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Patna High Court - Orders

Himanshu Kr. Srivastwa & Ors vs The State Of Bihar & Ors on 22 February, 2018

Author: Jyoti Saran

Bench: Jyoti Saran

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.3540 of 2016
                 ======================================================
                 1. Himanshu Kr. Srivastwa S/o Sri Sanjay Srivastwa resident of
                 Vishwamitra Colony, Buxar District Buxar.
                 2. Devdat Kr. Yadav S/o Sri Harishanker Prasad yadav Resident of Vilage
                 Sapahi Po Nimez District Buxar.
                 3. Shivjee Rai S/o Sri Kamla Rai Resident of Ghuruhupur Po Hathilpur
                 District Buxar.
                 4. Ashutosh Dubey S/o Sri Bhagwan Dwivedi Resident of Badki Basoli
                 District Buxar.
                 5. Ashish Kumar S/o Sri Pradeep Kumar./ Resident of Dumraon District
                 Buxar.
                                                                           .... .... Petitioners
                                                    Versus
                 1. The State of Bihar through its Chief Secretary Bihar, Patna.
                 2. The Principal Secretary, General Administration Department,
                 Government of Bihar, Patna
                 3. The Mission Director of Bihar Prashashnik Sudhar Mission Society of
                 Patna.
                 4. The D.M. Buxar Bihar,.
                 5. The A.D.M. Buxar Bihar.
                 6. The A.D.M. (Establishment), Buxar Bihar.
                                                                          .... .... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Dr. Chandra Shekhar Azad, Adv.
                 For the Respondent/s      : Mr. Apurv Harsh, AC to SC28
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                 ORAL ORDER

3   22-02-2018

Heard learned counsel for the parties.

The petitioners have questioned the advertisement for appointment of Executive Assistant under Bihar Prashasnik Sudhar Mission Society and also pray for staying the recruitment process which according to the petitioners was going on since 14.2.2016. The writ petition was filed on 19.2.2016.

In my opinion, that the advertisement was published in the year 2016, it is too late in the day to interfere therewith after a Patna High Court CWJC No.3540 of 2016 (3) dt.22-02-2018 2 lapse of almost two years. Further, paragraphs 6 and 7 of the counter affidavit shows that the appointment was for one year and that selection process was completed and panel prepared.

In he circumstances discussed no cause for indulgence is made out.

The writ petition is dismissed.

(Jyoti Saran, J) Surendra/-

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