Patna High Court - Orders
Phutul Kumar vs The State Of Bihar on 22 January, 2026
Author: Chandra Shekhar Jha
Bench: Chandra Shekhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.9357 of 2025
Arising Out of PS. Case No.-352 Year-2021 Thana- SHRIKRISHNAPURI District- Patna
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Phutul Kumar S/O Bahmdeo Prasad Singh R/O Village- Bania, P.O-
Bhawanipur, P.S- Rangra Chowk, Distt.- Bhagalpur
... ... Petitioner
Versus
1. The State of Bihar
2. Chairman of Bihar Staff Selection Commission, Patna Patna
3. Secretary of Bihar Staff Selection Commission, Patna Patna
... ... Opposite Party
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Appearance :
For the Petitioner : Mr.Deovind Kumar Singh, Advocate
For the State : Mr.Navin Kumar Pandey, APP
For the BSSC : Mr. Satyabir Bharti, Sr. Advocate
Mr.Abhishek Anand, Advocate
Ms.Kanupriya, Advocate
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CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
ORAL ORDER
9 22-01-2026Learned counsel for the petitioner is present.
2. It is assured by learned A.P.P. for the State through I.O., who is present in-person, that the biometric verification for rest of the seven candidates including this petitioner is under process and same might be done within next three weeks.
3. In the meantime, learned counsel appearing for the opposite party nos. 2 & 3 is directed to file counter affidavit qua all those 54 candidates, whose biometric data was found matched, were allowed to participate in interview Patna High Court CR. MISC. No.9357 of 2025(9) dt.22-01-2026 2/2 or not.
4. Re-notify this matter on 16th February, 2026.
5. Investigating Officer of this case is directed to remain present in-person on the next date of hearing.
6. In the meantime, interim order dated 06.03.2025 shall remain continued qua petitioner.
(Chandra Shekhar Jha, J) Rajeev/-
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