Patna High Court
Kumod Kumar & Ors vs The Bihar Staff Selection Commission & ... on 24 June, 2015
Author: Navaniti Prasad Singh
Bench: Navaniti Prasad Singh, Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1200 of 2013
IN
Civil Writ Jurisdiction Case No. 3640 of 2013
===================================================
1. Kumod Kumar, son of Brahamdeo Prasad Arya, resident of village -
Kharouwa, P.S. - Pasraha, District - Khagaria.
2. Rita Kumari, daughter of Sri Ashok Kumar, resident of Shanti
Niwas, Mitra Mandal Colony, Phase - II, Beur, P.S. - Beur, District
- Patna.
3. Brajesh Kumar, son of baidehi Prasad Sharma, resident of village &
Post - Kharasin, P.S. - Karpi, District - Arwal.
4. Shekhar Kumar, son of Bhagwat Prasad Yadav, resident of village -
Dighri, P.S. - Korha, District - Katihar.
5. Ranjeet Kumar Singh, son of Sidheshwar Singh, resident of village
- Rupas Maruahi, P.S. - Bakhteyarpur, District - Patna.
6. Shashi Bhushan Kumar, son of Lte Raghunandan Prasad, resident of
Mohalla - Chaurasia Colony, New Area Yamuna Path, P.S. -
Nawada, District - Nawada.
----------Appellants
Versus
1. The Bihar Staff Selection Commission through its Secretary,
Veterinary College, Patna - 800014.
2. The Chairman, Bihar Staff Selection Commission, Veterinary
College Patna - 800014.
3. Sri J.R.K. Rao, son o fnot known to the appellants, the Chairman,
Bihar Staff Selection Commission, Veterinary College, Patna -
800014.
4. The Secretary, Bihar Staff Selection Commission, Veterinary
College, Patna - 800014.
5. Sri Parshuram Mishra, son o fnot known to the appellants, the
Secretary, Bihar Staff Selection Commission, Veterinary College,
Patna - 800014.
6. The State of Bihar through the Chief Secretary, Government of
Bihar, Patna.
7. The Director General-cum-Inspector of Police, Government of
Bihar, Patna.
8. The Inspector General Economic Offence, Government of Bihar,
Patna.
---------Respondents 1st set/Official Respondent Nos. 1 to 8 in the writ.
9. Dhananjay Kumar Mishra, son of Sri Gouri Kant Mishra, resident of
village - Chainpur, (Durga mandi), P.S. - Bangaon, District -
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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Saharsa, Bihar - 852212.
10. Sunil Kumar Ray, son of Dharam Deo Ray, resident of village -
Bhatauli, P.O. - Chhatauna, District - Rohtas (Bihar) - 802225.
11. Prabhat Kumar, son of Sri Bali Shankar Prasad, resident of A/78,
Jagat Amrawati Apartment off Officer's Flat, Baily Road, Patna.
12. Dilip Kumar, son of late Baliram Pandit, resident of village -
Hinduni, P.O. - Alampur Gonpura Vaya Phulwarisharif, Patna,
Bihar - 801505.
13. Anil Kumar, son of Sudarshan Sharma, C/o - Dinesh Ray Lodg old
Building, Post Office Road, Punaichak, Patna - 800023.
14. Ajay Kumar, son of Nepal Prasad, C/o - Saryoo Prasad Singh,
resident of at Mohanpur, Punaichak, Near West of Devisthan,
District - Patna, pin - 800023.
15. Pankaj Kumar Verma, son of Ashol Kumar Verma, resident of
village - Sukhasan (Chakla), P.O. Sukhasan (Chakla), P.S. -
Madhepura, District - Madhepura, Pin - 852113.
16. Kanchan Kumar, son of Balanand Saw, resident of village & post -
Amhara, District - Patna - 801103.
17. Manish Chandra Mani, son of Late Chandra Mauli Shwari Prasad
Yadav, C/o - Lala Singh, Ujjawal bhawan, 5B, At - Post - Office
Road, Punaichak, Patna - 800023.
18. Sudama Kumar Singh, son of Sri Shivji Singh, resident of village -
Lori Bandh, P.O. - Karup, Distric t- Rohtas (Bihar) Pin - 802214.
19. Dhirendra Kumar Mishra, son of Subhash Kumar Mishra, C/o -
Lala Singh, Ujjawal bhawan, 5B, At - Post - Office Road,
Punaichak, Patna - 800023.
20. Ravindra Kumar Sinha, son of Bishwanath Prasad, resident of
village & post - Raitar, District - Nalanda, Pin - 803109.
21. Rupak Kumar Sinha, son o fSrikant Prasad Sinha, resident of Road
No. 7, House No. 10, Indrapuri, P.O. - Keshri Nagar, Patna.
22. Om Prakash, son of Uday Chandra Ray, resident of shivpuri, P.S. -
Shashtri Nagar, District - Patna.
23. Ananjay Kumar, son of Munglal Prasad, resident of Ranipur
Kechak, P.O. - Begumpur, P.S. - Bypass, District - Patna.
24. Munay Kumar Sinha, son o fShambhoo Singh, C/o - Maremdra
Bahadur Lodge, Post Office Road, Punaichak, Patna - 800023.
25. Shankar Pandit, son of Nageshwar Prasad Pandit, resident of village
& Post - hauzpura, via - Anirudh belsar, District - Vaishali.
26. Abid Hussain, son of Md. Kasim, resident of village - Sarsaula,
Post - Barwa, P.S. - Lakhaura, District - East Champaran.
27. Hira Lal Sahni, son of late Ramdhari Sahani, resident of village -
Sarsaula, Post - Barwa, P.S. - Lakhaura, District - East Champaran.
28. Devendra Ray, son of Babu Saheb Ray, at & Post - Bithouli,
District - Darbhanga, Pin - 847201.
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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-------Respondents 2nd Set/Writ petitioners
29. Shashi Ranjan Kumar, son of Shri Vinod Kumar, resident of village
- Saranti, P.S. - Rampur Chauram, District - Arwal.
30. Bipul Kumar, son of Kameshwar Singh, resident of village -
Jalpura, Masourha, P.S. - Paliganj, Patna.
31. Mukesh Kumar, son of Raj Mohan Singh, resident of village -
Ashram Road, Araria, P.S. - Araria, District - Araria.
32. Manoj Paswan Son of Ram Shankar Paswan, resident of village -
Horilapur, P.S. - Sonhan, District - Kaimur.
33. Vibhakar kumar, son of Madan Mohan Prasad Sinha, resident of
village - Sachai, P.S. - Kurtha, District - Arwal. At present residing
of Sachai Kothi, Salimpur Ahra, P.S. - Kadamkuan, District -
Patna.
34. Kumar Shailendra Bharti, son of Sita Ram Singh, resident of village
- Bargi Bigha, P.S. - Karai Parshurai, District - Nalanda.
35. Kul Bhushan Kumar, son of Sri Ambika Prasad, resident of village
- Bargi Bigha, P.S. - Karai Parshurai, District - Nalanda.
36. Ram Narayan Prasad, son of Ayodhya Paswan, resident of village -
Panch Pokhari, P.S. - Kudra, District - Kaimur.
37. Nishant Kumar, son of Parshuram Singh, resident of village - Biro
Bigha, P.S. - Sakurabad, District - Jehanabad.
38. Vineet Kumar, son of Shri Ram Dhanyan Sharma, resident of
village - Kanap, P.S. - Daudnagar, District - Aurangabad.
39. Anjan Duta, son of Shri Arun Chandra Dutta, resident of road no. 5,
Adarsh Colony, Digha, P.S. - Shashtri Nagar, District - Patna.
40. Amit Kumar, son of Sheo Sharan Pandit, resident of mohalla -
Gulabi Ghat, Mahendru, P.S. - Sultanganj, District - Patna.
41. Deergh Raj, son of raghubansh Prasad, resident of mohalla -
Pokharapur, Digha, P.S. - Shashtri Nagar, District - Patna.
42. Ravi Shankar, son of Ram Lakhan Prasad, resident of mohalla -
A/127, A.G. Colony, Ashiyana Nagar, P.S. - Shashtri Nagar,
District - Patna.
43. Rajesh Chandra Choubey, son of Surendra Choubey, resident of
mohalla - A/322, A.G. Colony, P.S. - Shashtri Nagar, District -
Patna.
44. Sandip Kumar, son of I.C. Prasad, resident of mohalla - Vikash
Colony, Main Road, A.G. Colony, P.S. - Shashtri Nagar, District -
Patna.
45. Ranvijay Kumar, son of Hare Ram Singh, resident of village -
Zirwa Kala, P.O. - Pastpar, P.S. - Patraghat, District - Saharsa,
Bihar.
46. Nand Lal Ram, son of Balkeshwar Ram, village - Gosaindhi, P.S. -
Tandwa, District - Aurangabad.
47. Sunil Ram, son of Harihar Ram, resident of village - Gosaindhi,
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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P.S. - Tandwa, District - Aurangabad.
48. Santosh Kumar, son of Narayan Singh, resident of village & Post -
Samahuta, P.S. - Karakat, District - Rohtas.
49. Murari Kumar Singh, son of hare Ram Singh, resident of village &
Post - Bilandpur, P.S. - Mahua, District - Vaishali.
50. Rajnish Ray Ranjan, son of Sri Basant Sharma, resident of Janta
Akhara Sahpur, near at Sheu Mandi, P.S. - Aurangabad, P.O. -
Aurangabad, District - Aurangabad.
-----Respondent 3rd Set/Private Respondents in the Writ--- Respondent.
51. Sandan Kumar, Roll No. 11430254, son of not known to the
appellants, Assistant, Writ pending Section, Jharkhand High Court,
Doranda, Ranchi.
52. Jayant Kumar Palit, Roll No. 12230176 son o fnot known to the
appellants, resident of Monika Kutir, 105, Haat Road, Near Kanya
Madhya School, Tilka Manjhi, Bhagalpur.
53. Sanjeev Kumar, Roll No. 13500313 son of not known to the
appellants, resident of Atadbad, behind Sahu Market, P.O. - Ramna
District - Muzaffarpur.
54. Dheeraj Kumar Mishra, Roll No. 13630013, son of not known to
the appellants, resident of C/o - Rakesh Singh Lodge, Bahadurpur
Bagicha, Rajendra Nagar, Patna.
55. Mukesh Kumar Bhaskar, Roll No. 12230431, son of Maheshwar
Choudhary, resident of Professor Colony, Naugachiya, Bhagalpur,
Bihar.
56. Mukesh Kumar, Roll No. 12430096, son of not known to the
appellants resident of Lakhibagh, Bullasahid, ―Sahwajpur House‖,
Manpur, P.O. Buniyadganj, Gaya, Bihar.
57. Sanjay Kumar, Roll No. 12430107, son of not known to the
appellants, resident of Block No. 247/2, Q. No. 1, Road No. - 6,
Mohalla - Adityapur-2, Jamshedpur-13, District - Saraikela,
Kharsawan, Jharkhand.
58. Subhash Kumar, Roll No. 12430337, son of not known to the
appellants, resident of C/o - Mahendra Kumar, Sonartoli, Uttar
Bazar, Warsaliganj, Nawada, Bihar.
59. Brijesh Kumar Tripathi, Roll No. 12730032, son of Gauri Shankar
Tripathi, resident of village - Baghari, P.O. + P.S. - Jamaniya,
District - Ghajipur (U.P.)
60. Rambaran Prasad, Roll No. 12730030, son of not known to the
appellants, resident of village - Bankatta, P.O. - Kopa Samhota,
P.S. - Kopa, District - Saran.
61. Sumita Kumari, Roll No. 10730540, D/o - Sri Sukhdeo Prasad
Choudhary, resident of 38, Mallahchak, Jehanabad, District -
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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Jehanabad, Bihar.
62. Nitesh Kumar, Roll No. 13130285, son of not known to the
appellants, resident of 58, Sir P.C. Bennerjee Hostel, University of
Allahabad, District - Allahabad (U.P.)
63. Ajay Kumar, Roll No. 13230339, son of not known to the
appellants, resident of New Sidhaouli, Near Sarvodaya High
School, P.O. - Dalmiyanagar, P.S. - Dehri-on-Sone, District -
Rohtas.
64. Piyush Pratap Singh, Roll No. 1323029, son of not known to the
appellants, resident of 125 K/2K, Beniganj, Allahabad (U.P.)
65. Sanjeev Kumar, Roll No. 13530388, son of not known to the
appellants, resident of C/o - Krishnchandra Sharma,
Srikrishnanagar, Raza Bazar, Jehanabad.
66. Bipin Kumar Srivastava, Roll No. 11330113, son of not known to
the appellants, resident of C/o - Late Bas Ropan Sahu, Mohalla -
Mubarakganj, P.O. + P.S. - Sasaram, District - Rohtas.
67. Mithilesh Kumar Verma, Roll No. 11430232, son of Binod Kumar
Verma, resident of village - Sijhua, P.O. & P.S. - Kursakanta,
District - Araria, Bihar.
68. Abhishek Kumar, Roll No. 11430499 son of not known to the
appellants, resident of C/o - Sri Murarai Chetterjee, N.C. Chetterjee
Lane, Mundichak, Bhagalpur, District - Bhagalpur.
69. Rakesh Kumar, Roll No. 11430368, son of Ram Pravesh Singh,
resident of Gultera Bazar, Bihata, District - Patna (Bihar).
70. Chandan Kumar Singh, Roll No. 12030457, son of not known to the
appellants, resident of village - Bararhi, P.O. + P.S. - Akorhi Gola,
District - Rohtas.
-------Respondents 4th Set/newly added Respondents--Respondents.
