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IN THE SUPREME COURT OF INDIA  CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NOS. 1240-1241   OF 2011 (Arising out of SLP(C) Nos.20279-20280/2009)

ARVIND KUMAR ETC. ETC.                      Appellant(s)

                           :VERSUS:

STATE OF BIHAR AND ORS.                 Respondent(s)

WITH

CIVIL APPEAL NOS. 1242-1243   OF 2011 (Arising out of SLP(C) Nos.25288-25289/2009)

SHAILENDRA MOHAN SINGH AND ORS.                Appellant(s)

                           :VERSUS:

STATE OF BIHAR AND ORS.                 Respondent(s)

   AND

CIVIL APPEAL NO. 1244    OF 2011 (Arising out of SLP(C) No.4283/2010)

CHANDAN KUMAR AND ANR.                      Appellant(s)

                           :VERSUS:

STATE OF BIHAR AND ORS.                 Respondent(s)

O R D E R

S.L.P.(C) Nos.20279-20280/2009:

Leave granted.

These appeals emanate from a common judgment  

dated  7.7.2009  passed  by  the  High  Court  of  

Judicature  at  Patna  in  L.P.A.  Nos.305/2009  and  

475/2009.

We  have  heard  the  learned  counsel  for  the  

parties.

Mr.  Ranjit  Kumar,  learned  senior  counsel

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appearing  for  the  appellants  submits  that  2,149  

candidates have already been selected for the posts  

of Sub Inspectors of Police in the State of Bihar.   

Mr. Gopal Singh, learned standing counsel for  

the  State  of  Bihar  submits  that  requisition  for  

appointment of 299 posts of Sub Inspectors of Police  

through  direct  recruitment  has  been  sent  to  the  

Staff Selection Commission.     

In  the  peculiar  facts  and  circumstances  of  

these  cases,  we  direct  the  Bihar  Staff  Selection  

Commission to hold fresh examinations for the 299  

posts  of  Sub  Inspectors  of  Police  and  only  the  

appellants,  who  were  writ  petitioners  before  the  

High Court of Judicature at Patna, whose cases were  

adjudicated  upon  or  are  pending  before  the  High  

Court (total 223 only as per the list given in Court  

by Mr. Ranjit Kumar, learned senior counsel) would  

be at liberty to appear in the physical and written  

examinations.   

The schedule of examinations would be decided  

by  the  respondents  and  all  those  who  pass  the  

physical and written examinations would be appointed  

by the respondents and for the remaining posts of  

Sub  Inspectors,  a  fresh  advertisement  would  be

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issued  by  the  Staff  Selection  Commission  and  

appointments would be made in accordance with law.  

We hope and trust that the entire process of  

fresh selection would be completed expeditiously, in  

any  event,  within  six  months  from  the  date  of  

communication of this order.  

With  these  observations,  these  appeals  are  

disposed of, leaving the parties to bear their own  

costs.  

All the pending I.As. are dismissed.

S.L.P.(C) Nos.25288-25289/2009 and 4283/2010:

Leave granted in all the matters.

These appeals are also disposed of in terms of  

the  aforesaid  order,  leaving  the  parties  to  bear  

their own costs.  

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; February 02, 2011.