Patna High Court - Orders
The Chairman Central Selection Board Of ... vs Kamlesh Dikshit Raj & Ors on 24 July, 2017
Author: Ajay Kumar Tripathi
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
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Kamlesh Dikshit Raj & Anr
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1237 of 2015
IN
Civil Writ Jurisdiction Case No. 20029 of 2011
======================================================
The Central Selection Board ( Constable Recruitment ) & Ors
.... .... Appellant/s
Versus
Sunita Kumari & Anr
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1080 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Mamta Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1084 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Kumari Anandmayi Yadava
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1086 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Pradeep Kumar Bharti & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1090 of 2016
======================================================
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Rekha Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1145 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Santoshi Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1352 of 2015
IN
Civil Writ Jurisdiction Case No. 13800 of 2011
======================================================
Rajesh Kumar Chaudhary & Ors
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1359 of 2015
IN
Civil Writ Jurisdiction Case No. 16308 of 2011
======================================================
Vinod Kumar Yadav & Ors
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1545 of 2015
IN
Civil Writ Jurisdiction Case No. 18023 of 2011
======================================================
Dibiya Kumari
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1386 of 2015
IN
Civil Writ Jurisdiction Case No. 19376 of 2012
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
======================================================
Sunil Sah & Anr
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1366 of 2015
IN
Civil Writ Jurisdiction Case No. 14754 of 2012
======================================================
Neelam Kumari @ Nilamkumari & Ors
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15195 of 2015
======================================================
Guriya Kumari & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1079 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Sudhir Paswan & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1088 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Naresh Kumar Chaudhari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1187 of 2015
IN
Civil Writ Jurisdiction Case No. 18901 of 2011
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
Versus
Naresh Kumar Chaudhari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.974 of 2015
IN
Civil Writ Jurisdiction Case No. 15487 of 2011
======================================================
Neelam Kumari@ Nilamkumari & Ors
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.659 of 2015
IN
Civil Writ Jurisdiction Case No. 16598 of 2011
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Alok Prakash & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1067 of 2015
IN
Civil Writ Jurisdiction Case No. 13800 of 2011
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Amar Kant Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1081 of 2016
======================================================
The State Of Bihar
.... .... Appellant/s
Versus
Mithilesh Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.676 of 2015
IN
CR. APP DB 22632 of 2011
======================================================
The Chairman Central Selection Board
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
.... .... Appellant/s
Versus
Santoshi Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.611 of 2015
IN
Civil Writ Jurisdiction Case No. 22799 of 2011
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Punam Saxena & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1082 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Sunil Sah & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.326 of 2015
IN
Civil Writ Jurisdiction Case No. 19376 of 2012
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Sunil Sah & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.166 of 2015
IN
Civil Writ Jurisdiction Case No. 412 of 2012
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Pradeep Kumar Bharti & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.623 of 2015
IN
Civil Writ Jurisdiction Case No. 21167 of 2011
======================================================
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Diwakar Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.641 of 2015
IN
Civil Writ Jurisdiction Case No. 19664 of 2011
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Sudhir Paswan & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.783 of 2015
IN
Civil Writ Jurisdiction Case No. 15171 of 2011
======================================================
The Central Selection Board Of Constable
.... .... Appellant/s
Versus
Kumari Anandmayi Yadava & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.638 of 2015
IN
Civil Writ Jurisdiction Case No. 17086 of 2011
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Mamta Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.833 of 2015
IN
Civil Writ Jurisdiction Case No. 13801 of 2011
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Bishal Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1048 of 2016
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
======================================================
The State Of Bihar & Anr
.... .... Appellant/s
Versus
Anshu Raj & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1049 of 2016
======================================================
The State Of Bihar Through The D. G. P. Bihar Patna
.... .... Appellant/s
Versus
Sunita Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1051 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Shobha Kumari & Anr
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1052 of 2016
======================================================
The State Of Bihar
.... .... Appellant/s
Versus
Anup Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1078 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Diwakar Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.702 of 2015
IN
Civil Writ Jurisdiction Case No. 14426 of 2011
======================================================
The Central Selection Board ( Constable Recruitment ) & Ors
.... .... Appellant/s
Versus
Prakash Kumar Badal & Ors
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.830 of 2015
IN
Civil Writ Jurisdiction Case No. 16357 of 2011
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Rekha Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.634 of 2015
IN
Civil Writ Jurisdiction Case No. 15126 of 2011
======================================================
The Chairman Kendriya Chayan Parishad & Anr
.... .... Appellant/s
Versus
Mithilesh Kumar & Anr
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1135 of 2015
IN
Civil Writ Jurisdiction Case No. 16937 of 2011
======================================================
The Central Selection Board ( Constable Recruitment ) & Ors
.... .... Appellant/s
Versus
Anup Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.837 of 2015
IN
Civil Writ Jurisdiction Case No. 13800 of 2011
======================================================
Amar Kant Kumar & Ors.
