Patna High Court - Orders
Anish Kumar vs The Union Of India & Ors on 4 April, 2014
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
Patna High Court CWJC No.826 of 2014 (5) dt.04-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.826 of 2014
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1. Sanjeet Kumar Ojha S/O Sri Surya Kumar Ojha Resident Of Village-
Barka Singhanpura, P.S- Simri, District- Buxar.
2. Shiv Prakash Singh S/O Late Chandeshwar Singh Resident Of Village-
Chandakewatiya, P.S- Bihiya, District- Bhojpur.
3. Subhash Kumar S/O Sri Vidyanand Thakur Resident Of Village-
Keshrawan, P.S- Kudhani, District- Muzaffarpur.
4. Dharmendra Kumar S/O Sri Mahendra Singh Resident Of Village-
Dhawain, P.S- Dawat, District- Rohtas.
5. Shivji Ray S/O Tarkeshwar Ray Resident Of Village- Ramdathi, P.S-
Shahpur, District- Bhojpur.
6. Rajan Kumar S/O Sri Triloki Shahi Resident Of Village- Sahbazpur, P.S-
Ahiyapur, District- Muzaffarpur.
7. Vivek Kumar Srivastava S/O Sri Ajay Kumar Srivastava Resident Of
Village- Mahna Ganni, P.S- Muffasil, District- West Champaran.
8. Sudhir Kumar Dubey S/O Sri Tribhuwan Dubey Resident Of Village-
Rasulpur, P.S- Rasulpur, District- Saran.
9. Lal Babu Singh S/O Bhagelu Singh Resident Of Village- Dudhuki, P.S-
Krishna Brahampur, District- Buxar.
10. Sushil Kumar Singh S/O Sri Janardan Singh Resident Of Village-
Dubhuki, P.S- Krishna Brahmpur, District- Buxar.
.... .... Petitioner/s
Versus
1. The Union Of India Through Home Secretary, New Delhi.
2. Secretary, Home Department, Govt. Of India, New Delhi.
3. Director General Of Police, Cental Reserve Police, New Delhi.
4. Director General Of Police, Sheema Sukarsha Bal, New Delhi.
5. Director General Of Police, Border Security Force, New Delhi.
6. Director General Of Police, Central Industrial Secutiry Force, New Delhi.
7. Deputy Inspector General, Central Reserve Police Force, New Delhi.
8. Staff Selection Commission Through Chairman, Chandigarh.
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.1199 of 2014
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Dashrath Yadav & Ors
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.14985 of 2013
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1. Deepak Kumar Ojha Son Of Sri Shivmuni Ojha Resident Of
Village/Mohalla- Ojha Baraon, P.S.- Murar, District- Buxar
2. Prakash Kumar Son Of Sri Shieo Kumar Singh Resident Of
Patna High Court CWJC No.826 of 2014 (5) dt.04-04-2014
Village/Mohalla- Khajurar, P.S.- Bhadaur, District- Patna
3. Anish Kumar Son Of Sri Arun Sharma Resident Of Village/Mohalla-
Samochak, P.S.- Makhdumpur, District- Jehanabad
4. Dilip Kumar Son Of Sri Shambhu Sharma Resident Of Village/Mohalla-
Samochak, P.S.- Makhdumpur, District- Jehanabad
5. Ram Pravin Ojha Son Of Sri Brij Mohan Ojha Resident Of
Village/Mohalla- Nimej, P.S.- Brahampur, District- Buxar
6. Pankaj Choudhary Son Of Sri Badri Vishal Choudhary Resident Of
Village/Mohalla- Belaur, P.S.- Udwant Nagar, District- Bhojpur
.... .... Petitioner/s
Versus
1. The Union Of India Through Home Secretary, New Delhi
2. Secretary, Home Department, Govt. Of India, New Delhi
3. Director General Of Police, Central Reserve Police Force, New Delhi
4. Director General Of Police, Sheema Suraksha Bal, New Delhi
5. Director General Of Police, Border Security Force, New Delhi
6. Director General Of Police, Central Industrial Security Force, New Delhi
7. Deputy Inspector General, Central Reserve Police Force, New Delhi
8. Staff Selection Commission, Chandigarh
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.18069 of 2013
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1. Dilip Kumar Son Of Sri Shambhu Sharma Resident Of Village / Mohalla
- Samochak, P.S. Makhdumpur, District - Jehanabad
.... .... Petitioner/s
Versus
1. The Union Of India Through Home Secretary, New Delhi
2. Secretary, Home Department, Govt. Of India, New Delhi
3. Director General Of Police, Central Reserve Police Force, New Delhi
4. Director General Of Police, Sheema Suraksha Bal, New Delhi
5. Director General Of Police, Border Security Force, New Delhi
6. Director General Of Police, Central Industrial Security Force, New Delhi
7. Deputy Inspector General, Central Reserve Police Force, New Delhi
8. Staff Selection Commission, Chandigarh
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.19039 of 2013
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1. Pankaj Choudhari S/O Sri Badri Vishal Choudhary Resident Of Village/
Mohalla- Belaur, P.S- Udwant Nagar, District- Bhojpur.
