as HG had to be identified separately. For both separately, candidates in the ratio of 1:5 had to be called for physical test, and those clearing the physical test, had to be appointed against the vacancies of their own category and quota. Thereafter only the remaining vacancies of HG had to be filled up from the N-HG candidates of the respective category in accordance with their ranking in the panel. For this surplus N-HG candidates of any category had to be placed at the top of the panel of their respective category and appointed first against unfilled HG vacancies of their respective category before other candidates, freshly call for physical test on the basis of 1:5 ratio, were to be considered. The following table will show as to how at this stage also the Board faltered.
Table-XVI N- HG
1 2 3 4 5 6 7
Serial as Category/ As per As per Surplus Candidate Candidate
per chart sub- Chart Chart Candidate s required s called for
category Vacancy Candidate s to be PET-2
available s available called as
after 2nd after 2nd per Letter
round of round of No. 699
appointme appointme dated
nts nts 4.8.2010
1 SC 747- 755-618 8 5786
618=129 =137
2 ST 103- 56-41=15 62-15= 905
41=62 47x5=235
3 EBC 909- 691- 421-203= 7604
488=421 488=203 218x5=10
90
4 BC 568-624= 1294-624 670+56 3763
(-56) =670 =726
5 Unreserv 118-431= 431-1515 1084+313 1512
ed/Open (-313) =(-1084) =1397
(All
categorie
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 102/141
s) Women 6 SC 54-0=54 54-0=54 54- 497 Women 5=49x5 =245 7 ST 4-3=1 1 29 Women 8 EBC 60-9=51 9-1=8 9- 552 Women 8=1x5=5 9 BC 41-25=16 65-25=40 40-16=24 241 Women 10 Unreserv 145- 36-30=6 115-6 1571 ed/Open 30=115 =109x5 (All =545 categorie
s) Women 11 Women - - 1411 belonging to Backward Classes-
3% 12 Gurkha - - 770 13 Gurkha - - 0 Women Total
55. This Court does not consider it necessary to analyze the data furnished by the Board through the said Chart any further. This Court also does not consider it necessary to analyze the data in respect of vacancies earmarked for HG quota in any more detail, as filling up of the remaining vacancies of the HG quota by the N-HG candidates was dependent on the working out of the available candidates of different categories of HG quota after filling up of all the vacancies of HG quota by relaxing the qualifying marks and calling the HG candidates of each category also separately in the ratio of 1:5 from the top of the initial result of each category published after written test. This Court also refrains Patna High Court LPA No.500 of 2016 dt. 17-08-2017 103/141 from any further analysis of the data of the said Chart as it has no intentions to make it exhaustive and make it a guiding factor for consideration by the respondents for any further action in the matter. This Court would like to make it clear that, the analysis in this judgment, in the form of tables or in discussion, is only illustrative and was necessitated on account of the issues raised in the writ applications of this batch. Hence this Court does not vouchsafe that each and every figure, in the tables and/or in the discussions in the judgment, are correct and do not call for cross checking or verification. This Court makes it clear that this Court has only made an attempt to pick up the figures from the said Chart with the 3rd supplementary affidavit and make calculations and analysis on that basis and/or in accordance with law.
56. But from the limited scrutiny this Court could make of the actions taken by the Board in the process of recruitment of constables in the Bihar Police Service Cadre pursuant to Advertisement No. 2 of 2009, this is clear than they have made a mess of it. Facts and figures, which were not placed before this Court in the first round of litigation, and which have come to surface due to analysis of the data furnished in said Chart, makes it clear that the Board committed mistake in the beginning in calculating the vacancies itself for each reserved category as per the percentage Patna High Court LPA No.500 of 2016 dt. 17-08-2017 104/141 laid down in Act 3 of 1992. From the Advertisement it is clear that the Board took into account the requisitions from the districts, intimating the vacancies, and divided them district-wise itself as per percentage laid down in the said Act 3 of 1992. But when by virtue of Bihar Police Act, 2007 (Act 7 of 2007) the entire police force of the State had become a unified cadre known as "Bihar Police Service", then where was the occasion for the Board to take into account vacancies of each district separately and distributing them in terms of Act 3 of 1992 under different category ? Another gross mistake the Board committed was treating the physical evaluation test / measurement also as some sort of test of merit and transferred candidates of reserved categories to general categories at this stage also. As is clear from the extract of Notification No. 6843 dated 11.08.2008 reproduced above, this physical evaluation test (PET) was essentially a measurement test and only to judge the physical fitness of the candidates and nothing more. But someone somewhere in the Board clearly ignored or overlooked the clear language of the said Notification in this regard. There have been other mistakes also by the Board in working of the numbers of vacancies and candidates, which have been noticed and pointed out in the tables and in discussion above and need not be discussed here again.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 105/141
57. But the biggest blunder the Board appears to have committed was that it did not apply the relaxation given by the Home (Police) Department through Letter No. 699 dated 04.08.2010 to home guard quota first and did not call the home guard candidates in the ratio of 1:5 first for physical test and straightaway proceeded to fill the available vacancies of home guard quota by non-home guard candidates by calling them in that ratio in terms of the said letter. Amongst the petitioners of this batch of cases, left out home guard candidates are also before this Court, raising their grievance in this regard. In none of the pleadings of the Board there is any answer to this, nor the Board, through pleadings or through the figures in the Chart, has claimed that it did call the home guard candidates in the ratio of 1:5 first for physical test and appointed the physically fit out of them first and then only reverted to fill the remaining vacancies from the non-home guard candidates called in the ratio of 1:5. In this context the following directions in sub- paragraph () of the said letter was completely missed/ignored by the Board:-
bl i`"BHkwfe esa izR;sd vkj{k.k dksfV ds vUrxZr 50 izfr'kr "bl fjfä;ksa ds fy, x`g j{kdksa dks Hkh 1%5 ds vuqikr esa 'kkjhfjd ijh{kk gsrq cqyk;k tk;A "
DIRECTIONS ISSUED
58. Whether the mistakes were bona fide or otherwise Patna High Court LPA No.500 of 2016 dt. 17-08-2017 106/141 and whether they were committed by any individual or a group of them, are matters not for consideration by this Court, but there can be no escape from the conclusion that the Board has made a complete mess of the entire process of selection. Normally this would have led to quashing/scraping of the entire process with a direction to the Board to proceed afresh from the stage of publication of result of written examination after re-distribution of vacancies to different categories strictly in terms of Act 3 of 1992. But this can lead to complete chaos and thousand of candidates, for no fault of theirs, would come back on road. This will be inequitable and should be avoided. But wrong caused to the petitioners, and may be many more others, should also be remedied. In circumstance, this Court is of the view that the Board and the Home (Police) Department should be given one more chance to rectify their mistakes and take corrective measures, by taking into service all those candidates, who may have remained left out due to their fault, with special eye on the preferential claims of home guard candidates on the remaining vacancies of their quota. This exercise must be done meticulously at the highest level of the hierarchy to rule out any recurrence of mistakes and injustice.
