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Patna High Court - Orders

Vishnu Deo Yadav @ Vishundeo Yadav vs The State Of Bihar & Ors on 19 December, 2011

Author: Navin Sinha

Bench: Navin Sinha

Patna High Court CWJC No.22092 of 2011 (2) dt.19-12-2011




                IN THE HIGH COURT OF JUDICATURE AT PATNA
                         Civil Writ Jurisdiction Case No.22092 of 2011
            ======================================================
            1. Vishnu Deo Yadav @ Vishundeo Yadav S/O Sri Sudama Yadav R/O
            Vill. Shukulpura, P.S. Ara Muffasil, District - Bhojpur (Ara)

                                                                   .... .... Petitioner/s
                                              Versus
            1. The State Of Bihar Through The Chief Secretary, Govt. Of Bihar, Patna
            2. The Director General Of Police, Bihar, Patna
            3. The Inspector General Of Police, Patna Range, Bihar
            4. The Dy. Deputy Inspector General Of Police, Patna Range
            5. The Commandant B.M.P.-5 (Hulwarisharif), Patna
            6. The Superintendent Of Police, Patna

                                                                .... .... Respondent/s
            ======================================================
                                                 with
                          Civil Writ Jurisdiction Case No.21258 of 2011
            ======================================================
            1. Rajeev Kumar S/O Sri Hari Lal Choudhary Resident Of Village
            Gauripur, P.S. Bihpur, District Bhagalpur.
            2. Pranav Kumar S/O Sri Upendra Chaudhary Resident Of Village + P.O.
            Gauripur, P.S. Bihpur, District Bhagalpur.
            3. Kailash Kumar S/O Sri Shambhu Nath Kumar Resident Of Village +
            P.O. Gauripur, P.S. Bihpur, District Bhagalpur.
            4. Shekhar Kumar S/O Vijay Kumar Resident Of Village Laugachiraiya,
            P.S. Amarpur, District Banka.
            5. Susil Kumar Mandal S/O Rajendra Prasad Mandal Resident Of Village
            Jamadipur, P.S. Bihpur, District Bhagalpur.
            6. Shiya Ram Sharma S/O Shambhu Sharma Resident Of Village Latipur,
            P.S. Bihpur, District Bhagalpur.
            7. Vijendra Kumar S/O Suresh Mandal Resident Of Village Jamaldipur,
            P.S. Kharik, District Bhagalpur.
            8. . . .

                                                                    .... ....   Petitioner/s
                                              Versus
            1. The State Of Bihar Through The Chief Secretary, Government Of Bihar,
            Patna.
            2. Home Commissioner, Bihar, Patna.
            3. D.G.-Cum-I.G. Of Police, Bihar, Patna.
            4. Superintendent Of Police, Patna.
            5. Superintendent Of Police, Bhagalpur.
            6. Commandant, B.M.P.-5, Patna.
            7. Superintendent Of Police, Naugachiya.
            8. Superintendent Of Police, Munger.

                                                             .... .... Respondent/s
             ======================================================
                                            with
                       Civil Writ Jurisdiction Case No.21346 of 2011
 Patna High Court CWJC No.22092 of 2011 (2) dt.19-12-2011




            ======================================================
            1. Janmejai Kumar S/O Satendar Prasad R/O Village & P.O.- Bhelai, P.S.-
            Udwant Nagar, District-Bhojpur

                                                                 .... ....   Petitioner/s
                                              Versus
            1. The State Of Bihar
            2. The Director General Of Police Bihar Old Secretariat, Patna
            3. The Deputy Inspector General Of Police, Human Right, Bihar, Patna
            4. The Chairman Central Reqruitment Board-Cum-Addl. Inspector General,
            Scrb, Bihar, Patna

                                                              .... .... Respondent/s
            ======================================================
                                              with
                        Civil Writ Jurisdiction Case No.21410 of 2011
            ======================================================
            1. Manjee Kumar S/O Shri Satrughan Singh Residento F Village-Bari
            Mushehari, Dist.-Chapra (Saran).

                                                                 .... ....   Petitioner/s
                                              Versus
            1. The State Of Bihar.
            2. The Director General Of Police, Bihar, Patna.
            3. The Dy. Inspector General Of Police, Patna Division.
            4. The Chairman, Central Recruitment Board Cum Addl. Inspector General
            S.C.R.B. Bihar, Patna.
            5. The Chairman Police Selection Committee Through The Superintendent
            Of Police, Patna.
            6. The Inspector General (Bihar Military Police) Bihar, Patna.
            7. The Chairman Central Region Board, Patna.
            8. The Chairman Tirhut Region Board Motihari Through Superintendent Of
            Police, Motihari.

