VIKASH CHANDRA GUDDU BABA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application has been preferred praying for the following relief/s:

(2.) Having heard Mr. Vikash Chandra Guddu Baba in person, we refrain from even issuing notice for we find the petitioner to have instituted the present petition without doing any spade work or inviting the attention of the authorities with regard to the alleged illegalities. Prima facie, petitioner does not appear to have any interest in the present petition or in pursuing the instant cause which pertains to a service matter.

(3.) Averments in the petition are absolutely vague and unspecific. No research on the ground level has been carried out by the petitioner. He has also not approached the authorities immediately prior to the filing of the instant petition. One such representation was filed in the year 2017. Petitioner could have sought information under the R.T.I. with regard to the decision/action thereupon. The petitioner wants this Court to have clarified the effect of the advertisement issued on 25th of January, 2000 for the post of pharmacist Matric and Diploma in Pharmacy. Also he seeks in a circuitous manner to challenge the process of selection which stood completed in the year 2014 and that too at a belated stage by filing the instant petition on 28.11.2019. Petitioner is not associated in the field of Pharmacy or Medical Science. Also he seeks implementation of the directions issued by this Court in C.W.J.C. No.8410 of 2008 (Braj Bhushan Kumar Vs. The State of Bihar and Ors.) through the present petition filed under Article 226 of the Constitution.