59. As a result this matter is referred to the present Director General of Police, Government of Bihar. He Patna High Court LPA No.500 of 2016 dt. 17-08-2017 107/141 shall get the entire exercise re-worked out, on the basis of final result of the written examination, under his direct supervision, by a team of competent officers of his office. He shall get the specific points of mistakes committed by the Board identified, with its extent and nature. He shall consider specific steps which may be required to be taken to rectify specific mistakes. He shall get the candidates identified who may have suffered due to these mistakes by the Board, in spite of being higher in the result sheet of written examination. He shall also get the home guard candidates identified who may have been left out of consideration, in spite of directions of the Department contained in the said letter no. 699 dated 04.08.2010. He shall direct the Board to hold a process of physical evaluation test for such left out candidates, for HG candidates first and then for N-HG candidates, and recommend their names to the Department for their appointment on available vacancies or next available vacancy, as the case may be. He shall see that transparency is maintained in the matter, in as much as, any party seeking any information is supplied with full information on payment of requisite cost/fee, as may be necessary. He shall see to it that the entire exercise, as directed, is complete in all respects, within four months from the date of receipt/production of a copy of this order. It is made clear, that in case this exercise is not Patna High Court LPA No.500 of 2016 dt. 17-08-2017 108/141 complete within the time, as fixed, any aggrieved party shall be at liberty to move again for scraping of the entire process of selection and for any consequential relief.
60. It is again made clear that this Court does not claim the figures in the various tables herein and in the order, and calculations made on that basis as absolutely correct. Hence the entire exercise shall be done independently and without reference to any calculation and figures in this order and shall be done only in accordance with law. Besides, the Director General of Police shall be at liberty to move this Court for any clarification/modification in the order, if he considers the same to be absolutely essential for compliance of the order or for completing the exercise. It is again made clear that the exercise, in terms of this order, should not be affected or guided by figures and calculations made in this order."
CHALLENGE BEFORE THE DIVISION BENCH OF THIS COURT
14. Being aggrieved by the judgment dated 12.08.2014 passed by the learned Single Judge in the aforementioned batch of writ petitions, the Chairman, Central Selection Board alone moved in Letters Patent Appeal giving rise to LPA No. 16 of 2015 which came up for consideration before the Division Bench of this Court and the appeal was dismissed by the Division Bench with the following Patna High Court LPA No.500 of 2016 dt. 17-08-2017 109/141 observations:-
"The learned Single Judge pointed out certain errors said to have been committed by the Board in the selection process. That may not be treated as insinuation on the Board. However, if one takes into account the claims that have been put forward by various candidates, that too, on the basis of the guidelines issued by the Court in the earlier round of litigation, what is left to be done is not in the realm of selection, stricto senso, but only application of those guidelines. We would have certainly entertained the appeals had the State, which is the ultimate appointing authority, felt aggrieved by the judgment. The only appellant before us is the Board. This principle function can be said to have been discharged with the conducting of the examination and preparation of the select list. What appears to have been weighed with the learned Single Judge is that a perfect process of verification of the candidates is required and for that purpose, the Department of Police is better suited. We do not find any serious defect in such a direction."
ORDER OF THE HON'BLE SUPREME COURT
15. The Chairman, Central Selection Board being aggrieved by the order dated 01.07.2015 passed by Hon'ble Division Bench of this Court in LPA No. 16/2015 filed SLP (C) No. 26923/2016 and SLP (C) ... CC No. 1156/2016 giving rise to Civil Appeal No. 9073/2016 before the Hon'ble Supreme Court of India. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 110/141
16. When the matter was being heard before the Hon'ble Apex Court, the Court was informed that the State of Bihar and its authorities have preferred an appeal against the judgment dated 12.08.2014 passed by the learned Single Judge, therefore, the Hon'ble Apex Court allowed the appeal in the following words:-
"In the circumstances we do not see any reason to go into the merits of the judgment under appeal but we are of the opinion that the ends of justice will be met by setting aside the judgment under appeal and remitting the matter to the High Court to be heard along with the above mentioned LPA. We order accordingly. The appeal thus allowed. In the circumstances, however, no costs."
17. As a result of the order passed by the Hon'ble Apex Court, as stated at the top of this judgment, the present appeals have come up for consideration before this Bench. Some of the appeals have been preferred by the State of Bihar and its authorities; some appeals have been preferred on behalf of the Chairman, Central Selection Board for Constables and still some appeals have been preferred by the writ petitioners. While the State of Bihar and its authorities and the Chairman, Central Selection Board are aggrieved by the direction of the learned Single Judge, the writ petitioners are in appeal with a grievance that once the learned Single Judge had Patna High Court LPA No.500 of 2016 dt. 17-08-2017 111/141 reached a conclusion that the entire selection process was vitiated because of the non-compliance with the directions of this Court in the case of Pinku Kumar Singh (Supra), the only course open to the learned Single Judge was to quash the entire selection process and by not doing so and giving a direction to the Director General of Police, Govt. of Bihar, to get the entire exercise re-worked out, the learned Single Judge has committed a serious error in his judgment under appeal.