                                                                .... .... Respondent/s
            ======================================================
                                                with
                          Civil Writ Jurisdiction Case No.21511 of 2011
            ======================================================
            1. Ranjit Kumar Jha S/O Sri Madhvanand Jha R/O Village- Ekma, Post
            Ekma, P.S.- Supaul, District- Supaul
            2. Anil Kumar S/O Late Laxmi Ram R/O Village- Ekma, Post Ekma, P.S.-
            Supaul, District- Supaul
            3. Gajendra Kumar Mishra S/O Sri Anant Mishra R/O Village- Ekma, Post
            Ekma, P.S.- Supaul, District- Supaul
            4. Ranjeet Kumar Jha S/O Sri Radhe Shyam Jha R/O Village- Ekma, Post
            Ekma, P.S.- Supaul, District- Supaul

                                                                 .... ....   Petitioner/s
                                           Versus
            1. The State Of Bihar Through The Director General Of Police, Govt. Of
            Bihar, Patna
 Patna High Court CWJC No.22092 of 2011 (2) dt.19-12-2011




            2. The Deputy Inspector General (Human Rights), Police Department, Patna
            3. The Chairman, District Selection Board, Police Department, Supaul
            4. The Chairman, District Selection Board, Police Department, Saharsa
            5. The Chairman, District Selection Board, Police Department, Darbhanga
            6. The Chairman, Bmp 5, Selection Board, Police Department, Patna
            7. The Chairman, Bmp 13, Selection Board, Police Department, Darbhanga

                                                                .... .... Respondent/s
            ======================================================
                                                with
                          Civil Writ Jurisdiction Case No.21613 of 2011
            ======================================================
            1. Manoj Kumar S/O Ramsidh Sharma Resident Of Village And Post
            Jalpura, P.S And District- Arwal

                                                                 .... ....   Petitioner/s
                                              Versus
            1. The State Of Bihar.
            2. The Principal Secretary, Department Of Home, Government Of Bihar,
            Patna.
            3. The Director General Of Police, Government Of Bihar, Patna.
            4. The Superintendent Of Police, Siwan. Null Null
            5. Nill Null Null

                                                               .... .... Respondent/s
            ======================================================
                                               with
                         Civil Writ Jurisdiction Case No.21784 of 2011
            ======================================================
            1. Sunil Paswan Son Of Raju Paswan Resident Of Village Chilangia Chak,
            P.S. And District Jehanabad
            2. Binesh Kumar Son Of Ramashish Singh Resident Of Village - Pipara
            Bangala, Post Hasanpur, P.S. Arwal, District Arwal

                                                                 .... ....   Petitioner/s
                                                  Versus
            1. The State Of Bihar
            2. The Principal Secretary, Department Of Home, Government Of Bihar,
            Patna
            3. The Director General Of Police, Government Of Bihar, Patna
            4. The Superintendent Of Police, Jehanabad
            5. The Superintendent Of Police, Aurangabad

                                                               .... .... Respondent/s
            ======================================================
                                               with
                         Civil Writ Jurisdiction Case No.21450 of 2011
            ======================================================
            1. Ranjeet Kumar S/O Bishwanath Singh R/O Village- Salempur Pokhara,
            P.S.- Bikramganj, District- Rohtas
            2. Amit Kumar Singh S/O Dinesh Singh R/O Village- Dharupur Pokhara,
            P.S.-Bikramganj, District- Rohtas
 Patna High Court CWJC No.22092 of 2011 (2) dt.19-12-2011