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.16 of 2015
IN
Civil Writ Jurisdiction Case No. 15487 of 2011
======================================================
The Chairman Central Selection Board Of Constable
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
.... .... Appellant/s
Versus
Kamlesh Dikshit Raj & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1091 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Rina Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1144 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Bishal Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.972 of 2015
IN
Civil Writ Jurisdiction Case No. 13801 of 2011
======================================================
Bishal Kumar & Ors
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.973 of 2015
IN
Civil Writ Jurisdiction Case No. 13801 of 2011
======================================================
Rajnish Kumar & Ors
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1039 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Alok Prakash & Ors
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1040 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Raj Kumar Yadav & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1146 of 2016
======================================================
The State Of Bihar
.... .... Appellant/s
Versus
Prakash Kumar Badal & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1753 of 2015
IN
Civil Writ Jurisdiction Case No. 15343 of 2011
======================================================
The Central Selection Board ( Constable Recruitment ) & Ors
.... .... Appellant/s
Versus
Rina Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1050 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Amar Kant Kumar & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.666 of 2015
IN
Civil Writ Jurisdiction Case No. 2822 of 2012
======================================================
The Central Selection Board Of Constable & Anr
.... .... Appellant/s
Versus
Raj Kumar Yadav & Ors
.... .... Respondent/s
======================================================
with
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
Letters Patent Appeal No.167 of 2015
IN
Civil Writ Jurisdiction Case No. 762 of 2012
======================================================
The Secretary Central Selection Board Of Constable
.... .... Appellant/s
Versus
Shobha Kumari & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.786 of 2015
IN
Civil Writ Jurisdiction Case No. 16871 of 2011
======================================================
Central Selection Board ( Constable Recruiment ) & Ors
.... .... Appellant/s
Versus
Anshu Raj & Ors
.... .... Respondent/s
======================================================
with
Letters Patent Appeal No.1089 of 2016
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Punam Saxena & Ors
.... .... Respondent/s
======================================================
Appearance :
(In LPA No.500 of 2016)
For the Appellant/s : Mr. P.N.Shahi, Senior Advocate
Mr. Mritunjay Kumar, Advocate
For the Respondent CSBC: Mr. Sanjay Pandey, Advocate
Mr. Binod Kumar Mishra, Advocate
Mr. Vivek Anand Amritesh, Advocate
For Respondent No.1 : Mr. Rajendra Prasad Singh, Senior Advocate
Mr. Ravi Kumar Singh, Advocate
For the Pvt. Respondent : Mr. Chitranjan Sinha, Senior Advocate
For the intervener : Mr. Azhar Kareen, Advocate
For the intervener : 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)
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
(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)
For the Appellant/s : Mr. P.N.Shahi, Senior Advocate
Mr. Sanjay Pandey, Advocate
Mr. Binod Kumar Mishra, Advocate
For the Respondent : Mr. Rishi Raj Sinha, SC-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
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
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
(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 Appellants : Mr. P.N.Shahi, Senior Advocate
Mr. Sanjay Pandey, Advocate
Mr. Binod Kumar Mishra, Advocate
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, Senior Advocate
Mr. Ritesh Kumar, Advocate
Mr. Pramod Kumar, Advocate
(In LPA No.1049 of 2016)
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent : Mr. Shiv Shankar Pd. Singh, Advocate
(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
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
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
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. Pankaj Kumar, SC-12
(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.
(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, Senior Advocate
Mr. Ritesh Kumar, Advocate
Mr. Pramod Kumar, Advocate
(In LPA No.1089 of 2016)
Patna High Court LPA No.500 of 2016 (11) dt.24-07-2017
Pa o/
For the Appellant/s : Mr. Mritunjay Kumar
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI)
11 24-07-2017Heard learned counsel for the parties.
Order reserved.
(Ajay Kumar Tripathi, J) (Rajeev Ranjan Prasad, J) Pawan/-
U