Patna High Court
Archana Kumari & Ors vs The State Of Bihar & Ors on 27 September, 2016
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No. 92 of 2016
IN
Civil Writ Jurisdiction Case No. 10854 of 2015
=========================================
1. Amit Kumar, Son of Ram Singh, R/o-At+P.O.- Budhoura, P.S.-
Alouli District- Khagaria.
2. Nisha Kumari, W/o Rakesh Kumar, R/o-Vill- Marpa Sirpal, P.O.-
Bas Bitta,. P.S.- Mejarganj District- Sitamarhi.
3. Ram Narayan Paswan, S/o Sharda Paswan, R/o-
Vill.+P.O.+P.S.- Bhagwanpur, District- Kaimur.
4. Asha Kumari Chaudhary, D/o Birendra Chaudhary, R/o Vill.+
P.O. - Purandaha Rajwara, P.S.- Sonbarsa, District- Sitamarhi.
5. Chandani Kumari, D/o Harendra Pandey, R/o Vill.+P.O.+P.S. -
Katra, District - Muzaffarpur.
6. Raj Kumar Paswan, S/o Jhagaru Paswan, R/o Vill.- Khaira
Bigha, P.O.- Usri, P.S.- Mehandiya, District- Arwal.
7. Pinky Kumari, D/o Kamleshwar Prasad, R/o Moh.- Gulab Bag
(Near Yadav Transport), P.O. - P.S.- Barh, District- Patna.
8. Amita Kumari, W/o Manohar Mahto, R/o Vill.- Bhalua, P.O.-
Baghi Bardiha, P.S.- Warisaliganj, District- Nadawa.
9. Guriya Kumari, W/o Raj Kumar Sahu, R/o Vill.- Mahisham, P.O.
+P.S.- Madhepur, District- Madhubani.
10. Bibha Kumari, D/o Binod Ray, R/o Vill.- Gawasara, P.O.-
Chandhua, P.S.- Kudhani, Via- Turki, District- Muzaffarpur.
.... .... Petitioners/Appellants
Versus
1. The State of Bihar through the Director General of Police, State
of Bihar, Patna.
2. The Principal Secretary, Home Department, Govt. of Bihar,
Patna.
Patna High Court LPA No.92 of 2016 2
3. The Central Selection Board (Constable Recruitment) through
its Chairman, Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
4. The Chairman, Central Selection Board (Constable Recruitment)
through its Chairman, Sri Sai Tara Complex, IAS Colony,
Jawaharlal Nahru Marg, Patna.
.... .... Respondents/Respondents
with
=========================================
Letters Patent Appeal No. 157 of 2016
IN
Civil Writ Jurisdiction Case No. 9918 of 2015
=========================================
1. Archana Preity, D/o Amarnath Singh, resident of - C/o
Brahmdeo Singh, Bazar Samiti, Ram Krishna Colony, Near Kali
Mandir, East Side, Patna.
2. Moni Kumari, D/o Balram Sah, resident of - Vill.- Lohchi, P.O.-
Lohchi, P.S.- Kharagpur, District- Munger.
3. Kalpana Kumari, D/o Sunil Yadav, resident of - At + P.O.-
Temtha, P.S.- Parbatta, District- Khagaria.
4. Renu Kumari, D/o- Ravishan Kumar, resident of - Vill.- Lohia
Nagar, P.O.- Suhid Nagar, P.S.- Nagar, District- Begusarai.
5. Sanju Kumari, D/o Hareram Kumar, resident of - Vill.- Patej,
P.O.- Manikpur, P.S.- Dhansoi, District- Buxar.
6. Rajesh Paswan, S/o Tulasi Paswan, resident of - Vill.- Hundra
(Kala), P.O.- Nayhatta, P.S.- Belaon, District- Kaimur (Bhabua).
7. Amit Kumar, S/o Ajeet Kumar Ram, Vill.- Gola Bazar (Buxar),
P.S.- Buxar, P.O.- Buxar, District- Buxar.
8. Ravi Bhushan, S/o Ravindra Kumar Thakur, resident of - Vill.-
Sikandarpur, P.O.- Rajavra, P.S.- Muffasil, District- Begusarai.
9. Sunil Kumar Rajak, S/o Inder Deo Rajak, Vill.- Ajani Ghat, P.O.
Patna High Court LPA No.92 of 2016 3
+P.S.- Birupur, District- Lakhisarai.
10. Birendra Kumar Gupta, S/o Jawahar Lal Gupta, resident of-
Rampur Road, Tapowan Colony, P.O.- Mahendru, P.S.- Bhadurpur,
District- Patna.
11. Chandan Kumar, S/o Lal Bau Mahto, resident of- Vill.+P.O.-
Pupri Ratan Laxmi, Ward No. 7, District- Sitamarhi.
12. Durgesh Kumar Pandit, S/o- Ajad Kumar Pandit, resident of
Vill.- Barki Kothiya, P.O.- Upadhyaypur, P.S.- Buxar, District-
Buxar.
13. Vinita Kumari, D/o- Ram Janam Prasad Chourasiya, resident
of Vill.+P.O.- Dumari Belwan, Via-Deo, P.S.-Madanpur, District-
Aurangabad.
.... .... Petitioners/Appellants
Versus
1. The State of Bihar through the Director General of Police, State
of Bihar, Patna.
2. The Principal Secretary, Home Department, Govt. of Bihar,
Patna.
3. The Central Selection Board (Constable Recrutiment) through
its Chairman, Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
4. The Chairman, Central Selection Board (Constable
Recruitment), Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
.... .... Respondents/Respondents
with
=========================================
Letters Patent Appeal No. 159 of 2016
IN
Civil Writ Jurisdiction Case No. 9575 of 2015
Patna High Court LPA No.92 of 2016 4
=========================================
1. Ashok Kumar, S/o Jitendra Sah, resident of At+P.O. - Temtha,
P.S. - Parbatta, District - Khagaria, PIN - 851216.
2. Nidhi Kumari, D/o Braj Bhushan Mishra, resident of Vill.-
Berain, P.O.- Khuthan, P.S.- Imadpur, District- Ara (Bhojpur).
3. Rinku Kumari, D/o Ravindra Prasad, resident of Vill.- Basraj
Bigha, P.O.- Tehta, P.S.- Makhdumpur, District- Jehanabad, PIN-
804427.
4. Neha Kumari, D/o Munna Sah, resident of Vill.- Anand Nagar,
P.O. - Shivganj, P.S. - Town, Ara (Bhojpur), PIN - 802301.
5. Bimala Kumari, D/o Ramlakhan Sah, resident of At Ganhari,
P.S. - Hathauri, P.O. - Rahiya Konchi, District - Samastipur, PIN -
8482098.
6. Vandana Kumari, D/o Sunil Kumar, resident of Vill.-
Dhanegnaul, P.O. - Goramal, District - Vaishali.
7. Sushmita Kumari, D/o Mithlesh Kumar, resident of Vill.-
Danapur, P.O. - Danapur, District - Patna, PIN - 801503.
8. Usha Kumari, D/o Raghunath Prasad Chaurasia, resident of Vill.
- Baank, P.O. - Beapur, P.S. - Maner, Via - Danapur, Patna -
801503.
9. Kajal Kumari, D/o Ramotar Bhagat, resident of At Agarh, P.O. -
Mangarwara, P.S. - Srinagar, District - Madhepura, PIN - 852112.
10. Arvind Kumar Mandal, S/o Lakhan Das Mandal, resident of At
- Yogipur, Ward No. 12, P.O.- Tamganj, Via - Forbesganj, District
- Araria, PIN - 854318.
11. Deepak Deo Kumar Bharti, S/o Brijnandan Prasad, resident of
Vill. - Shivraj Bigha, P.O. - Nagwan, P.S. - Kako, District -
Jehanabad, PIN - 804420.
12. Sushmita Bharti, D/o Satyanarayan Prasad, resident of Vill.-
Bhaluee, P.O.- Mananpur, P.S.- Chanan, District- Lakhisarai -
811310.
13. Nagendra Kr. Choudhary, S/o Sidhu Choudhary, resident of
Patna High Court LPA No.92 of 2016 5
Vill. - Sharifabad, P.O. - Atma, P.S.- Islampur, District- Nalanda,
PIN - 801303.
