Raja Ram Mahto vs The State Of Bihar
2021 Latest Caselaw 682 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.381 of 2021
     ======================================================

Raja Ram Mahto Son of Late Jagdeo Mahto Resident of Village- Kamtaul, Post Office- Kamtaul, Police Station- Kamtaul, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Chief Secretary Government of Bihar, Patna.

3. The Principal Secretary Department of Health, Government of Bihar, Patna.

4. The Commissioner-cum- Secretary Health Services, New Secretariat, Patna.

5. The Director-in- Chief Health Department, Government of Bihar, Patna.

6. The Joint Director Health Department, Government of Bihar, Patna.

7. The Civil Surgeon-cum- Chief Medical Officer Darbhanga, District-

Darbhanga.

8. The Civil Surgeon-cum- Chief Medical Officer Gopalganj, District-

Gopalganj.

9. The Incharge Medical Officer Primary Health Centre, Jale, Darbhanga.

10. The Incharge Medical Officer Additional Primary Health Centre, Kamtaul, Distict- Darbhanga.

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

For the Petitioner/s : Mr. Dileep Kumar Jha For the Respondent/s : Mr. Mustabul Haque, GP-26 ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY ORAL JUDGMENT Date : 05-02-2021 Heard learned counsel for the petitioner and the

respondents.

Learned counsel for the petitioner submits that the

petitioner has carried out the order of transfer dated 04.09.2019

and submitted his joining at Referal Hospital, Bhore, Gopalganj,

but the joining of the petitioner has not been accepted, as a result

thereof the petitioner is not getting salary.

Patna High Court CWJC No.381 of 2021 dt.05-02-2021

Considering the aforesaid, the writ application is

disposed of with a direction to the respondents to ensure joining of

the petitioner within a period of fortnight from the date of

receipt/production of a copy of this order and ensure payment of

salary regularly and arrears as well within a period of two months

from the date of receipt/production of a copy of this order.

In the event, joining of the petitioner is not accepted by

the respondents, the concerned respondent shall not draw salary till

acceptance of the joining of the petitioner.

(Anil Kumar Upadhyay, J)

uday/-

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Uploading Date          08.02.2021
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