With
===================================================
Letters Patent Appeal No. 1170 of 2013
IN
Civil Writ Jurisdiction Case No. 3740 of 2013
===================================================
1. Arun Kumar Son of Ganesh Prasad Resident of Village -
Makunahiya, Post Office - Raghapura Via Sursand, District -
Sitamarhi
2. Dinesh Chandra Srivastava Son Of Shri Hari Narayan Srivastava
Resident Of House No - 118, Gandhi Path, Nehru Nagar, Patliputra,
District - Patna
3. Niranjan Kumar Vidyarthi Son Of Shri Ram Sagar Prasad Resident
Of Village Gopikita , Post Office - Pandarak, District - Patna
4. Girish Chandra Sah Son Of Kadam Lal Sah Resident Of Village
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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And Post Office - Gaiyatri Via Araria, District - Araria
5. Ram Kishore Prasad Son Of Shri Ram Briksh Prasad Resident Of
Village Basriawan, Post Office - Salehpur, District - Nalanda
6. Pappu Kumar Son Of Shyamnandan Singh Resident Of Village
Chilbillg, Post Office - Nisrapura, Police Station - Beur Via
Punpun, District - Patna
7. Sandeep Kumar S/O Chandan Saloon, Jagat Narayan Road, Kadam
Kuan, District - Patna
8. Raj Narayan Singh Son Of Chandra Shekhar Singh Resident Of
Rampur Alauli, Post Office And Police Station - Alauli, District -
Khagaria
9. Rakesh Kumar Son Of Raj Kishor Sah C/O A.N. Verma, M-2/5,
10e, Rajendra Nagar, District - Patna
10. Vishwajit Sanyal Son Of Late Purnendu Kumar Sanyal Resident Of
Indrapuri, House No. 39, Road No. 6, Near Shiv Mandir, District -
Patna
11. Vijay Kumar Son Of Shri Dashrath Prasad Resident Of Dighikala
West, Hajipur (Chandrakala Homeo Clinic), District - Vaishali
12. Shashikant Kumar Son Of Vimal Roy Resident Of Village
Mahamadpur, Post Office - Mamsai Via Jandaha, District - Vaishali
13. Raushan Kumar Son Of Suresh Kumar Ram Pratap Ram Resident
Of Sweets Shop, Main Road, Uttar Bazar, Warsaliganj, District -
Nawada
14. Surjit Kumar C/O Bishu Deo Tiwari Village Khabra, Tiwari Tola,
Post Office Khabra, Police Station - Sadar, District - Muzaffarpur
15. Rajesh Kishan, C/O Anand Mohan Yadav, Dr Narayan Prasad Lane,
Near Shiv Mandir, Sultanganj, Mahendru, District - Patna
16. Subodh Kumar Son Of Ramswaroop Prasad Resident Of Amawan,
Post Office - Banshgopal, District - Nawada
.... .... Appellants
Versus
1. The State Of Bihar Through Its Chief Secretary
2. The Principal Secretary, General Administration Department, Bihar,
Patna
3. Bihar Staff Selection Commission, Patna Through Its Secretary
4. The Chairman, Bihar Staff Selection Commission, Patna
5. The Secretary, Bihar Staff Selection Commission, Patna
6. Rajeev Ranjan Kumar C/O Pravin Kumar, Ambasta House, Uttar
Bazar, Devi Asthan, Post Office - Warsaliganj, District - Nawada
.... .... Respondents
With
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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===================================================
Letters Patent Appeal No. 1174 of 2013
IN
Civil Writ Jurisdiction Case No. 4265 of 2013
===================================================
1. Niraj Kumar Kantha S/O Sri Narendra Kanth, Vill+P.S.- Ratanpur,
Disttr. Supaul
2. Sanjeev Kumar S/O Ramkhelavan Prasad Moh- Murarpur, P.S.-
Laheri, Distt.- Nalanda
3. Yogendra Kumar S/O- Kariman Singh Vill- Gonai Bigha,
P.S.+P.O.- Sesmaba, Dist- Jehanabad
4. Ravi Shankar Manjhi S/O- Krishna Deo Majhi, 3mf 8/28 B.H.
Colony, P.S.- Agamkuan, Dist- Patna
5. Manoj Kumar Thakur S/O- Mahendra Thakur Nalanda Medical
College, Dept Of Psm, P.S.- Agamkuan Kankarbagh, Dist- Patna
6. Ajoy Kishore S/O- Nirmal Kumar Das A.M.Colony No-2, Bengali
Tola, P.S.- Laheriasarai, Dist- Darbhanga
7. Amresh Kumar S/O- Dineshwar Prasad Near Raghvendra Hospital,
P.S.- Laheriasarai, Dist- Darbhanga
8. Ramnandan Kumar S/O- Krishna Prasad Quamruddin Ganj, P.S.-
Lahari, Biharsharif, Nalanda
9. Bhupendra Kumar S/O Basudeo Ram Vill- Garharia P.S.- Nautan,
Dist- West Champaran
10. Abnish Kumar S/O Misho Yadav Vill+P.O.- Orabagicha, P.S.-
Dharara, Dist.- Vaishali
11. Mukesh Kumar S/O- Raghu Das Vill- Kanchanpur Dhanushi, Ps-
Kartahan, Dist- Vaishali
12. Arvind Kumar S/O- Mishri Lal Sah Near Of Shiv Mandir (Sah-
Sadan), Piunibagh P.S.- Bettian Bettian, W-Champaran
13. Shashi Ranjan Kumar S/O Krishna Nandan Pd. Navratanpur Mandir
South Postal Park, P.S. Kankarbagh, Dist- Patna
14. Shekhar Suman S/O Ram Naresh Rai Vi..- Chhaprapar, P.S.-
Barahara, Dist- Bhojpur
15. Bimal Kumar S/O- Bala Gop At+Po- Daulatpur, Viia- Mallehpur,
P.S.- Jamui, Dist- Jamui
16. Ranjan Kumar S/O- Kusum Lal Mandal At- Jaluwar, P.S.-
Gamahariya, Dist- Madhepura
17. Jairam Prasad S/O- Dharikshan Ram Vill+P.O.- Farna, P.S.-
Barahara Dist- Bhojpur
18. Punit Kumar Singh S/O- Atel Bihari Singh Singh Niwas, H.No.-
53a, Jagdeopuri, Jagdeo Path, P.S.- Airport Thana, Dist- Patna
19. Rakesh Kumar S/O- Ram Iqbal Baitha Vill- Katchharipur, P.O.-
Sonabarsa, Dist- Sitamarhi, Bihar
20. Rajesh Kumar Gupta S/O- Dhruv Deo Prasad Sweet Heart Lane
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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Chak- Musallahpur, P.S. Sultanganj, Dist- Patna
21. Awadhesh Kumar Prasad S/O Ramdeo Prasad Vill+P.O.-Maohopur,
P.S.- Barauli, Dist- Gopalganj
22. Rajeev Kumar Ranjan S/O- Narayan Pd. Yadav Vill- Barsam,
P.S.+Via- Mangwar, Dist.- Saharsa
23. Devesh Bhardwaj S/O Deonandan Jha Devratan Store Ramayan
Market, P.S. - Gandhi Maidan, Daldali, Bakerganj, Dist - Patna
24. Ravi Ranjan S/O Mithilesh Kumar Sinha "Prem Kunj' Purandarpur,
B.M. Das Road, P.S.- Pirbahor Thana, Dist- Patna
25. Shio Shankar Pal S/O- Ramayan Pal Vill- Horilapur, P.S.- Sonahan,
Dist.- Kaimur (Bhabhua)
26. Jitendra Kumar Prasad S/O Ram Nath Prasad H/O Munna Jain,
'Suraj Bhawan', Opp- Patna College, P.S.- Pirbahore, Dist- Patna
27. Anjani Kumar S/O Ashok Kumar Singh At+P.O- Dhanadihari, Via-
Nehalpur, P.S.- Prasbigha, Dist.- Jehanabad
28. Kumar Vishvajit Nawratna S/O Ram Janam Kewat Vill- Takiya
Kala, P.S.- Deep Nagar, Dist- Nalanda
29. Sunil Kumar S/O Ganga Pd. Mahto At- Gudri Muhalla, P.S.+P.O.-
Dalsingh Sarai, Dist- Samastipur, Bihar
30. Pravin Kumar S/O Late Kaushal Prasad C/O Niraj Kumar
Balbhadurpur, Nr. Dr. N.P. Mishra Chowk, Behind S.S. Villa, P.S. -
Laheriasarai, Dist.- Darbhanga
31. Kundan Kumar S/O Krishna Mohan Prasad Abbu Mahmadpur,
P.S.- Bhtiyarpur, Dist- Patna
32. Manish Kishore S/O Ramishwar Prasad Vill- Rani Sarai, P.O.+P.S.-
Bakhtiyarpur, Dist.- Patna (Bihar)
33. Manish Kumar S/O Dinesh Kumar Singh At- Naya Tola Madhopur,
P.O.+P.S.- Bakhtiyarpur, Dist.- Patna
34. Gyan Chandra Gupta S/O B.N.Gupta South Mandiri, Near Kathpur,
H.No.- A/180, 244, P.S.- Buddha Colony,Dist.- Patna
35. Ashok Kumar Singh S/O Janki Singh Kateya Road, Vanarsi Tolla,
Bihiya, P.O.+P.S.- Bihiya, Dist.- Bhojpur
36. Vijay Kumar Diwakar S/O Nirdhan Das At- Bishanpur Gausi, P.S.-
Mahnar, Dist.- Vaishali
37. Shweta Sundram D/O Chandra Mohan Pd. At- Karmali Chak, P.S.-
By Pass, Dist- Patna
38. Rakesh Kumar Ranjan S/O Bajrangi Ram Hig Colony Sec-7 Block-
5, Flat No. 32, P.S.- Agamkuan, Dist.- Patna
39. Santosh Kumar Pankaj S/O Rambachan Sharma Vill. Vsari P.S. Pali
Dist. Jahanabad
40. Sahilesh Kumar S/O Birendra Prasad P.S. Aungar Dist.- Nalanda
41. Mumtaj Alam S/O Ramju Miyan Vill+P.S. Islampur, Dist. Nalanda
42. Dilip Kumar S/O Late Baliram Pandit Vill. Hinduni, P.S.-
Pholwarisharif, Dist. Patna
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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43. Kumar Abhishek S/O Ramchandra Pd. Singh At Sahsi Alouli, Dist.