.... .... Petitioners/Appellants
Versus
1. The State of Bihar through the Director General of Police, State
of Bihar, Patna.
2. The Principal Secretary, Home Department, Govt. of Bihar,
Patna.
3. The Central Selection Board (Constable Recruitment) through
its Chairman, Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
4. The Chairman, Central Selection Board (Constable Recruitment)
through its Chairman, Sri Sai Tara Complex, IAS Colony,
Jawaharlal Nehru Marg, Patna.
.... .... Respondents/Respondents
with
=========================================
Letters Patent Appeal No. 76 of 2016
IN
Civil Writ Jurisdiction Case No. 9918 of 2015
=========================================
1. Amrita Kumari, D/o Ramesh Prasad, resident of - At + P.O. -
Dhanadihari, P.S. - Amajn (Parasbigha), Jehanabad.
2. Sangeeta Kumari, D/o Mithilesh Singh, resident of - At
Patarwal, P.O. - Natwar, P.S. - Bikramganj, District - Rohtas.
3. Anita Kumari, D/o Sunil Kumar, resident of - Vill. - Tarapar,
P.O. - Sanaiya, P.S. - Ariyari, District - Sheikhpura.
4. Krishna Kumar, S/o Bhikhari Turha, resident of - Vill. + P.O. +
P.S. - Brawampur, District - Buxar.
5. Dharmendra Kumar, S/o Vishwa Nath Paswan, resident of Vill.
Patna High Court LPA No.92 of 2016 6
+ P.O. - Balua, P.S. - Krishnagadh, District - Bhojpur.
6. Sadanand Baitha, S/o Yogendra Prasad Biatha, resident of -
Vill. - Kuari, P.O. - Parauna, P.S. - Amnour, District - Saran.
7. Shashikant Kumar, S/o Girija Paswan, resident of - Vill. -
Tulsipur, P.O. + P.S. - Hulasganj, District -Jehanabad.
8. Chandni Kumari, D/o Rakesh Kumar, resident of - Vill. - Arwal
Sipah, Vat - 7, P.O. + P.S. - Arwal, District - Arwal.
9. Ravindar Kumar Paswan, S/o Ashok Paswan, resident of - Vill.
- Jina Tola Dhus, P.O. + P.S. - Nasriganj, District - Rohtas.
10. Kumari Rakhi Ranjan, D/o Anil Kumar Singh, resident of - At
- Korchakka, P.O. - Punama Pratap Nagar, P.S. - Naugachia,
District - Bhagalpur.
11. Jyoti Kumari, D/o Sataya Narayan Prasad, resident of - Vill -
Chenari, P.O. - Chenari, P.S. - Chenari, District - Rohtas.
12. Vidhiwati Kumari, D/o - Ram Brikas Goswami, resident of -
Vill. - Gauspur Bhediya, P.O. - Belaganj, P.S. - Belaganj, District -
Gaya.
13. Archna Kumari, D/o Upendra Prasad, resident of - Vill. -
Bramsthan, P.O. - Bhoklapar, P.S. - Hilsa, District - Nalanda.
14. Shimpal Kumari, D/o Arbind Kumar, resident of - Vill. -
Kariyawa, P.S. - Tharthari, District - Nalanda.
15. Sapna Kumari, D/o Saryu Lal, resident of - Aryapath,
Panchmahla, Jehanabad.
16. Neetu Bharti, D/o Anil Kumar, resident of - Vill. - Maua, P.O.
- Bangpur, District - Nalanda.
17. Pooja Kumari, D/o Deenesh Roy, resident of - Gate no. 15,
Lohiya Nagar, Kankarbagh, Patna - 800001.
18. Ratan Kumar, S/o Krishna Chaudhari, resident of Vill. -
Lakshmipur, P.O. - Gonawa, P.S. - Muphshil, District - Nalanda.
19. Arbhu Manjhi, S/o Suresh Manjhi, resident of - Vill. - Chatar
Ghat, P.O. - Laxmipur, P.S. - Chandauti, District - Gaya.
20. Ranjeet Kumar Ram, S/o Sita Ram, resident of - Vill. + P.O.
Patna High Court LPA No.92 of 2016 7
- Bathna Mahodat, P.S. - Goraul, District - Vaishali.
21. Richa Kumari, W/o Rajan Kumar Sharma, resident of -
Bandh Road, Hanuman Nagar, New Colony, Balughat,
Muzaffarpur.
22. Priyanka Kumari, D/o Binod Bhagat, resident of - Vill. + Post
- Bibipur, Police Station - Belsar (OP), District - Vaishali.
23. Mausam Kumari, D/o Nakat Saw, resident of Vill. - Ganjpar,
P.O. + P.S. - Athmal Gola, District - Patna.
24. Priyanka Kumari, D/o Pawan Kumar, resident of Vill. -
Gnghara, P.O. - Ganghara, P.S. - Sahpur, District - Patna.
25. Kanchan Kumari, D/o - Kacurchand Gupta, resident of Vill. +
P.O. + P.S. - Sabar, District - Kaimur (Bhabua).
26. Madhu Kumari, D/o Ramumed Singh, resident of - Vill. -
Majlishpur, P.S. - Bidupur, P.O. - Govindpur, Vaishali.
.... .... Appellants/Petitioners
Versus
1. The State of Bihar through the Director General of Police, State
of Bihar, Patna.
2. The Principal Secretary, Home Department, Govt. of Bihar,
Patna.
3. The Central Selection Board (Constable Recrutiment) through
its Chairman, Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
4. The Chairman, Central Selection Board (Constable
Recruitment), Sri sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
.... ..... Respondents/Respondents
5. Ajeet Kumar Saxena, S/o Ramji Prasad Choudhary, resident
of - Vill. - Upthoo, P.O. - Dihuri, P.S. - Atri, District - Gaya.
6. Archana Preity, D/o Amarnath Singh, resident of - C/o
Patna High Court LPA No.92 of 2016 8
Brahmdeo Singh, Bazar Samiti, Ram Krishna Colony, Near Kali
Mandir, East Side, Patna.
7. Sajjan Kumar, S/o - Kuldip Prasad Yadav, resident of - vill. -
Dumari, P.O. + P.S. - Hisua, District - Nawada.
8. Durgesh Kumar Pandit, S/o - Ajad Kumar Pandit, resident of -
Vill. - Barki Kothiya, P.O. - Upadhyaypur, P.S. - Buxar, District -
Buxar.
9. Birendra Kumar Gupta, S/o Jawahar Lal Gupta, resident of -
Rampur Road, Tapowan Colony, P.O. - Mahendru, P.S. -
Bhadurpur, District- Patna.
10. Dimple Kumari, D/o - Virendra Singh, resident of - C/o-
Sanjay Singh, Ramsharan Market, Shivnagar I.T.I. Gonawa,
District - Nawada.
11. Dhiraj Kumar Ram, S/o Ajit Kumar Ram, resident of - Vill. +
P.O. - Masarh, P.S. - Udwant Nagar, Bhojpur.
12. Manu Ram, S/o Pradip Ram, resident of - Vill + P.O. -
Bakhorapur, P.S. - Barahara, District - Bhojpur.
13. Sunil Kumar Rajak, S/o Inder Deo Rajak, Vill. - Ajani Ghat,
P.O. + P.S. - Birupur, District - Lakhisarai.
14. Amit Kumar, S/o Ajeet Kumar Ram, Vill. - Gola Bazar (Buxar),
P.S. - Buxar, P.O. - Buxar, District - Buxar.
15. Sohrab Alam, S/o Nejamuddin Ansari, resident of - Vill. +
P.S. + P.O. - Sigori, Mantoo Mohalla, Via - Paliganj, Patna.
16. Chhotu Kumar, S/o Bajrangi Paswan, resident of Vill + P.O. -
Sarsauli, P.S. - Jamhore, District - Aurangabad.
17. Priyanka Kumari, D/o Ram Nath Singh, resident of - Vill. +
P.O. + P.S. - Sabar, District - Kaimur (Bhabhua).
18. Tasauwar Ansaria, S/o Idrish Ansari, resident of - Vill. -
Kenar Kala, P.O. - Chadrakaithi, P.S. - Chenari, District - Rohtas.