SUBMISSIONS OF THE STATE OF BIHAR AND CENTRAL SELECTION BOARD OF CONSTABLES
18. Mr. P.N. Shahi, learned Additional Advocate General IV and Mr. Sanjay Pandey, learned advocate representing the State of Bihar and the Chairman, Central Selection Board for Constables respectively have adopted a common argument. It is their common ground that the learned Single Judge has wrongly come to a finding that the Board has not properly redrawn the result pursuant to the order dated 19.02.2011 passed in CWJC No. 14170/2010 and analogous cases. The learned counsel for the appellants submitted that the final merit list for appointment on the post of constable has been made on the basis of the marks obtained in the written examination. The Physical Evaluation Test was only a qualifying test Patna High Court LPA No.500 of 2016 dt. 17-08-2017 112/141 but it is mandatory and the final select list of qualified candidates has been prepared after Physical Evaluation Test and not at the time of written test. According to the learned counsel, in the instant case out of 19616 candidates who passed the written examination only 5616 cleared the Physical Evaluation Test in the first phase and in the second phase, out of 31552 candidates, who passed written examination, only 7757 candidates were found fit in the Physical Evaluation Test. Thus, out of a total 51168 candidates who passed the written test, only 13413 candidates cleared the Physical Evaluation Test and thereafter the Board published the final result on the basis of the marks obtained in the written examination, reservation category-wise. Learned counsel while supporting the re-
drawn list of successful candidates further submitted that the selection of candidates have been made after following the reservation rules and application of roster of respective districts who were sent to the Police Headquarters and the same was forwarded to the Board for initiating the selection process.
19. The centre of argument was that the relaxation in certain yardsticks provided to certain reserved category candidates has not given any advantage in the selection process. According to the learned counsel, all the candidates had to appear in the same Patna High Court LPA No.500 of 2016 dt. 17-08-2017 113/141 written test and the basis of the final selection is the marks obtained in the written examination and it had not given any advantage in the selection process. It did not in any manner tilt the balance in favour of certain reserved category candidates in preparation of final merit / select list. Submission of the appellants would be that the relaxation in respect of Physical Evaluation tests was only to place the candidates falling in reserved category at par with the general category candidates. It is only thereafter, merit of candidates was to be determined without any further conditions in favour of the said reserved category candidates. If a reserved category candidate gets selected on the basis of the merit, i.e., marks obtained in written test better than the last candidate in General Category he cannot be treated as reserved category candidate. The relaxation obviously in the Physical Evaluation Test in the present case in favour of reserved category candidate had no relevance to determination of inter se merit which is based on the marks in the written examination.
20. Mr. Shahi, learned Additional Advocate General IV in support of his contention relied upon the judgment of the Hon'ble Supreme Court in the case of Jitendra Kumar Singh & Anr. Vs. State of Uttar Pradesh and Ors., reported in (2010) 3 SCC 119 :: AIR 2010 SC 1851. He has further relied upon a recent judgment of the Hon'ble Patna High Court LPA No.500 of 2016 dt. 17-08-2017 114/141 Supreme Court of India in the case of Vikas Sankhala & Ors. Etc. Vs. Vikas Kumar Agarwal & Ors., reported in 2017 (1) PLJR (SC) 1 ::
2017(1) SCC 350 in which the Hon'ble Supreme Court has relied upon the judgment of Jitendra Kumar Singh & Anr. (Supra).
21. In course of hearing of the appeals pursuant to the order dated 18.07.2017 passed by this Court seeking certain clarifications, a Supplementary Affidavit came to be filed on behalf of the appellants in LPA No. 500/2016. By the said order, this Court called upon the Home (Police) Department to clarify as to how the Home (Police) Department could overrule, if not repeal, the Circular of the General Administration Department dated 22.12.1990 fixing minimum cut-off marks for different category of candidates to maintain standard in recruitment as this Court like the earlier Division Bench hearing Pinku Kumar Singh's case (Supra) was not satisfied with the manner in which the standard of recruitment was sought to be given a go-bye vide letter dated 04.08.2010 issued by the Home (Police) Department when the selection process was almost over and the first round of result was already published.
22. The second issue which came to be noticed in course of argument was that the written examination was virtually left meaningless because the respondents did not adhere by the Patna High Court LPA No.500 of 2016 dt. 17-08-2017 115/141 minimum cut-off marks and called candidates who had secured even (-60) marks in the written examination for Physical Evaluation Test (PET-2). Since PET was a qualifying test and was mandatory but relaxations were granted to certain reserved category candidates and thereafter the merit list was prepared taking the marks obtained in the written test. Thus, on the one hand, for purpose of Physical Evaluation Test, the written marks was given a go-bye, candidates who secured marks in negative were called for PET and thereafter the merit list was prepared on the basis of the written marks without realizing that in such a circumstance one of the essential criteria being the Physical Evaluation Test (PET-2) was open for some of the reserved category candidates with relaxation of standard in height and measurement and then bringing them under unreserved seats in the merit list by virtue of the marks obtained by them in written test and thereby in the process of filling up the posts opened for unreserved category candidates, the reserved category candidates qualified PET-2, with relaxation in height and measurement.
