Patna High Court
Rajesh Kumar & Ors vs The State Of Bihar Through Chief ... on 11 August, 2017
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1379 of 2015
IN
Civil Writ Jurisdiction Case No. 22440 of 2013
===========================================================
Sanoj Patel son of Sri Balmiki Singh, resident of Village:- Sarboday Tola Farda,
Police Station- Nayaram Nagar, District- Munger.
.... .... Appellant/s
Versus
1. The State of Bihar through the Secretary Bihar State Selection Commission,
Patna.
2. The Chairman Bihar State Selection Commission Patna.
.... .... Respondent/s
with
===========================================================
Letters Patent Appeal No. 1231 of 2014
IN
Civil Writ Jurisdiction Case No. 21741 of 2013
===========================================================
1. Rajesh Kumar S/o Late Abhimanyu Singh Resident of Durga Bagh, Bettiah
near MJK College, P.O. Bettiah, P.S. Bettiah, District West Champaran,
Bettiah.
2. Ramesh Sah S/o Laxuman Sah Resident of Village Maswas, P.O. Sugaha
Bhawanipur, P.S. Kangli, District West Champaran.
3. Ram Bachan Das S/o Subedar Das Resident of Village Tarari, P.O. Tarari, P.S.
Konch, District Gaya.
4. Ravishankar Kumar S/o Umesh Mahto Resident of Village + Post Shivnar
(West Tola), P.S. Mokama, District Patna.
5. Mukesh Kumar Sah S/o Sikendra Sah Resident of Sitakund Hasanpur, P.O.
Dariyapur, P.S. Muffasil, District Munger.
6. Chandan Kumar Yadav S/o Munilal Yadav Resident of Village Rajopur, Post
Aijni, Via Garhpura, P.S. Khodawandpur, District Begusarai.
7. Lalan Kumar S/o Ganesh Prasad Yadav Resident of Parmanpur, P.O.
Bhatrandha, Via Panchgachia, P.S. Ghailarh, District Madhepura.
.... .... Appellant/s
Versus
1. The State of Bihar through Chief Secretary, Govt. of Bihar, Patna.
2. The Bihar Staff Selection Commission through its Secretary, Veterinary
College, Patna-800014.
3. The Chairman, Bihar Staff Selection Commission, Veterinary College, Patna-
800014.
4. The Principal Secretary, General Administration Department, Government of
Bihar, Patna.
5. The Registrar, Cooperative Department, Government of Bihar, Patna.
6. The Principal Secretary, Revenue Department, Government of Bihar, Patna.
.... .... Respondent/s
with
Patna High Court LPA No.1379 of 2015 dt.11-08-2017
2/3
===========================================================
Letters Patent Appeal No. 1515 of 2014
IN
Civil Writ Jurisdiction Case No. 20521 of 2013
===========================================================
1. Mithilesh Prasad Son of Late Sidheshwar Singh, Resident of Village and P.O.-
Atna, P.S.- Islampur, District- Nalanda
2. Prabhash Kumar Mandal son of Sri Akhilesh Prasad Mandal, Resident of
Village- Lakthand, P.O.- Bhirbhiri, P.S.- Sikti, District- Araria
3. Dharmendra Kumar son of Prabhu Sharan Rajak, Resident of Village-
Shokhara-2, P.O.- Barauni, P.S.- Phulwaria, District- Begusarai
4. Poonam Kumari D/o Rajendra Prasad Singh, Resident of Village and P.o.-
Kateya, P.S.- Bihiya, District- Bhojpur
.... .... Appellant/s
Versus
1. The State of Bihar through the Secretary Bihar Staff Selection Commission,
Patna
2. The Chairman, Bihar Staff Selection Commission, Patna
3. The Principal Secretary, Administrative Reform Department, Government of
Bihar, Patna
.... .... Respondent/s
===========================================================
Appearance :
(In LPA No.1379 of 2015)
For the Appellant/s : Mr. Dinu Kumar, Adv
Mr. Arvind Kumar Sharma, Adv
Miss Kumari Neha, Adv
Miss Ritika Rani, Adv
For the Respondent/s : Mr. Satyam Shivam Sundaram
(In LPA No.1231 of 2014)
For the Appellant/s : Mr. Shiw Kumar Prabhakar
For the Respondent/s : Mr. GP-18 V.PRASAD
(In LPA No.1515 of 2014)
For the Appellant/s : Mr. Ram Sumiran Rai
For the Respondent/s : Mr.
===========================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date: 11-08-2017 In view of the corrigendum issued vide Advertisement No. 110/2010, Annexure-2 in the record of C.W.J.C. Patna High Court LPA No.1379 of 2015 dt.11-08-2017 3/3 No. 21741 of 2013 and the fact that the corrigendum was issued specifically in view of the order dated 24.08.2010 passed in C.W.J.C. No. 12022 of 2010 with regard to such of the candidates in whose case the cut off date had the effect of rendering them overage participate for the process of selection, learned Writ Court has not committed any error in holding that the corrigendum which extended the cut off date was only meant for such candidate who was deprived of participating in the examination as the previous cut of date fixed which rendered them overage and not for any other purpose and the findings recorded by learned Writ Court, in our considered view strictly in view of the purpose of the corrigendum issued and there is no error in the same, warranting reconsideration.
With the aforesaid, the applications stands disposed of.
(Rajendra Menon, CJ) (Anil Kumar Upadhyay, J) Shageer/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 18/08/2017 Transmission NA Date