AJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since all the learned counsel appearing in batch matters are agreed, the abovementioned batch matters are heard and disposed of in view of the fact that supplementary affidavits have been filed wherever it is necessary. It is the case where the appellants have chosen to assail the post recruitment process which commenced for the post of police constables in view of the advertisement made by the State Government in the year 2004.

(2.) The case of the appellants-writ petitioners was that the advertisements have been issued without even ascertaining the actual number of vacancy. However, the last selected candidates, who have secured 15 marks, have been subjected to process of selection by the State Government and their names find place in the merit list as well as in the selection list. Subsequently, State Government had issued Advertisement Nos. 1 of 2009 and 2 of 2009 for appointment of constables in the Bihar Police Force.

(3.) Learned Single Judge heard the matter and observed that the selection process and consequent appointments in pursuance of the advertisements of 2004 have been finally closed and State Government, i.e., respondent-authority cannot be directed to consider the appellants-petitioners' case in the present selection process after relaxing the age bar.