            3. Shyam S/O Birendra Pratap Singh R/O Village- Dharupur, Pokhar, P.S.-
            Bikramganj, District- Rohtas
            4. Lakshan Deo Singh S/O Sri Raj Balam Singh R/O Village- Salempur,
            P.S.-Bikramganj, District- Rohtas
            5. Anil Kumar S/O Sri Suresh Prasad Yadav R/O Village- Rasalpur, P.S.-
            Khijarsarai, District- Gaya
            6. Ramesh Kumar Sharma S/O Dinanath Sharma R/O Village- Fhakuli,
            P.S.- Muffasil, District- Saran
            7. Ramesh Kumar Rai S/O Sri Sarda Rai R/O Village- Gayaghat, P.S.-
            Simri, District- Buxar
            8. Sanjay Kumar Singh S/O Sri Haraknath Singh R/O Village - Panhi, P.S.-
            Murar, District- Buxar
            9. Hare Ram Rai S/O Sri Ram Niwas Rai R/O Village- Chakiya, P.S.-
            Doriganj, District- Saran
            10. Ranjit Kumar S/O Sri Ram Parvesh Rai R/O Village- Naktadiyar, P.S.-
            Digha, District - Patna
            11. Rajeev Kumar S/O Sri Ram Prasad Mahto R/O Village- Digha Ghat
            Patipur, P.S.- Digha, District- Patna
            12. Sandeep Kumar Yadav S/O Harendra Yadav R/O Village- Bhakura,
            P.S.- Simri,D Istrict- Buxar
            13. Srikant Kumar S/O Nandelal Prasad R/O Village- Lohgadh, P.S.-
            Makhdumpur, District- Jehanabad
            14. Munna Kumar Singh S/O Shivpujan Singh R/O Village- Jhakhara, P.S.-
            Govindganj, District- Motihari
            15. Ravi Shankar Kumar S/O Birendra Pandey R/O Village- Lauriya, P.S.-
            Govindganj, District- Motihari
            16. Ajit Prasad S/O Sri Yogendra Prasad R/O Village- Janarwa, P.S.-
            Govindganj, District- Motihari
            17. Sushant Kumar Thakur S/O Sri Sita Ram Thakur R/O Village-
            Misrauliya, P.S.- Govindganj, District- Motihari
            18. Hari Shankar Mahto S/O Late Mukhlal Mahto R/O Village-
            Bahadurpur, P.S.- Govindganj, District- Motihari
            19. Anupam Kumari D/O Shaligram Chaudhary R/O Village- Bharso, P.S.-
            Parbatta, District- Khagaria
            20. Binod Kumar Yadav S/O Ram Narayan Yadav R/O Village-
            Kasaitarwa, P.S.- Kopa, District- Saran
            21. Mukesh Kumar Das S/O Jagmohan Ram R/O Village- Kumna, P.S.-
            Kopa, District- Saran
            22. Binod Kumar Paswan S/O Sri Anup Paswan R/O Village-
            Jagdawandiha, P.S.- Sasaram, District- Rohtas
            23. Sahendra Kumar Paswan S/O Sri Anup Paswan R/O Village-
            Jagdawandiha, P.S.- Sasaram, District - Rohtas
            24. Umesh Kumar Sharma S/O Sri Raj Nath Sharma R/O Village- Fhakuli,
            P.S.- Muffasil, District- Saran
            25. Rajeev Kumar S/O Sri Birendra Das R/O Village- Naya Gaon, P.S.-
            Parbatta, District- Khagaria
            26. Malti Kumari D/O Sri Ram Prasad Singh R/O Village- Umarchak, P.S.-
            Daudnagar, District- Aurangabad

                                                                .... .... Petitioner/s
                                             Versus
            1. The State Of Bihar Through The Chief Secretary Govt. Of Bihar, Patna
 Patna High Court CWJC No.22092 of 2011 (2) dt.19-12-2011




            2. The D.G. Of Police, Bihar, Patna
            3. The Chairman, Constable Selection Board, Patna
            4. The Chairman, Constable Selection Board, Bhojpur District
            5. The Chairman, Constable Selection Board, Rohtas District
            6. The Chairman Constable Selection Board, Munger, District - Munger
            7. The Chairman Constable Selection Board, Gaya, District- Gaya
            8. The Chairman, Constable Selection Board, Saran District
            9. The Chairman, Constable Selection Board, B.M.P.-5, Patna
            10. The Chairman, Constable Selection Board, B.M.P.-10, Patna
            11. The Chairman, Constable Selection Board, B.M.P.-20, Dumraon
            12. The Chairman, Constable Selection Board, Muzaffarpur District
            13. The Chairman, Constable Selection Board, Bagaha District
            14. The Chairman, Constable Selection Board, Motihari District
            15. The Chairman Constable Selection Board, Begusarai District
            16. The Chairman Constable Selection Board, Nawadah District
            17. The Chairman Constable Selection Board, Aurangabad District

                                                                .... .... Respondent/s
            ======================================================
                                                 with
                          Civil Writ Jurisdiction Case No.21678 of 2011
            ======================================================
            1. Manish Kumar S/O Amrendra Singh Resident Of Village +Post Pawani,
            Police Station- Nasariganj, District- Rohtas.

                                                                    .... ....   Petitioner/s
                                                  Versus
            1. The State Of Bihar
            2. The Director General Of Police, Bihar, Patna.
            3. The Deputy Inspector General (Human Rights), Bihar, Patna.
            4. That Inspector General (Bihar Military Police), Bihar, Patna
            5. The Chairman,        Central Recruitment Board-Cum- Addl. Inspector
            General, S.C.R., Bihar, Patna.
            6. The Chairman, Shahabad Range, Board No.1, Bhojpur.
            7. The Chairman, Shahabad Range, Board No.2, Rohtas.
            8. District Superintendent Of Police Rohtas District- Rohtas.