19. Ramjeet Ram, S/o Bagedan Paswan, resident of - Vill. -
Chandva, P.O. + P.S. - Shivsagar, District - Rohtas.
20. Niranjan Kumar, S/o Harihar Prasad, resident of - Vill. -
Patna High Court LPA No.92 of 2016 9
Bhola Bigha, P.O. - Dona, P.S. - Hisua, District- Nawada.
21. Semika Kumari, D/o Ram Nandan Prasad Sharma, resident
of Vill. - Pandey Gangout, P.O. - Phuldih, P.S. - Rupoo, District -
Nawada.
22. Chandan Kumar, S/o Lal Bau Mahto, resident of - Vill. + P.O.
- Pupri Ratan Laxmi, Ward No. 7, District - Sitamarhi.
23. Parvati Kumari, D/o Fujal Sah, resident of - Vill. - Panhas,
Bhagwati Asthan, P.O. - Suhitnagar, District - Begusarai.
24. Renu Kumari, D/o - Ravishan Kumar, resident of - Vill. -
Lohia Nagar, P.O. - Suhid Nagar, P.S. - Nagar, District- Begusarai.
25. Chandra Prabha, D/o Vijay Kumar Sah, residen of - Vill. -
Lohia Nagar, P.O. - Suhird Nagar, P.S. - Begusarai, District -
Begusarai.
26. Sanju Kumari, D/o Hareram Kumar, resident of - Vill. - Patej,
P.O. - Manikpur, P.S. - Dhansoi, District - Buxar.
27. Kalpana Kumari, D/o Sunil Yadav, resident of - At + P.O. -
Temtha, P.S. - Parbatta, District - Khagaria.
28. Rakesh Kumar, S/o - Chandra Vijay Rawat, resident of Vill. +
P.O. - Dhamna, P.S. - Jhajha, District - Jamui.
29. Surendra Kumar, S/o - Shivjee Yadav, resident of - Vill. +
P.O. - Paharpur, P.S. - Ballia, District - Begusarai.
30. Vinita Kumari, D/o - Ram Janam Prasad Chourasiya, resident
of Vill. + P.O. - Dumari Belwan, Via - Deo, P.S. - Madanpur,
District - Aurangabad.
31. Ravi Bhushan, S/o Ravindra Kumar Thakur, resident of - Vill.
- Sikandarpur, P.O. - Rajavra, P.S. - Muffasil, District - Begusarai.
32. Tunu Paswan, S/o - Ayodhya Paswan, resident of - Vill. -
Kinarchola, P.O. - Dumari, P.S. - Chenari, District - Rohtas.
33. Moni Kumari, D/o Balram Sah, resident of - Vill. - Lohchi,
P.O. - Lohchi, P.S. - Kharagpur, District - Munger.
34. Shama Praween, D/o Md. Mukhtar Alam, resident of - Vill. -
Kayamnagar, P.O. - Kayamnagar, P.S. - Korwar, District - Bhojpur
Patna High Court LPA No.92 of 2016 10
(Ara).
35. Radhika Bhagat, D/o Ram Awatar, resident of - Vill. -
Pandura, P.O. - Rampur, P.S. - Sandesh, District - Bhojpur (Ara),
State - Bihar.
36. Rajesh Paswan, S/o Tulasi Paswan, resident of - Vill. -
Hundra (Kala), P.O. - Nayhatta, P.S. - Belaon, District - Kaimur
(Bhabua).
37. Menka Kumari, D/o - Sri Krishnakant Prasad Srivastav,
resident of Vill. + P.O. - Mali, P.S. - Sugauli, District - Motihari.
38. Akanchha Kumari, D/o Rameshwar Prasad, resident of - C/o
- Nath Vastralaya, Lodipur, Buddhamarg, Near New Police Line,
Patna.
39. Rajni Kumari, D/o Kantu Shao, resident of C/o - Rani
Kumari, Day Officer, Police Line, Nawada.
40. Sushmita Kumari, D/o - Mithilesh Kumar, resident of - LIF
Sector - 3, Block - 2, Flat No. 99, Bahadurpur Housing Colony,
Bhoothnath Road, Patna.
41. Pinki Kumari, D/o Shivaji Mahto, resident of - Staff Quarter,
Near Girl's Hostel, NIT Campus, Patna.
42. Sunita Kumari, D/o Shiv Shankar Prasad, resident of - Vill. +
P.O. - Maricha, P.S. - Tajpur, District - Samastipur.
43. Premlata Kumari, D/o Kailash Mehta, resident of - Vill.
Jhandapur, Tola- Ganeshpur, P.O. + P.S. - Puraini, District -
Madhepura.
.... .... Performa Respondents/Appellants
with
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Letters Patent Appeal No. 255 of 2016
IN
Civil Writ Jurisdiction Case No. 9575 of 2015
=========================================
Patna High Court LPA No.92 of 2016 11
1. Jitendra Kumar Verma, S/o - Sri Jagdish Prasad, resident of
Vill. - Pokshi, P.O. - Keshauri, P.S. - Pakribarwan, District -
Nawada, Pin - 805132.
2. Sonu Kumari, S/o - Baij Nath Prasad, resident of Vill. - Balihar,
P.O. - Dullahpur, P.S. - Simri, District - Buxar, PIN - 802118.
3. Soni Kumari, D/o - Ambijka Prasad, resident of Vill. - Hansapur,
P.O. - Opp., P.S. - Aungatidhan, District - Nalanda, PIN - 801301.
4. Chanchala Kumari Chanchal, D/o - Satyendra Kumar Singh,
resident of Vill. - Thakurbari Dhibrapur, District - Jehanabad, PIN -
804408.
5. Prabhakar Kumar, S/o - Rampravesh Prasad, resident of Vill. -
Rajanbigha, P.O. - Pratapur, P.S. - Chandi, District - Nalanda.
6. Rahul Kumar, S/o - Hari Nandan Paswan, resident of Vill. +
P.O. - Barni, P.S. - Dhanarua, District - Patna.
7. Mustaque Alam, S/o - Moinuddin Ansari, resident of Vill. + P.O.
+ P.S. - Sigori, Via - Paliganj, District - Patna.
8. Sneha Kumari, S/o - Dularchand Mandal, resident of C/o -
Ramratan Pandit, East Ramkrishna Nagar, NTPC Colony,
Sorangpur, Patna - 800027.
9. Ritik Kumar, S/o - Biltu Prasad, resident of Vill. + P.O.
Mahanadpur, P.S. - Deep Nagar, District - Nalanda, PIN - 803216.
10. Rakesh Kumar, S/o - Vinay Kumar, resident of Vill. -
Tejpratapnagar, New Bypass Road, P.S. - Beur, P.O. - Anisabad,
District - Patna , PIN - 800002.
11. Shatrughan Kumar, S/o - Arjun Ram, resident of Vill. + P.O. -
Anandpur, P.S. - Bihta, District - Patna.
12. Sanjeet Kumar, S/o - Surendra Prasad, resident of Vill. -
Puram Sangat, P.O. + P.S. - Sohsari, District - Nalanda - 803118.
13. Jyoti Kumari, D/o - Ramesh Prasad Singh, resident of Vill. -
Pratappur, P.S. - Karja, P.O. - Pratappur, Muzaffarpur, PIN -
848504.
14. Priyanka Kumari, D/o - Jitendra Sharma, resident of Vill. -
Patna High Court LPA No.92 of 2016 12
Ankupr, P.O. - Belkhara, P.S. - Rampurchauram, District - Arwal.
15. Puja Kumari, S/o - Jay Prakash Singh, resident of Vill. + P.O. -
Mothahan, P.S. - Marhaura, District - Saran, PIN - 841442.
16. Pappu Kumar Das, S/o - Nageshwar Das, resident of C/o
Nageshwar Das, Vill. - Hanuman Nagar, P.O. + P.S. - Mohiuddin
Nagar, District - Samastipur.
17. Chandra Vikas Kumar, S/o - Deo Bihari Paswan, resident of
Vill. - Singhara, P.O. - Kamlagopalpur, P.S. - Maner, Patna -
801111.
18. Pappu Kumar Baitha, S/o - Late Sadhu Baitha, resident of Vill.
- Bikrampur, P.O. - Marhoura, District - Saran, PIN - 841442.
