Siyaram Das @ Siyaram Harijan vs The State Of Bihar
2021 Latest Caselaw 6230 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6428 of 2020
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Siyaram Das @ Siyaram Harijan Son of Sandeo Das, Resident of Village- Jamdaha, P.S. Katoriya, District- Banka.

... ... Petitioner/s Versus

1. The State of Bihar through the Principle Secretary, Department of Water Resource.

2. The District Watershed Committee cum the District Officer, Banka.

3. The District Rural Development Authority, Banka.

4. The Land Protection Officer, Banka.

5. The District Magistrate, Banka.

6. The Soil Construction Officer, Banka.

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

For the Petitioner/s : Mr. Vibhakar Kumar, Advocate For the Respondent/s : Mr. Harish Kumar (GP 8) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 17-12-2021

This matter has been heard via video conferencing due

to circumstances prevailing on account of the COVID-19

Pandemic.

Heard learned counsels for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"(i) For issuance of a writ of induces or any other appropriate writ order/orders direction directions commanding upon the respondents authority to continue service and give salary the petitioner from February, 2019. Patna High Court CWJC No.6428 of 2020 dt.17-12-2021

(ii) To any other relief or reliefs for which the petitioner is found to entitled in the facts and circumstances."

In support of petitioner's relief, he has submitted two

representations dated 07.08.2019 and 02.12.22019 (Annexure-5

and 6).

The concerned respondent is hereby directed to take a

decision on petitioner's grievance stated in the representation and

pass a speaking order and communicate the same to the petitioner

within a period of two months from the date of receipt of this

order, failing which the petitioner is entitled to litigation cost and it

is quantified Rs. 5,000/-. The cost shall be paid by the concerned

respondent to the petitioner.

With the aforesaid observations, the present writ petition

stands disposed off.

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

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