BIJAY SINGH YADAV S/O BABAN SINGH @ DINDAYAL SINGH Vs. STATE OF BIHAR; DISTRICT MAGISTRATE, ROHTAS; DEPUTY DEVELOPMENT COMMISSIONER; OFFICER - IN - CHARGE; DEPUTY SUPPLY OFFICER; DISTRICT ESTABLISHMENT DEPUTY COLLECTOR; SUB DIVISIONAL POLICE OFFICER; SAHMIR ANSARI

JUDGEMENT

(1.) Re.: Interlocutory Application No.4744 of 2015

(2.) The present Letters Patent Appeal is directed against an order passed by the learned Single Bench of this Court on 31st of January, 2013 whereby, the writ application filed by the appellant for issuance of writ of mandamus to consider the appellant for appointment to the post of Chowkidar of Circle No.8, Beat No.1, remained unsuccessful.

(3.) Initially, an advertisement was published for the appointment of Chowkidar in the newspaper on 4th March, 2001. The appellant was one of the candidates for such post. On the other hand, Sahmir Ansari, though applicant for another Beat, was appointed as Chowkidar of Circle No.8, Beat No.1. The appointment of Sahmir Ansari was challenged by the appellant through CWJC No.5154 of 2008 before this Court. The writ application was decided with a direction to the Collector to enquire into whether Sahmir Ansari was an applicant for the post of Chowkidar for Circle No.8 Beat No.1 pursuant to the advertisement published, and if he was not the applicant, he could not have been appointed. The Collector, Rohtas was directed to take an appropriate decision.