19. Mithlesh Kumar, S/o - Mantri Mandal, resident of At + P.O. -
Mathura, P.S. - Kahalgaon, District - Bhagalpur, PIN - 813222.
20. Juli Kumari, D/o - Jairam Bhagat, resident of Vill + P.O. -
Kerma, P.S. - Kurahani, District - Muzaffarpur - 444127.
21. Khushboo Kumari, D/o - Damodar Prasad, resident of C/o -
Gita Devi (Nurse), Primary Health Center, Jalalpur, P.O. + P.S. -
Jalalpur, District - Saran.
.... .... Appellants/Petitioners
Versus
1. The State of Bihar through the Director General of Police, State
of Bihar, Patna.
2. The Principal Secretary, Home Department, Govt. of Bihar,
Patna.
3. The Central Selection Board (Constable Recruitment) through
its Chairman, Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
4. The Chairman, Central Selection Board (Constable
Recruitment), Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
Patna High Court LPA No.92 of 2016 13
.... .... Respondents/Respondents
5. Abhinav Kumar, S/o Premchand Ram, resident of Vill. -
Kishanpura, P.O. - Sripalur, P.S. - Koilwar, District - Ara
(Bhojpur).
6. Ashok Kumar, S/o - Jitendra Sah, resident of At + P.O. -
Temtha, P.S. - Parbatta, District - Khagaria, PIN - 851216.
7. Nidhi Kumari, D/o - Braj Bhushan Mishra, resident of Vill. -
Berain, P.O. - Khuthan, P.S. - Imadpur, District - Ara (Bhojpur).
8. Ishwar Chandra Mandal, S/o - Ram Dev Mandal, resident of Vill.
+ P.O. - Majhua, Ward No. 7, Tola - Barewa via Forbesganj,
District - Araria, PIN - 854318.
9. Rinku Kumari, D/o - Ravindra Prasad, resident of Vill. - Basraj
Bigha, P.O. - Tehta, P.S. - Makhdumpur, District - Jehanabad, PIN
- 804427.
10. Sona Bharti, D/o - Upendra Prasad Yadav, resident of Vill. -
A.M.Y. Safiabad, P.O. - Safiabad, P.S. - Kashim Bazar, District -
Munger, PIN - 811201.
11. Kajal Kumari, D/o - Ramotar Bhagat, resident of At Agarh,
P.O. - Mangarwara, P.S. - Srinagar, District - Madhepura, PIN -
852112.
12. Raju Kumar Paswan, S/o - Baleshwar Paswan, resident of At +
P.O. - Paharpur, P.S. - Balhia, District - Begusarai, PIN - 851211.
13. Rashmi Rani, D/o - Subhash Chandra Mandal, resident of At -
Bari Durga Sthan, Rosera, P.O. + P.S. - Rosera, Ward No. 3,
District - Samastipur, PIN - 848210.
14. Bimala Kumari, D/o - Ramlakhan Sah, resident of At Ganhari,
P.S. - Hathauri, P.O. - Rahiya Konchi, District - Samastipur -
848209.
15. Md. Imran Ahmed, S/o - Md. Akramuddin, resident of Vill. +
P.O. + P.S. - Sigori, Via - Paliganj, District - Patna.
16. Kishor Kumar, S/o Hira Sah, resident of Vill. + P.O. + P.S. -
Sirisiya, District - West Champaran, PIN - 845450.
Patna High Court LPA No.92 of 2016 14
17. Mohan Kumar Ram, S/o - Satanarayan Ram, resident of Vill. +
P.O. - Banni, P.S. - Dhansoi, District - Buxar, PIN - 802128.
18. Rani Kumari, D/o - Gajendra Prasad Yadav, resident of Vill. +
P.O. - Ravipatty, via - Kumar Khand, District - Madhepura, PIN -
852112.
19. Rupam Kumari, D/o - Ashok Kumar Mahto, resident of C/o -
Shyamsundar Singh, Sharda Nagar, Rosera, Samastipur, PIN -
848210.
20. Kanchan Kumari, D/o - Ganga Prasad Yadav, resident of At
Sharda Nagar, P.O. + P.S. - Rosera, District - Samastipur, PIN -
848210.
21. Alakh Niranjan, S/o - Ram Prakash Prasad, resident of Moh. -
Malgodam, Yadubansi Nagar, P.O. + P.S. - Nawada, District -
Nawada, PIN - 805110.
22. Navin Kumar, S/o - Bipin Kumar, resident of Vill. + P.O. -
Lodipur, P.S. - Mehus, District - Sheikhpura.
23. Anju Kumari, D/o - Braj Kishor Kumar, resident of Vill. -
Chathas, P.O. - Adhaura, Dist. - Kaimur (Bhabhua), PIN - 821116.
24. Anil Kumar, S/o - Hari Krishna Das, Vill. - Majhauli, P.O. -
Bidupur, P.S. - Bidupur, District - Vaishali, PIN - 844502.
25. Sushmita Bharti, D/o - Satyanarayan Prasad, resident of Vill. -
Bhaluee, P.O. - Mananpur, P.S. - Chanan, District - Lakhisarai -
811310.
26. Nagendra Kr. Choudhary, S/o - Sidhu Choudhary, resident of
Vill - Sharifabad, P.O. Atma, P.S. - Islampur, District - Nalanda,
PIN - 801303.
27. Arti Kumari, D/o - Jitendra Singh, resident of Vill. -
Parshurampur, P.O. - Surangapur, P.S. - Jehanabad, District -
Jehanabad, PIN - 804429.
28. Sunita Kumari, D/o Umesh Singh, resident of Vill. -
Parshurampur, P.O. - Surangapur, P.S. - Jehanabad, District -
Jehanabad, PIN - 804429.
Patna High Court LPA No.92 of 2016 15
29. Reshmi Priya, D/o - Sri Basant Kumar, resident of Moh. -
Malahchak More, P.O. - Jehanabad, District - Jehanabad, PIN -
804408.
30. Rakhi Kumari, D/o - Rakesh Bihari, resident of Vill. - Simari
Bigha, Warsaliganj, District - Nawada, PIN - 805130.
31. Niranjan Kumar Rajat, S/o - Jaldhar Rajat, resident of A.D.M.
Office, Revenue Department, District - Bhagalpur, PIN - 812001.
32. Sushant Kumar Singh, S/o - Ganesh Pd. Singh, resident of At
+ P.O. - Sultanpur East, P.S. - Mohiuddin Nagar, District -
Samastipur, PIN - 848501.
33. Mintoo Kumar, S/o - Dilip Sah, resident of Vill + P.O. + P.S. -
Mohiuddin Nagar, District - Samastipur, PIN - 848501.
34. Kismat Kumari, S/o - Sikandar Prasad Singh, resident of Vill. -
Amni, P.O. - Amni, P.S. - Mansi, District - Khagaria, PIN - 851214.
35. Pinky Kumari, D/o - Ganouri Mahto, resident of Vill. -
Pokharpur, P.O. - Kewalakab, P.S. - Dumaria, District - Gaya, PIN
- 824206.
36. Praveen Kumar, S/o - Mahendra Ray resident of Vill. -
Mahmadpur, P.O. - Mamsai, via - Jandaha, P.S. - Jeshari, District
- Vaishali, PIN - 844505.
37. Usha Kumari, D/o - Raghunath Prasad Chaurasia, resident of
Vill. - Baank, P.O. - Beapur, P.S. - Maner, Via - Danapur, Patna -
801503.
38. Rajesh Kumar, S/o - Vishwanath Prasad, resident of Vill. -
Arwal Sipah, P.O. + P.S. - Arwal, District - Arwal, PIN - 804401.
39. Anokha Kumari, D/o - Abhay Kumar, resident of Vill. -
Pathraha, P.O. - Ghailarh, P.S. - Gailarh, District - Madhepura.
40. Sushmita Kumari, D/o - Mithlesh Kumar, resident of Vill. -
Danapur, P.O. - Danapur, District - Patna, PIN - 801503.
41. Arvind Kumar Mandal, S/o - Lakhan Das Mandal, resident of
At - Yogipur, Ward No. 12, P.O. - Tamganj, Via - Forbesganj,
District - Araria, PIN - 854318.
