Patna High Court
Janardan Chouhan & Ors vs The State Of Bihar & Ors on 11 March, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6237 of 2014
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1. Janardan Chouhan Son Of Late Sukhdeo Chouhan Resident Of Village-
Mahmooda, P.O- Saksohra, P.S- Bind, District- Nalanda.
2. Munilal Prasad Son Of Sri Jagnarayan Prasad Resident Of Village- Uzirganj,
P.O- Aabgila, P.S- Kurtha, District- Jahanabad.
3. Ravindra Prasad Singh Son Of Late Kishori Prasad Singh Resident Of Village-
Patoria, P.O- Patauna, P.S- Katrisarai, District- Nalanda.
4. Ashok Kumar Son Of Sri Kamla Singh Resident Of Village- Zaiwar, P.O-
Nadghat, P.S- Gourichak, District- Patna.
5. Munna Sao Son Of Late Deep Chand Sao Resident Of Mohalla- Janta Road,
New Yarpur, P.O- G.P.O., P.S- Gardanibagh, District- Patna.
6. Parmanand Choudhary Son Of Late Subhag Choudhary Resident Of Village-
Karwati, P.S- Azimabad, District- Bhojpur.
7. Jit Lal Yadav Son Of Late Chandradeep Rai Resident Of Mohalla- Chitkohra
Basti, P.S- Gardanibagh, District- Patna.
8. Yugeshwar Prasad Son Of Sri Veera Sao Resident Of Vill- Hiramanpur, P.S-
Amhara, District- Patna.
.... .... Petitioners
Versus
1. The State Of Bihar Through The Chief Secretary, Bihar, Patna.
2. The Principal Secretary, Home ( Special) Department, Bihar, Patna.
3. The Principal Secretary, Finance Department, Bihar, Patna.
4. The Deputy Secretary, Home ( Special) Department, Bihar, Patna.
.... .... Respondents
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Appearance :
For the Petitioners : Mr. Krishna Kant Tiwari, Advocate
For the State : Mr. Nirbhay K. Singh, G.P.16
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 11-03-2016 Petitioners claim that the only reason why their claim for regularization was rejected was that there was no vacancy when the impugned order contained in Annexure-4 was passed in the year 2013. Since then they have inputs and information including Right to Information Act that vacancies are existing. Let the petitioners assert their right in this regard before the appropriate authority who is said to 2 Patna High Court CWJC No.6237 of 2014 dt.11-03-2016 2/2 be the Home Secretary, Government of Bihar which will be decided on the available facts and law within a reasonable time frame.
Writ application is disposed of with liberty as above.
(Ajay Kumar Tripathi, J.) Sanjay/-
U