Patna High Court - Orders
Mukesh Kuma Jha vs The State Of Bihar & Ors on 13 September, 2013
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17583 of 2013
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Mukesh Kuma Jha Son Of Sri Yogendra Jha Resident Of Village Keota,
Post Subhankarpur, P.S. Kaluwahi, District Madhubani
.... .... Petitioner
Versus
1. The State Of Bihar Through The Director General Of Police, Patna
2. The Deputy Inspector General (Human Rights) Bihar, Patna
3. The Chairman, District Selection Board, Police Department, Patna
4. The Chairman, District Selection Board, Police Department, Begusarai
5. The Chairman, District Selection Board, Police Department, Madhubani
6. The Chairman, District Selection Board, Police Department, Darbhanga
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Sanjeev Kr. Singh, Advocate
For the State : M/s Siddharth Shankar Pandey,
Sanjay Kr., A.C. to G.P. No.24
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
2 Patna High Court CWJC No.17583 of 2013 (2) dt.13-09-2013
2/3
2 13-09-2013Heard.
It is submitted on behalf of the parties that this case can be disposed of in terms of order dated 29.4.2013 passed in C.W.J.C. No. 5452 of 2013 (Ajay Kumar & ors Versus The State of Bihar & ors.) and the order dated 18.7.2013 passed in C.W.J.C. No 11773 of 2013.
Accordingly, this writ application is also being disposed of in terms thereof reproduced as under:
"(i) The prayer of the petitioner for being appointed on the post of constable on the basis of process of selection undertaken in terms of advertisement no. 1/2004, 2/2004 and 3/2004 has to be considered only against 507 post of Constable as identified by the respondents in their supplementary counter affidavit inasmuch as now only 507 posts alone shall be filled up on the basis of Advertisement Nos.
1/2004, 2/2004 and 3/2004 by the respective Recruitment Board from amongst the candidates who had appeared in such selection and were also declared eligible and successful in all respect.
(ii) Each Recruitment Board will notify the breakup number of 507 vacancies already filled up or sought to be filled up and the cut-off marks of the respective category on which the appointments have been or will be made pursuant to the directions of the Division Bench in the case of Ajay Kumar (supra). This exercise must be completed by Chairman of Respective Recruitment Board within a period of one month from the date of receipt of this order.
(iii) Any of the applicant who had participated in the selection process of Advertisement no. 1/2004, 2/2004 and 3/2004 and had been declared eligible and successful, on finding himself to be eligible on the basis of marks secured by him earlier pursuant to the earlier selection made in terms of those Advertisement Nos. 1/2004, 2/2004 and 3/2004 and also discovered from the aforesaid notification of the respective Recruitment Board that anyone in his/her category having either the same marks or less than him or her has been appointed against 348 posts after 28.6.2011 in terms of the directions given by this Court in the case of Ajay Kumar 3 Patna High Court CWJC No.17583 of 2013 (2) dt.13-09-2013 3/3 (supra) will be at liberty to file his representation to the Chairman of the respective Recruitment Board within a period of one month from the date of issuance of the notification of the concerned Recruitment Board giving full details of his claim for such appointment and those representations will be disposed of by a speaking order by the Chairman of the respective Recruitment Board within a period of three months from the date of receipt of such representation.
(iv) Such consideration by the Chairman of the Recruitment Board will be however confined only to fresh appointment to be made on those 507 posts in terms of the direction given by the Division Bench in the case of Ajay Kumar (supra). In other words, the earlier appointment made prior to 28.6.2011, the date on which Division Bench of this Court had issued directions in the case of Ajay Kumar (supra), on the basis of advertisement Nos. 1/2004, 2/2004 and 3/2004 as well as Advertisement Nos. 1/2009 and 2/2009 in respective districts/ Battalions shall not be reopened.
(v) The exercise of filling up of remaining of 507 posts of constables, out of which 348 appointments have already been made, must be completed strictly on merit within a period of six months from today and thereafter any of the 507 vacancies which could not be filled up on account of non-availability of the candidates of the respective category will be filled up only on the basis of a fresh advertisement."
(Dr. Ravi Ranjan, J) Sanjay-II/-