Narayan Baitha vs The State Of Bihar
2021 Latest Caselaw 6163 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 6497 of 2021
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Narayan Baitha, Son of Shiv Prasan Baitha Resident of Village and P.O.- Bareja, P.S.- Daudpur, District- Chapra (Saran), at present posted as Circle Officer at Headquarter, Department of Revenue and Land Reforms, Government of Bihar, Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Department of Revenue and Land Reforms, Government of Bihar, Patna.

2. The Additional Chief Secretary Department of Revenue and Land Reforms, Government of Bihar, Patna.

3. The Joint Secretary Department of Revenue and Land Reforms, Government of Bihar, Patna.

4. The District Magistrate-cum- Collector Saharsa.

5. The District Magistrate-cum- Collector Purnea.

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

For the Petitioner/s : Mr. Pramod Mishra, Advocate For the Respondent/s : Mr. Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 15-12-2021

Heard learned counsels for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"(i) A certiorari setting aside the office order passed from the level of Respondent Joint Secretary, contained in Memo No. 1192 dated 01.10.2020 (Annexure-

7), whereby and whereunder vide a very cryptic, non-speaking and suspicious manner earlier order issued vide Memo No. 1137 dated 11.9.2020 vacating the suspension of the petitioner, has illegally been withdrawn/cancelled unilaterally and in complete violation of principle of natural justice.

Patna High Court CWJC No.6497 of 2021 dt.15-12-2021

(ii) A Mandamus commanding and directing upon the Respondents concerned not to disturb the petitioner from discharging his duties regularly and sincerely alongwith payment of all his legal consequential dues.

(iii) And/or any other relief or reliefs for which the petitioner is found entitled to in the facts and circumstances of this case."

Learned counsel for the petitioner on instruction

submitted that grievance of the petitioner is stated to have been

redressed as such the present petition does not survive.

Accordingly, the present petition stands disposed off.

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

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