Ranjeet Kumar Singh vs The State Of Bihar
2021 Latest Caselaw 732 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6167 of 2020
     ======================================================

Ranjeet Kumar Singh S/o Ramavatar Singh, Resident of Village-Tilora, P.O.- Tungi, P.S.-Wazirganj, District-Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Health, Government of Bihar, Patna.

2. The Director-In-Chief (Disease Control) Health Services, Government of Bihar, Patna.

3. The Director, Health Department, Government of Bihar, Patna.

4. The Civil Surgeon cum Chief Medical Officer, Gaya.

5. The In-charge Medical Officer, Additional Primary Health Centre, Seohar (Mohra), Gaya.

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

For the Petitioner/s : Mrs. Ritika Rani, Advocate For the Respondent/s : Mr.Lalit Kishore ( AG ) ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 08-02-2021

The present writ petition has been filed for quashing

Memo No. 7257, Gaya dated 21.03.2020 issued under the

signature of the Civil Surgeon-cum-Chief Medical Officer, Gaya

by which the promotion granted to the petitioner vide Memo

No. 248 dated 08.02.1989, has been cancelled after a lapse of 31

years.

Shorn of the details it would suffice to state that the

short pointed raised by the learned counsel for the petitioner

Mrs. Ritika Rani is that the said order dated 21.03.2020 passed

by the respondent no. 4, has a far reaching effect inasmuch as it Patna High Court CWJC No.6167 of 2020 dt.08-02-2021

not only has adverse civil consequences but also has serious

financial implications, as far as the petitioner is concerned,

nonetheless, the same has been passed without issuance of any

show cause notice to the petitioner herein, in order to enable

him to put forth his wholesome defence resulting in violation of

the principles of natural justice, hence the impugned order dated

21.03.2020 is fit to be set aside.

The learned counsel for the State has not been able to

controvert the submissions made by the learned counsel for the

petitioner and has in fact admitted that no show cause was issued

to the petitioner prior to passing of the impugned order dated

21.03.2020, whereby and whereunder the promotion granted to the

petitioner vide Memo dated 08.02.1989, has been cancelled.

I have heard the learned counsel for the parties and gone

through the materials on record from which it is apparent that no

opportunity of hearing much less any show cause was issued to the

petitioner by the respondents before passing the impugned order

dated 21.03.2020, cancelling the promotion granted to the

petitioner about 31 years back, hence this Court finds that the

petitioner has been precluded from submitting his defence,

resulting in violation of the principles of natural justice, hence the

order contained in Memo No. 7257, Gaya dated 21.03.2020 Patna High Court CWJC No.6167 of 2020 dt.08-02-2021

issued by the Civil Surgeon-cum-Chief Medical Officer, Gaya is

not sustainable in the eyes of law, thus the same is accordingly

quashed.

The writ petition stands allowed.

(Mohit Kumar Shah, J) S.Sb/-

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