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[Cites 5, Cited by 0]

Patna High Court

The State Of Bihar vs Manjay Kumar on 20 June, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri, Alok Kumar Pandey

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                          Letters Patent Appeal No.645 of 2021
                                           In
                     Civil Writ Jurisdiction Case No.11645 of 2019
     ======================================================
1.    The State of Bihar through the Home Secretary, Govt. of Bihar Main
      Secretariat, Patna.
2.   The Home Secretary, Govt. of Bihar, Main Secretariat, Patna.
3.   The Director General of Police, Home Guard Main Secretariat, Patna.
4.   The District Magistrate, Muzaffarpur, District - Muzaffarpur.
5.   The Commandant, Home Guard, Company Bagh, Red Cross, Muzaffarpur.

                                                                 ... ... Appellant/s
                                       Versus
1.   Manjay Kumar Son of Jagannath Ray, Resident of Village Jhakhara Shekh,
     Post Karja, P.S. Karja, Block Marwan, District - Muzaffarpur.
2.   Sunil Kumar Ram, Son of Mushi Ram, Resident of Village Nawada Post
     Karja, P.S. Kakrja Block Marwan, District - Muzaffarpur.

                                                              ... ... Respondent/s
     ======================================================
                                          with
                        Letters Patent Appeal No. 638 of 2021
                                           In
                    Civil Writ Jurisdiction Case No.6654 of 2021
     ======================================================
1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2.   The Principal Secretary, Home Department, Government of Bihar, Patna.
3.   The Director General of Police, Bihar.
4.   The Director General cum Commandant General, Home Guard and Fire
     Services, Bihar.
5.   The District Magistrate, Supaul.
6.   The District Selection Committee through the Chairman cum District
     Magistrate, Supaul.

                                                                ... ... Appellant/s
                                        Versus
1.   Lalit Kumar Mehta son of Braham Dev Mehta, Resident of Barail Milik,
     Ward No. 06, Barail, Barai, District-Supaul, Bihar-852110.
2.   Mahesh Jha, son of Lal Mohan Jha, Resident of Village and P.O.-
     ShahpurPrithwipatti, P.S. - Bhaptiahi, District - Supaul, Bihar - 852111.
3.   Birendra Kumar, son of Jangal Mehta, Resident of Village - BarailMillik,
     Ward No. 06, P.O.- Barail Via Gadhbruari, P.S. - Supaul, District - Supaul,
     Bihar - 852110.
4.   Pramod Yadav, Son of Lakshmi Yadav, Resident of Village and P.O.
 Patna High Court L.P.A No.645 of 2021 dt.20-06-2024
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        AjanHardi, P.S. - Supaul, District - Supaul, Bihar - 852108.
  5.    Subhash Kumar Yadav, son of Raghuni Yadav, Resident of Village and P.O.-
        Guriya Via Jadia, Block- Triveniganj, District - Supaul.
  6.    Baijnath Yadav, son of Late Ram DatYadav, Resident of Village - Kushaha,
        P.O. - Kamaldaha, P.S. - Kishunnpur, District - Supaul, Bihar - 852105.
  7.    Denjeel Kumar, son of Rajkishor Yadav, Resident of Village - Bela, P.O.-
        Laukaha, P.S. Supaul, Bihar - 852110.
  8.    Upendra Kumar Yadav, son of Anirudh Prasad Yadav, Resident of Village
        and P.O. - Kataiya, District - Supaul, Bihar.
  9.    Usha Kumari, Daughter of Shambhu Singh, Resident of Village - Bairiya,
        P.O. - Dumari, P.S. - Supaul, District - Supaul, Bihar.
  10. Amit Kumar Singh, son of Rajendra Singh, Resident of Village - Parsauni,
      P.O. - Barail, P.S. - Supaul, District - Supaul.
  11. Sanjay Kumar Yadav, son of Yogendra Yadav, Resident of Village - Dighiya,
      P.O. - Dighiya, P.S. - Kishunpur, District - Supaul.
  12. Satish Kumar, son of Ram Sevak Yadav, Resident of Village - Duviyahi, P.O.
      - Dighiya, P.S. - Kishunpur, District - Supaul, Bihar - 852131.
  13. Surendra Yadav, Chanchal Yadav, Resident of Village - Duviyahi, P.O.
      Dighiya, P.S. - Kishunpur, District - Supaul, Bihar - 852131.
  14. Kishor Kumar Yadav, son of Chandeshwari Yadav, Resident of Village -
      Duviyahi, P.O. - Dighiya, P.S. Kishunpur, District - Supaul, Bihar - 852131.
  15. Ajay Mehta, son of Mahendra Mehta, Resident of Village and P.O. -
      Manganj, Block - Triveniganj, District - Supaul, Bihar - 852214.
  16. Ramfal Mehta, son of Satya Narayan Mehta, Resident of Village and P.O. -
      Manganj Bazar, P.S. Jadia, District - Supaul, Bihar - 852214.
  17. Pradeep Kumar, son of Jagdish Mehta, Village- Gajhar Lakhraj, P.O.-
      Hariharpatti, Block- Triveniganj, Bihar - 852125.
  18. Mohan Kumar, son of Jagdish Yadav, Resident of Village and P.O. -
      Thakurbari (Khunt), P.S. Jadia, District - Supaul, Bihar - 852214.
  19. Akhilesh Kumar, son of Chhotelal, Resident of Village - Rajpur, P.O.-
      Chauhatta, P.S. - Kishunpur, District - Supaul, Bihar - 852138.
  20. Pramod Kumar, son of Maheshwari Prasad Yadav, Resident of Village -
      Tamkulaha, P.O.- Maholiya, P.S. Jadiya, District Supaul, Bihar - 852214.
  21. Ramratan Kumar, son of Narayan Prasad Yadav, Resident of Village -
      Nirmali, P.O. - Dhuran, P.S. - Supaul, District - Supaul.
  22. Shiv Chandra Kumar, son of Surat Lal Yadav, Resident of At Baghla Via P.S.
      - Trveniganj, District - Supaul, Bihar - 852139.
  23. Md. Amzad Khan, son of Jaim Khan, Resident of Village - Pirganj, P.O. -
      Narhi, P.S. - Kishunpur, District - Supaul, Bihar - 852138.
  24. Praveen Kumar, son of Bindeshwar Yadav, Resident of Village - Malhani,
      P.O. - Shokpur, P.S. - Supaul, District - Supaul, Bihar - 852130.
  25. Hareram Kumar, son of Mohaballav Yadav, Resident of Village and P.O. -
      Khunti, P.S. Chhatapur, District - Supaul.
 Patna High Court L.P.A No.645 of 2021 dt.20-06-2024
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  26. Manoj Kumar Yadav, son of Jageshwar Yadav, Resident of Village and P.O. -
      Kumiyahi, P.S. Triveniganj, District - Supaul, Bihar - 852139.
  27. Virendra Kumar Sah, son of Bhabi Sah, Resident of Village - Dumariya, P.O.
      - PipraKhurd, P.S. Supaul, District - Supaul, Bihar - 852131.
  28. Sadanand Sah, son of Rameshwar Sah, Resident of Village - Bahuarwa, P.O.
      - Parsa, P.S. - Kishunpur, District - Supaul, Bihar - 852218.
  29. Dinesh Kumar Mandal, son of Shiv Nath Mandal, Resident of Village -
      Duviyahi, P.O. Lalpur, P.S. Pipra, District - Supaul, Bihar - 852109.
  30. Arun Kumar Singh, son of LakhiChand Singh, Resident of Village-
      Jhakhargadh, P.O. - Surapatganj, P.S. Chhatapur, District - Supaul, Bihar -
      852137.
  31. Manoj Kumar, son of Yogendra Singh, Resident of Village - Jhakhargarh,
      P.O. - Surpatganj, P.S. Chhatapur, District - Supaul, Bihar - 852137.
  32. Santosh Kumar Sah, son of Sudhir Sah, Resident of Village - Rampur, P.O. -
      Rajpur, P.S. Pipra, District - Supaul, Bihar - 852218.
  33. Kishor Kumar, son of Arun Yadav, Resident of Village - Jarauli, P.O. -
      Ratauli, P.S. - Pipra, District - Supaul, Bihar - 852138.
  34. Pradip Kumar, son of Kapleshwar Prasad Yadav, Resident of Vilage - Kajhi,
      P.O. - Ratauli, P.S. Pipra, District - Supaul, Bihar - 852138.
  35. Budheashwar Kumar, son of Baleshwar Yadav, Resident of Village- Kajhi,
      P.O. - Ratauli, P.S. Pipra, District - Supaul, Bihar - 852138.
  36. Mithilesh Kumar, son of Jadu Yadav, Resident of Village - Chakla, P.O. -
      Sakhua, P.S. - Pipra, District - Supaul, Bihar - 852218.
  37. Ashok Yadav, son of Laxman Yadav, Resident of Village - Mahipatti, P.O.
      Malar, P.S. - Kishunpur, District - Supaul, Bihar - 852138.
  38. Vijay Kumar, son of Kamal Narayan Yadav, Resident of Village and P.O. -
      Koshlipatti, P.S. Pipra, District - Supaul, Bihar - 852108.
  39. Binod Kumar, son of Bhogilal Prasad, Village and P.O. Koshlipatti, P.S.
      Pipra, District - Supaul, Bihar - 852108.
  40. Bipin Kumar, son of Hira Prasad Yadav, Village-Bela, P.O.-Laukha, P.S.-
      Supaul, District-Supaul.
  41. Chhotelal Kumar, son of Rajendra Prasad, Village - Bara, P.O. Ekma, P.S.
      Supaul, District - Supaul, Bihar - 852110.
  42. Ajay Kumar, son of Kisan Yadav, Resident of Village - Amha, P.O. - Amha,
      P.S Supaul, District - Supaul.
  43. Pinku Kumar, son of Sitaram Yadav, Resident of Village-Jhahura, P.O.
      Laukaha, P.S. Supaul, District-Supaul, Bihar-852110.
  44. Ravindra Kumar, son of Uttimlal Yadav, Village - Hardi, Durgasthan, P.O. -
      Hardi, P.S. Supaul, District - Supaul, Bihar - 852108.
  45. Anil Kumar Yadav, Devnarayan Yadav, Resident of Village - Baijanathpur,
      Ward No. 1, Andaul, District - Supaul, Bihar - 852105.
  46. Jayprakash Yadav, son of Sushil Prasad Yadav, Resident of Village -
      Karnpatti, P.O. Bajitpur, P.S. - Triveniganj, District - Supaul, Bihar - 852139.
 Patna High Court L.P.A No.645 of 2021 dt.20-06-2024
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  47. Pramod Kumar Oraon, son of Lal Bahadur Uronv, Village and P.O.-Lalganj,
      Block-Chhatapur, District-Supaul, Bihar-852137.
  48. Shailendra Kumar, son of Late Kameshwar Yadav, Resident of Village-
      Matkuriya, P.O.-Latauna, P.S. Triveniganj, District-Supaul, Bihar-852139.
  49. Ravindra Kumar Yadav, son of Late Tanuk Lal Yadav, Resident of Village -
      Kushaha, P.O. - Kamaldaha, P.S. - Kishunpur, District - Supaul, Bihar -
      852105.
  50. Pravesh Kumar Yadav, son of Sri Kripanand Yadav, Village - Bhaptiyahi,
      P.O. and P.S. Bhaptiyahi, District - Supaul, Bihar - 852105.
  51. Baleshwar Kumar Mandal, son of Sri Satya Narayan Mandal, Resident of
      Village and P.O. - JhilaDumri, P.S. - Bhaptiahi, District - Supaul, Bihar -
      852111.
  52. Jarasangh Kumar, son of Ghanshyam Yadav, Resident of Village and P.O. -
      Jairala, P.S. Triveniganj, District - Supaul, Bihar - 852139.
  53. Pramod Kumar, son of Maheshwari Yadav, Resident of Village - Tamkulha,
      P.O. - Mohaliya, P.S. Jadia, District - Supaul.
  54. Mohan Kumar, son of Jagdish Yadav, Resident of Village - Thakurwari,
      Khunt, P.O. - Koriapatti, P.S. Jadia, District - Supaul.
  55. Shrawan Kumar, son of Chandeshwari Yadav, Resident of Village and P.O.-
      Baghala, P.s.-Triveniganj, District-Supaul.
  56. Kumod Kumar, son of Sadanand Yadav, Resident of Village-Vidhanagar,
      P.O.-Guria, P.S. Jadia, District Supaul, Bihar-852214.
  57. Sushil Kumar, son of Satyanarayan Yadav, Resident of Village - Ratanpura,
      P.O. -Narhi, P.S. - Kishunpur, District - Supaul.
  58. Jitendra Kumar Yadav, son of Domi Yadav, Resident of Village - Kushaha,
      P.O. Kamaldaha, P.S. - Kishunpur, District - Supaul.
  59. Satish Kumar, son of Ramsevak Yadav, Resident of Village-Duvigahi, P.O.
      Dighiya, P.S.-Kishunpur, District-Supaul.
  60. Sikendra Kumar Yadav, son of Domi Yadav, Resident of Village-Kushaha,
      P.O.-Kamaldaha, P.S. Kishunpur, Bihar-852105.
  61. Akhilesh Kumar, son of Ganesh Yadav, Resident of Village and P.O. -
      Pathra, P.S. - Pipra, District - Supaul, Bihar.

