ADYA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) There are many a petitioners before this Court who are seeking appointment on the post of constable in the district police especially in the so called Champaran Range. Since they could not be appointed, they approached the High Court earlier in yet another writ application which was CWJC No. 11639 of 2003. Learned Single Judge disposed of the writ application vide order dated 13.1.2006 which is annexure 5 to the writ application. Petitioners were given liberty to approach the D.I.G., Champaran Range with availability of unfilled vacancies which may be available and if the vacancies were there then the case of the petitioners would be considered.

(3.) It may be placed on record that the dispute related to the so called Advertisement No. 1 of 1998 when exercise for recruitment was carried out across the State including Champaran districts. Till date the petitioners have not been appointed because the DIG has passed a categorical order dated 16.8.2006 indicating that there are no vacancies available to be filled up. The total numbers of posts advertised for the entire Champaran range were 618 against which 601 posts were filled up during the recruitment drive. Only 17 posts were available which were meant for Home guards category and that too under various reserved heads. It is this communication contained in annexure-1 which is under challenge in the present writ application.