ABHISHEK KUMAR SHARMA, SON OF SHRI GOPAL SHARMA RESIDENT OF VILLAGE AMIRBIGHA, P.S. MADANPUR IN THE DISTRICT OF AURANGABAD, PRESENTLY RESIDENT AT VILLAGE JHUMARI TILAYA, P.S. JHUMARI TILAYA, IN THE DISTRICT OF KODARMA (JHARKHAND) Vs. THE STATE OF BIHAR THROUGH THE HOME SECRETARY, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) (Oral)- A hearsay or a newspaper can never form the basis for interfering with a selection, which was made way back in the year 2011. This Court is not convinced after hearing the petitioner that a case is made out for a direction to annul the selection or result contained in Annexure- 4 dated 14.10.2011 because the appointments have already been made way back.

(2.) Such belated kind of assertion of right cannot be interfered casually. If the petitioner can procure evidence of the so-called allegation of wrong doing for which he has demanded inputs under RTI, he can surely revert to the Court or approach the authority. In absence of any clinching evidence, no interference is warranted at this stage at least.

(3.) Writ is dismissed.