                                                            ... ... Respondent/s
       ====================================================
                                           with
                         Letters Patent Appeal No. 646 of 2021
                                            In
                     Civil Writ Jurisdiction Case No.20785 of 2018
       ====================================================
  1.    The State of Bihar through the Home Secretary, Government of Bihar, Main
        Secretariat, Patna.
  2.    The Home Secretary, Government of Bihar, Main Secretariat, Patna.
  3.    The Director General of Police, Home Guard, Main Secretariat, Patna.
 Patna High Court L.P.A No.645 of 2021 dt.20-06-2024
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  4.    The Commandant, Home Guard, Company Bagh, Redcross, Muzaffarpur.
  5.    The District Magistrate, Muzaffarpur.

                                                           ... ... Appellant/s
                                      Versus
  1.    Sugandh Kumar son of Badal Das Resident of Village and Police Station-
        Sakra, District- Muzaffarpur.
  2.    Nitish Kumar son of Pramod Kumar Singh Resident of Village- Fatehpur,
        Police Station- Khudani, District- Muzaffarpur.
  3.    Kiran Devi wife of Ashok Kumar Resident of Village- Goversahi, Police
        Station- Sadar, District- Muzaffarpur.
  4.    Sangeeta Jha wife of Santosh Jha Resident of Village- Dedaul, Police
        Station- Sakra, District- Muzaffarpur.
  5.    Rekha Devi wife of Satrudhan Paswan Resident of Village- Goversahi,
        Police Station- Sadar, District- Muzaffarpur.
  6.    Jay Mala Devi daughter of Anandi Paswan Resident of Village-
        Bhagwanpur, Police Station- Sadar, District- Muzaffarpur.
  7.    Mithilesh Kumar son of Jagdeep Mallik Resident of Village- Mohanpur
        Fakirana, Police Station- Sakra, District- Muzaffarpur.
  8.    Sachin Kumar son of Wijlal Rajak Resident of Village- Etaha T.C.D Dholi,
        Police Station- Sakra, District- Muzaffarpur.

