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The Patna High Court has asked the Bihar State Government to file a status report in the relation to filing up the posts of Sub- Inspector and Constables in the State. A Double- Judges Bench comprising of Chief Justice Sanjay Karol and Justice S. Kumar got information that at present, there are about more than 30,000 posts which are lying vacant.
The State Government has got a 4 weeks period for filing the status report from the date of the Court's order, dated 05.02.2020. It is to be noted that the Court has continuously monitored the case of filing up the posts of Sub inspectors and constables in the State of Bihar. The Court on 05.02.2020 has already directed the State Government and the Selection Agency to take appropriate steps for filling up all the vacant posts.
The Counsel for the State has submitted before the Court that recruitments are in process and an affidavit of compliance and the action taken report in relation to the Court's last order on 05.02.2020 will be filed within a given duration of four weeks. The applicants have not given any Interlocutory Applications for securing liberty to give assistance to the Court.
The next hearing of this matter will be on 27. 11. 2020. The Supreme Court in March 2019 had sent a notice to all the High Courts in which it had made a request to register Suo Motu Public interest litigations regarding filing up a large number of vacancies in the different posts in the police forces in the respective states.
Patna High court had remarked the matter in August 2019.
“Stifling of the recruitment process by the bureaucracy indicates the carelessness of the State Government is not giving priority to the matter which is of great public interest. This prima facie amounts as a failure on the part of the Government is not providing any requisite infrastructure and facilities for recruitment and to fulfil the basic needs which not only require urgency but also come within the first constitutional duties of the State,” observed the Court.
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