VINAY KUMAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) INTERLOCUTORY Application No. 5589 of 2003 and Interlocutory Application No. 1303 of 2003 have been filed praying therein to implead the applicants, of these two applications as petitioners in C.W.J.C. No. 11499. of 2003 as the applicants had also appeared in the selection test pursuant to the advertisement in the Hindustan Newspaper dated 7.1.2002 as containted in annexure 2 to the aforesaid writ application. As the case of the applicants of these two interlocutory applications and that of the writ petitioners is one and the same, in order to avoid multiplicity of the writ application I allow these two interlocutory applications and direct that the applicants of these two applications be also added as writ petitioners in C.W.J.C. No. 11499 of 2003.

(2.) THE petitioners in both the writ petitions, C.W.J.C. No. 11499 of 2003 and C.W.J.C. No. 13838 of 2003 have assailed the order dated 25.8.2003, annexure 4 to C.W.J.C. No. 11499 of 2003, whereunder the Commandant of the Bihar Military Police -5 has informed the petitioners of the two writ applications and others that the selection process undertaken pursuant to the advertisement No. 1/2002 published in the Hindustan Newspaper dated 7.1.2002 has been cancelled for the reason that the Selection Board which was constituted to undertake the selection process was contrary to the provisions contained in the Bihar Police Manual Rule 661(b) read with Appendix 72 (4) of the said manual as the Selection Board which was constituted at the Zonal level did not include the Commandants of the different Battalions for which recruitments pursuant to the said advertisement were to be made.

(3.) PURSUANT to the advertisement as contained in annexures 2 to this application the selection process to recruit the trade rank constable was undertaken and the petitioners and others appeared in the physical as also written selection test. Once the selection test was over the authorities prepared a select list but for reasons best known to them they did not publish the result necessitating the petitioners and others to file C.W.J.C. No. 14325 of 2001. The petitioners of that writ petition submitted before this Court that having participated in the selection process and the same having been completed the authorities should by now have published the select list and issued the appointment letters but it is not known as to why the authorities are not proceeding with the publication of the select list and issue of the appointment letters. This Court having heard the petitioners as also the State respondents directed the petitioners of that writ petition to approach the Director General of Police, Bihar, under its order dated 26.3.2003, annexure 3 with further direction to the Director General to pass reasoned order within three months.