                                                          ... ... Respondent/s
       ====================================================
                                         with
                   Civil Writ Jurisdiction Case No. 9687 of 2022
       ====================================================
  1.    Amit Kumar S/o Jattu Prasad Yadav, r/o tola Narainpur, P.S. and Block
        Jagdishpur District - Bhagalpur.
  2.    Sunil Kumar S/o Ram Das Mandal, r/o Viviya Tola Baijani, P.S. and Block
        Jagdishpur, District Bhagalpur.
  3.    Vivek Kumar S/o Khantar Prasad, r/o Koili, P.S. and Block - Jagdishpur
        District Bhagalpur.
  4.    Manohar Tanti, S/o Jugal Tanti, r/o Koili Khutaha, P.S. and Block -
        Jagdishpur District Bhagalpur.
  5.    Arjun Kumar S/o Mircho Prasad, r/o Koili Khutaha, P.S. and Block -
        Jagdishpur District Bhagalpur.
  6.    Ashok Kumar, S/o Mangan Prasad, r/o Koili Khutaha, P.S. and Block -
        Jagdishpur District Bhagalpur.
  7.    Rahul Kumar, S/o Kailash Mandal, r/o Village Mukhariya, P.S. and Block
        Jagdishpur District Bhagalpur.
  8.    Rohit Kumar, S/o Shivan Yadav, r/o village Chak Fatma, P.S. and Block
        Jagdishpur District Bhagalpur.
  9.    Vinod Kumar Das, S/o Ganesh Das, r/o Bharokhar, P.S. and Block
 Patna High Court L.P.A No.645 of 2021 dt.20-06-2024
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        Jagdishpur District Bhagalpur.
  10. Manish Kumar, s/o Kamleshwari Rai, r/o Bharokhar, P.S. and Block
      Jagdishpur District Bhagalpur.
  11. Abhay Kumar, s/o Dinesh Mandal, r/o village Angari, P.S. and Block
      Jagdishpur District Bhagalpur.
  12. Subhodh Das, s/o Lal Bihari Ravidas, r/o village Tardiha Gonudham, P.S.
      and Block Jagdishpur District - Bhagalpur.
  13. Fashok Kumar S/o Mangan Yadav, r/o Koili, P.S. and Block Jagdishpur
      District Bhagalpur.
  14. Niraj Kumar, S/o Kailu Tati, r/o Koili Khutaha, P.S. and Block Jagdishpur
      District Bhagalpur.
  15. Tribhuwan Kumar S/o Pattu Yadav, r/o Koili, P.S. and Block Jagdishpur
      District Bhagalpur.
  16. Ram Pravesh Paswan, S/o Sita Ram Paswan, r/o Tinpulia Ganeshpur, P.S.
      and Block Jagdishpur District Bhagalpur.
  17. Ajesh Kumar S/o Mangru Prasad, r/o Khutaha, P.S. Lodhipur Block Goradih
      District- Bhagalpur.
  18. Akshay Kumar S/o Anurush Prasad, r/o Village Khutaha, PS Lodhipur Block
      Goradih District Bhagalpur.
  19. Mukesh Kumar, S/o Prakash Yadav, r/o Vangaon, P.S. Lodhipur, Block
      Goradih, District - Bhagalpur.
  20. Jugesh Kumar, S/o Gulten Yadav, r/o Khutaha, P.S. Lodhipur, block Goradih
      district Bhagalpur.
  21. Dhananjay Yadav, S/o Uchit Lal Yadav, r/o Fajalpur, P.S. Lodhipur, block
      Goradih district Bhagalpur.
  22. Mithun Kumar, S/o Aasho Mandal, r/o Vangaon, P.S. Lodhipur, Block
      Goradih District Bhagalpur.
  23. Ramjet Kumar, S/o late Darvari Prasad, r/o Vangaon Khutaha, P.S. Lodhipur,
      Block Goradih District Bhagalpur.
  24. Rohit Kumar, S/o Deoghar Prasad, r/o Dandabazar, P.S. Lodhipur, Block
      Goradih District Bhagalpur.
  25. Ravi Kumar, S/o Mannu Tanti, r/o Mohammadpur, P.S. and P.O.- Nath
      Nagar, Block Nath Nagar, District - Bhagalpur.
  26. Putul Kumari, W/o Ravishankar Yada, r/o dogachchhi, P.S. and P.O. Nath
      Nagar, Block Nath Nagar, District Bhagalpur.
  27. Shiv Rani Kumari, W/o Narsingh Sah, r/o Sahpur, P.S. and P.O. - Nath
      Nagar, Block Nath Nagar, District - Bhagalpur.
  28. Pancha Nand Das S/o Suman Das, r/o Village Tilakpur, P.S. Sultanganj,
      Block Sultanganj, District - Bhagalpur.
  29. Parsuram Mandal, S/o Nageshar Mandal @ Nagednra Mandal, r/o Mahesi,
      P.S. Sultanganj, Block Sultanganj, District Bhagalpur.
  30. Niranjan Kumar Singh, S/o Bramh Deo Prasad Yadav, r/o Tilakpur, P.S.-
      Sultanganj, Block Sultanganj, District- Bhagalpur.
 Patna High Court L.P.A No.645 of 2021 dt.20-06-2024
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  31. Rajo Devi, D/o Baldeo Das Vill. and Post- Sadhua, Block and P.S.- Rangra
      Chowk, Dist.- Bhagalpur.

                                                        ... ... Petitioner/s
                                     Versus
  1.    The State of Bihar through Home Secretary Government of Bihar main
        Secretariat Patna.
  2.    The Home Secretary Government of Bihar main Secretariat Patna.
  3.    The Director General of Police, Home Guard Main Secretariat Patna.
  4.    That District Magistrate Bhagalpur, District Bhagalpur.
  5.    The Commandant Home Guard Bhagalpur, District Bhagalpur.