                                                                    .... .... Respondent/s
            ======================================================
                                                with
                          Civil Writ Jurisdiction Case No.21718 of 2011
            ======================================================
            1. Ranjeet Kumar Singh Son Of Suresh Singh Resident Of Majhioan, Post -
            Paduhar, Police Station - Darihat, District - Rohtas, Bihar, Roll No. 12739 -
            District - Rohtas General Category

                                                                    .... ....   Petitioner/s
                                              Versus
            1. The State Of Bihar
            2. The Director General Of Police, Bihar, Patna
            3. The Deputy Inspector General (Human Rights), Bihar, Patna
            4. The Inspector General (Bihar Military Police), Bihar, Patna
 Patna High Court CWJC No.22092 of 2011 (2) dt.19-12-2011




            5. The Chairman, Central Recruitment Board-Cum-Addl. Inspector General,
            S. C. R. Bihar, Patna
            6. The Chairman , Shahabad Range, Board No. 1 Bhojpur
            7. The Chairman, Shahabad Range, Board No. 2, Rohtas
            8. District Superintendent Of Police Rohtas District, Rohtas

                                                                   .... .... Respondent/s
            ======================================================
                                                with
                         Civil Writ Jurisdiction Case No.22156 of 2011
            ======================================================
            1. Dharmendra Kumar Chaubey S/O Sri Kailashnath Chaubey R/O Village
            And Post- Surajpura, P.S.- Surajpura, District- Rohtas
            2. Ram Sagar Kumar S/O Sri Shivdani Singh R/O Village- Maheshpur, Post
            And Police Station - Peeri Bazar, District- Lakhisarai
            3. Abhay Kumar S/O Sri Kariman Singh R/O Village- Khokhadi, Post-
            Hasanpur, P.S.- Arwal, District- Arwal

                                                                    .... ....   Petitioner/s
                                                  Versus
            1. The State Of Bihar
            2. The Principal Secretary Department Of Home, Government Of Bihar,
            Patna
            3. The Director General Of Police, Government Of Bihar, Patna
            4. The Superintendent Of Police, Aurangabad
            5. The Superintendent Of Police, Mungher
            6. The Superintendent Of Police, Gaya

                                                             .... .... Respondent/s
            ======================================================
            Appearance :
            (In CWJC No.22092 of 2011)
            For the Petitioner/s  : Mr. Uma Kant Singh
            For the Respondent/s   : Mr. Neelu Agrwal Ga6
            (In CWJC No.21258 of 2011)
            For the Petitioner/s  : Mr. Ritesh Kumar
            For the Respondent/s   : Mr. Girija Shankar Pd Gp1
            (In CWJC No.21346 of 2011)
            For the Petitioner/s  : Mr. Ram Lallan Singh
            For the Respondent/s   : Mr. Jawahar Pd. Karn Aag4
            (In CWJC No.21410 of 2011)
            For the Petitioner/s  : Mr. Mira Kumari
            For the Respondent/s   : Mr. Sunil Kr. Mandal Sc24
            (In CWJC No.21511 of 2011)
            For the Petitioner/s  : Mr. Sanjeev Kumar Singh
            For the Respondent/s   : Mr. Kundan Bhadur Singh Sc22
            (In CWJC No.21613 of 2011)
            For the Petitioner/s  : Mr. Dinesh Maharaj
            For the Respondent/s   : Mr. A.Ujjwal Sc25
            (In CWJC No.21784 of 2011)
            For the Petitioner/s  : Mr. Dinesh Maharaj
            For the Respondent/s   : Mr. Manoj Kr. Ambasta Gp14
         Patna High Court CWJC No.22092 of 2011 (2) dt.19-12-2011




                    (In CWJC No.21450 of 2011)
                    For the Petitioner/s  : Mr. Shruti Sinha
                    For the Respondent/s   : Mr. Jaishankar Barnwal Sc1
                    (In CWJC No.21678 of 2011)
                    For the Petitioner/s  : Mr. Azhar Kareem
                    For the Respondent/s   : Mr. Rajesh Kumar Gp21
                    (In CWJC No.21718 of 2011)
                    For the Petitioner/s  : Mr. Azhar Kareem
                    For the Respondent/s   : Mr. Jawahar Pd. Karn Aag4
                    (In CWJC No.22156 of 2011)
                    For the Petitioner/s  : Mr. Dinesh Maharaj
                    For the Respondent/s   : Mr. Neeraj Nandan Gp20
                    ======================================================
                    CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA

                    ORAL ORDER
                    (Per: HONOURABLE MR. JUSTICE NAVIN SINHA)

2     19-12-2011

Learned counsel for the petitioner in C.W.J.C. No.22092/11 is permitted to remove the defect during the course of the day.

It is submitted on behalf of the petitioners that the matter relates to appointment of Constables under advertisements published in the year-2004. A Division Bench in L.P.A. No.831/09 has given directions for re- assessment of vacancies as of 2004 and to proceed accordingly.

Learned counsel for the State submits after instructions that the writ applications may be disposed in terms of L.P.A. No.831/09.

The writ applications stand disposed in similar terms.

(Navin Sinha, J) Krishna Chandra Jha/-