Patna High Court LPA No.92 of 2016 16
42. Anant Kumar, S/o - Subalal Paswan, resident of Vill. + P.O. -
Sadna, via - Masaurhi, Patna - 804452.
43. Bimlesh Paswan, S/o - Bhagwat Paswan, resident of Vill. -
Teghara, P.O. - Baluha, District - Saharsa.
44. Vandana Kumari, D/o - Sunil Kumar, resident of Vill. -
Dhanegnaul, P.O. - Goramal, District - Vaishali.
45. Akanksha Rani, D/o - Ajay Kumar, resident of Vill. - Khaira,
P.O. - Sahar, District - Bhojpur, PIN - 802208.
46. Manita Kumari, D/o - Mithilesh Choubey, resident of Vill. +
P.O. - Waina, P.S. - Nawanagar, District - Buxar, PIN - 802125.
47. Rinku Kumari, D/o - Ram Bilas Yadav, resident of Vill. - Budha
Nagar, Islampur, P.O. + P.S. - Islampur, Nalanda, PIN - 801303.
48. Neha Kumari, D/o - Munna Sah, resident of Vill. - Anand
Nagar, P.O. - Shivganj, P.S. - Town, Ara (Bhojpur), PIN - 802301.
49. Dhananjay Kumar, S/o - Ramashish Ram, resident of Vill. -
Gaddopur, P.O. - Fakharpur, P.S. - Karpi, District - Arwal, PIN -
804401.
50. Deepak Deo Kumar Bharti, S/o - Brijnandan Prasad, resident
of Vill. - Shivraj Bigha, P.O. - Nagwan, P.S. - Kakno, District -
Jehanabad, PIN - 804420.
51. Amit Kumar, S/o - Shatendra Kumar, resident of Vill. -
Chananpur, P.O. - Akauna, P.S. - Masaurhi, Patna - 804453.
52. Chandan Kharwar, S/o - Chhangur Kharwar, resident of Vill. -
Koindi, P.O. - Badhauna, P.S. - Chainpur, District - Kaimur
(Bhabhua), PIN - 821106.
53. Shyam Deo Prasad, S/o - Gajadhar Saw, resident of Vill. +
P.O. - Bhadasy, P.S. - Arwal, District - Arwal, PIN - 804401.
54. Priyanka Kumari, D/o - Vishnu Shankar Sharma, resident of
Vill. + P.O. - Bambhai, P.S. - Karapi, District - Arwal, PIN -
804428.
55. Md. Samshad Ansari, S/o - Md. Shaharyar Ansari, resident of
Vill. - Khardihan, P.O. - Chhotaki - Chenari, P.S. - Shivsagar,
Patna High Court LPA No.92 of 2016 17
District - Rohtas, PIN - 821113.
56. Nilu Kumari, D/o - Nand Kishor Ram, resident of Vill. - Sahiya,
P.O. - Sahiya, P.S. - Wazirganj, District - Gaya, PIN - 805131.
57. Anita Kumari, D/o - Sumer Singh, resident of Vill. + P.O. -
Baron, P.S. - Nokha, District - Rohtas, PIN - 802215.
.... .... Performa Respondents/Appellants
with
=========================================
Letters Patent Appeal No. 148 of 2016
IN
Civil Writ Jurisdiction Case No. 10854 of 2015
=========================================
1. Vinay Kumar, S/o- Ganga Sah, R/O- Vill. + P.O- Bariyahi Bazar,
P.S.- Bangaon, District- Saharsa.
2. Sonali Kumari, D/o- Ashok Kumar, R/O-Vill. - Reganiabagh,
P.O- Dohbiyakalapur, P.S - Naubatpur, Distt.- Patna.
3. Pinki Kumari, D/o- Kunwar Sah, R/O- Vill- Jhitaki, P.O-
Bangama Narhiya, P.S.- Narhiya, Distt.- Madhubnai.
4. Shashi Kant Kumar, S/o Naresh Mistry, R/o Village- Faridpur,
Post- Pirdadhauna, District- Patna, Pin-801305.
5. Indu Kumari, S/o- Lakhan Prasad, R/O-Vill- Dhaukal Bigha,
P.O.- Sevtar, P.S.- Atri, Distt.- Gaya.
6. Amit Kumar, S/o- Amit Kumar, R/O-Vill + P.O- Kanap, P.S.-
Daudnagar, Distt.- Aurangabad.
7. Hirajhari Kumar, S/o- Rajendra Prasad, R/o- Vill.- Hansrajpur
P.O.- Ekma, P.S.- Ekma, Distt.- Saran.
8. Sunil Paswan, S/o Rajendra Paswan, R/O-Village- Pachpokhari,
P.O + P.S.- Kudra, District- Kaimur (Bhabhua).
.... .... Appellants/Petitioners
Versus
Patna High Court LPA No.92 of 2016 18
1. The State of Bihar through the Director General of Police, State
of Bihar, Patna.
2. The Principal Secretary, Home Department, Govt. of Bihar,
Patna.
3. The Central Selection Board (Constable Recruitment) through
its Chairman, Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
4. The Chairman, Central Selection Board, (Constable
Recruitment) Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
.... .... Respondents/Respondents
5. Amit Kumar, S/o- Ram Singh, R/o-At + P.O- Budhoura P.S.-
Alouli, Distt- Khagaria.
6. Nisha Kumari, W/o Rakesh Kumar, R/o-Vill- Marpa Sirpal, P.O-
Bas Bitta,. P.S.- Mejarganj, Distt- Sitamarhi.
7. Chandani Kumari, D/o- Harendra Pandey, R/o- Vill+ P.O +
P.S.- Katra, Distt- Muzaffarpur.
8. Khushboo Kumari, D/o- Birendra Prasad Singh, R/o-Vill -
Pojhiyan P.O.- Sarwarpur P.S.- Tariyani, Distt- Sheohar.
9. Asha Kumari Chaudhary, D/o- Birendra Chaudhary, R/o-
Vil+P.O- Purandaha Rajwara, P.S.- Sonbarsa, Distt- Sitamahari.
10. Nitish Kumar, S/o- Jaynandan Paswan, R/O-Vill- Fajallichak
P.O- Bankipur Machhariyawa P.S.- Fatuha, Distt- Patna.
11. Anil Kumar, S/o- Krishna Paswan, R/O- Vill + P.O- Arai
Benipur, P.S.- Daniyawa, Distt- Patna.
12. Guriya Kumari, W/o Raj Kumar Sahu, R/O-Vill- Mahisham, P.O
+ P.S.- Madhepur, District- Madhubani.
13. Namita Kumari, W/o Tuntun Baitha, R/O-Vill- Baijnathpur P.O-
Balukaram, P.S.- Vaishali, District- Vaishali.
14. Amita Kumari, W/o Manohar Mahto, R/O- Vill- Bhalua, P.O-
Baghi Bardiha, P.S.- Warisaliganj, District- Nawada.
15. Krishan Nandan Kumar, S/o- Kewal Kishor Sah, R/O- Vill-
Patna High Court LPA No.92 of 2016 19
Station Chowk, P.O.- Simri Bakhtiyarpur, District- Saharsa.
16. Ramesh Kumar Paswan, S/o- Niwas Paswan, R/o-Vill-
Bhoreyan, P.O- Kharenda P.S.- Belaon Dist- Kaimur (Bhabhua)
State- Bihar.
17. Rajni Kumari, D/o- Gokul Rawat, R/o- Village- Kuraw P.O-
Nayagonw, P.S- Gidhaur, DIstrict- Jamui.
18. Bibha Kumari, D/o- Binod Ray, R/o- Vill- Gawasara, P.O-
Chadhua, P.S.- Kudhani, Via- Turki Dist- Muzaffarpur.
19. Indrajeet Kumar, S/o- Surendra Paswan, R/o- Vill- Kekhara,
P.O- Konchi, P.S.- Guraru, District- Gaya, Pin No- 824118.
20. Shakti Kumar, S/o- Upendra Rai, R/O At+ P.O- Amarpur, P.S.-
Barauni, District- Begusarai.
21. Raj Kumar Paswan, S/o- Jhagaru Paswan, R/O- Vill- Khaira
Bigha, P.O- Usri, P.S.- Mehandiya, District- Arwal.