                                                             ... ... Respondent/s
       ====================================================
                                        with
                 Civil Writ Jurisdiction Case No. 10541 of 2022
       ====================================================
  1.    Anjani Kumar S/o Shambhu Prasad Singh, R/o - Village - Yosufpur, Po-
        Hanshikewal, P.S. - Bhagwanpur, District - Vaishali, Bihar - 844131.
  2.    Jitendra Kumar S/o Suresh Prasad Singh, R/o - Village - ChakSarupan, Po-
        Satpura, P.S. - Goraul, District - Vaishali, Bihar - 844114.
  3.    Basant Kumar S/o Musafir Roy, R/o - Village - Chakakoo, Po- Satpura, P.S.
        - Bhagwanpur, District - Vaishali, Bihar - 844114.
  4.    Ajay Kumar S/o Raghunath Rai, R/o Village - Barispur, Po - Satpura, P.S. -
        Bhagwanpur, District - Vaishali, Bihar - 844114.
  5.    Vikash Kumar S/o Sakaldeep Ray, R/o Village and Post - Lawapur Mahnar,
        P.S. - Mahnar, District - Vaishali, Bihar - 844506.
  6.    Amresh Ray S/o Bechan Ray R/o Chakesho, Ward No. - 03, Mahnar, P.S. -
        Mahnar, District - Vaishali, Bihar, 844506.
  7.    Ranjeet Kumar S/o Lala Ray, R/o - Village - Kashipurchakbibi, P.O. -
        Bidupur (R.S.), P.S. - Rajapakar, District - Vaishali, Bihar - 844502.
  8.    Raj Kumar Singh S/o Harendra Prasad Singh, R/o - Village - Shivganj, P.O. -
        Bidupur (R.S.), P.S. - Rajapakar, District - Vaishali, Bihar - 844502.
  9.    Suman Kumar S/o Late Bishwanath Singh, R/o - Adalpur P.O. - Hajipur, P.S.
        - Hajipur Sadar, District - Vaishali, Bihar - 844101.
  10. Sunil Kumar S/o Ramkaran Sah, R/o - Village - Barahrup, P.O. - Barishpur,
      P.S. - Bhagwanpur, District - Vaishali, Bihar - 844114.
  11. Manish Kumar S/o Ravindra Singh, R/o - Shambhupurkoari, P.O. - Asoi,
      P.S. - Sarai, District - Vaishali, Bihar - 844114.
  12. Indresh Kumar S/o Shankar Ray, R/o - Village - Mohiuddinpur, P.S. -
      Bidupur (R.S.), District - Vaishali, Bihar - 844502.
  13. Rakesh Kumar S/o Manoj Singh R/o- Village - Karhri, P.O. and P.S.
      -Bhagwanpur, District - Vaishali, Bihar - 844114.
  14. Ratan Kumar S/o Bharat Nand Singh, R/o - Village - Bahuara, P.O. -
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        Bidupur (R.S.), P.S. - Hajipur, District -Vaishali, Bihar - 844502.
  15. Rajiv Kumar S/o Dharmdev Prasad, R/o - Village - Kamalpur, P.O. -
      Bidupur Bazar, P.S. - Bidupur, District - Vaishali - 844503.
  16. Sujit Kumar S/o Chandeshwar Prasad Singh, R/o - Village - Kanchanpur,
      P.O. - Rajasan, P.S. - Bidupur, Vaishali, Bihar - 844114.
  17. Amit Kumar S/o Late Kameshwar Singh, R/o - Village - Karhari, P.O. and
      P.S. - Bhagwanpur, District - Vaishali, Bihar - 844114.
  18. Nitesh Kumar S/o Surendra Prasad Singh, R/o - Village - Vayatola
      Kamropur, Amer, P.O. - Nawanager, P.S. - Bidupur, District - Vaishali, Bihar
      - 844503.
  19. Anil Kumar S/o Late Vijay Kumar Singh, R/o - Village - Nayagoan
      Purvi,P.S. - Nayaganj, P.S. - Desri, District - Vaishali, Bihar - 844506.
  20. Rajiv Ranjan S/o Kanhaiya Singh, R/o - Village - and P.O. - Chechar, P.S. -
      Bidupur, District - Vaishali, Bihar - 844503.
  21. Chandeshwar Bhakta S/o - Nirsan Bhakta, R/o- Basantpur Kakarhata, P.O. -
      Dhabauli, P.S. - Bidupur, District - Vaishali, Bihar - 844502.
  22. Ranjeet Kumar S/o Raj Kumar Ray, R/o - Village - Bhikhanpura, P.O. -
      Bhatauliya, P.S. - Desri, District - Vaishali, Bihar - 844504.
  23. Ajay Kumar S/o Raghunath Singh, R/o - Village - Gopalpur Chaknai, P.O. -
      Govindpur Gokhula, P.S. - Bidupur, District -Vaishali, Bihar - 844503.
  24. Ganesh Prasad S/o RamNageena Singh, R/o - Village - Bahuara, P.O. -
      Bidupur (R.S.), P.S. - Rajapakar, District - Vaishali, Bihar - 844502.
  25. Sandesh Kumar S/o Yogendra Ray, R/o - Village - Mahnar Kharjamma,
      ward No. 04, P.O. and P.S. - Mahnar, District - Vaishali, Bihar - 844506.
  26. Yadunath Roy S/o Utahul Roy, R/o - Village - Mahnar Kharjamma, ward
      No. 02, P.O. and P.S. - Mahnar, District - Vaishali, Bihar - 844506.
  27. Dhiraj Kumar Pandey S/o Ravibhushan Pandey, R/o - Village - Bhatandi,
      P.O. - Dharhra, P.S. Hajipur (Sadar), District - Vaishali, Bihar - 844117.
  28. Binod Kumar S/o Mintu Prasad Singh R/o - Village - Daudnagar, P.O. -
      Chakgadho, P.S. - Bidupur, District - Vaishali, Bihar - 844503.
  29. Deepak Kumar S/o Jagarnath Sah, R/o - Village - Hariharpur, P.O. - Rajauli,
      P.S. - Hajipur (Sadar), District - Vaishali, Bihar - 844102.
  30. Pappu Kumar Paswan S/o Nand Kishor Paswan, R/o - Village - Dighi Kalan
      Pashchmi, P.O. - Dighi Kala, P.S. - Hajipur (Sadar), District - Vaishali, Bihar
      - 844102.
  31. Sanjeev Kumar S/o Mahendra Singh, R/o - Village - Bhikhanpura, P.O. -
      Bhataulia, P.S. - Desri, District - Vaishali, Bihar - 844504.
  32. Rishi Kumar Ray, S/o Lal Babu Ray, R/o - Village - Dharampur Ram Ray,
      P.O. - Mamrejpur, P.S. - Desri, District - Vaishali, Bihar - 844504.
  33. Anant Kumar S/o Shiv Chandara Singh, R/o - Village - Mohiuddinpur
      Garahi, P.O. - Garahi, P.S. - Jandaha (Vaishali), District -Vaishali, Bihar -
      844504.
  34. Sujit Kumar Singh S/o Ramnath Singh, R/o - Village - and P.O. - Kadilpur,
      P.S. - Jandaha (Vaishali), District - Vaishali, Bihar - 844504.
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  35. Prashant Kumar S/o Shri Nilay Singh, R/o - Village - and P.O. - Mukundpur
      Nath P.S. - Jandaha (Vaishali), District - Vaishali, Bihar - 844505.
  36. Shambhu Prasad S/o Nageshwar Ray, R/o - Village - Manikpatti, P.O.
      Narayanpur Derahpura, P.S. - Mahnar, District - Vaishali, Bihar - 844504.
  37. Reetu Raj S/o Prithiviraj Ray, R/o - Village - Narayanpur Derahpura, P.S. -
      Mahnar, District - Vaishali, Bihar - 844505.
  38. Dharmendra Kumar S/o Shiv Balak Ray, R/o - Village - P.O. - Narayanpur
      Dedhapura, P.S. - Mahnar, District -Vaishali, Bihar - 844505.
  39. Ajit Kumar S/o Vishnu Ray, R/o - Village - and P.O. - Narayanpur
      Dedhapura, P.S. - Mahnar, District - Vaishali, Bihar - 844505.
  40. Sanjiv Kumar S/o Upendra Ray, R/o - Village - Thanpun, P.O. -
      Parmanandpur, P.S. - Mahnar, District - Vaishali, Bihar - 844507.

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Additional Chief Secretary-cum-Principal Secretary, Home Department,
        Government of Bihar, Patna.
  3.    The Director General of Police, Bihar.
  4.    The Director General - cum-Commandant General, Home Guard and Fire
        Services, Patna.
  5.    The District Magistrate, Vaishali.
  6.    The District Selection Committee through the Chairman-cum-District
        Magistrate, Vaishali.