Khagaria
44. Md. Qaisar Alam S/O Md. Farooque Ahmad At Bara P.S.-
Chandauty, Dist. Gaya
45. Manoj Kumar S/O Krishnandan Prasad Vill- Karah-Dih, P.S.-
Silao, Dist. Nalanda
46. Sohan Prasad S/O Bhiku Singh Vill. Saheb Tola, P.S.- Bihiya, Dist.
Bhojpur
47. Pinku Kumar S/O Late Bangali Lal Verma Vill+P.S. Daniawan,
Dist. Patna
48. Manoj Kumar Ranjan S/O Jay Prakash Ram Vill. Belowon P.S.-
Kaler, Dist Arwal
49. Manoj Kumar S/O Ram Babu Mh.- Pratappur, P.S.- Menadiganj,
Dist.- Patna
50. Ajay Kumar Jha S/O- Manmohan Jha Dharamshala Road Jogbani,
P.S.- Jogbani, Dist Arariya, Bihar
51. Ghanshyam Kumar S/O Mahadeo Singh Vill. Narpharpura, P.S.-
Sonbarsa, Dist. Sitamarhi
52. Rishikesh Kumar S/O Deonarayan Ram Postal Park, Indra Nagar,
Road No. 1 (West), New Bangli Tola, P.S. Jakkanpur, Dist. Patna
53. Kashi Prasad S/O Ramshis Ram Bhabhua Ward- 11, Behind
Nagarpalika, P.S.- Bhabhua, Dist.- Kaimur
54. Manoj Kumar Singh S/O Ram Balas Singh Tola Suryapur At.
Punarakh P.S. - Pandarakh Dist. - Patna
55. Vijya Shankar S/O Bhudhdeo Prasad Vill.- Lal Bandi, Hanuman
Nagar, P.S.- Sonbarsa, Distt.- Sitamarhi
56. Ashish Kumar S/O Ramjee Sharma Ramjaipal Nagar, Gola Road,
Bailey Road Danapur, P.S.- Rupashpur Danapur, Dist - Patna
57. Rajeev Ranjan S/O Salindra Sah Vill.- Banchauri, P.S.- Dumra,
Distt.- Sitamarhi
58. Sundram S/O Sri Ramesh Jha At Khajuraha, P.S.- Sonbarsa, Distt.-
Saharsa
59. Yogendra Kumar S/O Late Sant Saran Prasad Shalimpur Park Road,
Swasthya Kendra Gali, P.S. Kadamkuan, Distt.- Patna
60. Sandeep Kumar S/O Ganga Pd. Singh Mahavir Chowk, Baheri, At -
Baheri, P.S.- Hathauri, Distt.- Darbhanga
61. Anandi Prasad Mandal S/O Mohan Prasad Mandal (Kanahi
Bhawan), Musallahpur Hat, Rampur Lane, P.S.- Bahadurpur, Dist.-
Patna
62. Vishal Kumar S/O Nand Kishor Sharma New Devi Mahto Loade
Room No.-4, Nahar Road, R.K. Colony, Mahendru, P.S.-
Sultanganj, Distt.- Patna
63. Ashish Kumar S/O Late Jagdish Paswan Moh- Banovila, P.S.
Biharsharif, Dist. Nalanda
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 10 -
64. Manoj Kumar Sinha S/O- Lalji Pd. Singh At Adarsh Colony,
Vivekanand Marg, Road No. 2, P.S.- Shastri Nagar, Dist.- Patna
65. Sajan Kumar S/O Ambika Pd. Singh C/O Sri Sant Lal, Kunkun
Singh Lane, P.S.- Sultanganj, Dist.- Patna
66. Sumit Kumar S/O- Kamal Kumar Verma New Road Chowk, Patna
City, P.S.- Chowk, Dist.- Patna
67. Preetam Kumar Deepak S/O- Damodar Prasad Chand Chowra
Sukhmana Mahadeo, P.S.- Civil Line, Dist.- Gaya
68. Lalit Kumar S/O.- Deo Narayan Poddar Vill.- Simari, P.S.- Baheri,
Dist.- Darbhanga
69. Shashi Bhushan Bharti S/O- Ravi Bhushan Bharti P.S.- Sheikhpura,
Dist.- Sheikhpura
70. Sudhanshu Shekhar S/O- Sri Lalan Chouhan Truck Syndicret, P.S.-
Buxar, Dist.- Buxar
71. Ravi Kumar Arya S/O- Sri Deo Nagarya Prasad Arya Naya Bazar
Purani Hospital Gali, P.S.- Lakhishari, Dist.- Lakhishari
72. Subodh Kumar S/O Bijay Singh Vill.- Dhanwara, P.S.- Akbarpur,
Dist.- Nawada
73. Santosh Kumar S/O Late Balmukund Prasad Sinha Vill.- Alipur,
P.S.- Bind, Dist.- Nalanda
74. Sanjeev Kumar S/O Ashok Kumar Gupta Balughat Road, P.S.-
Sultanganj, Dist.- Bhagalpur
75. Kumar Rajiv Ranjan S/O Subhash Chandra Jha Vill- Masoi (East)
P.S.- Sultanganj, Distt.- Bhagalpur
76. Shashi Kant Singh S/O Rama Shankar Singh Yarpur Rajputana
Near-Dvc, Small Quarter, P.S.- Gardanibagh, Distt.- Patna
77. Sanjay Kumar S/O Maheshwar Prasad Sah Mohammadpur,
Mahendru, P.S.- Sultanganj, Distt.- Patna
78. Ranvijay Kumar S/O Late Shri Vijay Narayan Sinha P.S.
Mendiganj, Patna City, Distt.- Patna
79. Rajeev Kumar S/O Rajkumar Raut Vill+P.O.- Dhelwan, P.S.-
Kankarbagh, Distt.- Patna
80. Amit Kumar Gupta S/O Muktinath Gupta Vill- Salasla, P.S.-
Navanagar, Distt.- Buxar
81. Pramod Kumar S/O Tej Narayan Yadav Vill- Bhurahi, P.S.-
Sukhpur, Distt.- Supaul
82. Karpuri Thakur S/O Narayan Thakur Vill- Chainpur, P.O.- Jaipur,
P.S.- Chandi, Distt- Nalanda
83. Mantu Chaudhary S/O Late Lakchman Chaudhary Dr. Sarojini
Kumar, Ward No. 13, P.S.+Distt.- Samastipur
84. Nandan Kumar S/O Deonarayan Prasad H/O Maa Niwas, P.S.-
Kadam Kuan, At - Chaintola Lane, Dist.- Patna
85. Rajnikant S/O Rajendra Singh Vill+P.O.- Noawan, P.S.- Asthawan,
Dist- Nalanda
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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86. Upendra Kumar S/O Ram Chandra Sah Vill.- Bhanpur, Barewa,
Dist.- Vaishali
87. Ramodh Kumar S/O Nathuni Prasad Riga Mill Bazar Babhangawa
Road, Back Side Of Hanuman Mandir, P.S.- Riga, Dist.- Sitamarhi
88. Sudhir Kumar S/O Chandreshwar Vidyarthi Shanti Koti, Chopra
Bazar, P.S.- Janki Nagar, Dist- Purnea
89. Om Prakash Kumar S/O Jagdish Paswan At- Madhuban, P.O.-
Chopra Ramnagar, P.S.- Janki Nagar, Distt.- Purnea
90. Sushil Kumar S/O Lakshman Sah Vill- Jamuana, P.S.- Sonbarsa,
Dist.- Sitamarhi
91. Rakesh Prasad S/O Babu Sahab Prasad Vill.- Bahurwa, P.S.- Sathi,
Dist.- West Champaran
92. Shailesh Kumar Singh S/O Ram Bilas Singh Rajiv Nagar, Road No.
- 15/D, P.S.- Rajeev Nagar, Distt.- Patna
93. Md. Asad Ahamad S/O Raghib Ali Siddiqui C/O Bela Market
Swarajpori Road, P.S.- Gaya Sadar, Dist.- Gaya
94. Sharvan Kumar S/O Vanwari Saw Vill.- Mafo, P.S.- Mehus, Dist.-
Sheikhpura
95. Jitendra Kumar Prasad S/O Dhruv Prasad Vill.- Amwa, P.S.-
Majhaulia, Dist.- West Champaran
96. Purushottam Kumar S/O Late Surendra Sharma Moh.- Math
Laxmanpur Koiry Tola, P.S.- Gulzarbagh, Dist.- Patna
97. Indu Bhushan Singh S/O Bharat Bhushan Singh At- Mango Bander,
P.S.- Kahria, Dist.- Jamui
98. Amit Kumar S/O Late Ayodhya Sah Moh.- Belwaganj, P.S.- Laheria
Sarai, Dist.- Darbhanga
99. Arun Kumar S/O- Surja Deo Prasad Vill.- Beri Kewai, P.S.+P.O.-
Daniwan, Distt.- Patna
100. Jitendra Nath S/O Ram Cachhan Ram Vill.- Gouspur Izra, P.S.-
Hajipur, Dist.- Vaishali
101. Dhananjay Kumar S/O Satyendra Narayan Singh Near Patliputra
Central School, Ward No.-12, P.S.- Bashnahi, Dist.- Saharsa
102. Vikash Kumar Thakur S/O Lal Babu Thakur Vill.- Kathaur, Via-
Belsand, P.S.- Parsauni, Dist.- Sitamarhi
103. Kalyan Kumar Kavi S/O Mohan Jha At- Ekma, P.S.- Supaul,
Dist.- Supaul
104. Vijay Shekhar Jha S/O Ram Sagar Jha Vill.- Mustafapur,
P.S.+Dist.- Samastipur
105. Shobha Prasad S/O Beldeo Singh At- Belari, P.S.- Ujiarpur,
Dist.- Samastipur
106. Chandan Kumar S/O Budhdeo Singh Vill.- Bihma, P.S.-
Tarapur, Dist.- Munger, Bihar
107. Ranjan Amit Kumar Singh S/O- Mithilesh Kumar Singh P.S.-
Bodhgaya, Dist.- Gaya, Bihar
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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108. Bipin Kumar Jha S/O- Binod Jha Vill.- Bhawanipur, P.S.-
Madhepur, Dist.- Madhubani
109. Trun Kumar Roy S/O- Rajendra Roy Vill.- Jagdispur, Babadhan,
P.S.- Surjgarha, Distt.- Lakhisharya, Bihar
110. Navin Kumar Sah S/O Sikandar Sah Vill.- Hathia, P.S.- Belahar,
Dist.- Banka, Bihar
111. Md. Manzoor Alam S/O Late Md. Raeeshuddin Vill.- Akbarpur,
P.S.- Badh, Dist.- Patna, Bihar
112. Dhananjay Kumar Roy S/O Nagendra Kumar Roy At Chak-
Musallahpur, P.S.- Pirbhor, Dist.- Patna, Bihar
113. Shahadat Hussain Ansari S/O Md. Amiruddin Vill.- Nawada,
P.S.- Vaishali, Dist.- Vaishali, Bihar
114. Rajeev Kumar Sinha S/O Ravindra Kumar Sinha Putul Niketan,
A/102, A.G. Colony, P.S.- Shashtri Nagar, Dist.- Patna, Bihar
115. Birjun Kumar S/O Surendra Kumar At- Chatar, P.S.-
Makhdumpur, Dist.- Jehanabad, Bihar
116. Dipak Kumar Roy S/O Sarwanand Roy Kashinath Lane, Near
Shiva Mandir, P.S.- Kadamkuan, Dist.- Patna, Bihar
117. Aditya Kumar Choudhary S/O Yagal Kishor Choudhary Kashi
Nath Lane, East Lohanipur, P.S.- Kadamkuan, Dist.- Patna
118. Sudhanshu Kumar Srivastava S/O Rajendra Prasad At+P.O.-
Sonbarsa, P.S.- Piro, Dist.- Bhojpur, Bihar
119. Satish Kumar S/O Bihswanath Sharma Vill.- Niranjan Bigha,
P.S.- Dehri-On-Sone, Dist.- Rohtas
120. Ranjeet Kumar Suman S/O Rajeshwar Paswan Moh.-
Yamunanagar (Surya Mandir), P.S.- Aurangabad, Dist.- Aurangabad
121. Jitendra Kumar Singh S/O Surendra Singh H/O.- Ramjit Bhagat,
At- New Bigrhpur (New Bus Stand Patna), P.S.- Jakkanpur, Dist.-
Patna
122. Rajeev Kumar S/O- Srichandra Prasad Vill.- Naya Tola
Madhopur (Near Lpg School), P.O.+P.S.- Bakhtiyarpur, Dist.- Patna
123. Kanchan Kumari D/O Rama Shrya Mahto Harnichak Rowshan
Colony, P.S.- Beur, Dist.- Patna
124. Sanjay Kumar Sahni S/O Ram Chandra Sahni Moh.- Belwaganj,
P.S.- Laheria Sarai, Dist.- Dharbhanga, Bihar
125. Rai Birendra S/O Late Nandu Singh Vill.+P.O.- Patiyawan, P.S.-
Shakurabad, Dist.- Jehanabad
126. Sanjay Kumar S/O Satya Narayan Sharma H/O C.K. Jha Road
No.2 Sanjay Gandhi Nagar Kali Mandir Road, P.S. Kankadbagh
Hauman Nagar, Distt.- Patna
127. Ram Bilash Mehta S/O Mahadev Mehta At + Vill. - Karjain, P.S.
Karjain, Distt. - Supaul, Bihar
---Petitioners------Appellants
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 13 -
Versus
1. The State Of Bihar Through The Principal Secretary, Department Of
General Administration, Govt. Of Bihar, Patna
2. The Principal Secretary, Department Of General Administration,
Govt. Of Bihar, Patna
3. The Bihar Staff Selection Commission, P.O.- Veterinary College,
Patna-14 Through Its Secretary
4. The Chairman, Bihar Staff Selection Commission, P.O- Veterinary
College, Patna-14.
5. The Secretary, Bihar Staff Selection Commission, P.O- Veterinary
College, Patna- 14
Respondents------Respondents--1st Set.