23. In the Supplementary Affidavit, the respondents have merely reiterated their stand which has already been tested in the first round of litigation and even the Division bench of this Court had not accepted the same.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 116/141
24. Learned senior counsel representing the State as well as the learned counsel appearing on behalf of the Chairman, Central Selection Board for Constables have justified the selection of reserved category candidates on the posts available for unreserved category candidates, in the same vehemence and have reiterated their stand that the Physical Evaluation Test even though was a qualifying test, the preparation of the merit list thereafter on the basis of the marks obtained by the candidates falling in the reserved category, placing them in the unreserved category by virtue of their marks was just and proper and no illegality or infirmity may be found with the same.
25. On the other hand, Mr. Rajendra Prasad Singh, learned senior counsel assisted by learned advocates on records and Mr. Chittaranjan Sinha, learned senior counsel assisted by the respective advocates on records have vehemently opposed the submissions of Mr. Shahi, learned Additional Advocate General IV as also the submission of Mr. Sanjay Pandey, learned advocate representing the Central Selection Board for Constables.
26. Learned senior counsel for the original writ petitioners - cum - respondents has submitted that at the very first instance the appellants have failed to point out any error in the Patna High Court LPA No.500 of 2016 dt. 17-08-2017 117/141 finding of the learned Single Judge. Referring to the relevant paragraphs from the impugned judgment, the learned senior counsel submitted that from the pleadings before the learned Single Judge it was very clear that the Board committed mistake in the beginning itself in calculating the vacancies for each reserved category as per the percentage laid down in Act 3 of 1992. From the advertisement itself it is clear that the Board took into account the requests from the districts, intimated the vacancies, divided them district-wise themselves as per the percentage laid down in the said Act 3 of 1992.
This exercise was wrongly done because under the Bihar Police Service, the entire Police Force of the State had become a unified cadre known as Bihar Police Service. There was no occasion for the Board to take into account the vacancies of each district separately.
Because of this, the reserved percentage has ultimately resulted in more reserved category candidates and this mistake has occurred due to district-wise calculation of vacancies and application of reservation percentage as per the Rule.
27. Learned senior counsel for the respondents further submitted that the appellants have committed wrong in treating the Physical Evaluation Test / measurement as some sort of test of merit and transferred candidates of reserved categories to general Patna High Court LPA No.500 of 2016 dt. 17-08-2017 118/141 categories at this stage also. According to the learned senior counsel for the respondents, as per Notification no. 6843 dated 11.08.2008, this Physical Evaluation Test (PET-2) essentially was a measurement test and only to judge the physical fitness of the candidates and nothing more. Pointing out to the finding of the learned Single Judge, the learned senior counsel submitted that the Board has committed serious error in not applying the relaxation given by the Home (Police) Department through letter no. 699 dated 04.08.2000 to Home Guard quota first and the Board did not call the Home Guard candidates in the ratio of 1:5 first for Physical Test and straightway proceeded to fill the available vacancies of Home Guard by Non-
Home Guard candidates by calling them in that ratio in terms of the said letter. The minimum cut off marks which were prescribed for unreserved and reserved category candidates were again prescribed in the subsequent year for selection but for purpose of PET-2 the candidates who secured (-60) marks were called for PET. Amongst the petitioners of the batch of cases, the left out Home Guards are also before the Court, raising their grievance in this regard. In none of the pleadings of the Board, there was any answer to this; only the Board through the pleadings claimed that it did call the Home Guard candidates in the ratio of 1:5 first for Physical Test and arranged the Patna High Court LPA No.500 of 2016 dt. 17-08-2017 119/141 Physical Test for them first and then only recruited to fill the remaining vacancies from the Non-Home Guard candidates called in the ratio of 1:5.
28. According to learned senior counsel, paragraphs 57 and 58 of the impugned judgments have been very specific on this issue. Learned senior counsel finally submitted before us that the reliance placed on the judgment of Jitendra Kumar Singh (Supra) and that of Vikas Sankhala (Supra) have been thoroughly misplaced and by misconstruing those judgments relying upon a recent judgment of the Hon'ble Supreme Court in the case of Deepa E.V. Vs. Union of India & Ors., reported in 2017 (2) PLJR (SC) 304, the learned senior counsel submitted that in the said case, the judgment of the Hon'ble Supreme Court in Jitendra Kumar Singh (Supra) has been noticed and distinguished in paragraphs 9 and 10.
CONSIDERATION OF SUBMISSIONS
29. Having heard the parties at length and upon perusal of the records as also the grounds of appeal canvassed before us, we would like to note at the very first instance that the appellants are not able to challenge the categorical findings recorded by the learned Single Judge in paragraph '53' to '57' of the impugned judgment. The appellants fully understand the niceties of the judgments rendered Patna High Court LPA No.500 of 2016 dt. 17-08-2017 120/141 by the learned Single Judge and then the Hon'ble Division Bench of this Court in the first round of litigation in the case of Pinku Kumar Singh (Supra). In fact, in the first round of litigation, the decision rendered by the Hon'ble Division Bench would make it crystal clear that most of the issues which have been attempted to be raised once again before the learned Single Judge and before this Court were already decided and set to rest in paragraph 8, 9 and 10 of the Division Bench judgment which we have quoted under paragraph 8 of this order here-in-above.
30. Realising that there is not much scope to assail the judgment of the learned Single Judge as it is not in dispute that factually what has been found by the learned Single Judge in paragraph 53 to 57 of the impugned judgment are based on the materials available on the record, the submission of the learned senior counsel representing the State is more on the applicability of the judgment of the Hon'ble Supreme Court in the case of Jitender Kumar Singh (Supra) and then in the case of Vikas Sankhala (Supra) in the facts of the present case and, therefore, we would deal with the judgments rendered in both the aforesaid cases.