                                                              ... ... Respondent/s
       ====================================================
                                           with
                     Civil Writ Jurisdiction Case No. 11108 of 2022
       ====================================================
  1.    Nilam Kumari W/o Subodh Kumar, R/o Village-Baranti, P.O.-Bidupur
        (R.S.), P.S.-Raja Pakar, District-Vaishali, Bihar-844502.
  2.    Sanju Kumari, W/o Mahesh Ray, R/o Village-Baranti, P.O.-Bidupur (R.S.),
        P.S.-Raja Pakar, District-Vaishali, Bihar-844502.
  3.    Shanti Kumari, W/o Vijay Kumar Ray, R/o Village-Salempur, P.O.-Lawapur
        Narayan, P.S.-Mahnar, District-Vaishali, Bihar-844506.
  4.    Ranju Kumari, W/o Ajit Kumar Singh, R/o Village and P.O.-
        MukundpurBhath, P.S.-Jandaha, District-Vaishali, Bihar-844507.
  5.    Babita Kumari, D/o Bhupendra Prasad Hazara, R/o Village-JadhuaPokhra,
        P.O.-Jadhua, P.S.-Hajipur Nagar, District-Vaishali, Bihar-844101.
  6.    Kameshwar Kumar, S/o Fakira Ray, R/o-Village and P.O.-Rampur
        Shayamchand, P.S.-Raghopur, District-Vaishali, Bihar-844508.
  7.    Nagendra Kumar, S/o Chandeshwar Ray, R/o Village-Mirampur, P.O.-
        Mohanpur, P.S.-Raghopur, District-Vaishali, Bihar-844508.
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  8.    Chandrashekhar Jha, S/o Late Srikant Jha, R/o Village-Raghopur, P.O.-
        Raghopur, P.S.-Judawanpur, District-Vaishali, Bihar-844508.
  9.    Suraj Kumar, S/o Ram Sarekh Singh, R/o-Village and P.O.-Chechar, P.S.-
        Bidupur, District-Vaishali, Bihar-844503.
  10. Shambhu Paswan, S/o Anarik Paswan, R/o-Village-Malikpur, P.O.-
      Rustampur, P.S.-Roghopur, District-Vaishali, Bihar-844508.
  11. Govind Kumar, S/o Rajeshwar Ray, R/o-Village-Nagargawan, P.O.-
      Raghopur, P.S.-Roghopur, District-Vaishali, Bihar-844508.
  12. Puroshatam S/o Srikant Roy, R/o-Village-Saidabad, P.O.-Mohanpur, P.S.-
      Roghopur, District-Vaishali, Bihar-844508.
  13. Sumit Kumar Singh, S/o Ashok Singh, R/o-Village and P.O.-Raghopur, P.S.-
      Judawanpur, District-Vaishali, Bihar-844508.
  14. SahebDayal Ray, S/o Devendra Ray, R/o-Village-Rustampur, P.O.-
      Rustampur, P.S.-Roghopur, District-Vaishali, Bihar-844508.
  15. Jimdar Kumar, S/o Mosafir Ray, R/o-Village-Malikpur, P.O.-Rustampur,
      P.S.-Roghopur, District-Vaishali, Bihar-844508.
  16. Ranjan Kumar, S/o Ramchandra Ram, R/o Village-Arniya, P.O.-Jandaha,
      P.S.-Jandaha (Vaishali), District-Vaishali, Bihar-844505.
  17. Tinku Kumar, S/o Praduman Singh, R/o-Village and P.O.-Dhandhua, P.S.-
      Jandaha, District-Vaishali, Bihar-844504.
  18. Santosh Kumar, S/o Umesh Singh, R/o-Village and P.O.-Kadilpur, P.S.-
      Jandaha, District-Vaishali, Bihar-844504.
  19. Nitesh Kumar, S/o Dinesh Singh, R/o-Village and P.O.-Kadilpur, P.S.-
      Jandaha, District-Vaishali, Bihar-844504.
  20. Mukesh Paswan, S/o Basudeo Paswan, R/o-Village and P.O.-Hilalpur, P.S.-
      Bidupur, District-Vaishali, Bihar-844502.
  21. Ramesh Kumar, S/o Darshan Ray, R/o-Village and P.O.-Lawapur Narayan,
      P.S.-Mahnar, District-Vaishali, Bihar-844506.
  22. Sanjay Kumar, S/o Jay Shankar Roy, R/o-Village and P.O.-Dayalpur, P.S.-
      Rampakar, District-Vaishali, Bihar-844502.
  23. Satyam Kumar, S/o Muneshwar Ray, R/o-Village-Fatahpur Kamali, P.O.-
      Mahnar, P.S.-Mahnar, District-Vaishali, Bihar-844506.
  24. Sanjeev Kumar, S/o Parikshan Das, R/o-Village-Fatahpur Kamali Mahnar
      Nasirganj, P.O.-Mahnar, P.S.-Mahnar, District-Vaishali, Bihar-844506.
  25. Subodh Rajak, S/o Ashok Rajak, R/o-Village-Gurmiya, P.O.-
      ThathanBuzurg, P.S.-Hajipur (Sadar), District-Vaishali, Bihar-844125.
  26. Santosh Kumar, S/o Chandrika Ray, R/o-Village and P.O.-Dayalpur, P.S.-
      Rajapakar, District-Vaishali, Bihar-844502.
  27. Sukesh Kumar, S/o Ram Bali Ray, R/o-Village and P.O.-Gadaisarai, P.S.-
      Hajipur (Sadar), District-Vaishali, Bihar-844502.
  28. Sanjay Kumar, S/o Machhu Singh, R/o-Village-BaruaBahuara and P.O.-
      Bidipur, P.S.-Bidupur, District-Vaishali, Bihar-844502.
  29. Ajay Kumar, S/o Ramdip Ram, R/o Village-Ajamatpur, P.O.-Bidipur (R.S.),
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        P.S.-Rajapakar, District-Vaishali, Bihar-844502.
  30. Manoj Kumar Paswan, S/o Shivjee Paswan, R/o Village and P.O.-Piroi, P.S.-
      Goraul, District-Vaishali, Bihar-844114.
  31. Ajit Kumar S/o Arun Singh, R/o Village and P.O.-Bishunpura, P.S.-
      Machhua, District-Vaishali, Bihar-844122.
  32. Vikash Kumar, S/o Dilip Kumar Singh, R/o Village-ShambhuKoari, P.O.-
      Osai, P.S.-Sarai, District-Vaishali, Bihar-844114.
  33. Sudhir Tiwari S/o Ram Naresh Tiwari, R/o Village-BakhtaurGanj, P.O. and
      P.S.-Goraul, District-Vaishali, Bihar-844118.
  34. Sunil Kumar S/o Upendra Ray, R/o-Village-Manjhauli, P.O.-Bidupur, P.S.-
      Bidupur, District-Vaishali, Bihar-844118.
  35. Nitesh Kumar S/o Surendra Sah, R/o-Village and P.O.-MukundpurBhath,
      P.S.-Jandaha, District-Vaishali, Bihar-844507.
  36. Mukesh Kumar, S/o Nand Kishor Sah, R/o Village and P.O.-Dighi Kala,
      P.S.-Jandaha, District-Vaishali, Bihar-844101.
  37. Dashrath Paswan, S/o Ram Swarup Paswan, R/o Village and P.O.-Rampur
      Ramhar, P.S.-Jandaha, District-Vaishali, Bihar-844122.
  38. Kamal Kishore Ray, S/o Devendra Ray, R/o Village-Salempur, P.O.-
      Lawapur Mahnar, P.S.-Mahnar, District-Vaishali, Bihar-844506.
  39. Vikash Kumar S/o Surendra Prasad Singh, R/o Village and P.O.-
      GauspurIzara, P.S.-Hajipur (Sadar), District-Vaishali, Bihar-844101.
  40. Birendra Kumar Chaudhari, S/o-Ramji Chaudhary, R/o Village and P.O.-
      GauspurIzara, P.S.-Hajipur (Sadar), District-Vaishali, Bihar-844101.
  41. Ranjeet Sah, S/o Shiv Dayal Sah, R/o Village and P.O.-BirnaLakhanSen,
      P.S.-Machhua, District-Vaishali, Bihar-844125.
  42. Chhotey Paswan, S/o Lalu Paswan, R/o-Village and P.O.-Mahnar Road
      (R.S.), P.S.-Mahnar, District-Vaishali, Bihar-844507.
  43. Mahadev Paswan, S/o Nanhak Paswan, R/o-Village and P.O.-Mahnar Road
      (R.S.), P.S.-Mahnar, District-Vaishali, Bihar-844507.
  44. Md. Saiyad, S/o Md. Alauddin, R/o-Village and P.O.-Mokhtarpur, P.S.-
      Mahnar, District-Vaishali, Bihar-844506.
  45. Vijay Kumar, S/o Heman Ray, R/o-Village-Kasipur Chabibi, P.O.-Bidupur,
      P.S.-Hajipur (Gramin), District-Vaishali, Bihar-844502.
  46. Manoj Ram, S/o Goni Ram, R/o-Village-Bahuara, P.O.-Bidupur (R.S.), P.S.-
      Hajipur (Gramin), District-Vaishali, Bihar-844502.
  47. Lakhan Kumar Sah, S/o Gopal Sah, R/o-Village-Ward No. 05, P.O. and P.S.-
      Mahnar, District-Vaishali, Bihar-844506.
  48. Sanjeet Ram, S/o Yogendra Ram, R/o-Village-Ward No. 04, P.O. and P.S.-
      Mahnar, District-Vaishali, Bihar-844506.
  49. Ranjan Kumar jSingh, S/o Sanjay Singh, R/o Village-Chakeyaj, P.O.-
      Mahnar, P.S.-Deshri, District-Vaishali, Bihar-844506.
  50. Ravi Ranjan Kumar, S/o Jagan Nath Prasad Singh, R/o Village-Kiratpur
      Raja Ram, P.O. and P.S.-Bhagawanpur, District-Vaishali, Bihar-844114.
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  51. Vikash Kumar, S/o Chandeshwar Prasad, R/o Village and P.O.-Pirai, P.S.-
      Garaul, District-Vaishali, Bihar-844114.
  52. Sujit Kumar S/o Shankar Ray, R/o-Village-Khirkhawan, P.O.-Warispur, P.S.-
      Bhagwanpur, District-Vaishali, Bihar-844114.
  53. Ajit Kumar Paswan S/o Kailash Paswan, R/o-Village and P.O.-Harauli, P.S.-
      Hajipur (Sadar), District-Vaishali, Bihar-844102.
  54. Mantu Kumar Ram, S/o Yogendra Ram, R/o-Village and P.O.-Ismailpur,
      P.S.-Hajipur (Sadar), District-Vaishali, Bihar-844102.
  55. Vikash Paswan, S/o Shivaji Paswan, R/o-Village-Chamrahara Naya Tola,
      P.O.-Manhra Road (R.S.), P.S.-Manhar, District-Vaishali, Bihar-844507.
  56. Kundan Kumar, S/o Nagendra Mishra, R/o-Village and P.O.-Chechar, P.S.-
      Bidupur, District-Vaishali, Bihar-844503.
  57. Pappu Ram, S/o Goni Ram, R/o - Village-Bahuara, P.O.-Bidupur (R.S.),
      P.S.-Rajapakar, District-Vaishali, Bihar-844503.
  58. Ved Prakash, S/o Arvind Kumar, R/o-Village-Fatahpur Kamali, P.O. and
      P.S.-Mahanar, District-Vaishali, Bihar-844506.
  59. Pappu Kumar, S/o Harindra Singh, R/o-Village-Yusufpur, P.O.-Hansikewal,
      P.S.-Bhagwanpur, District-Vaishali, Bihar-844131.
  60. Deepak Kumar, S/o Narendra Singh, R/o-Village-Yusufpur,              P.O.-
      Hansikewal, P.S.-Bhagwanpur, District-Vaishali, Bihar-844114.
  61. Manoj Kumar Singh, S/o Ranjeet Singh, R/o-Village-Sambhupur Koari,
      P.O.-Asoi, P.S.-Sarai, District-Vaishali, Bihar-844114.
  62. Randhir Kumar, S/o Rampadarath Singh, R/o Village-Karmopur Nayatola,
      P.O.-Nawanagar, P.s.-Bidipur, District-Vaishali, Bihar-844503.
  63. Chandan Kumar, S/o Shayam Kishore Singh, R/o Village-Shambhu
      Kauwari, P.O.-Asoi, P.S.-Sarai, District-Vaishali, Bihar-844114.
  64. Vinay Kumar Bhakt, S/o Premchand Bhakt, R/o-Village-Lawpur Narayan,
      P.O.-Lawpur Narayan, P.S.-Mahnar, District-Vaishali, Bihar-844506.
  65. Umesh Kumar Paswan, S/o Surendra Paswan, R/o Village-Pojha, P.O.-
      Babhantoli, P.S.-Goraul, District-Vaishali, Bihar-844114.
  66. Vinod Kumar, S/o Bangali Singh, R/o-Village-Majirabad, P.O.-Malikpur,
      P.S.-Goraul, District-Vaishali, Bihar-844118.
  67. Randhir Kumar Singh, S/o Sikendra Prasad Singh, R/o Village and P.O.-
      Bishunpur Vande, P.S.-Goraul, District-Vaishali, Bihar-844114.
  68. Devanand Kumar S/o Shatrudhan Singh, R/o Village-Kashipur, P.O.-
      Bidupur (R.S.), P.S.-Rajapakar, District-Vaishali, Bihar-844502.
  69. Ranjesh Kumar, S/o Suresh Jha, R/o-Village-ErajiNainha, P.O.-Nainha, P.S.-
      Hajipur (Sadar), District-Vaishali, Bihar-844124.
  70. Anil Kumar, S/o Late Shatrudhan, R/o-Village-Tangaul, P.O.-Hajipur, P.S.-
      Hajipur (Sadar), District-Vaishali, Bihar-844101.
  71. Mahesh Prasad Yadav, S/o Asharfi Ray, R/o Village and P.O.-Dedhpura,
      P.S.-Mahnar, District-Vaishali, Bihar-844505.
  72. Mohan Kumar, S/o Maheshwar Ray, R/o-Vill-Thanpur, P.O.-Parmanandpur,
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        P.S.-Mahnar, District-Vaishali, Bihar-844507.
  73. Sajit Kumar Paswan, S/o Mantun Paswan, R/o-Vill and P.O.-Naranpur
      Derahpura, P.S.-Mahnar, District-Vaishali, Bihar-844505.
  74. Vishwanath Paswan, S/o Vishnu Paswan, R/o-Vill and P.O.-Naranpur
      Derahpura, P.S.-Mahnar, District-Vaishali, Bihar-844505.
  75. Birchandra Paswan, S/o Balgovind Paswan, R/o-Vill and P.O.-Naranpur
      Derahpura, P.S.-Mahnar, District-Vaishali, Bihar-844505.