6. Navneet Ranjan S/O Deep Narayan Yadav Ward No.- 03, P.S.-
Madhepura, Distt.- Madhepura
7. Raj Kumar 'Rajesh' S/O Nandkishor Yadav, At- Musallahpur, P.S.-
Pirbahore, Dist- Patna
8. Rajeev Kumar S/O Surendra Singh At + P.O. - Belahi Jairam, P.S.-
Sahiyara, Dist- Sitamarhi
9. Ranjit Kumar S/O Raj Kumar Paswan Vill.- Belhari, P.S.- Sheikhpur
10. Amar Nath Singh Yadav S/O- Shashvir Yadav At+P.O.- Kedtna,
Ps- Ghogriar, Dist- Madhubani
11. Ravi Ranjan S/I Umesh Pd. Vill.- Dariyaopur, Ps- Bind, Dist-
Nalanda
12. Rupesh Kumar S/O Shiv Balak Prasad Morgoan Bhawan, Kali
Mandir Road, M.G. Nagar, P.S.- Patrakar Nagar, Kankarbagh, Dist-
Patna
13. Dharambir Kumar Ranjan S/O- Late Kedar Prasad Vill.+P.O.-
Hussainpur, P.S.- Asthawan, Dist- Nalanda
14. Santosh Kumar S/O- Rajendra Prasad Vill.+P.O.- Maghra, P.S.-
Asthawan, Dist- Nalanda
15. Birendra Vijay S/O- Late Ganesh Choudhary Vill.- Silao,
P.S.+P.O.- Silao, Dist- Nalanda
16. Bir Bahadur Singh S/O- Bhola Prasad Singh Vill.- Mirzapur P.S.-
Mahua, Dist.- Vaishali (Bihar)
17. Yogendra Kumar S/O- Jagnarayan Saw Vill.- Bishunganj, P.S.-
Medical, Dist- Gaya
18. Kanhaiya Kumar Jha S/O- Harish Chandra Jha Vill.- Amba Ojha
Tola Ps.- Piprahi, Dist- Sheohar
19. Prakash Chandra Srivastava S/O- Sureshwar Pd. Srivastava
Bindeshwari Niketan, Moh- Sheogang, P.S. + P.O.- Narkatiagang, Dist-
West Champaran
20. Amrendra Kumar S/O Ram Chandra Roy At- Bahadurpur, H.N.-27,
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 14 -
Samastipur, P.S.+P.O.+Dist- Samastipur
21. Rakesh Kumar S/O- Ashok Kumar Lal At+P.O.- Khuranda, Ps-
Simultala, Dist- Jamui
22. Ravi Kumar Verma S/O- Ran Vijay Kumar Verma At+P.O.+P.S.-
Telharal (Koriyari), Dist- Nalanda, Bihar
23. Kali Kinkar Kasturi `S/O Atma Ram Prasad Moh- Udrhamapur,
P.S.- Chowk, Patna City, Dist- Patna
24. Rajesh Kumar S/O Shivandan Shrama Shri Krishnavihar Colony,
P.S.- Beur, Patna(Bihar)
25. Sanjay Kumar Bharti S/O- Hari Ram Vill.- Langra, Ps. Shikarpur,
Dist- West Champaran
26. Vishwjeet Kumar S/O Jitendra Kumar 'Amresh-Kunj, Moh- Linepar
Mirzapur, Ps- Nawada, Dist- Nawada (Bihar)
27. Kailash Kumar Jha S/O Tarananda Jha At- Rampathi P.O.+P.S.-
Singheswar Dist- Madhepura
28. Avinash Kumar S/O Vijay Yadav 'Sukashi Khet Devi' Sthan,
B.N.R. Road, P.S- Gulzarbagh, Dist- Patna
29. Rohit Kumar Raman S/O Narayan Bhagat Ps+At+Po- Garharia,
Dist- Madhepura
30. Dimnal Kumar C/O Shankar Lal Bishwas At- Shivpurii, B.M.P.-
Camop P.S. Dandkhora, Katihar (Bihar)
31. Bhagwati Thakur S/O Jayanand Thakur At- Nayagaon, P.S.- Deshri,
Dist- Vaishali
32. Amar Nath S/O Kameswar Prasad 318gh, Rampur Colony, Ps-
Jamalpur, Dist- Munger
33. Kumar Sarvesh Sinha S/O Suresh Pd. Sinha Dariyapur Gola Ps-
Kadam Kuan, Patna-4
34. Ravi Sinha S/O- Sachidandand Verma Dy.Ceo, Work Shop
Account Office, Ps- Jamalpur (E.Rly), Munger
35. Vikash Chandra S/O- Ravi Shankar Chodhry Vill- Ruphari, Ps-
Shikar Ganj, Dist- East Champaran
36. Jay Jay Ram Yadav S/O- Kamal Kishor Yadav At- Mohanpur, P.S-
Chautham, Dist- Khagaria (Bihar)
37. Pradeep Kumar S/O Nand Kishor Mehta C/O- Dharamendra
Choudhary, Vill.- Dhanchhuhi, P.S- Silao, Dist- Nalanda
38. Lalitesh Kumar S/O- Balkishor Yadav C/O- Bhagwhat Yadav
Lodge, Chak-Musallahpur, Ps- Sultan Ganj, Dist- Patna
39. Vijay Kumar S/O- Janardan Prasad Sah West-Lohanipur, Ps-
Kadamkuan, Dist- Patna- 800003
40. Amit Kumar Gauraw S/O- Late Krishna Prasad 3mf 6/32b.H.
Colony, Bhutnath Road, Kankarbagh, Ps. - Agam Kuan
41. Navneet Kumar Choudhary S/O Hridyanand Choudhary Vill.+P.O.-
Bhadwar, P.S.- Bhagen Gola, Dist- Buxar
42. Ranvijay Kumar S/O- Late Suresh Kumar Mahadeopuri, Shanti
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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Path, P.S.- Gardanibagh, Dist- Patna
43. Raghu Nath Sah S/O- Sukhan Dan Sah Vill.- Harishankarpur,
P.S.+P.O.- Tejpur, Dist- Samastipur
44. Deepak Kumar Singh S/O Indrajeet Singh Vill. + P.O.- Tarari, Dist-
Bhojpur (Ara)
45. Subhash Kumar Mahto S/O Ramlakhan Mahto Vill.+P.O- Choraut,
P.S- Pupri, Dist- Sitamarhi
46. Narendra Kumar Pandit S/O Late Rajendra Pd. Verma Azad Nagar
Road No - 2 South Of Chanomari Road P.S. - Kankarbagh Kankarbagh
Colony, Dist - Patna
47. Vikash Kumar S/O Preman Chaudhary At+P.O- Akawna Bazar,
P.S.- Muffasil Thana, Dist- Nawada (Bihar)
48. Kaushal Kumar S/O Giriwar Narayan Mandal Moh- Naya Tola,
Line Bazar, P.S.- K-Hat, Dist- Purnea
49. Sanjiv Kumar S/O Sunil Kumar Sharma At- Rampur Road, P.S-
Bahadurpur Dist- Patna
50. Md. Rizwan S/O Mainuddin Ahmed Vill.+Po- Maodhopur, P.S.-
Barauli, Dist- Gopalganj
51. Pawan Kumar Preetam S/ Vidyanand Pd. Yadav At+Ps- Bhatsara,
Dist- Purnea
52. Archana Kumari S/O Brajkishor Verma Moh- Chandpur Bela (Near
Pani Taki), P.S.- Jakkanpur, Dist- Patna
53. Vinay Kumar Mishra S/O Jata Shankar Mishra At+Ps- Balwa, Dist-
Saharsa
54. Rajesh Kumar Sah S/O Yugal Kishor Sah Jai Mahaveer Colony
(Near Ramdev Mahto Boring) Mahendru, P.S. - Sultanganj, Dist - Patna
55. Tej Narayan Singh S/O Tirpit Singh C/O Sharda Academy, P.S.-
Chhota Bariyarpur, Motihari, Dist.- East Champaran
56. Ramjot Kumar Azad S/O Sundar Yadav C/O Jagdamri Yadav Moh-
Kazichar, P.O.+P.S.- Barh, Dist- Patna- 803813
57. Archana Kumari D/O Suresh Pd. Yadav At+P.O.- Aran, P.S.-
Bihra, Dist- Saharsa
58. Savindra Kumar, S/O Siya Sharan Ram Vill.- Kinjar, P.S.+P.O.-
Kinjar, Dist.- Arval
59. Dharmendra Kumar S/O Balram Prasad C/O Kishori Pd., Gautam
Nagar (Janta Road), P.S.- Gardanibagh, Dist- Patna
60. Ram Binod Mahto S/O Ramdin Mahto At- Yamunatank, P.S.-
Bachhwara, Dist- Begusarai
61. Manoj Kumar S/O Bhagwat Pd. Rajo Niwas Road No. - 4, Mahesh
Nagar, Keshri Nagar, P.S. - Patliputra, Dist - Patna
62. Rajneesh Bhardwaj S/O Umakant Mishra High School Nargda,
Danapur, P.S .- Danapur, Dist - Patna
63. Sonu Kumar Choudhary S/O Budhan Chaudhary At+P.S.-
Laheriasarai, Dist- Darbhanga
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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64. Amit Kumar S/O Pramod Pd. Teacher Colony (Kumhrar) P.S.-
Agam Kuan, Dist.- Patna
65. Manish Kumar S/O Vijay Kumar New Chitra Gupta Nagar, Back
Of Ruchi Soft, P.S.- Kankarbagh, Dist- Patna
66. Sanjeev Kumar S/O Bindeshwari Prasad Near Binay Prasad Clinic,
Ashok Raj Path, Mahendru, P.S.- Sultanganj, Dist- Patna
67. Manish S/O Rambabu Mishra At+P.O.- Rawaich, P.S.-
Bakhtiyarpur, Dist.- Patna (Bihar)
68. Shailendra Kumar Sah S/O Mahendra Pd. Sah Maliya Para, P.S.- K.
Harm, P.S.-Purnea, (Bihar)
69. Mritunjay Kumar S/O Shanichar Ram Vill.+P.O.- Kochhasa, P.S.-
Kinjer, Dist.- Arwar
70. Deepu Kumar S/O Krishna Mohan Pd. Vill- Shanti Nagar,
P.O.+P.S.+Dist.- Jehanabad
71. Rajeev Kumar S/O Bipin Bihari Verma Puspanjali Vihar Appt.
F.N.-C/102, P.S. Gardanibagh Road No. 1, Saristabad, Dist- Patna
72. Manoj Kumar Yadav S/O Vishwanath Prasad Yadav Block No.- 2,
Quater No.- 2, Road No .-6 (B), P.S.- Gardanibagh Dist- Patna
73. Jitendra Bahadur Singh S/O Ram Singh Vill + P.O.- Dullahpur,
P.S.- Simari, Dist- Buxar
74. Prakash Kumar Singh S/O Bikrama Singh Vill + P.O.- Dullahpur,
P.S.- Simari, Dist- Buxar
75. Bijay Kumar S/O Parmanand Prasad Gardanibagh, Road No.-10,
Qtr No.-44, Behind Damariya, Anisabad, P.S.- Gardanibagh, Dist.-
Patna
76. Ajit Kumar Nagj Narayan Pd. Srivastava Nithanpura Near
Durgasthan, P.S.- Mithanpura, Dist.- Muzaffarpur
77. Rajeev Ranjan S/O Sohan Prasad At- Kazipur, P.S.- Kadam Kuan,
Dist.- Patna
78. Rakesh Kumar S/O Ramhit Mahto At- Parmanandpur, P.S- Dumra,
Dist.- Sitamarhi
79. Sujit Kumar S/O Kamehswar Nath Pandey Vill.- Chainpura, P.S.-
Bihta, Dist.- Patna
80. Kunal Krishna S/O Jayant Lal Das Shalehpur Lodge Langer Toli,
Gali Nala Road, P.S. Kadamkuan, Dist- Patna
81. Surjeet Kumar S/O Ram Chandra Prasad At+Po- Doiya, P.S.
Nursarai, Dist- Nalanda
82. Anil Kumar S/O Rameshwar Prasad Vill+P.O- Pahasaul, P.S-
Katra, Dist.- Muzaffarpur
83. Mukesh Kumar S/O Ram Ratan Singh Vill.+P.O- Sadopur, P.S.-
Alipur, Dist. Gaya
84. Pravendra Kumar S/O Indradeo Prasad Singh Vill. Malhipur, P.S-
S. Kamal, Dist.-Begusarai
85. Kamakhya Narayan Singh S/O Lat Chandeshwar Singh, Ps+P.O.-
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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Sakari, Dist. Arwal
86. Abhishek Kumar S/O Ramayan Ram Ramjaipal Nagar Bailey Road,
Gola Road, Ps Rupeshpur Danapur, Dist - Patna
87. Archana Bharati D/O Umesh Prasad Vill.- Dariyapur, P.S.- Bind,
Dist. Nalanda
88. Vijay Kumar Sah S/O Paspat Sah Vill. Halimpur, P.S. Mejarganj,
Dist. Sitamarhi
89. Priyadarshi Kumar Pankaj S/O Makeshwar Pankaj Sri Nagar, Near
Aiswarya Apartment, P.S.- Rajiv Nagar, Dist.- Patna
90. Deepak Kumar S/O Yado Singh Vill.+P.O. Teyar, P.S. Akbarpur,
Dist. Nalanda
91. Pramod Kumar S/O Hoshila Samani At Diulia, P.S. Shikarpar
Distt. - West Champaran
92. Durga Nanda Yadav S/O Ram Narayan Yadav At - Khursaha, P.S.
Andhramath, Distt. - Madhubani
93. Chandra Dev Prasad S/O Puran Ray Vill. - Dagaroal, P.S. + Via -
Dmch, Laheriasarai, Distt. - Darbhanga
94. Sanjeet Kumar S/O Gupteshwar Sharma Vill. - Newan, P.S. Pipara,
Distt. - Patna
95. Chiranjibi Mishra C/O - Akun Mishra G/P Kasba, P.S.
Shambhuganj Distt. - Banka
96. Arun Kumar S/O Lohdi Singh Vill. - Baghakol, P.S. Haspura,
Distt. - Aurangabad
97. Jitendra Kumar S/O Surendra Prasad Lf - 3, Block - 4, Q.No. 261
Bahadurpur Housing Collony, P.S. Agamkuna, Distt. - Patna
98. Md. Mahtab Alam S/O Md. Waki Ali Rajabazar Bihiya Wara No. 7,
P.S. Bihiya, Distt. - Bhojpur
99. Sanjiv Kumar Sharma S/O Krishna Mohan Sharma Raja Bazar
Chowk Bihiya, P.S. Bihiya, Distt. - Bhojpur
100. Vikash Kumar Alok S/O Vidyanand Arya At Pothiya Bazar, P.S.
Falka, Distt. - Katihar
101. Pradip Kumar S/O Umesh Sah Vill. - Chakeyaj, P.S. Mahnar,
Distt. - Vaishali
102. Rina Kumari D/O Upendra Singh C/O Kapil Dev Prasad Singh
Vill. - Karauti, P.S. Bakhtiyarpur, Distt. - Patna
103. Lalita D/O Ramchandra Pandit Patel Seva Nagar Sri Hari Path
Road No. 5 Bhagwat Nagar Kumhrar P.S. Agamkuan Distt. - Patna
104. Vijay Kumar Chaudhary S/O Jagdishram Chaudhary B - 403
Sanjana Sashwatam Apartment, Aran Garden Road Jagdeo Path, P.S.
