SUDHIR KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) In the instant petition, petitioners have prayed for following reliefs:

(3.) Learned counsel for the petitioners have not arrayed such of those persons whose names are reflected in the impugned merit list dtd. 17/6/2021 (Annexure-8 series) pursuant to the advertisement no. 01/2019 to the post of Police Sub-Inspector, Sergeant, Assistant Superintendent Jail (Direct Recruitment), Assistant Superintend Jail (Ex-Servicemen), in the result, present petition stands dismissed for non-joinder of necessary and proper party at least in the representative capacity, reserving liberty to the petitioners to file fresh petition.