Dinesh Kumar vs The State Of Bihar
2021 Latest Caselaw 5822 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.16803 of 2021
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Dinesh Kumar S/o Ram Ishwar Prasad Resident of Village - Chintaman Chak Tola Mokama P.S.- Mokama, District - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary Govt. of Bihar, Patna.

2. D.G. of Police Bihar, Patna.

3. I.G. Tirhut Range Muzaffarpur.

4. S.P. Vaishali.

5. Principal M.P.T.C. Dumraon, District - Buxar.

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

For the Petitioner/s : Mr. Shruti Sinha, Advocate For the Respondent/s : Mr. Manish Kumar ( Gp4 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 03-12-2021

In the instant petition, petitioner has prayed for the following relief/reliefs:

"For issuance of an appropriate writ, order or direction for quashing memo no. 692/Ra.Ka. Dated 04.03.2020 issued by S.P., Vaishali whereby he has dismissed the petitioner from service i.e., Annexure- 5 and also for quashing memo no.

1086/go. Dated 18.05.2020 issued by D.I.G., Tirhut Range, Muzafferpur whereby he has rejected the appeal of the petitioner i.e., Annexure-7 and also for quashing any order if adverse passed by the D.G. of Police, Bihar, Patna on the memorial/revision/appeal filed by the petitioner i.e., Annexure-8 which is pending, during the pendency of this application with all consequential benefits of for any other order or orders which this Hon'ble may deem fit and proper under the circumstances of this case."

Patna High Court CWJC No.16803 of 2021 dt.03-12-2021

Petitioner was dismissed from service on 04.03.2020

against which he preferred an appeal and suffered an order.

Consequently, the appeal was rejected on 18.05.2020, thereafter,

he preferred a memorial before D.G. of Police, Bihar, Patna on

06.07.2020 and it is pending consideration. Therefore, D.G.P.,

Bihar, Patna is hereby directed to examine the petitioner's

memorial dated 06.07.2020 and decide the same in accordance

with law within a period of three months from the date of

receipt of this order.

Hence, with the above observation, the writ petition

stands disposed of.

(P. B. Bajanthri, J) Ankit/-

AFR/NAFR                         NAFR
CAV DATE                         N.A.
Uploading Date                08.12.2021
Transmission Date                N.A.