Rupespur, Distt. - Patna
105. Gaurav Sinha S/O Awadhesh Kumar Sinha North Mandiri Bans
Ghat Ganga Manal Flat No. 9, Ps. Kotwali, Distt. - Patna
106. Rajiv Kumar Verma S/O Krishnandan Pd. Verma Vill. -
Dharahara, P.S. Silao, Distt. - Nalanda
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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107. Kanhaiya Lal S/O Late Tarkeshwar Prasad Mandl P.S. Adampur
Distt. - Bhagalpur
108. Sanjeev Kumar Jha S/O Bishwamber Jha Vill. - Kadwa, P.S.
Sonaili, Distt. - Katihar
109. Kumar Gaurav Kishore S/O Kailash Prasad Moh. Bichali Kuan,
P.S. Rajgir, Distt. - Nalanda
110. Manoj Kumar S/O Vishwanath Paswan Tubewell No. 2
Shekhpura P.S. Shastri Nagar, Distt. - Patna
111. Birendra Kumar S/O Maheshwar Paswan B.S.R.T.C. Camp Jail,
Trasport Colony, P.S. Shastri Nagar, Distt. - Patna
112. Vijay Kumar Sah S/O Maheshwar Sah Vill. - Parmanadpur, P.S.
Mahrar Road, Distt. - Vaishali
113. Ashutosh Kumar S/O Nawal Kishor Thakur Block Side Of
Mithalauto Subash Nagar, P.Ss. Purnea, Distt. - Purnea
114. Rahul Kumar Shriwashtawa S/O Vijay Kumar Shriwastawa Vill. -
Pataura Lala Tola Motihari, P.S. Muffasil, Motihari, Distt. - East
Champaran
115. Sanjay Kumar Shaw S/O Sri Ishwar Chand Shaw 295/3 G.T. Road
( G + 1 ), P.S. Bally, Distt. - Howrah
116. Ravindra Kumar S/O Sri Styanarayan Sah Vill. - Banchuri, P.S.
Dumra, Distt. - Sitamarhi
117. Munna Kumar S/O Nandu Kumar Verma Ramchandrapur, P.S.
Laheri, Bihar Sharif, Distt. - Nalanda
118. Ritesh Kumar Jha S/O Dinesh Chandra Jha At Tulsipur, P.S.
Kharik, Distt. - Bhagalpur
119. Alok Kumar C/O Damodar Rajak Vill. - Malia, P.S. Chanan,
Distt. - Lakhisarai
120. Sanjeev Kumar Poddar S/O Poddar Raghubar Dayal Choudhary
Tola, Near - Maddle School, P.S. Sultanganj, Distt. - Patna
121. Sudhir Kumar S/O Ram Narayan Chaoudhary At Kunjawan, P.S.
Bihta, Distt. - Patna
122. Sanjeev Kumar S/O Nathun Chuadhary Kusumpuram Colony Beli
Road, P.S. Danapur Cant Distt. - Patna
123. Anand Paswan S/O Siyasharam Paswan Moh. - Shivpuri,
Chitkohra, P.S. Gardnibagh, Distt. - Patna
124. Mahendra Pandit S/O Bijay Pandit Vill. + P.S. Rajauli, Distt. -
Nawada
125. Sanjya Kumar Singh S/O Deonath Singh Vill. - Devkhaira, P.S.
Kochas, Distt. - Rohtas
126. Prema Nand Jha S/O Sharda Nanda Jha Flat No. 173/800 Lala
Bahadur Shastri Nagar, P.S. Shastri Nagar, Distt. - Patna
127. Pram Chand Kumar Pappu S/O Late Umesh Prasad Mandal At
Tulapalti, P.S. Pipra, Dist. - Supaul
128. Arun Kumar S/O Ram Kishun Prasad Ramchandrpur, P.S. Laheri
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 19 -
Bihar Sharif, Distt. - Nalanda
129. Ajit Kumar S/O Nand Kumar Singh Vill. - Amalya, P.S.
Asharganj, Distt. - Munger
130. Braj Vihari S/O Indradeo Pandit Vill. - Bhikhani Bigha, P.S.
Sare, Distt. - Nalanda
131. Santosh Kumar S/O Late Dayanand Sharma Mahesh Nagar, P.S.
Patliputra, Distt. - Patna
132. Ravi Ranjan S/O Krishnanda Singh Vill. - Bhikhanpur, P.S.
Shankund, Distt. - Bhagalpur
133. Prakash Kumar S/O Late Suresh Prasad H.No. B/15, West
Alkapur, P.S. Gardanibagh, Distt. - Patna
134. Randhir Kumar S/O Late Suresh Prasad H.No. B/15, West
Alkapur, P.S. Gardanibagh, Distt. - Patna
135. Dhirendra Kumar Singh S/O Ramashish Singh Vill. - Budhi
Chhapra, P.S. G.B. Nagar ( Tarwara ), Distt. - Siwan
136. Subhash Prasad Singh S/O Bharat Yadav Vill. - Rishidih, P.O.
Markama, P.S. Aliganj, Distt. - Jamui
137. Dhirendra Kumar Tiwari S/O Sushil Tiwari Shalimar Paints Ltd.
22, Kankarbagh Road Chitragupta Nagar, P.S. Kankarbagh, Distt. -
Patna
138. Kumar Sanjit S/O Janardan Dwivedi Mitra Mandal Colony A/10
Anisabad, P.S. Phulwarisharif, Distt. - Patna
139. Rajesh Kumar Sahani S/O Raghawpati Sahani Ratnamala Malahi
Tola, P.S. Bagaha, Distt. - West Champaran
140. Shatshi Kant Prasad S/O Munee Prasad Vill. - Raipurchor, P.S.
Shiosagar, Distt. - Rohtas
141. Indrajeet Kumar S/O Hari Nandan Prasad Vill. - Saindih, P.S.
Silao, Distt. - Nalanda
142. Shankar Kumar S/O Tripti Narayan Thakur P.S. Janakpur Road,
Distt. - Sitamarhi
143. Jay Narayan Kumar S/O Late Ramgulam Sah P.S. Mufassil,
Distt. - Begusarai
144. Bhupenndra Bihari S/O Krishna Bihari Vill. - Mankaura, P.S.
Barh, Distt. - Patna
145. Shankar Kumar Srivastava S/O Dinesh Prasad Srivastava, Rajeev
Pan Bhandar, Infront Of Payal Cinema, P.S. Chhatauni Chowk,
Motihari, East Champaran
146. Shushil Kumar Singh S/O Late Ramakant Singh Rental Flat No.
320, Lohia Nagar, P.S. Kankarbagh, Distt. - Patna
147. Navnet Kumar S/O Arvind Kumar Road No. 10, Q.No. 17, Near
Babu Bazar, P.S. Gardaibagh, Patna
148. Ashok Kumar S/O Late Ramchandra, Pd. Yadav Jai Prakash
Nagar, P.S. Jakkanpur, Distt. - Patna
149. Prakash Chandra Lal S/O Late Parasnath North Shastri Nagar,
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 20 -
P.S. Shastri Nagar, C.D.A. Colony, H.No. - 43, Distt. - Patna
150. Krishna Kumar Sharma S/O Ramadhar Sharma H.No. 181, C.D.A.
Colony, P.S. Shastri Nagar, Patna
151. Ajay Kumar S/O Chandrakant Kamat At - Kamarkala, P.S.
Singhia, Distt. - Darbhanga
152. Om Prakash S/O Chandra Kant Kamat At - Kamarkala, P.S.
Singhia, Distt. - Darbhanga
153. Modassar Imam S/O Haidar Imam Vill. - Basuham, P.S. Bahera
Distt. - Darbhanga
154. Sajjan Kumar S/O Bal Brind Prasad Vill. - Brararaj P.O. Ekanger
Dih, P.S. Ekanger Sarai, Distt. Alanda
155. Murari Kumar S/O Ramadhar Singh Sanjay Nagar, Road No. 10
Near Ew Bye Pass, P.S. Jakkanpur, Distt. - Patna
156. Sanjay Kumar Sah S/O Om Prakash Sah At + P.O. Banmankhi (
Ward No. 17 ), P.S. Banmankhi, Distt. - Patna
157. Kumar Ritesh Ranjan S/O Triveni Prasad Singh Vill. -
Chandanpur, P.S. Naya Ramnagar, Distt. - Munger
158. Amit Kumar Mandal S/O Ram Bilash Mandal Vill. - Gangania,
P.S. Sultanganj, Distt. - Bhagalpur
159. Phool Kumar Sharma S/O Late Govind Thakur Vill. -
Basudeopur, P.S. Kajra, Distt. - Lakhisarai
160. Manoj Kumar S/O Arvind Prasad Ray Vill. - Jagdishpur,
Babadham, P.S. Surajgarha, Distt. - Lakhisarai
161. Akhilesh Kumar Pandey S/O Ram Lakshan Pandey Mahalaxmi
Tobacco Stores, Rituraj Market, Gobarsahi Chowk, P.S. Sadar, Distt. -
Muzaffarpur
162. Shankar Kumar S/O Ashok Kumar P.O. Martam Road Shiv Nagar
P.S. Nawada, Distt. - Nawada
163. Shambhu Kumar S/O Rajendra Singh Vill. - Malichak, P.S. Paras
Bigha, Distt. - Jehanabad
164. Sunil Kumar S/O Rampujan Sah Police Colony Qtr. No. B/51
Anishabad, P.S. Phuwarish, Distt. - Patna
165. Sanjeev Kumar S/O Lalan Ram Flat No. 254/800 Lal Bahadur,
P.S. Shastri Nagar, Distt. - Patna
166. Ravi Bhushan Pandey S/O Virendra Kumar Pandey Vill. -
Dhankutwa, P.S. Chanpariya, Distt. - West Champaran
167. Brijesh Kumar Singh S/O Lalan Singh Tulshi Bhan New
Bigrahpur, Opp. New Bus Stand, P.S. Jakkanpur, Distt. - Patna
168. Dharmendra Kumar S/O Rameshwar Singh Vill. - Farkhurpur,
P.S. + Distt. - Arwal
169. Chandra Bhushan Kumar S/O Krishna Dev Prasad Mishri Tola,
Tekari Road, Patthar Ki Maszid, Mahendru, P.S. Sultanganj, Distt. -
Patna
170. Sandeep Kumar S/O Ganga Ram Yadav At + P.O. Kasma Marar,
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 21 -
P.S. Khanjauli, Distt. - Madhubani
171. Md. Hemayoon S/O Md. Khalil Ahmad At - Agarpur, P.S.
Lodipur, Distt. - Bhagalpur
172. Pramod Kumar S/O Suraj Prasad Moh. Nawagarhi, Near Old Jain
Temple, Gaya P.S. Civil Line Gaya, Distt. - Gaya
173. Murari Kumar Sinha S/O Dadan Lal Road No. 2, Sanjay Gandhi
Nagar, Hanuman Nagar, P.S. Kankarbagh, Distt. - Patna
