DILIP KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents through video conference.

(2.) The present writ petition has been filed "for issuance of an appropriate writ order or direction for commanding the respondents to take decision regarding reappointment of the petitioners on the post of constables under the provisions of Bihar State Litigation Policy, 2011 Sec. 4C(1) which is under consideration since 2015 but till date the decision has not been taken and petitioner has not been appointed as the case of the petitioners and several others who were also dismissed with them but later reappointed are similar and thus as per the said policy the same benefit should be extended to the petitioners and they also should be reappointed as not doing so will be highly illegal, arbitrary and bad in law and further for a direction to the respondents to reappoint the petitioners in service as they have served for more than 10 years without any complaint of any kind from any quarter regarding their efficiency or physical ability and in the facts and circumstances of this case and also in equity with all consequential benefits or for any other order or orders which this Hon'ble Court may deem fit and proper under the circumstances of the case."

(3.) At the very outset, a preliminary objection has been raised on behalf of the respondents with regard to delay and laches on the part of the petitioners in approaching this Court.