Mantoo Kumar vs The State Of Bihar
2021 Latest Caselaw 5737 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.13595 of 2021
     ======================================================

Mantoo Kumar son of Sri Prem Nath resident of Village- Sheopur, P.S.- Nawanagar, District- Buxar.

... ... Petitioner/s Versus

1. The State of Bihar through the Director General of Police, Bihar, Patna.

2. The Deputy Inspector General of Police, Munger Range, Munger

3. The Superintendent of Police, Sheikhpura, District- Sheikhpura

4. The Senior Superintendent of Police, Patna.

5. The Inspector of Police, Twarit Bicharan Koshang, Sheikhpura- cum-

Enquiry Officer.

6. The Sub Inspector of Police, Sheikhpura Police Station-cum- Presenting Officer.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Indu Bhushan For the Respondent/s : Mr.Md. Nadim Seraj (Gp5) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 01-12-2021

In the instant petition, petitioner has prayed for

following relief/reliefs:

"This writ application is directed for issuance of an appropriate writ in the nature of certiorari for quashing the impugned order of dismissal from service issued vide Memo No. 908 dated 19.05.2021 (contained in Annexure 9) issued under the signature of Respondent No. 3."

Petitioner has been dismissed from service on

09.02.2021 pursuant to the enquiry conducted against the

petitioner. Petitioner has a statutory remedy of appeal before the Patna High Court CWJC No.13595 of 2021 dt.01-12-2021

appellate authority and has invoked the remedy of appeal before

the appellate authority and it is pending consideration as is evident

from the pleadings.

In the light of these facts and circumstances, the

appellate authority is hereby directed to examine the petitioner's

memorandum of appeal and proceed to pass a speaking order after

due consideration of each of the contentions raised in

memorandum of appeal.

The above exercise shall be completed within a period

of four months from the date of receipt of this order.

With the above observations, writ petition stands

disposed of.

(P. B. Bajanthri, J)

GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          03.12.2021
Transmission Date       NA