Janardan Kumar Paswan vs The State Of Bihar Through The ...
2021 Latest Caselaw 5961 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.18489 of 2021
     ======================================================

Janardan Kumar Paswan S/ - Late Sabori Ram Resident of Village - Angioan Bazar, PS- Angioan District- Bhojpur.

... ... Petitioner/s Versus

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

2. D.G. of Police Bihar Patna.

3. A.D.G. (Law and Order), Bihar, Patna.

4. A.D.G (Budget and Welfare) Bihar, Patna.

5. D.I.G. Begusarai Range Begusarai.

6. S.P. Begusarai.

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

For the Petitioner/s : Mr. Abrahim Kabir, Advocate Ms. Shruti Sinha,Advocate For the State : Mr. P.K.Verma, AAG-3 Mr. Suman Kumar Jha, AC to AAG-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 08-12-2021

Heard learned counsels for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"For issuance of an appropriate writ order or direction for quashing memo no. 1023/Gopniya (Vi.Ka) dated 12.02.2020 issued by S.P. Begusarai whereby he has dismissed the petitioner from service forfeiting the Suspension/absence period salary on principle of no work no pay 1e.

annexure- 11 and also for quashing memo no-32/Sa.Sha. dated 10-01-2021 issued by DIG Begusarai Range Begusarai whereby he has rejected the appeal filed by the petitioner i.e. Annexure- 13 and further for quashing any order if adverse passed against the Patna High Court CWJC No.18489 of 2021 dt.08-12-2021

petitioner in his memorial/appeal/revision filed by him before ADG (Law and Order) Bihar Patna which is pending during the pendency of this case with all consequential benefits or for any other order or orders which this Hon'ble may deem fit and proper under the circumstances of this case."

Petitioner was subjected to disciplinary proceedings for

remaining unauthorized absence and it was concluded in

imposition of penalty. Feeling aggrieved and dissatisfied with the

order of dismissal, the petitioner preferred an appeal and appeal

was also rejected on 10.01.2021. Thus, petitioner preferred a

memorial before the competent authority, i.e., A.D.G. (Law and

Order) Bihar, Patna and it is pending consideration.

In the light of these facts and circumstances, A.D.G.

(Law and Order) Bihar, Patna is hereby directed to decide the

petitioner's memorial within a period of six months from the date

of receipt of this order.

With the aforesaid observations, the writ petition stands

disposed off.

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

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