174. Amod Kumar Choudhary S/O Sagun Lal Chaudhary Nalanda
Bhawan 1st Floor Rajapul, P.S. Budha Colony, Distt. - Patna
175. Shivam Kumar S/O Ramphal Matho Rajbag Janakpur Road, P.S.
Pupri, Distt. - Sitamarhi
176. Pawan Kumar Yadav S/O Adhiklal Yadav Vill. - Janardan Din,
P.S. H. Khargpur, Distt. - Munger
177. Kamal Kant Kumar S/O Murari Prasad New Colony Mahadev
Asthan, Bard No. 02, P.S. Sekhpura, Distt. - Patna
178. Rajesh Kumar Singh S/O Parmand Singh At Lohanipur ( Near
Kath Pool ), P.S. Kadamkuan, Distt. - Patna
179. Bhogendra Sahni S/O Shiv Nandan Sahni Vill. - Kasma, P.S.
Khajuali, Distt. - Madhubani
180. Ramit Kumar S/O Ram Sagar Yadav Moh. - Mogalpura, P.O.
Lalbag, Distt. - Darbhanga, P.S. Baheri
181. Goutam Kumar Sah S/O Ramchandra Sah At - Makkhachak
Bakhari Bazar Begusarai, P.S. Bakhari, Distt. - Begusarai
182. Anil Kumar S/O Chhabb Yadav Room No. 10b, Near Mislenious
General Store Mahendru, P.S. Shahganj, Distt. - Patna
183. Gyan Prakash S/O Ambika Singh Vill. - Tarrari, P.S. Tarri, Distt.
- Bhojpur
184. Dharmveer Kumar Singh S/O Tanki Nadan Singh Vill. - Sipara (
West ), P.O. Dhelwan, P.S. Beur, Distt. - Patna
185. Ajay Kumar Yadav S/O Parmeshwar Yadav C/O Krishna Prasad
Nilu Sadan Chai Tola Gali Mahendru, P.S. Sultanganj, Distt. - Patna
186. Rakesh Ranjan S/O Jairam Thakur Vill. - Sheotha, P.S. Sahar,
Distt. - Bhojpur
187. Bipul Kumar Singh S/O Jai Kumar Singh Vill. - Barkberi, P..S.
Mohudin Nagar, Distt. - Samastipur
188. Rashmi Roy D/O Jagdeo Roy Near B.N.R. Gate, B.N.R. Road,
P.S. Sultanganj, Distt. - Patna
189. Sunil Kumar Singh S/O Ram Nagina Singh Rice Sectio
Mithapur, P.S. Jakkanpur, Distt. - Patna
190. Shishupal Kumar S/O Surendra Kumar Verma Kp - 20
Kailashpuri, P.O. Lohianagar, P.S. Patrakar Nagar, Distt. - Patna
191. Vikesh Kumar S/O Rajeshwar Singh At - Krishna Garh Near
Chitra Cinema, P.S. + P.O. Sultanganj, Distt. - Bhagalpur
192. Majoj Kumar S/O Bigan Ram At - Rajepur, P.S. + P.O. Dhaka,
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 22 -
Distt. - East Champaran
193. Amresh Kumar Singh S/O Kailashpati Singh, Ghagha Ghat, P.S.
Sultanganj, Mahendru, Distt. - Patna
194. Mithilesh Kumar S/O Hriday Singh Vill. - Malichak, P.S. Paras
Bigha, Distt. - Jehanabad
195. Raman Krishna Raman S/O Yugeshwar Mahto Moh - Vi.P.
Colony, P.S. Nawada, Distt. - Nawada
196. Johannand Kumar S/O Late Kashi Ram Chandravanshi Nagar,
Anisabad, P.S. Gardanibagh, Distt. - Patna
197. Dharmendra Kumar S/O Indrajeet Singh Priyadarshi Nagar,
Kumhrar, P.S. Agam Kuan, Distt. - Patna
198. Deepak Kumar S/O Nagendra Prasad Singh At - Sarsouni, P.O.
Ahilgaon, P.S. Jalagarh, Distt. - Purnea
199. Chandra Manish Thakur S/O Dilip Thakur At - Kadrachak, P.S.
Shambhuganj, Distt. - Banka
200. Dharmendra Kumar S/O Ambika Prasad Vill. - Neman Bigha,
P.S. Rajauli, Distt. - Nawada
201. Bimlesh Kumar Singh S/O Kishore Mohan Singh Vill. - Khdiha,
P.S. Deo, Distt. - Aurangabad
202. Ram Janma Singh S/O Harinandan Singh Bank Men'S Colony
Chitragupta Nagar, P.S. Patrakar Nagar, Kankadbagh, Distt. Patna
Bihar
203. Jai Mahadeo Ratan Jyoti S/O Late Ram Chandra Singh Vill.-
Kastoli East Tola, P.S.- Mansurachak, Dist.- Begusarai
204. Rajesh Krishnan S/O Yugeshwar Manto Moh.- V.I.P. Colony,
P.S.- Nawada, Dist.- Nawada, Bihar
205. Avadh Bihari S/O Rajeshwar Pandey Vill.- Madhopur, P.S.-
Harnut, Dist.- Nalanda, Bihar
206. Satish Kumar S/O Kamta Sharma Vill.- Sahakara, P.S.- Takare,
Dist.- Gaya, Bihar
207. Gyan Sagar S/O Deo Narayan Prasad Singh Moh.- Mahalpar,
P.S.+P.O.- Bihar Sharif, Distt.- Nalanda
208. Manoj Kumar S/O Rijhan Yadav Vill.- Chhaparadhi, P.S.- Jay
Nagar, Dist.- Madhubani, Bihar
209. Dilip Kumar S/O Suresh Prasad Roy Vill.- Kashikund, P.S.-
Jhajha, Dist.- Jamui
210. Nagendra Kumar S/O Basudev Prasad Yadav Vill.- Rasalpura,
P.S.- Sitamari, Dist.- Nawada
211. Manoj Kumar S/O Ram Lochan Sah At Shasabad, P.S.-
Sultanganj, Dist.- Bhagalpur, Bihar
212. Md. Bahauddin S/O Md. Alauddin Vill+Po+P.S.- Goraul, Dist.-
Vaishali, Bihar
213. Manoj Kumar S/O Satya Nagarayan Singh Vill.- Mansoor Pur,
P.S.- Vaishali, Dist.- Vaishali, Bihar
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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214. Santosh Kumar S/O Sant Bilash Prasad Ps- Sultanganj Mahendru
Dist.- Patna, Bihar
215. Nitish Kumar S/O Ravindra Prasad At- Ishua, P.S.- Giriyak, Dist.-
Nalanda, Bihar
216. Nandan Kumar S/O Mathura Sharma Vill.- Alkhipur, P.S.-
Salimpur, Dist.- Patna, Bihar
217. Sudhir Kumar Singh At- Mandman Colony, P.S.- Dhanbad, Dist.-
Dhanbad, State- Jharkhand
218. Upendra Kumar S/O Ram Chandra Sah Vill.- Bhanpur Barewa,
P.S.- Goraul, Dist.- Vaishali
219. Kanhaiya Prasad S/O R.P. Prasad Vill. + P.O. + P.S.- Piprahi,
Dist.- Sheohar
220. Ram Binod Sharma S/O Laxmi Thakur (Sadhu Mahato Lodge),
Chok- Mussallahpur, P.S.- Sultanganj, Mahendru, Dist.- Patna
221. Suman Kumar Saurabh S/O Uma Kant Singh C/O Ramayan Singh
Lodge, Near Kaath Pool, West Lohanipur, P.S.+P.O.- Kadam Kuan,
Dist.- Patna
222. Kishor Kumar Gupta S/O Tribhuvan Pd. At- Babhani, P.S. + Via-
Supawl, Dist.- Madhepure, State- Bihar
223. Vandana Sharma Kaushik W/O Ranjeet Kumar Singh K-42, P.C.
Colony, Hanuman Nagar, P.S.- Kankadbag, Dist.- Patna
224. Soroj Kumar Jyoti S/O Mungeshwar Prasad Rajak Proff. Colony
Musallahpur Hat, P.S.- Shaganj, Dist.- Patna
225. Jeeterndr Kumar S/O Ram Bilas Mahto Loco Coloy Khagaul, Qr.
No. 258/F, P.S.- Khagaul, Danapur Railway Station, Dist.- Patna
226. Manoj Kumar Yadav S/O Manendra Pd. Yadav R.K. Colony, East
Of Bazar Samiti, P.S.- Bahadurpur, Mahendru, Dist.- Patna
227. Sanjeet Kumar Jha S/O Late Kumar Kant Jha Prof. Colony, P.S.-
Nirmali, Via- Darbhanga, Dist.- Supaul
228. Rajesh Kumar S/O Surendra Pd A/287, A.G. Colony, P.S.- Rajeev
Nagar, Dist.- Patna-25
229. Prem Kumar Choudhary S/O Ram Naresh Choudhary Moh.-
Damariya, P.S.- Gardhanibagh, Dist.- Patna
230. Rajeev Ranjan S/O Ram Lakhan Prasad Vill.- Dhanauti, P.S.-
Jehanabad, Dist.- Jehanabad
231. Birendra Kumar S/O Ram Lakhan Prasad Pa(M)-1, D.A.P. Office,
G.P.O. Campus, P.S.- Kotwali, Dist.- Patna
232. Ajay Kumar S/O Ram Chandra Chodhary Asst. S.P. Office
Nawada, P.O.+P.S.+Dist.- Nawada
233. Abhay Kumar Sharma S/O Nand Kishor Sharma Vill.- Sagrpur,
P.S.- Makhadumpur, Dist.- Jehanabad
234. Pankaj Kumar Das S/O Late Sarb Narayan Lal Das E/2, R.B.I.,
Officer'S Colony, Near Old Water Tower, Kankarbagh, P.S.-
Kankarbagh, Dist.- Patna
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 24 -
235. Alok Kumar Sinha S/O Gupteshwar Prasad Nutan Nagar Beldari
Tola Gaya, P.S.- Civil Line Gaya, Dist.- Gaya
236. Rajeev Ranjan S/O Paras Nath Gupta Moh.- Shiv Shakti Colony,
P.S.- Civil Line, Gaya, Dist.- Gaya
237. Dheerj Kumar Gupta S/O Nand Kishor Prasad Moh.- Bramsat
Talab Near Sharvan Sheed, P.S.- Civil Line, Gaya, Dist.- Gaya
238. Santosh Kumar Pathak S/O Manoj Kr. Pathak At- Nawa Garhi
Kharkatta Lane, Ps- Andar Gaya, District- Gaya
------Petitioners---Respondents--2nd Set.
with
===================================================
Letters Patent Appeal No. 1352 of 2013
IN
Civil Writ Jurisdiction Case No. 3640 of 2013
===================================================
1. Dhananjay Kumar Mishra Son Of Sri Gouri Kant Mishra Resident
Of Village - Chainpur (Durga Mandir) P.S. - Bangaon, District -
Saharsa (Bihar - 852212)
2. Sunil Kumar Ray Son Of Dharam Deo Ray R/O Village - Bhatauli,
P.O. - Chhatauna, District - Rohtas (Bihar Pin - 802225)
