Patna High Court
Priyanka Kumari vs The State Of Bihar Through Principal ... on 10 February, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7487 of 2021
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Priyanka Kumari son of Uday Shankar Trivedi resident of village - Maltipur,
P.O. - Malipur, P.S. - Piyar, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Home Department (Police),
Bihar, Patna.
2. The Chairman, Bihar Police Sub-Ordinate Service Commission, Bihar,
Patna.
3. The Director General of Police, Bihar, Patna.
4. The Examination Controller, Bihar Police Sub-Ordinate Service
Commission, Bihar, Patna.
5. The Officer on Special Duty, Bihar Police Subordinate Service Commission,
Bihar, Patna.
6. The Public Information Officer, Bihar Police Subordinate Service
Commission, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Satish Kumar Sinha
For the Respondent/s : Mr.P.K.Verma (Aag3)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 10-02-2022 The matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.
2. In the instant petition, petitioner has prayed for following reliefs:
"(A) A writ in the nature of mandamus or any other appropriate writ, order/s direction commanding the respondents for the following reliefs:-
(i) To make available the answer key of question booklet with respect to the main examine conducted by Bihar Police Sub-ordinate Service Commission against the Advertisement No. 1/19 recruitment S.I., Sergeant, ASJ Patna High Court CWJC No.7487 of 2021 dt.10-02-2022 2/2 (Direct & Ex-serviceman Combined Main examination).
(ii) To bring the OMR sheet, Question Book let of the petitioner on the record for kind consideration of Hon'ble Court.
(iii) To bring the answer key of the examine regarding advertisement No. 1/19 for kind consideration of Hon'ble Court.
(iv) To make available photo copy of the OMR sheet, Question Booklet of the petitioner with answer key to the petitioner under Right to information Act on the her application dated 28-01- 2021.
(v) To declared the petitioner as a successful candidate of Main written examination if she obtained above than cut marks after comparing her O.M.R. sheet with answer key. (B) To any other relief/reliefs for which the petitioner is entitled too."
3. Petitioner has already invoked provision of RTI. It is learnt that grievance of the petitioner has not been redressed under RTI Act. Therefore, she has remedy under RTI itself.
4. Accordingly, the present petition stands disposed of permitting the petitioner to pursue remedy under RTI Act, if it is not redressed in the appeal. She is permitted to approach this Court.
(P. B. Bajanthri, J) rakhi/-
AFR/NAFR CAV DATE Uploading Date 24.02.2022 Transmission Date