SHAMIM ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner is on the post of State Examiner on Finger Prints. Respondent No. 6 was Director. He retired on 30.11.2001. While he was retiring he handed overcharge of Director to Respondent No. 7 According to learned Counsel for the petitioner, the petitioner was the senior most and as such charge should have been handed over to him but it was not done with mala -fide motive. More over, in the writ petition grievance has been made for appointment of permanent Director. Rule 457B of the Bihar Police Manual says that

(2.) LEARNED Counsel for the petitioner accordingly says that ad hoc arrangement on such important post for long time is not in the public interest. Steps should have been taken for filling up the post of Director. It has been stated that in such case steps are to be taken for filling up post prior to retirement but in this case it has not been done with oblique motive. Since it is a matter of filling up of the post, I do not find any reason to keep such writ petition pending before this Court as ultimately the post has to be filled up by the State and its authorities.