3. Prabhat Kumar Son Of Sri Bali Shankar Prasad R/O A/78, Jagat
Amrawati Apartment Officer'S Flat Bailey Road, Patna
4. Anil Kumar Son Of Sudarshan Sharma C/O Dinesh Ray Lodge Old
Building Post Office Road - Punaichak, Patna - 800023
5. Ajay Kumar Son Of Nepal Prasad C/O Saryoo Prasad Singh, R/O At
- Mohanpur, Punaichak, Near - West Of Devi Sthan, District - Patna ,
Pin - 800023
6. Pankaj Kumar Verma Son Of Ashok Kumar Verma R/O Village -
Sukhasan (Chakla), P.O. - Sukhasan (Chakla), P.S. - Madhepura,
District - Madhepura Pin - 852113
7. Kanchan Kumar Son Of Balanand Saw R/O Village + Post -
Amhara, District - Patna , Pin - 801103
8. Manish Chandra Mani Son Of Late Chandra Mauli Shwari Prasad
Yadav C/O Lala Singh, Ujjaval Bhawan, 5b, At-Post Office Road,
Punaichak, Patna - 800023
9. Sudama Kumar Singh Son Of Sri Shivjee Singh R/O Village - Lori
Bandh, Post Office - Karup, District - Rohtas (Bihar) Pin - 802214
10. Dhirendra Kumar Mishra Son Of Subhash Kumar Mishra C/O Lala
Singh, Ujjaval Bhawan, 5b, At-Post Office Road, Punaichak, Patna -
800023
11. Ravindra Kumar Sinha Son Of Bishwanath Prasad R/O Village +
P.O. - Raitar, District - Nalanda, Pin - 803109
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 25 -
12. Om Prakash Son Of Uday Chandra Roy R/O Shivpuri, P.S. Shashtri
Nagar, District - Patna
13. Ananjay Kumar Son Of Munglal Prasad R/O Ranipur Kechak, P.O.
- Begampur, P.S. - Bypas, District - Patna
14. Shamnkar Pandit Son Of Nageshwar Prasad Pandit R/O Vill + Post
- Hauzpura, Via - Anirudh Belsar, District - Vaishali
15. Abid Hussain Son Of Md. Kasim R/O Village - Sarsaula, Post -
Barwa, P.S. - Lakhaura, District - East Champaran
16. Hira Lal Sahani Son Of Late Ramdhari Sahani R/O Village -
Sarsaula, Post - Barwa, P.S. - Lakhaura, District - East Champaran
17. Devendra Ray Son Of Babu Saheb Ray At + P.O. - Bithouli,
District - Darbhanga, Pin - 847201
.... .... Appellant/s
Versus
1. The Bihar Staff Selection Commission Through Its Secretary,
Veterinary College, Patna - 800014
2. The Chairman, Bihar Staff Selection Commission, Veterinary
College, Patna - 800014
3. Sri J.R.K. Rao Son Of Not Known To The Petitioner The Chairman,
Bihar Staff Selection Commission, Veterinary College, Patna - 800014
4. The Secretry, Bihar Staff Selection Commission, Veterinary College,
Patna - 800014
5. Sri Parsuram Mishra Son Of Not Known To The Petitioner The
Secretary, Bihar Staff Selection Commission, Veterinary College, Patna
- 800014
6. The State Of Bihar Through Chief Secretary, Government Of Bihar,
Patna
7. The Director General-Cum-Inspector Of Police, Government Of
Bihar, Patna
8. The Inspector General Economic Offence, Government Of Bihar,
Patna
9. Shashi Ranjan Kumar Son Of Shri Vinod Kumar R/O Village -
Saranti, P.S. - Rampur Chauram, District - Arwal
10. Bipul Kumar Son Of Kameshwar Singh R/O Village - Jalpura, P.S.
- Masourha, P.S. - Paliganj, District - Patna
11. Mukesh Kumar Son Of Raj Mohan Singh R/O Village - Ashram
Road - Araria, P.S. - Araria, District - Araria
12. Manoj Paswan Son Of Ram Shankar Paswan Of Village - Horilpur,
P.S. - Sonhan, District - Kaimur
13. Vibhakar Kumar Son Of Madan Mohan Prasad Sinha R/O Village -
Sachai, P.S. - Kurtha, District - Arwal At Present Residing Of Sachai
Kothi-Salimpur Ahra, P.S. - Kadamkuan, District - Patna
14. Kumar Shalendra Bharati Son Of Sita Ram Singh Of Village -
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 26 -
Bargi Bigha, P.S. - Karai Parshurai, District - Nalanda
15. Kul Bhushan Kumar Son Of Sri Ambika Prasad Of Village - Bargi
Bigha, P.S. - Karai Parshurai, District - Nalanda
16. Ram Narayan Prasad Son Of Ayodhya Paswan Of Village - Panch
Pokhari, P.S. - Kudra, District - Kaimur
17. Nishant Kumar Son Of Parshuram Singh Of Village - Biro Bigha,
P.S. - Sakurabad, District - Jehanabad
18. Vineet Kumar Son Of Shri Ram Dhayan Sharma Of Village -
Kanap, P.S. - Daud Nagar, District - Aurangabad
19. Anjan Dutta Son Of Sri Arun Chandra Dutta R/O Road No. 5,
Adarsh Colony, Digha, P.S. Shastri Nagar, District - Patna
20. Amit Kumar Son Of Sheo Sharan Pandit R/O Mohalla - Gulabi
Ghat Mahendru, P.S. - Sultanganj, District - Patna
21. Deergh Raj Son Of Raghubansh Prasad R/O Mohalla - Pokharpar
Digha, P.S. - Shastri Nagar, District - Patna
22. Ravi Shankar Son Of Ram Lakhan Prasad R/O Mohalla - A/127,
A.G. Colony. Ashiyana, P.S. Shastri Nagar, District - Patna
23. Rajesh Chandra Choube Son Of Surendra Choube R/O Mohalla -
A/322, A.G. Colony, P.S. - Shastri Nagar, Patna
24. Sandip Kumar Son Of I.C. Prasad R/O Mohalla - Vikash Colony,
Main Road, A.G. Colony, P.S. - Shastri Nagar, Patna
25. Ranvijay Kumar Son Of Hare Ram Singh R/O Village - Zirwa Kala,
P.O. - Pastpar, P.S. - Patarghat, District - Saharsa, Bihar
26. Nandlal Ram Son Of Balkeshwar Ram Village - Gosaindih, P.S. -
Tandwa, District - Aurangabad
27. Sunil Ram Son Of Harihar Ram Village - Gosaindih, P.S. - Tandwa,
District - Aurangabad
28. Santosh Kumar Son Of Narayan Singh Village + P.O. - Samahutta,
P.S. - Karakat, District - Rohtas
29. Murari Kumar Singh Son Of Hare Ram Singh Village + Post -
Bilandpur, P.S. - Mahua, District - Vaishali
30. Rajnish Ray Ranjan Son Of Sri Basant Sharma Janta Akhra Sahpur,
Near At Sheu Mandi, P.S. - Aurangabad, P.O. - Aurangabad, District -
Aurangabad
31. Dilip Kumar Son Of Late Baliram Pandit R/O Village - Hinduni,
P.O. - Alampur Gonpura Vaya - Phulwari Sharif, Patna (Bihar) 801505
32. Rupak Kumar Sinha Son Of Srikant Prasad Sinha R/O Road No. 7,
House No. 10, Indrapuri, P.O. - Resari Nagar, Patna
33. Munay Kumar Sinha Son Of Shambhoo Singh C/O Maremdra
Bahadur Lodge , Post Office Road, Punaichak, Patna - 800023
.... .... Respondents
===================================================
Appearance :
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
- 27 -
(In LPA No. 1200 of 2013)
For the Appellants : Mr. Anil Kumar Sinha, Advocate
For the Respondents : Mr. Satyabir Bharti, Advocate
For the State : Mr. Nishant Kr. Jha, AC to GP-21
(In LPA No. 1170 of 2013)
For the Appellants : Mr. Abhinav Srivastava, Advocate
For the Respondents : Mr. Satyabir Bharti, Advocate
(In LPA No. 1174 of 2013)
For the Appellants : Mr. Kumar Kaushik, Advocate
For the Respondents : Mr. Satyabir Bharti, Advocate
(In LPA No. 1352 of 2013)
For the Appellants : Mr. Dinu Kumar, Advocate
Mr. Rajesh Kumar Singh, Advocate
Mr. Shiv Kr. Prabhakar, Advocate
For the Respondents : Mr. Satyabir Bharti, Advocate
For the State : Mr. Vivek Anand Amritesh, AC to GP-21
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CORAM: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH
And
HONOURABLE MR. JUSTICE JITENDRA MOHAN SHARMA
C.A.V. JUDGMENT
(Per: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH)
Date: 24-06-2015
These four Intra-Court Letters Patent Appeals have been
filed assailing the judgment and order dated 20.08.2013 passed by
learned Single Judge in C.W.J.C. No. 3640/2013 and analogous writ
applications by which the learned Single Judge set aside the results
of the Main examination with consequential direction to the Staff
Selection Commission (hereinafter referred to as ―Commission‖) to
prepare fresh results of the Graduate Level Combined Examination -
2010, in accordance with the directions of the Court in relation to
deletion/modification of questions and answers as given therein.
2. LPA No. 1200/2013 is by candidates who were not
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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the party to the writ proceedings but had been declared selected as
per the results first published but were then shown to be not
qualified as per the revised results pursuant to the directions of this
Court by the learned Single Judge. The other three Letters Patent
Appeals i.e. LPA Nos. 1170, 1174 & 1352 all of 2013 are by
candidates who were writ petitioners and assailed the judgment of
the learned Single Judge in not granting them full relief in respect of
all the questions that were questioned. Even after the revised results
as per the directions of this Court they have not been selected.
3. It may be noted here that in these Letters Patent
Appeals public notices through Newspapers were issued for
attention of all the candidates who had been selected pursuant to the
revised results and large number of them have been made
respondents in representative capacity who have also been served
notices personally.
4. In the first Letter Patent Appeal i.e. LPA No.
1200/2013, Sri Anil Kumar Sinha, learned Counsel appears for the
appellants who had been originally selected but upon revised results
pursuant to the direction of this Court failed to get selected.
Challenge has been made primarily on the ground that once the
results were published and they were selected, this Court ought not
to have interfered and even if interfered their selection ought not to
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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have been reversed. If anything, then the whole examination should
have been cancelled and re-examination ordered.
5. Having heard Sri Anil Kumar Sinha, learned Advocate,
the answers to his submission are simple. In a public competitive
examination based on multiple choice questions no one can be
permitted to get undue advantage of wrong questions or wrong
answers and if it is found that the marking was wrong either because
there was mistake in the questions themselves or in the model
answer used to evaluate the results, this Court cannot shut its eyes
and permit undue advantage to persons who were rightfully not
entitled to mark they scored and deprived the candidate who had
rightly answered of their rightful place in the merit list. One must
keep in mind that in objective multiple choice type examinations
with negative marking for wrong answers every question is
important and especially when tens of thousands of candidates are
appearing. There is great tussle for each mark to get into the select
list. In the present examination, there were four marks for every
right answer and one negative mark for every wrong answer. Thus,
where the model answer by which the results were evaluated were
wrong then a person who wrongly answer can be marked right
gaining four marks and a person who rightly answer would lose not
only four marks but would incur one negative mark. If the model
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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answers being wrong did not tally with the correct answer it has thus
serious repercussions. Similarly, if questions were ambiguous then
someone would risk answering and depending upon his luck and not
knowledge, he would gain unfair advantage and someone seeing the
ambiguity would not risk answering at all, that would not be a fair
procedure. Therefore, if it is brought to the notice of the Court that
the model answers were wrong or if the questions were ambiguous
or there was any other conflict then it would be the duty of the Court
to do justice to restore fair procedure of selection. Thus, even
though, results may be declared and situations so demands for
fairness in selection, court interference is not only called for but
becomes imperative and not to grant finality to the results
howsoever declared. In exceptional circumstances as has been noted
by various judgments, where the process is long over and there is
delayed challenge on equitable principles, the court may choose not
to interfere. So, also when there is a strict time schedule to be
followed then upsetting the results may lead to administrative chaos
when interference may not be made.
6. Having said so, I may notice few judgments and
binding precedents in this regard. The Apex Court in the case of
Kanpur University through Vice-Chancellor and others Vs.
Samir Gupta and others since reported in (1983) 4 Supreme
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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Court Cases 309 has in paragraphs-16 & 18 noted thus:-
―16. .......We agree that the key answer
should be assumed to be correct unless it is
proved to be wrong and that it should not be
held to be wrong by an inferential process of
reasoning or by a process of rationalisation.
It must be clearly demonstrated to be wrong,
that is to say, it must be such as no
reasonable body of men well-versed in the
particular subject would regard as correct....‖
―18. ......Fourthly, in a system of ‗multiple
choice objective-type test', care must be
taken to see that questions having an
ambiguous import are not set in the papers.
That kind of system of examination involves
merely the tick-marking of the correct
answer. It leaves no scope for reasoning or
argument. The answer is ‗yes' or ‗no'. That
is why the questions have to be clear and
unequivocal. Lastly, if the attention of the
University is drawn to any defect in a key
answer or any ambiguity in a question set in
the examination, prompt and timely decision
must be taken by the University to declare
that the suspect question will be excluded
from the paper and no marks assigned to it.‖
7. Then, we may refer to the decision of the Apex Court
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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in the case of Rajesh Kumar and others Vs. State of Bihar and
others since reported in (2013) 4 Supreme Court Cases 690
wherein in paragraph-19 that is what their Lordships has said:-
―19. ....Given the nature of the defect in the
answer key the most natural and logical way
of correcting the evaluation of the scripts was
to correct the key and get the answer scripts
re-evaluated on the basis thereof. There was,
in the circumstances, no compelling reason
for directing a fresh examination to be held
by the Commission especially when there
was no allegation about any malpractice,
fraud or corrupt motives that could possibly
vitiate the earlier examination to call for a
fresh attempt by all concerned.......‖
8. Then, we may refer the judgment in the case of Sanjay
Singh and another Vs. U.P. Public Service Commission,
Allahabad and another since reported in (2007) 3 Supreme Court
Cases 720 wherein in paragraph-52 this is what their Lordships has
said:-
―52. The petitioners have requested that their
petitions should be treated as being in public
interest and the entire selection process in
regard to Civil Judge (Junior Division)
Examination, 2003 should be set aside. We
are unable to accept the said contention.
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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What has been made out is certain inherent
defects of a particular scaling system when
applied to the selection process of the Civil
Judges (Junior Division) where the problem
is one of examiner variability (strict/liberal
examiners). Neither mala fides nor any other
irregularities in the process of selection are
made out......‖
9. Then, we may refer to the case of Vikas Pratap Singh
and others Vs. State of Chhattisgarh and others since reported in
(2013) 14 Supreme Court Cases 494 wherein in paragraphs-18 &
19 under some what similar circumstances their Lordships has held
thus:-
―18. .......It is settled law that if the
irregularities in evaluation could be noticed
and corrected specifically and undeserving
select candidates be identified and in their
place deserving candidates be included in
select list, then no illegality would be said to
have crept in the process of re-evaluation.
The respondent Board thus identified the
irregularities which had crept in the
evaluation procedure and corrected the same
by employing the method of re-evaluation in
respect of the eight questions, answers to
which were incorrect and by deletion of the
eight incorrect questions and allotment of
their marks on pro rata basis. The said
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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decision cannot be characterised as arbitrary.
Undue prejudice indeed would have been
caused had there been re-evaluation of
subjective answers, which is not the case
herein.‖
10. In view of the aforesaid, we are of the considered
opinion that in the facts and circumstances of the case the decision
of re-evaluation by the respondent Board was a valid decision which
could not be said to have caused any prejudice, whatsoever, either to
the appellants or to the candidates selected in the revised merit list
and therefore, we do not find any infirmity in the judgment and
order passed by the High Court to the aforesaid extent.
11. In fairness to learned counsel, we must notice the
reliance on paragraph-36 of the judgment of a Division Bench of this
Court in the case of Ganesh Prasad Yadav and others Vs. The
State of Bihar and others since reported in 1995 (2) PLJR 170 to
canvass the point that even if there were mistake it was concerning
all candidates and there was no unfair treatment to the non-selected
candidates in particular. Submission was that there should be no
interference in such a situation. For ready reference paragraph-36 is
quoted hereunder:-
―36. No doubt, there are mistakes in the
alternative answers or responses to the four
questions, but on that basis it cannot be said
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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that the Commission adopted any unfair
means or acted in an unfair manner, on the
other hand, the aforesaid mistakes appear to
have been committed by the experts to whom
the work of setting of questions and their
suggestive answers was entrusted. It cannot
be said that there was unfair treatment to the
non-selectees in particular. All the
candidates including the successful
candidates have answered the same set of
questions and in that view of the matter
either all the candidates have suffered
equally or took advantages of wrong
suggestive answers. In that view of the
matter, in spite of the aforesaid errors, in my
view, it would not be proper to quash the
preliminary test for the aforesaid defects.‖
12. In our view, in view of several subsequent judgments
of the Apex Court, as noticed above, the observations of the Court in
paragraph-36, with due respect cannot be regarded as the correct
law. Interference is imperative in such a situation.
13. In the present case, from the writ proceedings, we find
that the challenge to the results was made promptly. The wrong
results could not only lead to depriving the rightful candidates of
their right to get selected but even if selected they could lose their
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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seniority or their chance of favourable position at the time of
counseling to get the service of their choice. Thus, to urge that the
learned Single Judge ought not to have interfered once the results
were published cannot be accepted and the contention has to be
rejected outright. Further, if the model answers in an objective type
examination are found to be wrong or the questions found to be
ambiguous or wrong then instead of setting aside the entire
examination process the results can easily be re-cast on the basis of
correct answers or such other remedial process instead of making all
the candidates re-appear. Thus, the submission that the entire
examination should be set aside also merits no consideration. One
must note that in the present case, there is no allegation that the
examination process was vitiated because of any fraud, mala fide or
malpractice.
14. Thus, the first Letters Patent Appeal bearing LPA No.
1200/2013 merits no consideration and is dismissed, accordingly,
subject to the application of the decision in relation to the remaining
three appeals.
15. At the very outset, we may also notice one other fact
that these examinations were conducted on 27.01.2013 and the
results were published on 19.02.2013 after the Commission itself
sought objections in respect of model answer which objections were
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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considered first by an expert committee and then by the
Commission. These results were then challenged, and on
20.08.2013, judgment by the learned Single Judge was delivered and the final revised results were published by the Commission on 24.08.2013. Upon Letters Patent Appeal being filed, Division Bench did not stay the selection process but observed that it would be subject to the result of the Letters Patent Appeals. Accordingly, the selection and appointment process was completed and the persons appointed upon their selection based on the revised results have already been working. This aspect will have to be considered as and when occasion arises in respect of relief that is to be granted, if any, to the appellants.