                                                              ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
  2.    The Additional Chief Secretary-cum-Principal Secretary, Home Department,
        Government of Bihar, Patna.
  3.    The Director General of Police, Bihar.
  4.    The Director General-cum-Commandant General, Home Guard and Fire
        Services, Patna.
  5.    The District Magistrate, Vaishali.
  6.    The District Selection Committee through the Chairman-cum-District
        Magistrate, Vaishali.

                                                           ... ... Respondent/s
       ====================================================
                                          with
                    Civil Writ Jurisdiction Case No. 17589 of 2022
       ====================================================
  1.    Gopal Kumar S/o-Suresh Roy, R/o Vill-Bhagwanpur, P.O.-Gorgama, P.S.-
        Patori, District-Samastipur.
  2.    Mukesh Kumar, S/o Sambhu Ray, R/o and P.O.-Gorgama, P.S.-Patori,
        District-Samastipur.
  3.    Saroj Kumar, S/o Tilkeshwar Singh, R/o Vill-Bahadurpur, P.O.-Patori, P.S.-
        Patori, District-Samastipur.
  4.    Manoj Kumar, S/o Ram Swarath Roy, R/o and P.O.-Shahpur Undi, P.S.-
        Patori, District-Samastipur.
  5.    Dharmendra Kumar, S/o Arjun Ray, R/o and P.O.-Bahadurpur, P.S.-Patori,
        District-Samastipur.
  6.    Arun Kumar, S/o Upendra Narayan Singh, R/o and P.O.-Bahadurpur, P.S.-
        Patori, District-Samastipur.
  7.    Raju Kumar Rajak, S/o Mogal Rajak, R/o Vill-Chak Salen, P.O. and P.S.-
        Patori, District-Samastipur.
  8.    Kumari Sabita Ray, D/o Rajendra Roy, R/o and P.O.-Bahadurpur, P.S.-
        Patori, District-Samastipur.
  9.    Sudha Devi, W/o Anuresh Ray, R/o Vill and P.O.-Bahadurpur, P.S.-Patori,
        District-Samastipur.
  10. Leela Devi, D/o Ram Parikshan Ray, R/o and P.O.-Bahadurpur, P.S.-Patori,
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        District-Samastipur.
  11. Renu Kumari, D/o Suresh Ray, R/o Vill-Bishunpur, Pahadpur, P.O.-Shahpur
      Udi, P.S.-Patori, District-Samastipur.
  12. Sanjeet Kumar, S/o Yogendra Singh, R/o Vill-Rupauli, Chaksima, P.O.-
      Shiura, P.S.-Patori, District-Samastipur.
  13. Uday Paswan, S/o Ramnath Paswan, R/o Vill and P.O.-Gorgama, P.S.-Patori,
      District-Samastipur.
  14. Subodh Kumar Ray, S/o Ram Iqbal Ray, R/o Vill-South Dhamon, P.O.-
      Dhamon, P.S.-Patori, District-Samastipur.
  15. Ajay Kumar Singh, S/o Chandra Shekhar Prasad Singh, R/o Vill and P.O.-
      Andar, P.S.-Mohiddin Nagar, District-Samastipur.
  16. Prabhu Narayan, S/o Harihar Mahto, R/o Vill-Kalaynpur, Basti Phulwariya,
      P.O.-Mohiuddin Nagar, P.S.-Mohiuddin Nagar, District-Samastipur.
  17. Lalan Kumar Singh, S/o Madan Mohan Singh, R/o Vill and P.O.-Sultanpur
      East, P.S.-Mohiuddin Nagar, District-Samastipur.
  18. Krishna Chandra Ray, S/o Saroj Ray, R/o Vill-Barua, P.O.-Dharni Patti, P.S.-
      Patori, District-Samastipur.

                                                     ... ... Petitioner/s
                                        Versus
  1.    The State of Bihar through the Additional Chief Secretary, Home
        Department, Govt. of Bihar, Patna.
  2.    The Additional Chief Secretary, Home Department, Govt. of Bihar, Patna.
  3.    The Director General of Police, Bihar, Patna.
  4.    The Director General, Home Guard and Fires Service, Patna.
  5.    The District Magistrate-cum-Chairman, District Selection Committee,
        Samastipur.
  6.    The Senior Superintendent of Police, Samastipur.
  7.    The District Commandant, Home Guard Samastipur.