22. Rinku Kumari, D/o- Kameshwar Prasad, R/O- Vill- Ganjash,
P.O- Sohaipur, P.S.- Muffasil, District- Gaya.
23. Sanjeet Kumar, S/o- Suresh Mandal, R/O- Vill- Gopalichak,
P.O- Moltola, P.S.- Pirpaiti, District- Bhagalpur.
24. Shanawaz Ahmad Khan, S/o- Hasnain Ahmad Khan, R/O-Vill+
P.O- Patihan Kabai, Via- Sakri P.S.- Manigachi, Distt- Darbhanga.
25. Mamta Kumari, D/o- Jagdish Prasad, R/O-Vill- Chanda, P.O-
Tarwan, P.S.-Wazir Ganj, District- Gaya.
26. Pushplata Kumari, D/o- Barun Kumar Singh, R/O-Vill-
Masdaha P.O- Dhanoura, P.S.- Rasalpur Ykchari, Distt.-
Bhagalpur, Bihar.
27. Priyanka Kumari, D/o- Barun Kumar Singh, R/O-Vill- Masdaha
P.O- Dhanoura P.S.- Rasalpur Ykchari, Dist- Bhagalpur, Bihar.
28. Ram Narayan Paswan, S/o- Sharda Paswan, R/O-Village+
P.O+ P.S- Bhagwanpur, District- Kaimur.
29. Saroj Kumar, S/o- Ramsagar Paswan, R/O- Village- Tetariya,
P.O- Salempur, District- Bhojpur (Ara).
30. Brajesh Kumar, S/o- Singh Kameshwar Singh, R/O- R.K.
Patna High Court LPA No.92 of 2016 20
Photo State, Chenari, District- Rohtas.
31. Dhiraj Kumar, S/o Kahar Niwash Kahar, R/O-Village- Thiloi,
District- Kaimur.
32. Ful Kumari, W/o- Mukesh Kumar, R/o- At- Hazari Sah Lane,
P.O- P.S. Nathnagar, Bhagalpur.
33. Komal Kumari, D/o- Suryanarayan Sah, R/o- At+ Post-
Bengha, Ward No. 4, District- Saharsa.
34. Navneeta Kumari, W/o- Subodh Kumar, R/o-Village-
Jethiyara, P.O- Badheta, P.S.- Parasbigha, District- Jehanabad.
35. Pinky Kumari, D/o- Kamleshwar Prasad, R/o- Moh- Gulab Bag
(Near Yadav Transport), P.O.- P.S.- Barh, District- Patna.
.... .... Respondents/Petitioners
with
=========================================
Letters Patent Appeal No. 781 of 2016
IN
Civil Writ Jurisdiction Case No. 10833 of 2015
=========================================
1. Sanjay Kumar, S/o- Vijay Ram, resident of vill.- Gopnoaon,
P.O.- Central Jail (Buxar), P.S.- Buxar (M), District- Buxar.
2. Baby Devi, D/o- Kameshwar Singh Yadav, resident of vill.-
Chakrahansi, P.O.- Pandey Patti, District- Buxar.
3. Soni Kumari, D/o- Arjun Prasad, resident of vill.- Bhatvigha,
P.O.- Kaliyachak, P.s.- Hilsa, District- Nalanda.
.... .... Appellants/Petitioners
Versus
1. The State of Bihar through the Director General of Police, State
of Bihar, Patna.
2. The Principal Secretary, Home Department, Govt. of Bihar,
Patna.
3. The Central Selection Board (Constable Recruitment) through
Patna High Court LPA No.92 of 2016 21
its Chairman, Sri Sai Tara Complex, I.A.S. Colony, Jawahar Lal
Nehru- Marg, Patna.
4. The Chairman, Central Selection Board (Constable Recruitment)
Sri Sai Tara Complex, I.A.S. Colony, Jawahar Lal Nehru Marg,
Patna.
.... .... Respondents/Respondents
5. Archana Kumari, W/o- Bijay Kumar Seth, resident of Vill-
Mehasimar, P.O.- Singion, P.S.- Kishanpur, District- Supaul.
6. Rinkal Devi, D/o- Ravish Kumar, resident of Vill- Kachnath,
P.O.- Pachrukhiya, P.S.- Piro, District- Bhojpur (Ara).
7. Ranju Kumari, D/o Brahdeo Sah, resident of At- Baijnathpur,
P.O.- Andauli, P.S.- Kishanpur, District- Supaul.
8. Nawal Kishor, S/o- Upendra Das, resident of At+P.O.-
Ghorghat, P.S.- Barjarpur, District- Munger.
9. Rinku Kumari, D/o- Ram Sagar Gupta, resident of vill.- New
Nathupur, P.O.- Kurthoul, P.S.- Parsa Bazar, District- Patna.
10. Goldi Kumari, D/o- Anil Kumar Singh, resident of vill.-
Ramuni, P.O.- Bhulli, P.S.- Parsauni, District- Sitamarhi.
11. Sakila Khatun, D/o- Md. Husn, resident of vill.- Rupooli, P.O.-
Sooli, P.S.- Triyani, District- Sitamarhi.
12. Punam Kumari, D/o- Ramesh Kumar, resident of vill. + P.O.-
Madhurapur, P.S.- Bajpatti, District- Sitamarhi.
13. Nitu Kumari, D/o- Kaushal Kishore Kushwaha, resident of At-
Bhaluwahiya, P.O. + P.S.- Ramgarhwa, District- East Champaran.
14. Rinku Kumari, d/o- Manohar Kumar, resident of Vill.-
Lodhipur, P.O.- Silaunja, P.S.- Belaganj, District- Gaya.
15. Shatrudhan Kumar, S/o- Raj Kumar Ram, resident of At- New
Bigrahpur Bihari Path, P.O.- G.P.O., P.S.- Jakkanpur, District-
Patna.
16. Anupam Kumar, D/o- Amresh Prasad Singh, resident of At-
Manjhauli, Puwari Tola, (Cinema Chowk), District- Begusarai.
Patna High Court LPA No.92 of 2016 22
17. Rajnandani Kumari, D/o- Binod Kumar, resident of At-
Hasanganj, P.O.- Nayaramnagar, P.S.- Safiyabad, District-
Munger.
18. Shubham Kumari, D/o- Janardan Singh, resident of vill.-
Balihari, P.O.- Kumhaila, Block- Charpokhari, District- Bhojpur
(Ara).
19. Kamala Kumari, D/o- Rajendra Yadav, Resident of Vill.-
Jamuawan, P.O.- Sohaipur, P.S.- Muffasil, District- Gaya.
20. Rajeev Kumar, S/o- Guresh Singh, resident of At- Kharauwa,
P.O.- Birbash, P.S.- Pasraha, District- Khagaria.
21. Nitu Kumari, W/o- Kunal Kumar, resident of At- Laliyahi, P.O.-
Jute Mills, Ward No. 11, District- Katihar.
22. Puja Kumari, D/o- Trilok Nath Choudhary, resident of vill. +
P.O.- Shikarpur, P.s.- Shahpur, Danapur, District- Patna.
23. Satish Kumar, S/o- Jagdish Singh, resident of vill.- Gopalpur,
P.O.- Gokhula, P.S.- Bidupur, District- Vaishali.
24. Rupesh Ranjan, S/o- Murlidhar Mandal, resident of C/o- R.K.
Singh, P.T.S., N.T.P.C., Kahalgaon, B-448, TIP- II, District-
Bhagalpur.
25. Ankita Kumari, D/o- Abhay Mandal, resident of At + P.O.-
Kalgiganj, P.S.- Kahalgaon, District- Bhagalpur.
26. Dev Kumar Choudhary, S/o- Prahlad Choudhary, resident of
At- Shyampur, P.O.- Lalpur Bhader, P.S.- Kahalgaon, District-
Bhagalpur.
27. Puja Kumari, D/o- Udya Prasad Yadav, Resident of Vill-
Ramchandrapur Navtolia, P.O.- Phthapur, P.S.- Nathnagar,
District- Bhagalpur.
28. Ashutosh Kumar, S/o- Prabhu Yadav, resident of vill.-
Mirjapur, P.O. + P.S.- Sabour, District- Bhagalpur.
29. Saddam Hussain Ansari, S/o- Nijamuddin Ansari, resident of
C/o- Alakh Chauhan, Vill.- Garbhuchak, P.O.- B.V. College, P.S.-
Rupaspur, District- Patna.
