Munna Kumar vs The State Of Bihar & Ors on 28 February, 2018

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Patna High Court - Orders

Munna Kumar vs The State Of Bihar & Ors on 28 February, 2018

Bench: Jyoti Saran

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.4486 of 2016
                 ======================================================
                 1. Munna Kumar S/o Bacchu Rawat Resident of Mohalla- Sirchandnawada,
                 P.s.- Jamui, District- Jamui
                                                                          .... .... Petitioner/s
                                                    Versus
                 1. The State of Bihar through the District Magistrate, Jamui
                 2. Principal Secretary, Revenue and Land Reforms Department,
                 Government of Bihar, Patna
                 3. Principal Secretary, General Administration Department, Government of
                 Bihar, Patna
                 4. Divisional Commissioner, Munger Division, Munger
                 5. District Magistrate, Jamui
                 6. District Program Officer (Establishment), Jamui
                                                                         .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s      : Mr. Jitendra Kumar Pandey, Adv.
                 For the Respondent/s       : Mr. Apurva Harsh, A.C. to S.C.28
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                 ORAL ORDER

2   28-02-2018

The claim of the petitioner is for appointment from the panel prepared for Grade D post. The claim is based on empanelment of the petitioner at Serial No. 2891 of the panel so prepared.

Mr. Jitendra Kumar Pandey, learned counsel for the petitioner while the State is represented through Mr. Apurva Harsh, A.C. to S.C.28.

According to learned counsel there are yet vacant post on which the petitioner can be accommodated. He prays for disposal in the light of the direction issued by this Court in the case arising from C.W.J.C. No. 2288 of 2016 (Niranjan Singh versus State of Bihar & Ors.) wherein this Court taking note of the similar Patna High Court CWJC No.4486 of 2016 (2) dt.28-02-2018 2/2 circumstances had directed the District Magistrate, Jamui to complete the exercise in accordance with law for filling up the vacancies.

Having heard learned counsel for the parties and since there is already a direction in this regard in the case of Niranjan Singh (supra) I deem it necessary to dispose of the same in term of the order issued in the case of Niranjan Singh (supra) and the directions issued therein would govern the present case as well.

This writ petition is disposed of.

(Jyoti Saran, J) Bibhash/-

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Patna High Court - Orders