BANARSI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN these group of writ applications under Article 226 of Constitution of India, common questions have been raised and therefore, they are being disposed of by this common judgment upon joint request.

(2.) THE petitioners have sought a direction to the respondents to appoint them on the post of Constable in different ranges by taking re -measurement of their height and for filling up current vacancies by the panel prepared in pursuance to advertisement no. 1 of 1998 in the light of order of Director General of Police and also to grant them consequential benefits.

(3.) LET it be placed in focus evidently that mere enlistment of names or empanelment in the select list or wait list does not generate or create any vested right as argued by the learned Counsel for the State. Again, it is further submitted by him that the process of recruitment pursuant to advertisement no. 1 of 1998 under which applicants have raised their claims, has been over and thereafter further second time advertisement was given and process of recruitment is on.