AMIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since all these appeals, under Clause 10 of the Letters Patent of this Court, arise out of the same selection process, held by the Central Selection Board (Constable Recruitment) (hereinafter referred to as "the Selection Board"), pursuant to Advertisement No. 01 of 2014, for appointments to 11,783 posts of Constables, which is under challenge on common grounds, all these appeals have been heard together, with the consent of the parties, and are being disposed of by the present common judgment and order.

(2.) By the judgment and order, under challenge, dated 03.11.2015, passed in C.W.J.C. No. 9918 of 2015, the learned single Judge has dismissed the writ application, filed under Article 226 of the Constitution of India, refusing to interfere with the selection process, in question. Challenge to the selection process was made on the ground of several irregularities and large scale bunglings, which, according to the petitioners, rendered the entire selection process illegal and void.

(3.) L.P.A. No. 157 of 2016 has been preferred against the judgment and order, dated 03.11.2015, passed in C.W.J.C. No. 9918 of 2015. The other appeals arise out of various orders, passed by the learned single Judge, dismissing other writ applications, filed under Article 226 of the Constitution of India, referring to the main judgment and order, dated 03.11.2015, aforementioned passed in C.W.J.C. No. 9918 of 2015.