                                             ... ... Respondent/s
       ====================================================
       Appearance :

       (In Letters Patent Appeal No. 645 of 2021)
       For the Appellant/s      :       Mr. Nasrul Huda Khan, SC 1
       For the Respondent/s     :       Mr. V.R.P. Singh, Advocate
                                        Mr. Arvind Kumar, Advocate
                                        Ms. Priti Kumari, Advocate
       (In Letters Patent Appeal No. 638 of 2021)
       For the State            :       Sri. Nadim Seraj, Advocate
       For the Respondent/s     :       Mr. Kumar Kaushik, Advocate
                                        Ms. Namrata Dubey, Advocate
                                        Mr. Ujjawal Bhushan, Advocate
       (In Letters Patent Appeal No. 646 of 2021)
       For the Appellant/s      :       Mr. Nasrul Huda Khan, SC 1
       For the Respondent/s     :       Mr. V.R.P. Singh, Advocate
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                                         Mr. Arvind Kumar, Advocate
                                         Ms. Priti Kumari, Advocate
       (In Civil Writ Jurisdiction Case No. 9687 of 2022)
       For the Petitioner/s      :       Mr. Indeshwari Pd. Mandal, Advocate
                                         Mr. Chandrakant, Advocate
       For the State             :       Mr. M. Nasrul Huda Khan, SC 1
       (In Civil Writ Jurisdiction Case No. 10541 of 2022)
       For the Petitioner/s      :       Mr. Kumar Kaushik, Advocate
                                         Ms. Namrata Dubey, Advocate
       For the Respondent/s      :       Learned AG
                                         Md. Nadim Seraj (GP 5)
       (In Civil Writ Jurisdiction Case No. 11108 of 2022)
       For the Petitioner/s      :       Mr. Kumar Kaushik, Advocate
                                         Ms. Namrata Dubey, Advocate
                                         Mr. Ujjawal Bhushan, Advocate
       For the State             :       Learned AG
                                         Md. Nadim Seraj (GP 5)
       (In Civil Writ Jurisdiction Case No. 17589 of 2022)
       For the Petitioner/s      :       Mr. Rajeev Kumar Singh, Advocate
                                         Mr. Prabhjot Singh, Advocate
                                         Mr. Udai Prasad, Advocate
       For the Respondent/s      :       Md. Nadim Seraj, GP 5
       ====================================================
       CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
               and
               HONOURABLE MR. JUSTICE ALOK KUMAR
       PANDEY
                         ORAL JUDGMENT
       (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

         Date : 20-06-2024
         LPA No. 645 of 2021, LPA No. 638 of 2021 and LPA No.

                                         646 of 2021

                     On 18.03.2024, following order was passed:

                                      "Matter heard for sometime.

                                        2. Core issue involved in the present lis

                         is whether respondents who are candidate for the

                         recruitment to the post of Home guard pursuant to

                         the advertisement issued on 16.07.2011 with the

                         minimum qualification prescribed for the post is
 Patna High Court L.P.A No.645 of 2021 dt.20-06-2024
                                         16/27




                         being     5th standard. Their names for appointment

                         were required to be considered or not.

                                        3. The State Government evolved policy

                         decision in so far as identification of home guard

                         post namely Urban and Rural. For Urban, 1090

                         vacancies and for Rural 10032. Among these

                         vacancies, it was allotted to respective 38 revenue

                         districts plus two police district overall forty

                         districts. Except Patna, East Champaran, Purnea

                         and Khagaria these four districts are concerned.

                         Home Guard post are filled up by the concerned

                         district magistrate with reference to district wise and

                         not block wise as narrated in advertisement. The

                         petitioners are all from the Muzaffarpur district,

                         Supaul, Vaishali, Samastipur and Bhagalpur. In so

                         far as Vaishali district is concerned, there were two

                         advertisement namely in the year 2009, there are 40

                         petitioners and 107 vacancies are available and

                         advertisement 02 of 2011 notified on 16.07.2011 is

                         concerned, there are 75 petitioners and 76 vacancies

                         are     available.    Similarly,   in   Muzaffarpur   28

                         petitioners read with 74 vacancies; Supaul 62

                         petitioners 99 vacancies; Samastipur 18 petitioners

                         138 vacancies and 31 petitioners in Bhagalpur and
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                                         17/27




                         67 vacancies are available. Faced with these

                         material information question for consideration is

                         whether petitioners could be accommodated against

                         vacancy earmarked for other than the block in which

                         petitioners have made application or not. In other

                         words, each of the petitioners who have applied in

                         the particular block, they are lesser merited. Further,

                         the post is governed by the Bihar Home Gurads Act,

                         1947 read with Rules 1953.

                                        4. Rule 5 deals with the Procedure for

                         appointment        of officers and men of the Home

                         Guards Force. Sub-rule 4 read as under :-

                                                  "(4) (i) Applications for
                                                  enrolment as a Home
                                                  Guard shall be made in
                                                  Form A (in Hindi) to the
                                                  District Magistrate of the
                                                  district in which the
                                                  applicant ordinarily resides
                                                  or to the Commandant.
                                                  (ii) Home Guards shall be
                                                  enrolled by the District
                                                  Magistrate      on       the
                                                  recommendation of -
                                                  (a) A District Committee in
                                                  each district consisting of
                                                  the Commandant or, in his
                                                  absence,           Battalion
                                                  Commander, the District
                                                  Magistrate      and      the
                                                  Superintendent of Police of
                                                  the district, and a non-
                                                  official member nominated
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                                         18/27




                                                  by the State Government.
                                                  The District Magistrate
                                                  shall be the Chairman of
                                                  the Committee; or
                                                  (b) A State Committee
                                                  consisting         of     the
                                                  Commandant and such
                                                  other members as the State
                                                  Government         may,    by
                                                  notification in the Official
                                                  Gazette,       appoint.  The
                                                  Chairman of this committee
                                                  shall be nominated by the
                                                  State Government.
                                                  (iii) After holding tests of
                                                  the general knowledge,
                                                  alertness, intelligence and
                                                  physical fitness of the
                                                  candidates (who make
                                                  applications to the District
                                                  Magistrate)       under    its
                                                  supervision, the district
                                                  committee shall inteview all
                                                  or such of the candidates as
                                                  it thinks fit and recommend,
                                                  in order of preference, to
                                                  the District Magistrate such
                                                  number of candidates as
                                                  may be equal to fifty per
                                                  cent more than the number
                                                  of vacancies. The State
                                                  Committee shall likewise
                                                  interview all the candidates,
                                                  who make applications to
                                                  the commandant or such of
                                                  them as it thinks fit, and
                                                  recommend, in order of
                                                  preference, any number of
                                                  candidates it considers
                                                  suitable to the District
                                                  Magistrate of the district in
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                                         19/27




                                                  which      the      candidate
                                                  ordinarily resides.
                                                  (iv) After such verification
                                                  of       character       and
                                                  antecedents       of      the
                                                  candidates recommended
                                                  by the District Committee
                                                  and the State Committee as
                                                  may be necessary, the
                                                  District Magistrate shall
                                                  enroll the required number
                                                  of Home Guards.
                                                  (v) The Home Guards will
                                                  be enrolled before joining
                                                  the training centre by the
                                                  District Magistrate, or at
                                                  the time of joining the
                                                  training camp by the
                                                  Officer        Commanding,
                                                  Training Centre, who shall
                                                  obtain the approval of the
                                                  District Magistrate of the
                                                  district concerned within a
                                                  month of such enrollment.
                                                  (vi) A Home Guard, who
                                                  has been discharged from
                                                  the Home Guards Force in
                                                  accordance with Section 8
                                                  of the Act, may be enrolled
                                                  for a fresh term of service
                                                  in accordance with the
                                                  provisions of the Act and
                                                  these Rules.
                                                  (vii) Ex-Home Guards, who
                                                  have a satisfactory record
                                                  of service and volunteer for
                                                  re-enrollment, may be re-
                                                  enrolled by the District
                                                  Magistrate on receipt of a
                                                  proposal       from       the
                                                  Superintendent of Police
                                                  and after obtaining the
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                                         20/27




                                                  declaration of the Ex-Home
                                                  Guard concerned in the
                                                  Form prescribed in the
                                                  Second Schedule.
                                                  (viii) For the sake of
                                                  maintenance of peace and
                                                  tranquility and to develop
                                                  in the volunteers a sense of
                                                  civic responsibility, the
                                                  Inspector-General of Home
                                                  Guards may constitute from
                                                  among the Home Guards of
                                                  technical corps of the Home
                                                  Guards force. The members
                                                  of the technical corps of the
                                                  Home Guards may be
                                                  selected        by        the
                                                  Commandant                 in
                                                  consultation with such
                                                  technical experts as the
                                                  Inspector-General
                                                  considers necessary and the
                                                  recommendation will be
                                                  sent     to   the    District
                                                  Magistrate of the districts
                                                  concerned for appointment.
                                                  The members of the
                                                  technical corps may be
                                                  required to enter into an
                                                  agreement in Form G to
                                                  serve in the Home Guards
                                                  Force for a period of three
                                                  years."

