Patna High Court
Arjun Kumar vs The State Of Bihar on 2 May, 2019
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7454 of 2019
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1. Arjun Kumar Son of Sita Ram Singh, Resident of Village- Chainpur Dhaka,
P.S.- Dhaka, District- East Champaran.
2. Bindeshwari Paswan Son of Rajendra Paswan Resident of Village-
Mangraha, P.S.- Chiraiya, District- East Champaran.
3. Punyadeo Ram Son of Nandu Ram Resident of Village- Bherkhiya, P.S.-
Pipra, District- East Champaran.
4. Uttam Kumar Giri Son of Krishna Giri Resident of Village- Sohanpura, P.S.-
Pipra, District- East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna.
2. The Principal Secretary, Home (Police) Department, Bihar, Patna.
3. The District Magistrate, East Champaran, Motihari.
4. The In-Charge Officer District General Section East Champaran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vijay Shankar Shrivastava, Advocate
For the Respondent/s : Mr.P. K. Verma ( AAG-3 )
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL JUDGMENT
Date : 02-05-2019 By order dated 10.03.2014 passed in C.W.J.C. No. 1024 of 2014(Hazari Lal Prasad versus The State of Bihar & Ors), a Bench of this Court had directed the respondent/District Magistrate, East Champaran to proceed with the appointment of Chaukidar on the available vacancies in accordance with the Circular of 1990.
2. Though much belatedly, but the process began and an advertisement was issued on 11.10.2017, inviting Patna High Court CWJC No.7454 of 2019 dt.02-05-2019 2/3 applications from desirous candidates for being considered for the post of Chaukidar. The counselling process began in the year 2018 which, according to the learned counsel for the petitioners, is now over.
3. However, the result has not yet been published.
4. Under the aforesaid circumstances, the petitioners have approached this Court for a direction to the concerned respondent for publishing the result of the selection process which had began in the year 2017.
5. The learned counsel appearing for the State has pointed out that because of the delayed publication of advertisement, a contempt petition also has been filed which is pending consideration. The petitioners however are not interested in pursuing the contempt petition. What they are interested is that the result of the selection process be published as early as possible.
6. Under the aforesaid circumstances, the petitioners are directed to make a representation before the District Magistrate, East Champaran, Motihari (respondent No. 3) within a period of two weeks from today, intimating Patna High Court CWJC No.7454 of 2019 dt.02-05-2019 3/3 him about the completion of all the stages of the selection process for Chaukidars and make a request for publishing the result forthwith, so that if the petitioners are selected, they would get a source of livelihood. On receipt of such representation, the District Magistrate, East Champaran, Motihari shall look into the matter and if the selection process is complete, the result be directed to be published within a period of three months thereafter. If the entire process is actually over, the result could be published even earlier than the stipulated date.
7. With the aforesaid observation/direction, the writ petition stands disposed off.
(Ashutosh Kumar, J) Shageer/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 03/05/2019