16. This is what the Apex Court has noted in two recent judgments, namely, Rajesh Kumar (supra) wherein in paragraph-
21 their Lordships have noted thus:-
―21. ...It goes without saying that the appellants were innocent parties who have not, in any manner, contributed to the preparation of the erroneous key or the distorted result. There is no mention of any fraud or malpractice against the appellants who have served the State for nearly seven years now. In the circumstances, while inter se merit position may be relevant for the Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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appellants, the ouster of the latter need not be an inevitable and inexorable consequence of such a re-evaluation. The re-evaluation process may additionally benefit those who have lost the hope of an appointment on the basis of a wrong key applied for evaluating the answer scripts.....‖ Further in paragraph-22.4 their Lordships noted thus:-
―22.4. Such of the appellants as do not make the grade after re-evaluation shall not be ousted from service, but shall figure at the bottom of the list of selected candidates based on the first selection in terms of Advertisement No.1406 of 2006 and the second selection held pursuant to Advertisement No.1906 of 2006.‖
17. Again, in the case of Vikas Pratap Singh (supra) this is what their Lordships held in paragraphs-27, 28 and 29, which is quoted hereunder:-
―27. Admittedly, in the instant case the error committed by the respondent Board in the matter of evaluation of the answer scripts could not be attributed to the appellants as they have neither been found to have committed any fraud or misrepresentation in being appointed qua the first merit list nor has the preparation of the erroneous model Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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answer key or the specious result contributed to them. Had the contrary been the case, it would have justified their ouster upon re- evaluation and deprived them of any sympathy from this Court irrespective of their length of service.
28. In our considered view, the appellants have successfully undergone training and are efficiently serving the respondent State for more than three years and undoubtedly their termination would not only impinge upon the economic security of the appellants and their dependents but also adversely affect their careers. This would be highly unjust and grossly unfair to the appellants who are innocent appointees of an erroneous evaluation of the answer scripts. However, their continuation in service should neither give any unfair advantage to the appellants nor cause undue prejudice to the candidates selected qua the revised merit list.
29. Accordingly, we direct the respondent State to appoint the appellants in the revise merit list placing them at the bottom of the said list. The candidates who have crossed the minimum statutory age for appointment shall be accommodated with suitable age relaxation.‖ Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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18. From the judgment of the learned Single Judge, it appears there were four types of grievance. First, in respect of certain questions answer to which were challenged and the Court found that the model answer was wrong. Learned Single Judge accordingly suggested the right answer for the purposes of re-
evaluation of result. Second, where the questions were found to be ambiguous or unclear. The learned Single Judge again rightfully ordered that they be deleted. Third, where questions were capable of more than one answer. The learned Single Judge agreeing with the Commission allowed both the answers as being marked as correct.
As we would show that this may not be the appropriate approach in this regard. Fourth, where there was difference in the English version and the Hindi version of the same questions. The answer would not be the same. The learned Single Judge has rightly order of deletion of such questions.
19. Before us, parties put in issue ten questions. They are question nos. 61, 69, 82, 98, 107, 111, 124, 125, 148 & 149.
20. First, we would deal with question nos. 148 & 149.
What was contended that the questions as per the English version and as per the Hindi version were at variance. The English version would have a different answer than that of the Hindi version.
Originally, the expert committee did not recommend its deletion but Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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when this was pointed out to the Commission by the learned Single Judge, the Commission agreed to delete the two questions from consideration. The submission on behalf of some of the appellants is that so far as question no. 148 is concerned, there were two correct options i.e. one in Hindi and the other in English, therefore, both the options must be accepted. But, when we come to question no. 149, we find that the question itself in Hindi version and English version were different. It was contended that as per instructions in the booklet the English version should prevail where there was difference in English and Hindi versions and this rule should be applied. It was, thus, contended that in respect of both these two questions, the learned Single Judge erred in ordering its deletion. We see no merit in the contention. Firstly, the answer to a question cannot be different in English and Hindi version, if the questions are same. Thus, if the questions differ in the two versions then the inevitable result would be that the question would have two answers.
In our view, if an examinee reads the English version and the Hindi version and finds variance, he would be confused not because of lack of his knowledge but because of mistake in the question, such a question cannot form part of fair procedure for selection. It is not expected of an examinee to take risk in such situation especially when there is negative marking.
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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21. We are, therefore, of the view that the learned Single Judge rightly opined the deletion of both these questions i.e. 148 and
149.
22. Now we may come to question nos. 61, 69, 82, 98, 107, 111, 124, 125.
Question No. 61 - The primary Product of Photosynthesis is (A) Citric Acid (B) Glucose (C) Starch (D) Maltose.
The expert committee as noted in the judgment under appeal suggested option (B) Glucose to be the correct answer and accordingly marking was done. The learned Single Judge relying on the standard text book published by the NCRT and the opinion of the expert held that option (B) Glucose was correct. On behalf of the appellants it is contended that this is not the correct answer. Photosynthesis results in Starch and then starch gets converted into Glucose. They have gathered material from the Internet and some other text.
In our opinion starch would be an intermediary product resulting in the primary product Glucose. Considering the level of the examinee who may or may not be a science student, it would not be proper to take a different view then that of the expert committee. We, accordingly hold that the learned Single Judge did not err in taking option (B) Glucose as the correct answer. The challenge here must thus fail.
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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Question No. 69 - Which technique has been possible only after development of recombinant DNA Technology : -
(A) DNA Fingerprinting (B) Monoclonal antibody production (C) Fermentation (D) Vaccination. The expert committee on review suggested option (D) Vaccination as the correct answer. Initially the correct answer as per model answer-sheet was option (A) DNA Fingerprinting.
From the judgment and order of the learned Single Judge, we find that the learned Judge has noted that apparently the petitioners had no objection to change the option as suggested by the expert. As noted above, change of option was from option (A) DNA Fingerprinting to (D) Vaccination. The learned counsels for the appellants submit that the original answer i.e. option (A) DNA Fingerprinting correct, inasmuch as, Vaccination was a process preexisting and predating DNA technology. D.N.A. technology came in the later part of the 20th century, whereas, Vaccination was available in the first half of the 20th century.
Having considered the matter and having considered the facts as aforesaid, in our view the original answer option (A) DNA Fingerprinting ought to be treated as the correct answer. We are surprised as to why and how the expert committee overlooked this basic fact. In our view the question is specific as to which technique has been possible ―only after‖ Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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development of recombinant DNA technology. We hold accordingly.
It is this expression ―only after‖ probably the expert committee did not take proper note of. We hold accordingly.
Question no. 82 - The largest beach in India is in (A) Kerala (B) Goa (C) Tamil Nadu (D) West Bengal.
We are not inclined to interfere with the findings of the learned Single judge with regards order for deletion of the question the answer to which can be ambiguous. The question really meant ‗longest' and not ‗largest'. It is not in dispute that the longest beach in India is Marina beach of Madras (Chennai) in the State of Tamil Nadu. The Commission originally had selected option (C) Tamil Nadu. The correct answer upon expert advice is that it could be understood as both i.e. (B) Goa and (C) Tamil Nadu and it treated both as correct answers. Even on this score as held by the Apex Court in the case of Kanpur University (Supra) AIR 1983 SC 1230 there cannot be a question with two correct answers. If that be so, this question was to be deleted and rightly so ordered by the learned Single Judge. We hold accordingly. Question No. 98 2 x (3+4) is equal to :
(A) (3 x 4) +2 (B) (2 x 4) + 3 (C) (3 x 2) + 4 (D) (2 x
3) + (2 x 4).
It appears that the question setter has suggested option (D) as the correct answer. When the matter Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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was referred to the Expert Committee, the Expert Committee gave two correct answers: being option (A) and option (D). The answers then were evaluated on that basis as both were correct answers. As noted earlier this has been deprecated by the Apex Court in the case of Kanpur University (Supra).
Notwithstanding the aforesaid, the learned Single Judge has accepted the evaluation on the basis of two correct answers. We have considered the matter and in our view, the question setter was correct and there is only one correct answer. The mistake committed by the Expert Committee is obvious. The resultant answer of option (A) is 14 and so of option (D). The question to be answered was not the result of calculation but the step in progression. It is a matter of co-incidence that the answer tallies in option (A) and option (D). We may illustrate this by algebraic configuration. The question would be A (B + C). If this is expanded, the next stage would be A x B + A x C. Let us compare the options given. This matches only with option (D). The Expert Committee misdirected itself when it went further. Taking the numeral as given in the question, option (A) being (3 x 4) + 2 = 12+2 = 14 and similarly option (D) being (2 x 3) + (2 x 4) = 6+8 = 14. The question was not which leads to the correct result but which is the correct step. If we use the algebraic configuration and change these numbers to be A=3, B=4, C=5 instead of 2, 3 and 4 and test option A, it would be 4 x 5 + 3 Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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i.e. 23. But if we come to option (D), it would be 3x4 + 3x5 that would be 12 + 15 i.e. 27. The experts were thus, wrong and the question setter was correct. The correct answer was only (D). We hold accordingly. Question No. 107 - Which term comes next in the series YEB, WFD, UHG, SKL?
(A) QGL (B) TOL (C) QNL (D) QOL.
The learned Single Judge has found that both the question setter and the Expert Committee suggested option (D) to be the correct answer. The petitioners who are appellants herein had contested the same and have logically deduced the answer to show that by no stretch of imagination none of the four options give the correct answer. The reason is simple. The last alphabet in the four sequential combinations are B, D, G and L. Therefore, the correct answer would have to be some other alphabet other than L, but all the four options given, show (L) as the last Alphabet. Thus, all the four answers were wrong. The logic is explained as the distance between the two Alphabets used in the last is 1, 2, 4, the next would be 8 being multiple of 2 and thus, the correct answer would be Q.O.U. which is not an option. None of the counsels could show otherwise. Thus, we do not agree with the conclusion of either the question setter or the Expert Committee nor that of the learned Single Judge. We hold that the question had to be deleted for there being no correct answer. We hold accordingly.
Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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Question no. 111 - If dust is called air, air is called fire, fire is called water, water is called colour, colour is called rain and rain is called dust, then where do fish live?
(A) Fire (B) Water (C) Colour (D) Dust.
The question setter had given the correct answer as Colour being option (C). When the matter came up before the Expert Committee, they suggested deletion of the question presumably on the ground that it was confusing. The learned Single Judge has accepted the Expert Committee's recommendation and maintained deletion of the question which is questioned in these appeals. The appellants contend that this was a question dealing with logic and deduction. It comes under the heading ―Coding-Decoding‖. It is purposefully phrased in such a manner leading to a closed circle. It is purposefully designed to confuse logical deduction but the logic is simple. Water is substituted and coded as Colour. Fish can thus be only living in water and therefore the answer would be Colour as suggested by the question setter. All further logical steps are only designed to purposefully confuse. We are, therefore, of the view that the question setter had rightly given the answer. We are unable to agree with the learned Single Judge in this regard. The correct answer is option (C). We hold accordingly.
Question No. 124 - Given the statements ―No fruit is tree. All flowers are trees‖, which one of the Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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following is correct?
(A) No fruit is flower (B) Some trees are flowers (C) All flowers are fruits (D) None of these. The question setter and the Expert Committee agree with the option (A) to be the correct answer. All learned lawyers agree that option (A) is correct but some said that option (B) would also be possibly correct. There being serious doubt whether (B) would also be correct or not, in our opinion, we should not disturb the question setter and the Expert Committee and the learned Single Judge's view in this matter. We may note that there is a instruction given that the selection has to be of the most appropriate answer. That resolves the controversy. We, thus, do not interfere with this answer being (A).
Question No. 125 - Given the statements: All windows are doors and no door is wall.
(A) No window is wall (B) No wall is door (C) Some windows are walls (D) None of these.
The question setter and the Expert Committee agree with the option (A) to be the correct answer. All learned lawyers agree that option (A) is correct but some said that option (B) would also be possibly correct. There being serious doubt whether (B) would also be correct or not, in our opinion, we should not disturb the question setter and the Expert Committee and the learned Single Judge's view in this matter. We may note that there is a instruction given that the selection has to be of the most appropriate answer. Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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That resolves the controversy. We, thus, do not interfere with this answer being (A).
23. Thus, the only change we find is with regard to question no. 69 where the correct answer is option (A). In respect of question no. 98, the correct answer is option (D). The correct answer to question no. 107 is not available and has to be deleted. In respect of question no. 111, we hold that it should not be deleted and the correct answer is option (C).
24. Thus, we are inclined to interfere with the judgment of the learned Single Judge only to the extent of these four questions in the manner indicated hereinabove.
25. Thus, the inevitable result would be, in order to ensure fairness of procedure of selection, the results which were revised and published pursuant to orders of the learned Single Judge would call for a further revision in respect of the four questions as noted in the preceding paragraphs but it would not follow that as per the fresh revised results of persons who had already been selected and appointed and have been working but who do not make the mark this time would be disqualified and dismissed. We hold that this would be highly iniquitous inasmuch as they are not guilty of any fraud, malpractice but are mere victims of mistake committed not by them. We have already noted judgments of the Apex Court Patna High Court LPA No.1200 of 2013 dt.24-06-2015
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in the case of Rajesh Kumar (supra) and Vikash Pratap Singh (supra) in these regards but again that does not end the matter. By change of answers of these four questions, as noted above, there may be some persons, who are now found to have made to the final merit list but, were not selected earlier leaving them out would be injustice. There would not be many such persons.
26. Having considered the matter, we would accordingly order that such persons who now come into the merit list would have to be adjusted, if vacancies were there were or there are vacancies available in cadre, for which examination were held. Their inter se seniority in the cadre to which they are allotted would be determined by inter se merit position, irrespective of their date of appointment.
We order accordingly.
27. With these observations and directions, these Letter Patent Appeals are, accordingly, disposed of.
(Navaniti Prasad Singh, J.)
Jitendra Mohan Sharma, J. I agree.
(Jitendra Mohan Sharma, J.)
Rajeev/A.F.R.
U