Patna High Court
Abhinav Kumar vs The State Of Bihar on 17 November, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2452 of 2020
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Abhinav Kumar Son of Shri J.P. Singh Resident of Village- Pasraha, Police
Station- Pasraha, District- Khagaria.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Secretary Department of Agriculture, Government of Bihar, Patna.
3. The District Magistrate-cum-Chairperson ATMA Shashi Parishad, Purnia.
4. The Deputy Development Commissioner Purnia.
5. The District Agriculture Officer Purnia.
6. The District Land Acquisition Officer Purnia.
7. The District Animal Husbandry Officer Purnia.
8. The Assistant Director-cum- Horticulture Pariyojana Director ATMA,
Purnia.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Ranjit Kumar Singh
For the Respondent/s : Mr.Dhurjati Kr. Prasad (Gp14)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 17-11-2021
None appears for the petitioner.
2. In the instant petition, the grievance of the
petitioner is as under:
"That by the present writ petition, the
petitioner hereof craves indulgence of this Hon'ble
Court for issuance of an appropriate writ/writs,
order/orders, direction/directions, rule or
command, especially in the nature of
MANDAMUS, commanding and directing the
respondents to act upon and strictly follow the
mandatory terms of the Reference for proposal/
guidelines issued by Govt. of Bihar, Department of
Agriculture under ATMA scheme of National
Mission on Agriculture Extension and Technology
Patna High Court CWJC No.2452 of 2020 dt.17-11-2021
(Hereinafter referred to as NMAET, for short)
conducted by Bihar Agriculture Management &
Extension Training Institute (Hereinafter referred
to as BAMETI, for short) whereby Clause-08
stipulates the determination of Merit-point of the
applicants against the advertised/ notified posts and
short-listing thereof, granting five additional bonus
marks to the applicants who are
residents/inhabitants of the State of Bihar who had
acquired degrees from the University situated
outside the state under which the petitioner comes
under consideration zone and entitled for getting
bonus additional 05 marks who has been deprived
for not granting such additional marks for
determination of his merit-points before
preparation/ publication of the merit-list which
causes serious injury to the petitioner in the rank
determination in the merit-list issued under the
authority of respondent nos. 3 to 8 and published
the tentative wait list for the post of Assistant
Technology Manager on 24.12.2019 which is
apparently illegal and irregular requires
modification and proper placement of the petitioner
in the merit-list as per his actual merit point of
59.86% and/or any other relief(s) to which the
petitioner may be found entitled thereto as this
Hon'ble Court may deem just and proper under the
backdrop of the facts and circumstances of the
present case."
3. In respect of the aforesaid relief the petitioner
has approached the concerned respondent. The concerned
respondent has to take decision on the petitioner's grievance
whether accepting or rejecting in accordance with law.
4. Therefore, the concerned respondent is hereby
directed to pass a speaking order on the grievance of the
petitioner within a period of four weeks from the date of
receipt of this order.
5. Aforesaid order shall be communicated to the
Patna High Court CWJC No.2452 of 2020 dt.17-11-2021
petitioner at the earliest.
6. With aforesaid observation, the instant petition
stands disposed of.
(P. B. Bajanthri, J)
rakhi/-
AFR/NAFR
CAV DATE
Uploading Date 23.11.2021
Transmission Date