                                        5.    The     advertisement    issued     on

                         16.07.2011

vide 02 of 2011 is not in terms of sub-rule 4 of Rule 5 of Rules 1953. No doubt, rule does not stipulate the recruitment to the post of home guard is required to be restricted to block wise in rural areas Patna High Court L.P.A No.645 of 2021 dt.20-06-2024 21/27 and in urban district it should be district wise. Prima facie, there would be a discrimination among the candidates restricting them to apply for the Home Guards in a particular block and restricting not to apply in other block in the very same district. That apart, a candidates who intends to participate in the process of selection and appointment to the post Home Guards in Patna district, he is entitled to make application to all the posts which were earmarked for Patna District. On the other hand, other than Patna, Khagaria, East Champaran and Purnea where the authorities have proceeded to recruit Home Guards is district wise and it would result in violation of Article 14 and 16 of the Constitution. Further, it is noticed that selecting and appointing authorities have not been given any power under the Rule 1953 to laid down certain principles in so far as bifurcation of urban and rural. Even such bifurcation is contrary to Rules, 1953. Therefore, learned advocate general is requested to get suggestion or instruction from the concerned department whether petitioners could be accommodated against the vacancies available in the respective districts like Muzaffarpur, Supaul, Vaishali, Samastipur and Patna High Court L.P.A No.645 of 2021 dt.20-06-2024 22/27 Bhagalpur. Such instruction shall be provided on the next dated of hearing. If there are no favourable instruction to the respondents in that event, the matter would be decided on merits.

6. At this stage, learned Advocate General submitted that classification of urban and rural is in the light of the compendium of instruction 2007 governing Home Guards (incorporating all orders and instructions issued by Govt. of India up to December, 2006). The aforementioned instruction cannot override Act, 1947 and Rules 1953 in so far as governing the post of Home Guards. In other words, any qualifications or category stipulated under the Govt. of India instructions of the year 2007 cannot be read into the advertisement 02 of 2011 for the reasons that Govt. of India instructions cannot override and statute like 1947 Act read with 1953 Rules in the light of Hon'ble Supreme Court decisions in the case of B.N. Nagarajan & Ors. Vs State of Karnataka & Ors. (1979) 4 SCC 507 (Para

25), Ashok Ram Parhad Vs State of Maharashtra decided on 15.03.2023, (2023) SCC Online SC 265, in which it is held that in service jurisprudence, Service Rule will prevail over conflicting Patna High Court L.P.A No.645 of 2021 dt.20-06-2024 23/27 Government resolutions. Similarly in the case of Nair Service Society Vs Dr. T.Beermasthan & Ors. Reported in (2009) 5 SCC 545 at para 48 held as under :-

"48. Several decisions have been cited before us by the respondents, but it is well established that judgments in service jurisprudence should be understood with reference to the particular service rules in the State governing that field. Reservation provisions are enabling provisions and different State Governments can have different methods of reservation. There is no challenge to the Rules, and what is challenged is in the matter of application alone. In our opinion the communal rotation has to be applied taking 20 vacancies as a block."

7. Taking note of the aforementioned principle laid down by the Hon'ble Supreme Court, the instruction issued by the Govt. of India in so far as bifurcation of urban and rural and block wise is contrary to Act, 1947 read with Rules, 1953.

8. Re-list this matter on 15.04.2024."

Patna High Court L.P.A No.645 of 2021 dt.20-06-2024 24/27

2. Time and again at the request of learned counsel for the State, matter was adjourned on more than one occasion. Today, surprisingly sixth supplementary affidavit on behalf of the appellants has been filed in which learned counsel for the appellants pointed out paragraph Nos. 4, 5 and 6 and it read as under:

"4. That perusal of Para 3 or Order dated 18.03.2024 would reveal that "The petitioners are all from the Muzaffarpur district, Supaul, Vaishali, Samastipur and Bhagalpur" and vacancies are yet available in those districts. It has further been observed that "each of the petitioners who have applied in the particular block, they are lesser merited.
5. That in para 9 of the 5th supplementary affidavit, it has been stated "That except for the districts, i.e. , Patna, Motihari, Punia and Khagaria, the rest of 35 districts have published the final merit list as per the advertisement", i.e., Block-wise which includes the districts of Muzaffarpur, Supaul, Vaishali, Samastipur and Bhagalpur. Now at this juncture to fill the remaining vacancies as enumerated in Para 3 of the order dated 18.03.2024 by the less merited respondents/petitioners of their Patna High Court L.P.A No.645 of 2021 dt.20-06-2024 25/27 Block on a District-wise basis would be suffering from further two-fold discrepancies, i.e., (i) flouting the rights for selection of those candidates who are better merited in other Blocks but have not been impleaded as party herein these cases and (ii) violating the provision at Serial No-3(16) of Resolution bearing memo no. 2374 dated 16.07.2007 of Personnel Administrative Reforms Department (now General and Administration Department), Govt. of Bihar which imparts to carry forward the unfilled vacancies for any reason to next requisition, i.e. "ककसी उममीदवार या उममीदवारो दारा कनरारकरत समय-सीमा के अं दर योगदान नहीं दे ने या अनय कारणो से करककतयाँ भरी नहीं जा सकने की कससकत मे ऐसी करककतयाँ अगली अकरयाचना के कलए अग्रणीत की जाये गी, लागू होगे ".It is further stated that the aforesaid resolution is in effect even today and has neither been repealed or set aside by any competent lawful entity.
6. That in the facts and circumstances, it would not be wise to accommodate the petitioners against the unfilled/ remaining vacancies in question., As they have not qualified for enrolment as Home Guard in their respective block where they are Patna High Court L.P.A No.645 of 2021 dt.20-06-2024 26/27 eligible and the vacancy against which they have applied for enrollment."

3. Having regard to the observations made on 18.03.2024 to the extent that the post of Home Guard is District wise recruitment post and not Block wise, resultantly, at some stages respondents have committed error in not adhering to the relevant Rules of recruitment. In the light of these facts and circumstances, appellants have not made out a case so as to interfere with the order of the learned Single Judge.

4. In fact, learned Advocate General was requested to get instruction to the extent of accommodating such of those non-selected persons and who are party to the present lis. On the other hand, sixth supplementary affidavit has been filed and so also paragraph No. 16 of the Resolution dated 16.07.2007 is being relied on to the extent that contesting respondents are not entitled to be accommodated to unfilled vacancies. Resolution dated 16.07.2007 is not applicable to the case in hand for no fault on the respondents. Respondents have not adhered to Act, 1947 read with Rules, 1953, governing the post of Home Guard which has been taken note of the in our earlier order cited supra and Resolution dated 16.07.2007 is not assisting the Appellants' case. Accordingly, LPA No. 645 Patna High Court L.P.A No.645 of 2021 dt.20-06-2024 27/27 of 2021, LPA No. 638 of 2021 and LPA No. 646 of 2021 are dismissed.

CWJC No. 9687 of 2022, CWJC No. 10541 of 2022, CWJC No. 11108 of 2022, CWJC No. 17589 of 2022

5. In the light of the order passed in aforementioned LPAs, rejecting the State appeals, these writ petitions are allowed in the light of the order of the learned Single Judge dated 05.02.2021 passed in CWJC No. 11645 of 2019. Whatever the directions ordered by the learned Single Judge is aptly applicable to each of the petitioner in these bunch of petitions. Accordingly, CWJC No. 9687 of 2022, CWJC No. 10541 of 2022, CWJC No. 11108 of 2022, CWJC No. 17589 of 2022 stand allowed in terms of order dated 05.02.2021.

(P. B. Bajanthri, J) (Alok Kumar Pandey, J) GAURAV S./-

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