Patna High Court LPA No.92 of 2016 23
30. Manisha Kumari, D/o Prikshit Modi, resident of vill.- Jankipur,
P.O.- Pavai, P.S.- Amarpur, District- Banka.
31. Guriya Kumari, D/o- Hridyanand singh, resident of vill.- Suhai
Gajan, P.O.- Suhai Shahpur, P.S.- Baniyapur, District- Saran.
32. Rajnish Kumar, S/o- Chandrashekhar, resident of At + P.O.-
Shaligrami, P.S.- Sahebpur Kamal, District- Begusarai.
33. Yashoda Kumari, D/o- Birendra Narayan Singh, resident of
vill.- Lay, P.O. Lay Via Kajra, District- Lakhisarai.
34. Jyotimani Devi, Husband of- Ajay Mahto, resident of vill. +
P.O.- Baladih, P.S.- Sikandara, District- Jamui.
35. Munni Kumari, D/o- Jogendra Singh, resident of vill.-
Lathbigha, P.O.- Chirailya, P.S.- Khizersarai, District- Gaya.
36. Gitanjali Kumari, D/o- Ramjee Singh, resident of Durga Diesel
Centre, Golamber, District- Buxar.
.... .... Respondents/Petitioners
with
=========================================
Letters Patent Appeal No. 112 of 2016
IN
Civil Writ Jurisdiction Case No. 10833 of 2015
=========================================
1. Archana Kumari, W/o - Bijay Kumar Seth, resident of Vill -
Mehasimar, P.O. - Singion, P.S. - Kishanpur, District - Supaul.
2. Jyotimani Devi, Wife of Ajay Mahto, resident of Vill. + P.O. -
Baladih, P.S. - Sikandara, District - Jamui.
3. Sakila Khatun, D/o - Md. Husn, resident of Vill - Rupooli, P.O. -
Sooli, P.S. - Triyani, District - Sitamarhi.
4. Puja Kumari, D/o - Trilok Nath Choudhary, resident of Vill +
P.O. - Shikarpur, P.S. Shahpur, Danapur, District - Patna.
5. Nawal Kishor S/o - Upendra Das, resident of At + P.O. -
Ghoraghat, P.S. - Barjarpur, District - Munger.
Patna High Court LPA No.92 of 2016 24
6. Anupam Kumari, D/o - Amresh Prasad Singh, resident of At -
Manjhauli, Puwari Tola, (Cinema Chowk), District - Begusarai.
7. Guriya Kumari, D/o - Hridyanand Singh, resident of Vill - Suhai
Gajan, P.O. - Suhai Shahpur, P.S. - Baniyapur, District - Saran.
8. Shubham Kumari, D/o - Janardan Singh, resident of Vill -
Balihari, P.O. - Kumhaila, Block - Charpokhari, District - Bhojpur
(Ara).
9. Yashoda Kumari, D/o - Birendra Narayan Singh, resident of Vill
- Lay, P.O. - Lay via Kajra, District - Lakhisarai.
10. Nitu Kumari, W/o - Kunal Kumar, resident of At - Laliyahi,
P.O. - Jute Mills, Ward No. 11, District - Katihar.
11. Goldi Kumari, D/o - Anilo Kumar Singh, resident of Vill -
Ramuni, P.O. - Bhulli, P.S. - Parsauni, District - Sitamarhi.
12. Rinkal Devi, D/o - Ravish Kumar, resident of Vill - Kachnath,
P.O. Pachrukhiya, P.S. - Piro, District - Bhojpur (Ara).
13. Satish Kumar, S/o - Jagdish Singh, resident of Vill. -
Gopalpur, P.O. - Gokhula, P.S. - Bidupur, District - Vaishali.
.... .... Petitioners/Appellants
Versus
1. The State of Bihar through the Director General of Police, State
of Bihar, Patna.
2. The Principal Secretary, Home Department, Govt. of Bihar,
Patna.
3. The Central Selection Board (Constable Recruitment) through
its Chairman, Sri Sai Tara Complex, IAS Colony, Jawaharlal Nehru
Marg, Patna.
4. The Chairman, Central Selection Board (Constable Recruitment)
through its Chairman, Sri Sai Tara Complex, IAS Colony,
Jawaharlal Nehru Marg, Patna.
.... .... Respondents/Respondents
Patna High Court LPA No.92 of 2016 25
=========================================
Appearance :
(In all the matters)
For the Appellant/s : Mr. Rajendra Prasad Singh, Sr. Adv.
Mr. Dhaneshwar Prasad Gupta, Adv.
Mr. Rajeev Kumar Singh, Adv.
For the Respondent/s : Mr. Lalit Kishore, PAAG-I
Mr. Sanjay Pandey, Adv.
=========================================
CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
JUDGMENT & ORDER
C.A.V.
(Per: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH)
Date: 27-09-2016
Since all these appeals, under Clause 10 of the
Letters Patent of this Court, arise out of the same selection
process, held by the Central Selection Board (Constable
Recruitment) (hereinafter referred to as "the Selection
Board"), pursuant to Advertisement No. 01 of 2014, for
appointments to 11,783 posts of Constables, which is under
challenge on common grounds, all these appeals have been
heard together, with the consent of the parties, and are being
disposed of by the present common judgment and order.
2. By the judgment and order, under challenge,
Patna High Court LPA No.92 of 2016 26
dated 03.11.2015, passed in C.W.J.C. No. 9918 of 2015, the
learned single Judge has dismissed the writ application, filed
under Article 226 of the Constitution of India, refusing to
interfere with the selection process, in question. Challenge to
the selection process was made on the ground of several
irregularities and large scale bunglings, which, according to
the petitioners, rendered the entire selection process illegal
and void.
3. L.P.A. No. 157 of 2016 has been preferred
against the judgment and order, dated 03.11.2015, passed in
C.W.J.C. No. 9918 of 2015. The other appeals arise out of
various orders, passed by the learned single Judge,
dismissing other writ applications, filed under Article 226 of
the Constitution of India, referring to the main judgment and
order, dated 03.11.2015, aforementioned passed in C.W.J.C.
No. 9918 of 2015.
4. This is in brief, the reason why the matters
have been taken up together and are being disposed of by
the present common judgment and order.
5. Shorn of unnecessary details, the facts,
which are relevant for the present adjudication, are that in
response to a requisition made by the State police
headquarter, for the purpose of filling up of 11,783
Constables in the District Force and Bihar Military Police
Patna High Court LPA No.92 of 2016 27
(B.M.P.) Batalians and other Units of Bihar Police, the
Selection Board came out, with Advertisement No. 01 of
2014, inviting applications from the suitable and desirous
candidates. The said advertisement stipulated, inter alia,
that the merit-list of the selected candidates would be
prepared on the basis of performance in the written
examination. It prescribed that the candidates, five times of
the number of vacancies advertised, shall be called for
Physical Test and Measurement and, in the final merit list,
only such candidates shall be included, who were found
successful in the said Physical Test and Measurement. It
clearly indicated that Physical Test and Measurement shall
carry no weightage for preparation of merit list and marks
obtained in the written examination will be the basis for
preparation of merit-list.
6. In the written examination, held on
19.10.2014, 75,77,63 candidates had participated. The result of written test was published, on 04.02.2015, in the ratio of 1/5th category-wise vacancies, for appearing in the Screening Test and Physical Evaluation Test (PET). In this process, 52,715 candidates were declared successful and were called to appear in the Screening and Physical Evaluation Test.
7. The petitioners of C.W.J.C. No. 10854 of Patna High Court LPA No.92 of 2016 28 2015 were declared successful in the written examination and were, accordingly, called for the Screening and Physical Evaluation Test.
8. On 23.06.2015, 11,464 candidates were declared successful against 11,783 vacancies. The writ petitioners, who are appellants herein, did not qualify. It appears from the materials available on the record that in course of examination, some of the candidates were found indulging in unfair means, who were apprehended. A First Information Report was registered against such candidates alleging commission of offences punishable under Sections 417, 419 and 420 read with Section 34 of the Indian Penal Code.
