Naiyar Alam vs The State of Bihar and Another

A petition was filed by one Naiyar Alam being C.W.J.C. No. 4527 of 2002. This was dismissed by an order dated 9 April, 2002.

The grievance of the Petitioner was to the effect that he had not been selected after interview by the District Judge, Vaishali. The learned Judge noticed that posts had been advertised publicly and the Petitioner was one of the candidates who was considered and reached the stage that he was called for an interview. The result of the interview of the candidates did not find the Petitioner fit for service. Thus, he filed the petition. The learned Judge declined to interfere finding no error in the selection.

The Court has heard learned Counsel for the Petitioner-Appellant on this Letters Patent Appeal.

The Court does not find any error in the order dated 9 April, 2002 dismissing the petition.

The Petitioner attacked the advertisement on the ground that number of vacancies had not been specified. The Petitioner gives an impression that he had applied for permanent posts. This is not so. The posts advertised were purely temporary. The Petitioner did not raise any objection at the time when he had made application and went through the entire process right until the interview. So far as the rules of game suit the Petitioner he did not raise any objection but when he finds that the result is not in his favour he wants the rules to be changed.

The Court finds no error in the order of learned Judge. The appeal is misconceived and is, accordingly, dismissed.