Patna High Court
Ashish Kumar Ranjan vs The State Of Bihar & Ors on 29 September, 2016
Author: Shivaji Pandey
Bench: Shivaji Pandey
Patna High Court CWJC No.12772 of 2013 dt.29-09-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12772 of 2013
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Ashish Kumar Ranjan Son Of Om Prakash Paswan Resident Of Village - Rasidpur,
P.S. Akbar Nagar, District - Bhagalpur
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Principal Secretary, Home ( Police ) Department Government Of Bihar,
Patna
3. The Director General Of Police, Bihar, Patna
4. The Chairman, Central Selection Board, Bihar, Patna
5. The Secretary, Central Selection Board, Computer Bhawan Jawaharlal Nehru
Marg, Patna - 23
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anant Kumar Bhaskar, Adv.
Mr. Sanjay Kr. Jha, Adv.
For the State : Mr. Madanjeet Kumar, GP-20
For theCSBC : Mr.Sanjay Pandey, Adv.
Mr. Binod Kr. Mishra, Adv.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL JUDGMENT
Date: 29-09-2016 Heard learned counsel for the petitioner and counsel for the State. The petitioner would not be selected as a Constable on the ground that though he had secured the cut-off mark but the person, who was lastly selected, is senior in age to the petitioner and also the petitioner has not controverted the statement made in the counter affidavit.
In that view of the matter, this case would not survive and is, accordingly, dismissed.
(Shivaji Pandey, J) Rishi/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 30.09.2016 Transmission Date