9. The appellants approached this Court by filing writ applications, including C.W.J.C. No. 10854 of 2015, questioning the validity of the process of selection, on the following grounds, which are being taken from the pleadings in the writ application in C.W.J.C. No. 10854 of 2015, paragraph Nos. 16 and 17 of which read thus:-
"16. That, it is stated, in this regard, that the authorities, before publication of result, didn't care on many essential/important aspects, without which entire conduct of authorities during the entire selection process appear arbitrary, of which :Patna High Court LPA No.92 of 2016 29
iii. No cut-off marks nor any merit-list as referred to in the result dated 23.06.2015 has been published;
iv. Neither the marks obtained by the successful/selected candidates nor that of the unsuccessful candidates, including the petitioners, have anywhere been published or supplied.
v. As such, the petitioners till date are not even aware as to what was the minimum cut-off marks for preparing the merit-list of their respective categories and what is the marks obtained by them.
vi. Moreover, before issuance of appointment letter, no medical check-up has been made mandatory, which in itself is arbitrary.
17. That, moreover, the selection process, in its entirety, suffered with various discrepancies at different stages viz. Written Examiantion, Screening Test and Physical Efficiency Test (PET), which are as follows:
i. At the time of written examination, several candidates, who were indulged in malpractice, were arrested. Moreover, some of the newspapers have also reported that question paper of Written Examination was leaked.
ii. At the time of Screening Test, about 5000 candidates were detected to have been indulged in unfair practices/means Patna High Court LPA No.92 of 2016 30 as also some didn't sit in the examination rather scholars/experts appeared at their place. Some FIRs are also reported to have been lodged against such candidates.
iii. Even, in the Physical Efficiency Test (PET), some of the experts/athletes were arrested, who were found running in place of some of the candidates.
iv. This was not all and immediately prior to the publication of result, an First Information Report bearing Gardanibagh P.S. Case No. 226 of 2015 dated 22.06.2015 against 811 candidates, punishable u/s. 417/419/420/34 of the Indian Penal Code have also been lodged.
Therefore, before publication of result, admittedly, large number of bungling had taken place but proper enquiry/investigation, in this regard, has not been held."
10. As has been noticed above, learned single Judge dismissed the writ application by judgment and order, dated 03.11.2015, passed in C.W.J.C. No. 9918 of 2015, upon arriving at a conclusion that the allegations, levelled in the writ application, could not be made out and the respondent-authorities have been able to identify and weed out the candidates, who had indulged in adopting unfair means, in one way or the other.
Patna High Court LPA No.92 of 2016 31
11. Almost identical grounds were taken in other writ applications, which met the same fate and their claims also came to be rejected by judgments and orders, which are under appeal.
12. We have heard Mr. Rajendra Prasad Singh, learned Senior Counsel, appearing on behalf of the appellants, and Mr. Lalit Kishore, learned Principal Additional Advocate General No.-I, appearing on behalf of the respondents-State of Bihar.
13. Mr. Rajendra Prasad Singh, learned Senior Counsel, appearing on behalf of the appellants, while making his leading arguments on their behalf, has submitted that considering large scale irregularities, detected by the Selection Board in the course of holding written examination, the selection process lost its sanctity and, therefore, the entire selection process deserves to be declared illegal and void. He has placed strong reliance on Supreme Court's decision, in case of Veerendra Kr. Gautam & Ors. Vs. Karuna Nidhan Upadhyay & Ors., reported in JT 2016 (7) SC 367, and has contended that since the entire process of selection is apparently tainted with mala fide, large scale bunglings and manipulations in different shapes, which have been detected in the course of written examination, the selection process should be set aside. He has also submitted Patna High Court LPA No.92 of 2016 32 that once the selection procedure has been found to be tainted, as is evident from the facts of the present cases, the entire selection process deserved to be declared illegal and unsustainable.
14. Mr. Lalit Kishore, learned Principal Additional Advocate General No.-I, countering the attack made on behalf of the appellants, has straightway taken us to a Division Bench decision of this Court, in case of Moni & Ors. Vs. The State of Bihar & Ors., reported in 2016 (2) PLJR 598, to contend that the same process of selection was put to challenge on almost identical grounds in a Public Interest Litigation and this Court, while dismissing the writ applications, on the ground of being not maintainable by way of Public Interest Litigation, observed, in paragraph 10 of the said decision, thus:-
"10. Upon perusal of the materials on record and considering the submissions advanced on behalf of the parties, we have noticed that the petitioners are seeking cancellation of the selection process mainly on the plea that the State-respondents have taken various action against many of the candidates, who were found using unfairmeans in the process of selection. This, in our considered view, cannot be a ground for interference with the process of selection;Patna High Court LPA No.92 of 2016 33
rather, it shows that the authorities were vigilant, because of which the discrepancies and malpractices could be detected."
15. Mr. Lalit Kishore, learned Principal Additional Advocate General No.-I, has next relied on a Supreme Court's decision, in case of Sadananda Halo & Ors. Vs. Momtaz Ali Sheikh and Ors., reported in (2008) 4 Supreme Court Cases 619, and has submitted that learned single Judge by the judgment and order, under appeal, has rightly dismissed the writ applications as there is no material irregularity or illegality, which can be said to have been committed in the process of selection, rendering entire selection process illegal. It is his submission that there is no allegation of any mala fide against the Members of the Selection Board nor agaisnt the persons involved in the process of selection. He has, accordingly, submitted that it is not the case of the appellants that any candidate, who secured marks less than what the appellants had secured in the written examination, has been selected.
16. In the background of the facts, as recorded above and the submissions advanced on behalf of the parties, which have been taken note of, we are required to consider as to whether there exists sufficient reason, on the basis of Patna High Court LPA No.92 of 2016 34 pleadings on record, that because of the irregularities as alleged by the appellants in the process of selection, the selection process should be held to be, as a whole, illegal and the entire process of selection should be set aside on that ground.
17. Be it noted that the allegations relate to irregularities committed during the written examination. The written examination was held on 09.10.2014. None of the appellants/writ-petitioners raised any objection over the alleged irregularities committed in the course of the written examination. The result of the written test was published on 04.02.2015. Only after they found themselves unsuccessful in the said written test that they challenged the said result on the ground of illegalities/irregularities committed during the written test. They apparently waited for the final result of the written test to be published and once the result was published, they approached this Court, under Article 226 of the Constitution of India, seeking quashing of the entire result.
18. We are of the view that the appellants, having failed to raise any objection before publication of the result and having taken a chance by waiting till publication of the result under the hope that they might be successful, they cannot, now, be allowed to turn around and challenge the Patna High Court LPA No.92 of 2016 35 process of selection itself.
19. Secondly, Mr. Lalit Kishore, learned Principal Additional Advocate General No.-I, has rightly referred to our decision in case of Moni (supra), wherein we have held that the process of selection cannot be cancelled on the plea that the State-respondents had taken various action against many of the candidates, who were found using unfair means in the process of selection. We held in the said decision that such actions, taken by the State-respodnents, were indicative of the fact that the authorities were vigilant and it was because of such vigilance that the discrepancies and malpractices could be detected. We reiterate that the said decision is in respect of the same selection process conducted by the Selection Board.
20. The decision of the Supreme Court in case of Veerendra Kr. Gautam (supra) has no application in the facts and circumstances of the present batch of cases and is clearly distinguishable for the simple reason that in Veerendra Kr. Gautam (supra), there were specific allegations made against selected candidates showing palpable irregularities and illegalities committed by them. In the present batch of cases, more than 7,00,000 candidates had participated in the process of the selection and, finally, more than 11,000 candidates have been declared successful; Patna High Court LPA No.92 of 2016 36
yet there is no allegation or whishper of mala fide or bias against the Members of the Selection Board or the persons involved otherwise in the process of selection.
21. There always exists presumption in regard to correctness of an official act and in the absence of any allegation of favouritism, mala fide or bias, the selection process cannot be held to be unsustainable on the basis that several candidates were detected to be involved in adopting unfair means, while appearing at the written examination.
22. We, accordingly, do not find any legal or factual infirmity in the judgments and orders, under appeal.
23. These appeals are, accordingly, dismissed being devoid of any merit.
24. Parties shall bear their own costs.
(Chakradhari Sharan Singh, J.) I. A. Ansari, CJ. :
I agree (I. A. Ansari, CJ.) Praveen-II/-
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