31. The principles of law laid down in the case of Jitender Kumar Singh (Supra) are in the context of interpretation of U.P. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 121/141 Public Services (Reservation for Scheduled Castes and Scheduled Tribes) Act, 1994 and the facts situation of the said case as appearing in paragraphs 65 and 72 have been taken note of in the recent judgment of Deepa E.V. (Supra) which we would like to quote as under:-
"65. In any event the entire issue in the present appeals need not be decided on the general principles of law laid down in various judgments as noticed above. In these matters, we are concerned with the interpretation of the 1994 Act, the Instructions dated 25.3.1994 and the G.O. dated 26.2.1999. The controversy herein centres around the limited issue as to whether an OBC who has applied exercising his option as a reserved category candidate, thus becoming eligible to be considered against a reserved vacancy, can also be considered against an unreserved vacancy if he/she secures more marks than the last candidate in the general category."
"72. Soon after the enforcement of the 1994 Act the Government issued instructions dated 25.3.1994 on the subject of reservation for Scheduled Castes, Scheduled Tribes and other backward groups in the Uttar Pradesh Public Services. These instructions, inter alia, provide as under:-
"4. If any person belonging to reserved categories is Patna High Court LPA No.500 of 2016 dt. 17-08-2017 122/141 selected on the basis of merits in open competition along with general category candidates, then he will not be adjusted towards reserved category, that is, he shall be deemed to have been adjusted against the unreserved vacancies. It shall be immaterial that he has availed any facility or relaxation (like relaxation in age limit) available to reserved category."
From the above it becomes quite apparent that the relaxation in age limit is merely to enable the reserved category candidate to compete with the general category candidate, all other things being equal. The State has not treated the relaxation in age and fee as relaxation in the standard for selection, based on the merit of the candidate in the selection test i.e. Main Written Test followed by Interview. Therefore, such relaxations cannot deprive a reserved category candidate of the right to be considered as a general category candidate on the basis of merit in the competitive examination. Sub-section (2) of Section 8 further provides that Government Orders in force on the commencement of the Act in respect of the concessions and relaxations including relaxation in upper age limit which are not inconsistent with the Act continue to be applicable till they are modified or revoked."
32. In the case of Vikas Sankhala & Ors. (Supra), the Patna High Court LPA No.500 of 2016 dt. 17-08-2017 123/141 Hon'ble Supreme Court was considering an issue, inter alia, as to whether a relaxation in cut off marks for qualifying in the Teachers Eligibility Test (hereinafter referred to as 'TET') to the reserved category candidates may be permitted and if so whether reserved category candidates who secured better than general category candidates in the recruitment examination can be denied migration to general seats on the basis that they had availed relaxation in TET?
It is in the aforesaid circumstance the Hon'ble Apex Court in paragraphs 60, 61 and 62 held as under:-
"60. Having regard to the respective submissions noted above, first aspect that needs consideration is as to whether relaxation in TET pass marks would amount to concession in the recruitment process. The High Court has held to be so on the premise that para 9(a) dealing with such relaxation in TET marks forms part of the document which relates to the recruitment procedure. It is difficult to accept this rationale or analogy. Passing of TET examination is a condition of eligibility for appointment as a teacher. It is a necessary qualification without which a candidate is not eligible to be considered for appointment. This was clearly mentioned in guidelines/notification dated February 11, 2011. These guidelines pertain to conducting of TET. Basic features whereof have already been pointed out above. Even para 9 which provides for concessions Patna High Court LPA No.500 of 2016 dt. 17-08-2017 124/141 that can be given to certain reserved categories deals with 'qualifying marks' that is to be obtained in TET examination. Thus, a person who passes TET examination becomes eligible to participate in the selection process as and when such selection process for filling up of the posts of primary teachers is to be undertaken by the State. On the other hand, when it comes to recruitment of teachers, the method of appointment of teachers is altogether different. Here, merit list of successful candidates is to be prepared on the basis of marks obtained under different heads. One of the heads is marks in TET. So far as this head is concerned, 20% of the marks obtained in TET are to be assigned to each candidate. Therefore, those reserved category candidates who secured lesser marks in TET would naturally get less marks under this head. We like to demonstrate it with an example. Suppose a reserved category candidate obtains 53 marks in TET, he is treated as having qualified TET. However, when he is considered for selection to the post of primary teacher, in respect of allocation of marks he will get 20% marks for TET. As against him, a general candidate who secures 70 marks in TET shall be awarded 14 marks in recruitment process. Thus, on the basis of TET marks reserved category candidate has not got any advantage while considering his candidature for the post. On the contrary, "level playing field" is maintained whereby a person securing higher marks in Patna High Court LPA No.500 of 2016 dt. 17-08-2017 125/141 TET, whether belonging to general category or reserved category, is allocated higher marks in respect of 20% of TET marks. Thus, in recruitment process no weightage or concession is given and allocation of 20% of TET marks is applied across the board. Therefore, the High Court is not correct in observing that concession was given in the recruitment process on the basis of relaxation in TET.
61. Once this vital differentiation is understood, it would lead to the conclusion that no concession becomes available to the reserved category candidate by giving relaxation in pass marks in TET insofar as recruitment process is concerned. It only enables them to compete with others by allowing them to participate in the selection process. In this backdrop, irrespective of circular dated May 11, 2011, the reserved category candidates who secured more marks than marks obtained by the last candidate selected in general category, would be entitled to be considered against unreserved category vacancies. However, it would be subject to the condition that these candidates have not availed any other concession in terms of number of attempts, etc., except on fee and age.