.... .... Petitioner/s
Versus
1. The Union Of India Through The Secretary, New Delhi.
2. Secretary, Home Department, Govt. Of India, New Delhi.
Patna High Court CWJC No.826 of 2014 (5) dt.04-04-2014
3. Director General Of Police, Central Reserve Police Force, New Delhi.
4. Director General Of Police, Sheema Suraksha Bal, New Delhi.
5. Director General Of Police, Border Security Force, New Delhi.
6. Director General Of Police, Central Industrial Security Force, New Delhi.
7. Deputy Inspector General, Central Reserve Police Force, New Delhi.
8. Staff Selection Commission, Chandigarh Through Secretary.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.18878 of 2013
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Ram Pravin Ojha
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.17528 of 2013
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1. Anish Kumar Son Of Sri Arun Sharma Resident Of Village/Mohalla-
Samochak, P.S.- Makhdumpur, District- Jehanabad
.... .... Petitioner/s
Versus
1. The Union Of India Through Home Secretary, New Delhi
2. Secretary, Home Department, Govt. Of India, New Delhi
3. Director General Of Police, Central Reserve Police Force, New Delhi
4. Director General Of Police, Sheema Suraksha Bal, New Delhi
5. Director General Of Police, Border Security Force, New Delhi
6. Director General Of Police, Central Industrial Security Force, New Delhi
7. Deputy Inspector General, Central Reserve Police Force, New Delhi
8. Staff Selection Commission, Chandigarh
.... .... Respondent/s
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Appearance :
(In CWJC No.826 of 2014)
For the Petitioner/s : Mr. Pramod Kumar
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.1199 of 2014)
For the Petitioner/s : Mr. Pramod Kumar
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.14985 of 2013)
For the Petitioner/s : Mr. Pramod Kumar
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.18069 of 2013)
For the Petitioner/s : Mr. Pramod Kumar
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.19039 of 2013)
For the Petitioner/s : Mr. Pramod Kumar
Patna High Court CWJC No.826 of 2014 (5) dt.04-04-2014
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.18878 of 2013)
For the Petitioner/s : Mr. Pramod Kumar
For the Respondent/s : Mr. N. A. Shamsi (A.S.G.)
(In CWJC No.17528 of 2013)
For the Petitioner/s : Mr. Pramod Kumar
For the Respondent/s : Mr. Mr. Dwivedi Surendra
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
5 04-04-2014The only two points are involved in this batch of these writ applications, apart from the question of territorial jurisdiction of this Court over the dispute involved. The petitioners contend that though in the advertisement, inviting applications for appointment against the post of constable in I.T.B.P., only 2,583 posts were advertised but subsequently, number of posts were enhanced to 24,600. Except statement to this effect in the writ application, there is no material to support this plea. Unfortunately, this aspect has not been dealt in the counter affidavit.
Let an affidavit be filed on behalf of the respondent- Staff Selection Commission (respondent No.8), dealing with this stand of the petitioners. Secondly, in the counter affidavit the respondents have taken the plea that the petitioners have not scored the minimum cut off marks in the final selection fixed for appointment to the posts in course of recruitment. This is the second aspect which will be required to be considered. Patna High Court CWJC No.826 of 2014 (5) dt.04-04-2014
Put up this matter on 25.4.2014. By that time an affidavit must be filed by the Staff Selection Commission in compliance of the present order of this Court.
(Chakradhari Sharan Singh, J) ArunKumar/-