BIHAR POLICE MEN S Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India, has been filed for an appropriate writ/order for quashing advertisement No. 1 of 1998, issued under the signature of the Director -General -cum -Inspector -General of Police (respondent No. 3) published in the daily newspaper 'AAJ' dated 28 -8 -1998 whereby and whereunder, applications were invited from eligible candidates for selection to the post of constables in different districts of this State. A prayer has also been made to command the respondents that steps for selection for the constables be taken strictly in terms of clause 663 of the Bihar Police Manual (In short the Manual).

(2.) I have heard the learned Counsel for the parties, therefore, this writ petition is disposed of at the stage of admission itself.

(3.) IN my view, the facts of the abovementioned cases and the reliefs sought for are quite different. These cases may not be applicable to the facts of the present case. In this case, as averred in the writ petition and not controverted in the counter -affidavit, the petitioner -Union has already been recognised by the State Government. The main object of the Association is that candidates having qualification as prescribed under clause 663 of the Manual should be appointed to the Police Force. In the present case, the petitioners are also the members of Police Force. Their primary object is that best candidates of requisite height and merit be recruited and appointed to the Police Force. Therefore, to my mind since the petitioners besides their cause, are also highlighting the grievance of other members of Police Force, therefore it would not proper to hold that the writ application on their behalf is not maintainable. Accordingly, I find no merit in this submission.