62. In Jitendra Kumar Singh & Anr. v. State of Uttar Pradesh & Ors. [(2010) 3 SCC 119) this Court has very Patna High Court LPA No.500 of 2016 dt. 17-08-2017 126/141 categorically held that relaxations given in educational qualifications etc. making a person eligible to participate in selection process would not be treated as availing benefits in the recruitment/employment and the benefits envisaged have to be those which have direct relation to recruitment/employment and are relatable to the jovial relationship of employer and employee. It is also clarified that such benefits must occur from and should be post 'level playing field'. We would like to reproduce the following discussion from the said judgment touching upon the aforesaid aspects:
"48. In view of the aforesaid facts, we are of the considered opinion that the submissions of the appellants that relaxation in fee or age would deprive the candidates belonging to the reserved category of an opportunity to compete against the general category candidates is without any foundation. It is to be noticed that the reserved category candidates have not been given any advantage in the selection process. All the candidates had to appear in the same written test and face the same interview. It is therefore quite apparent that the concession in fee and age relaxation only enabled certain candidates belonging to the reserved category to fall within the zone of consideration. The concession in age did not in any manner tilt the balance in favour of the reserved Patna High Court LPA No.500 of 2016 dt. 17-08-2017 127/141 category candidates, in the preparation of final merit/select list.
49. It is permissible for the State in view of Articles 14, 15, 16 and 38 of the Constitution of India to make suitable provisions in law to eradicate the disadvantages of candidates belonging to socially and educationally backward classes. Reservations are a mode to achieve the equality of opportunity guaranteed under Article 16(1) of the Constitution of India. Concessions and relaxations in fee or age provided to the reserved category candidates to enable them to compete and seek benefit of reservation, is merely an aid to reservation. The concessions and relaxations place the candidates on a par with general category candidates. It is only thereafter the merit of the candidates is to be determined without any further concessions in favour of the reserved category candidates.
xx xx xx
75. In our opinion, the relaxation in age does not in any manner upset the "level playing field". It is not possible to accept the submission of the learned counsel for the appellants that relaxation in age or the concession in fee would in any manner be infringement of Article 16(1) of the Constitution of India. These concessions are provisions pertaining to the eligibility of a candidate to appear in the Patna High Court LPA No.500 of 2016 dt. 17-08-2017 128/141 competitive examination. At the time when the concessions are availed, the open competition has not commenced. It commences when all the candidates who fulfill the eligibility conditions, namely, qualifications, age, preliminary written test and physical test are permitted to sit in the main written examination. With age relaxation and the fee concession, the reserved candidates are merely brought within the zone of consideration, so that they can participate in the open competition on merit. Once the candidate participates in the written examination, it is immaterial as to which category, the candidate belongs. All the candidates to be declared eligible had participated in the preliminary test as also in the physical test. It is only thereafter that successful candidates have been permitted to participate in the open competition."
It is stated at the cost of repetition that provision of giving 20% marks of TET score was applied to all candidates irrespective of the category to which he/she belongs and, therefore, no concession or relaxation or advantage or benefit was given in this behalf which could disturb the level playing field and tilt advantage in respect of reserved category candidate. On the contrary, the reserved category candidates who had secured less marks in TET examination are given lesser marks in the recruitment process on the application of the formula of allocating Patna High Court LPA No.500 of 2016 dt. 17-08-2017 129/141 20% marks of TET score. Question No. 3 is answered accordingly."
33. In the case of Deepa E.V. (Supra), the appellant applied for the post of Laboratory Assistant, Grade-II in the Export Inspection Council of India functioning under the Ministry of Commerce and Industry, Government of India. The appellant belonged to Dheevara community which is one of the "Other Backward Class". Since the appellant was aged 26 years, she got age relaxation, as was granted to OBC category candidates. The appellant was one of the 11 candidates from OBC who were called for interview. The appellant secured 82 marks (in the list of candidates from OBC category). One Ms. Serena Joseph (OBC), who secured 93 marks was selected and appointed. In the General Category candidate, no candidate had secured the minimum cut- off marks, i.e., 70 marks. The appellant, thereafter, claimed that she had to be accommodated in the General Category, she filed a Writ Petition before the High Court which was dismissed by the learned Single Judge and the Writ Appeal preferred before the Division bench also failed. In these circumstances she moved the Hon'ble Supreme Court of India. The question which fell for consideration before the Hon'ble Supreme Court was as to whether the appellant, who had applied Patna High Court LPA No.500 of 2016 dt. 17-08-2017 130/141 under OBC Category by availing age relaxation and also attending the interview under the 'OBC Category' cannot claim right to be appointed under the General Category. In the aforementioned background, the Hon'ble Supreme Court considered the O.M. No. 36012/13/88-Estt. (SCT), dated 22.05.1989 and O.M. No. 36011/1/98-Estt. (Res.) dated 01.07.1998 laying down stipulation to be followed by the various Ministries / Department for recruitment to various posts under the Central Government and the reservation for SC/ST/OBC candidates. Paragraphs 6, 7 and 8 of the judgment rendered in the case of Deepa E.V. (Supra) are quoted hereunder for a ready reference:-
"6. Department of Personnel and Training had issued proceedings O.M. No.36012/13/88-Estt. (SCT), dated 22.5.1989 and OM No.36011/1/98-Estt. (Res.), dated 1.7.1998 laying down stipulation to be followed by the various Ministries/Department for recruitment to various posts under the Central Government and the reservation for SC/ST/OBC candidates. The proceedings reads as under:-
"G.I. Dept. of Per. & Trg., O.M. No. 36012/13/88-Estt. (SCT), dated 22.5.1989 and OM No.36011/1/98-Estt.
(Res.), dated 1.7.1998 "Subject:- Reserved vacancies to be filled up by Patna High Court LPA No.500 of 2016 dt. 17-08-2017 131/141 candidates lower in merit or even by released standards- candidates selected on their own merits not to be adjusted against reserved quota.
As part of measure to increase the representation of SC/ST in the services under the Central Government, the Government have reviewed the procedure for implementation the policy of reservation while filling up reserved share of vacancies for Scheduled Castes and Scheduled Tribes by direct recruitment. The practice presently being followed is to adjust SC/ST candidates selected for direct recruitment without relaxation of students against the reserved share of vacancies. The position of such SC and ST candidates in the final select list, however, was determined by their relative merit as assigned to them in the selection process. When sufficient number of suitable Scheduled Caste and Scheduled Tribe candidates were not available to fill up all the reserved share of vacancies, SC/ST candidates were selected by relaxed standards.
2. It has now been decided that in cases of direct recruitment to vacancies in posts under the Central Government, the SC and ST candidates who are selected on their own merit, without relaxed standards along with candidates belonging to the other communities, will not be adjusted against the reserved share of vacancies. The reserved vacancies will be filled Patna High Court LPA No.500 of 2016 dt. 17-08-2017 132/141 up separately from amongst the eligible SC and ST candidates which will thus comprise SC and ST candidates who are lower in merit than the last candidate on the merit list but otherwise found suitable for appointment even by relaxed standards, if necessary.
3. All Ministries/Departments will immediately review the various Recruitment Rules/Examination Rules to ensure that if any provision is contrary to the decision contained in previous paragraph exist in such rules, they are immediately suitably modified or deleted.
4. These instructions shall take immediate effect in respect of direct recruitment made hereafter. These will also apply to selections where though the recruitment process has started, the result have not yet been announced unless in the Examination/Recruitment Rules or in the advertisement notified earlier there is a specific provision to the contrary and the manner in which the SC/ST vacancies could be filled has been indicated.
Clarification:- The instructions contained in the above OM apply in all types of direct recruitment whether by written test alone or written test followed by the interview alone.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 133/141
2. The above OM and the O.M. No.36012/2/96- Estt.(Res.), dated 2.7.1997 provide that in cases of direct recruitment, the SC/ST/OBC candidates who are selected on their own merit will not be adjusted against reserved vacancies.
3. In this connection, it is clarified that only such SC/ST/OBC candidates who are selected on the same standards as applied to general candidates shall not be adjusted against reserved vacancies. In other words, when a relaxed standard is applied in selecting an SC/ST/OBC candidates, for example in the age-limit, experience, qualification, permitted number of chances in written examination, extended zone of consideration larger than what is provided for general category candidates, etc., the SC/ST/OBC candidates are to be counted against reserved vacancies. Such candidates would be deemed as unavailable for consideration against unreserved vacancies." (Underlining added)
7. On a combined reading of Rule 9 of the Export Inspection Agency (Recruitment) Rules, 1980 and also the proceedings dated 1.7.1998, we find that there is an express bar for the candidates belonging to SC/ST/OBC who have availed relaxation for being considered for General Category candidates. Patna High Court LPA No.500 of 2016 dt. 17-08-2017 134/141
8. Learned counsel for the appellant mainly relied upon the judgment of this Court in Jitendra Kumar Singh and Another v. State of Uttar Pradesh and Others, reported in (2010) 3 SCC 119, which deals with the U.P. Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 and Government order dated 25.3.1994. On a perusal of the above judgment, we find that there is no express bar in the said U.P. Act for the candidates of SC/ST/OBC being considered for the posts under General Category. In such facts and circumstances of the said case, this Court has taken the view that the relaxation granted to the reserved category candidates will operate as a level playing field. In the light of the express bar provided under the proceedings dated 1.7.1998 the principle laid down in Jitendra Kumar Singh (supra) cannot be applied to the case in hand." (Emphasis supplied)
34. The Hon'ble Supreme Court considered observations in paragraphs 65 and 72 in the case of Jitendra Kumar Singh (Supra) and came to distinguish the said case in the following terms:-
"10. Having regard to the observations in paragraphs 65 and 72, in our view, the principles laid down in Jitendra Kumar Singh (supra) cannot be applied to the case in hand. As rightly pointed out by the High Court that judgment in Jitendra Kumar Singh (supra) was based on the statutory interpretation of the U.P. Act, Patna High Court LPA No.500 of 2016 dt. 17-08-2017 135/141 1994 and Government order dated 25.3.1994 which provides for entirely a different scheme."
35. In the present case, although the learned senior counsel for the State has submitted that his case would be covered under Act 3 of 1992, however, he has failed to point out that under which rule a relaxation of the kind provided in the present case is permissible and would negate the finding of the learned Single Judge.
No Act or Rule framed thereunder seems to have been brought to the notice of the learned Single Judge. Before this Court as well no provision of Act no. 3 of 1992 has been cited. The learned Single Judge has reached a categorical finding in this regard in paragraphs 53, 54 and 55 of the impugned judgment. We have also noticed the findings recorded in paragraphs 56, 57 and 58. In the present case, as per the procedure for recruitment provided under Notification No. 4/B-1-102/2008 6843 dated 11.08.2008, Merit List for appointment to the post of constable in District and Military Police was to be prepared on the basis of marks obtained in written examination. For each reservation category, candidates were to be selected in ratio of 1:5 of published / probable vacancies on the basis of marks obtained in written examination. The candidates selected on the basis of written examination were to appear in physical test / measurement Patna High Court LPA No.500 of 2016 dt. 17-08-2017 136/141 and it was mandatory to qualify in the same, but no marks was prescribed on the basis of physical test / measurement. There are relaxations as regards age upto 2 years for men in Backward Category and Extremely Backward Category and 3 years for women in these categories. Relaxation upto 5 years of age has been granted to women of SC and ST Categories. This notification dated 11.08.2008 nowhere contains any stipulation similar to the Instructions dated 25.03.1994 and G.O. dated 26.02.1999 under the U.P. Act of 1994 as noticed in Jitendra Kumar Singh (Supra). We have quoted the relevant paragraph of the Instruction dated 25.03.1994 under U.P. Act, 1994 here-in-above in Paragraph 31 of the judgment.
In the present case the reserved category candidates who applied under reserved quota availed relaxation in age and SC & ST candidates had to pass the Physical Evaluation Test with relaxation in measurement, height etc. The 'PET' was an integral part of the selection process. It was not an eligibility condition for the selection.
The written test was conducted first initially keeping a minimum cut-
off marks. Relaxation in written marks was given to reserved category candidates. On the basis of marks obtained in written test only, candidates were to be called for PET-1 in each reserved category, but by virtue of letter dated 04.08.2010 written by Home Patna High Court LPA No.500 of 2016 dt. 17-08-2017 137/141 (Police) department, in the name of relaxation in cut-off marks in written test it virtually abolished the minimum cut-off requirement in written tests and did not hesitate in calling candidates for PET-2 who had obtained marks (-60) in negative. The same cut off marks are now restored in subsequent selection process.
36. In the cases of Jitendra Kumar Singh and Vikas Sankhala (Supra) the Hon'ble Supreme Court took a view that relaxation in age and in passing marks of 'TET' respectively were only to provide a level playing field and those were eligibility conditions only for purpose of participation in the selection process. In the present case the PET-2 was an integral part of the selection process.
It was a mandatory test which an aspirant had to qualify after getting a call on the basis of marks obtained in the written test as per merit list in each category. It cannot be argued by the State that a reserved category candidate will first take a seat of unreserved category by virtue of having a better marks than the last unreserved category candidate and then he may be allowed to participate in the PET in the category of reserved category so as to get benefit of relaxed conditions as regards height and measurement. What has been done in the present case is all the more worst. Even though earlier the Division bench held that the ratio of 1:5 was only directory and not Patna High Court LPA No.500 of 2016 dt. 17-08-2017 138/141 mandatory and should be adhered to, to the extent possible, depending upon the number of candidates who qualified in the written test, the fact remains that the Selection Board did not re-
draw the list taking into consideration the qualifying marks in the written examination as per merit list in each category. In the name of relaxation in minimum cut-off marks the Board had virtually done away with the cut-off marks. The Selection Board has apparently upset the level playing field at both stages of the Selection process.
No provision of State Law being Act no. 3 of 1992 has been brought to our notice to show that relaxation in the standard of selection would be permissible in the manner it has been done in the present case.
37. The learned Single Judge has despite coming to a finding that the respondents have committed serious illegalities, adopted a theory of self-restraint by not disturbing the entire selection process and we appreciate this effort taken by the learned Single Judge which is evident from paragraph 59 of the impugned judgment. The learned Single Judge has in fact by way of mandamus tried to find a way out for the respondents to correct their mistakes.
The respondents even though have no reply against the findings of the learned Single Judge, have preferred the present appeals and Patna High Court LPA No.500 of 2016 dt. 17-08-2017 139/141 have argued the appeals by misconstruing the decisions of the Hon'ble Supreme Court in the case of Jitendra Kumar Singh (Supra) and Vikas Sankhala (Supra). We find that those judgments on which reliance has been placed by the learned counsel for the State and the Central Selection Board for Constables were not rendered in similar fact situation and, therefore, would not come to the rescue of the appellants.
38. The writ petitioners, who are in appeal before us, have argued that the learned Single Judge should have quashed the entire selection process but we intend to agree with what has been done by the learned Single Judge as quashing of the entire selection process after lapse of about four years and that too when the first round of selection was already completed and this Court up to the Division Bench had allowed the State to proceed with it in first round of litigation, it would not be just and proper to quash the entire selection process. Neither the learned Single Judge nor we in the Division Bench would go behind the orders already passed in the first round of litigation and, therefore, we also restrain ourselves from taking any contrary view on the selection guidelines subsequently issued by the Home (Police) Department vide letter dated 04.08.2010 when the first round of selection is already way past over. The earlier Patna High Court LPA No.500 of 2016 dt. 17-08-2017 140/141 Division Bench had shown displeasure over the said conduct of the Home (Police) Department and we do the same at this stage. In the entirety of facts and circumstances, considering the rival submissions at the Bar, we are of the considered opinion that the learned Single Judge has correctly limited his exercise to see whether or not the directions issued by this Court in Pinku Kumar Singh's case (Supra) have been applied in it's letter and spirit. The learned Single Judge has examined the entire pleadings and we have once again gone through the same in order to examine the findings of the learned Single Judge. The appellants have failed to point out any infirmity in the findings even though they have attempted to argue the application of law in their favour on the basis of the judgment of the Hon'ble Supreme Court in Jitendra Kumar Singh's case (Supra) and Vikas Sankhala's case (Supra). In ultimate analysis and upon consideration of the materials available on the records, we do not find any illegality or infirmity with the judgment under appeal and the directions issued by the learned Single Judge, remanding the same to the State authorities; they are obliged to comply with the directions of the learned Single Judge. The appeals preferred by the State of Bihar as well as the Central Selection Board for Constables have no merit and those are dismissed.
Patna High Court LPA No.500 of 2016 dt. 17-08-2017 141/141
39. So far as the appeals preferred by the original writ petitioners are concerned, even though we agree with the findings of the learned Single Judge that there are illegality and infirmity in re-
drawing the list but we are of the opinion that in the given circumstance, the learned Single Judge was justified in not quashing the entire selection process at this stage as it would have up-set a large number of appointees at such belated stage. Instead a little exercise in accordance with the direction of the learned Single Judge would be in the interest of justice to those candidates who despite being successful in first round itself have been ousted due to the wrongs committed by Selection Board in re-drawing the list. We are not inclined to accept the submissions of the original writ petitioners in appeals for quashing of the entire selection process. Thus, the appeals preferred by the original writ petitioners are also dismissed.
There will be no order as to costs.
(Rajeev Ranjan Prasad, J) I agree.
Ajay Kumar Tripathi, J.-
(Ajay Kumar Tripathi, J)
Dilip, AR
AFR/NAFR AFR
CAV DATE 24.07.17
Uploading Date 19.08.17
Transmission N/A
Date